The State Of Maharashtra And Ors vs Shri. Sadashiv Bhau Bankar And Anr
2022 Latest Caselaw 627 Bom

                                                                               (10)CAF-895-19.doc



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         Digitally
         signed by
                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         RAJSHREE

                                          CIVIL APPELLATE JURISDICTION
RAJSHREE KISHOR
KISHOR   MORE
MORE     Date:
         2022.01.19
         17:25:55
         +0530
                                         CIVIL APPLICATION NO.895 OF 2019
                                                             IN
                                   FIRST APPEAL (STAMP) NO.19554 OF 2010
                      The State of Maharashtra & Ors.             ]   ..   Applicants
                                   vs.
                      Shri Sadashiv Bhau Bankar & Ors.            ]   ..   Respondents


                      Mr.A.R. Patil, AGP for Applicants-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 1

year and 89 days in filing the First Appeal against the Judgment and Award dated 14.11.2008 passed by the learned District Judge-4, Satara in LAR No.10/2005.

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 14.11.2008. The amount of enhancement appears to be Rs.72,128/-. Considering the meager amount of enhancement, I am not inclined to condone the delay after 13 years. Accordingly, following order is passed :

(10)CAF-895-19.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]