The State Of Maharashtra, And ... vs Sadashiv Pandurang Nanware
2022 Latest Caselaw 619 Bom

                                                                                    (8)CAF-4185-16.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
         17:25:49
         +0530                           CIVIL APPLICATION NO.4185 OF 2016
                                                            IN
                                   FIRST APPEAL (STAMP) NO.31026 OF 2010


                      The State of Maharashtra & Anr.            ]..   Applicants
                                   vs.
                      Shri Sadashiv Pandurang Nanware ]..              Respondent


                      Mr.A.R. Patil, AGP for Applicants.
                      None for Respondent.


                                                CORAM : N.R.BORKAR, J.

                                                DATE    :        18TH JANUARY 2022


                      P.C.


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

192 days in filing the First Appeal against the Judgment and Award dated 03.11.2010 passed by the learned Civil Judge, Senior Division, Barshi, Solapur in LAR No.461/2002.

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 03.11.2010. The amount of enhancement appears to

(8)CAF-4185-16.doc

be only Rs.37,355/-. Considering the meager amount of enhancement, 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 therefor 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]