The Executive Engineer Hatnoor ... vs Ramchandra @ Vikram Lotan Patil ...
2022 Latest Caselaw 13563 Bom

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                                                                  ca14863.22.odt

         IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                     BENCH AT AURANGABAD

                  CIVIL APPLICATION NO. 14863 OF 2022 IN
                   FIRST APPEAL ST. NO. 23873 OF 2022

The Executive Engineer
Hatnoor Project Chopda
& others                                                          Applicants

       Versus

Ramchandra @ Vikram Lotan Patil
& others                                                          Respondents

Mr. S. B. Kadu, Advocate for the applicants.

                                     CORAM : R. G. AVACHAT &
                                              R. M. JOSHI, JJ.

DATE : 23rd DECEMBER, 2022.

PER COURT :

1. Issue notice to respondents. By this application,

applicants are seeking condonation of delay of 111 days in fling the

frst appeal against the impugned judgment and order.

2. It is the contention of applicants that due to

administrative reasons, appeal could not be fled in time.

3. Delay caused in fling appeal is not deliberate. In the

interest of justice, delay is condoned. Appeal be registered.

ca14863.22.odt

4. On registration of appeal, it is admitted.

5. Application stands disposed of.

( R. M. JOSHI)                                         ( R. G. AVACHAT)
     Judge                                                    Judge

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