Pramod S/O Sheshraoji Chafle vs Kinjal D/O Pramod Chafle Thr. Her ...
2022 Latest Caselaw 13338 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR.
             CRIMINAL APPLICATION NO.431 OF 2022
                             IN
          CRIMINAL REVISION APPLICATION NO.    /2022

                    Pramod s/o Sheshraoji Chafle
                                (Vs.)
                    Ku. Kinjal d/o Pramod Chafle
_______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                     Court's or Judge's orders.
and Registrar's Orders.
                      Ms Winy Daigavane, Advocate h/f Shri Harish Dangre, Advocate for the
                      applicant.



                      CORAM : G.A. SANAP, J.

DATE : 20.12.2022.

Heard learned Advocate for the applicant.

2. Perused the application for condonation of delay.

3. According to the applicant, there is a delay of 13 days in filing the revision application against the impugned judgment and order.

4. The reasons for delay have been set out in the application.

5. In view of the nature of proceedings and the reasons stated in the application, the application is 4 appr 431.22.odt..odt

allowed.

6. Delay of 13 days caused in filing the revision application is condoned.

7. Revision application be registered.

8. List the revision application after Vacation.

JUDGE

manisha

Signed By:MANISHA ALOK SHEWALE

Signing Date:20.12.2022 17:15