Sheshrao Bapu Sabale And Anr vs Bhaurao Patilba Sabale And Ors
2022 Latest Caselaw 5334 Bom

                                                                      7-CA.8478.2022.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                       CIVIL APPLICATION NO.8478 OF 2022
                                       IN
                      SECOND APPEAL ST. NO.12541 OF 2022

Sheshrao Bapu Sabale and anr.                                    ..Applicants
     Vs.
Bhaurao Patilba Sabale and ors.                                  ..Respondents

                                  ----
Mr.R.V.Gore, Advocate for applicants
                                  ----

                                    CORAM : R.G. AVACHAT, J.

DATE : JUNE 13, 2022 ORDER :-

In view of the office note and the fact that the impugned judgment and decree is passed during Pandemic, this application for condonation of delay in preferring Second Appeal, should not have been filed. The Second Appeal is stated to be filed within the period of limitation. The application stands dispose of.

2. List the appeal on 15.06.2022.

[R.G. AVACHAT, J.] KBP