The State Of Maharashtra (Through ... vs Shri. Vilas Moreshwar Mhatre And ...
2022 Latest Caselaw 2028 Bom

                Digitally signed
                by HEMANT
HEMANT          CHANDERSEN
CHANDERSEN      SHIV
SHIV            Date: 2022.02.28
                11:07:59 +0530
         Shiv

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                                                                             25.a3710.19.doc
                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION
                            CIVIL APPLICATION NO.3710 OF 2019
                                           IN
                             FIRST APPEAL ST.NO.20233 OF 2019

         The State of Maharashtra & Ors.                   ... Applicants
                    V/s.
         Vilas Moreshwar Mhatre & Ors.                     ... Respondents

         Mr.A. R. Patil Addl. GP for the Applicants.


                                       CORAM :         MADHAV J. JAMDAR, J.

                                       DATE       :    26TH FEBRUARY 2022
         P.C:-

1. Heard Mr.A.R.Patil, learned Additional Government Pleader. None appears for the Respondents, although duly served.

2. Civil Application is for condonation of delay of one year and 51 days in filing the First Appeal challenging the judgment and Award dated 11/01/2018 passed by learned Civil Judge, Senior Division, Alibag in LAR No.248 of 2016. The delay is adequately explained in paragraphs 3 to 5 of the Civil Application.

3. The Respondents although served have not appeared and have not filed any reply to the Civil Application. In view of this the contentions raised in Civil Application have remained uncontroverted. Therefore, for the reasons set out in the Civil Application is allowed in terms of prayer clause

(b).

4. Civil Application is disposed of.

[MADHAV J. JAMDAR, J.]