The State Of Maharashtra vs Ramdas Govind Harnawal
2022 Latest Caselaw 623 Bom

Citation : 2022 Latest Caselaw 623 Bom
Judgement Date : 18 January, 2022

Bombay High Court

The State Of Maharashtra vs Ramdas Govind Harnawal on 18 January, 2022

Bench: N. R. Borkar

                                                                          (13)caf-1709-2019.doc


       rkmore


         Digitally
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         signed by

                                          CIVIL APPELLATE JURISDICTION
         RAJSHREE
RAJSHREE KISHOR
KISHOR   MORE
MORE     Date:
         2022.01.19
         17:25:47
         +0530


                                     CIVIL APPLICATION NO. 1709 OF 2019
                                                     In
                                   FIRST APPEAL(STAMP) NO. 10206 OF 2005

                      The State Of Maharashtra                    ]..   Applicant
                                 vs.
                      Ramdas Govind Harnawal                      ]..   Respondent

                      Mr.A.R. Patil, AGP for Applicant-State.
                      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

84 days in filing the First Appeal against the Judgment and Award dated 31.08.2004 passed by the learned Ad-hoc Additional District Judge, Pune in LAR No.331/1998.

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 31.08.2004. The amount of enhancement appears to be Rs.1,37,210/-. Considering these facts and circumstances, I am not inclined to condone the delay after 17 years. Accordingly, following order is passed :

(13)caf-1709-2019.doc

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]