Ramdas Mansiram Satpute vs Suman Prabhakar Shinde
2022 Latest Caselaw 2399 Bom

                                       1                       SA / 190 / 2021


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                      944 SECOND APPEAL NO.190 OF 2021

                           RAMDAS MANSIRAM SATPUTE
                                   VERSUS
                           SUMAN PRABHAKAR SHINDE

                                        ...
                  Advocate for Appellant : Mr. Kasar Rajendra S.
                                        ...

                                CORAM      : MANGESH S. PATIL, J.

                                DATE       : 9 MARCH 2022

PC :

This is a second appeal against the rejection of the

application by the lower appellate court whereby the appellant had

prayed for condoning the delay in preferring the appeal challenging the

judgment and decree of the trial court.

2. The respondent has been duly served with the notice

before admission.

3. The second appeal stands admitted on the following

substantial question of law :

Whether the lower appellate court was justified in refusing to

condone the delay by referring to irrelevant material and

ignoring the material one ?

2 SA / 190 / 2021

4. Issue notice to the respondent returnable on 06-04-2022.

5. Interim relief, if any, to continue till then.

[ MANGESH S. PATIL ] JUDGE

arp/