Vasudeo Dharma Mhatre (Deceased) ... vs The State Of Maharashtra Through ...
2022 Latest Caselaw 6400 Bom

Citation : 2022 Latest Caselaw 6400 Bom
Judgement Date : 6 July, 2022

Bombay High Court

Vasudeo Dharma Mhatre (Deceased) ... vs The State Of Maharashtra Through ... on 6 July, 2022

Bench: G.S. Patel, Madhav J. Jamdar

                                                         25-CAO-24-2018 IN XOBL-3424-2018.DOC




                   Shephali



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION
                                    CIVIL APPLICATION NO. 24 OF 2018
                                                        IN
                                 CROSS OBJECTION (L) NO. 3424 OF 2018
                                                        IN
                                       FIRST APPEAL NO. 451 OF 2015


                   Vasudeo Dharma Mhatre & Ors                                 ...Applicants
                        In the matter between
                   The State of Maharashtra & Ors                               ...Appellants
                        Versus
                   Vasudeo Dharma Mhatre & Ors                               ...Respondents


                   Mr Vinayak Kumbhar, i/b Ashwini N Bandiwadekar, for the
                        Applicants.
                   Ms Tanaya Goswami, AGP, for the Respondent-State.


                                             CORAM        G.S. Patel &
                                                          Madhav J. Jamdar, JJ.

                                             DATED:       6th July 2022
                   PC:-

1. The Civil Application seeks an extension of time to file Cross- SHEPHALI SANJAY Objections in First Appeal No. 451 of 2015 against the Judgment MORMARE Digitally signed and Award dated 28th August 2014 in LAR No. 74 of 2004. The by SHEPHALI SANJAY MORMARE Date: 2022.07.07 explanation for the delay is that the Applicants did not have the 14:43:01 +0530

means to pay the requisite Court fees. It is not possible to

6th July 2022 25-CAO-24-2018 IN XOBL-3424-2018.DOC

disadvantage a party for want of financial means. We extend the time and condone the delay, if any.

2. The Civil Application is disposed of in these terms. No costs.

3. The Cross-Objections will be numbered.

(Madhav J. Jamdar, J) (G. S. Patel, J)

6th July 2022