The State Of Maharashtra vs Bibishan Narayan Ghavane And Anr
2022 Latest Caselaw 608 Bom

                                                                                (7)CAF-4183-16.doc


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         Digitally
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         signed by

                                           CIVIL APPELLATE JURISDICTION
         RAJSHREE
RAJSHREE KISHOR
KISHOR   MORE
MORE     Date:
         2022.01.19
         17:25:45
         +0530                           CIVIL APPLICATION NO.4183 OF 2016
                                                             IN
                                    FIRST APPEAL (STAMP) NO.8384 OF 2012


                      The State of Maharashtra                        ]..   Applicant
                                   vs.
                      Shri Bibishan Narayan Ghavane & Anr.            ]..   Respondents


                      Mr.A.R. Patil, AGP for Applicant-State.
                      None for Respondents.
                                                CORAM : N.R.BORKAR, J.

                                                DATE     :        18TH JANUARY 2022


                      P.C.


                      1]     This application is filed by the State for condonation of delay of 2

years and 202 days in filing the First Appeal against the Judgment and Award dated 02.03.2009 passed by the learned Civil Judge, Senior Division, Barshi, District Solapur in LAR No.67/2002.

2] I have heard the learned AGP for the applicants-State and perused the averments made in the application.

3] Admittedly the award of reference Court impugned in the First Appeal is dated 02.03.2009. The amount of enhancement appears to be only Rs.52,275/-. Considering the meager amount of enhancement,

(7)CAF-4183-16.doc

I am not inclined to condone the delay after 10 years. Accordingly, following order is passed :

i] Civil Application for condonation of delay is dismissed. ii] Needless to mention that I have not examined the impugned Judgment and award on merit and therefore any observations in this order shall not be construed to mean that I have upheld the impugned Judgment and award on merit.

[N.R.BORKAR, J]