Late Javarilal Chhajed Through ... vs Narendra Shantilal Chhajed And ...
2022 Latest Caselaw 2876 Bom

                                                           928 SA .29 OF 2021.odt

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

                     928 SECOND APPEAL NO.29 OF 2021
              WITH CA/931/2021 IN SA/29/2021 WITH SA/85/2021

 LATE JAVARILAL CHHAJED THROUGH LRS. SUNIL JAVARILAL CHHAJED
                               AND OTHERS
                                 VERSUS
             NARENDRA SHANTILAL CHHAJED AND OTHERS
                                     ...
 Advocate for Appellants : Mr. Mohit Deoda h/f Mr. A.D. Ostwal and Jadhav
                                 Kiran D.
  Advocate for Respondent No. 6 : Mr. Khivesara Deelip L. & Jain Gajendra
                                Devichand.

                              CORAM         : MANGESH S. PATIL, J.

                              DATE          : 23.03.2022.


PER COURT :

Learned advocate Mr. Deoda h/f Mr. Jadhav for the appellant undertakes to serve the copy to the learned advocate who appears on caveat of respondent No. 6.

2. These are the second appeals being aggrieved and dissatisfied by the rejection of application for condonation of delay by the lower appellate court in preferring an appeal against the trial court judgment.

3. Issue notice to the rest of the respondents, returnable on 04.05.2022. Learned advocate Mr. Khivesara waives service in both the matters on behalf of respondent No. 6.

(MANGESH S. PATIL, J.) mkd/-