Lata Ganesh Bhidikar And Others vs Maha. State Electricity Distri. ...
2022 Latest Caselaw 2547 Bom

19.cas.231.21                                                                                                                    1/2


                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  NAGPUR BENCH, NAGPUR

                                   Civil Application [CAS] No.231 of 2021
                                                      in
                                     Second Appeal St. No.903 of 2020

                                Lata Ganesh Bhidikar & others
                                                vs.
                      Maharashtra State Electricity Distribution Co. & others
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                        Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=


                                   Mr. S.C. Bhalerao, Advocate for the Applicants/Appellants.
                                   Mr. S.V. Purohit with Mr. Pramod Bawankule, Advocates for
                                   Non-Applicant/Respondent Nos.2 & 3.

                                                     CORAM             : MANISH PITALE, J.

DATE : 15th MARCH, 2022.

This is an application for seeking condonation of delay of 12 days in filing the second appeal.

02] While seeking condonation of delay, the applicants have brought to the notice of this Court that applicant No.2 was suffering from health ailment. There is also a reference to ailment in the certificate issued by the Doctor.

03] Although, the learned Counsel appearing for respondent Nos.2 & 3 has opposed the present application, considering the material placed on record and the fact that the delay caused in filing the appeal was only of 12 days, this Court is inclined to allow the present application.

04] Hence, the application is allowed and the delay is condoned.

 19.cas.231.21                                                                       2/2


                05]              In view of condonation of delay, the Registry is

directed to register the appeal.

Second Appeal St. No.903/2020:

Issue notice to the respondents for final disposal on the following substantial question of law :

(i) Whether the Courts below correctly calculated the quantum of compensation payable in the light of principles laid down in the latest judgments rendered by the Hon'ble Supreme Court?

02] Mr. S.V. Purohit, learned Counsel waives notice on behalf of respondent Nos.2 & 3.

03] Notice shall be returnable in four weeks.

JUDGE *sandesh

Signed by:SANDESH DAULATRAO WAGHMARE Private Secretary to the Hon'ble Judge Signing Date:16.03.2022 16:23