The State Of Maharashtra (Through ... vs Shri. Ramdas Sakharam Deshmukh ...
2022 Latest Caselaw 609 Bom

Citation : 2022 Latest Caselaw 609 Bom
Judgement Date : 18 January, 2022

Bombay High Court

The State Of Maharashtra (Through ... vs Shri. Ramdas Sakharam Deshmukh ... on 18 January, 2022

Bench: N. R. Borkar

                                                                               (6)CAF-2007-2016.doc


       rkmore


         Digitally
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         signed by

                                           CRIMINAL APPELLATE JURISDICTION
         RAJSHREE
RAJSHREE KISHOR
KISHOR   MORE
MORE     Date:
         2022.01.19
         17:25:47
         +0530                             CIVIL APPLICATION NO.2007 OF 2016
                                                              IN
                                           FIRST APPEAL (STAMP) NO.1 OF 2013


                      The State of Maharashtra                         ]
                      (Through the SLAO, Scarcity No.1, Nashik)]
                      & Anr.                                           ]..   Applicants
                                     vs.
                      Shri Ramdas Sakharam Deshmukh & Ors. ]..               Respondents


                      Mr.A.R. Patil, AGP for Applicants-State.
                      Mr.Sachin Gite for Respondent Nos.1, 2-1, 2-2 and 2-3.


                                                  CORAM : N.R.BORKAR, J.

                                                  DATE    :        18TH JANUARY 2022


                      P.C.


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

of 252 days in filing the First Appeal against the Judgment and award dated 19.12.2011 passed by the 2nd Joint Civil Judge, Senior Division, Nashik in LAR No.295 of 2003.

2] I have heard the learned AGP and learned counsel for the respondents.

(6)CAF-2007-2016.doc

3] I have perused the averments made in the application for condonation of delay. Perusal of averments reveal that scrutiny of proposal for filing of Appeal at various levels appears to have caused the delay.

4] Considering the reasons assigned in Para 3 of the application, I am inclined to condone the delay. In the result, following order is passed :

i] Civil Application No.2007 of 2016 is allowed. ii] Delay in filing the First Appeal is condoned. iii] Office to register the First Appeal and it shall be listed for admission in due course.