Bhiku Nathu Gangawane vs Sandeep Ramchandra Gangawane And ...
2022 Latest Caselaw 3015 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                CIVIL APPLICATION NO.1 OF 2022
                              IN
            APPEAL FROM ORDER ST NO.22844 OF 2018


Bhiku Nathu Gangawane                          .. Applicant
                           Versus
Sandeep Ramchandra Gangawane & ors             .. Respondent
                          ...

Mr.Ajinkya Jaibhave i/b Limbadri V.B. for the applicant.

                            CORAM: BHARATI DANGRE, J.

DATED : 28th MARCH, 2022 P.C:-

Civil Application No.1/2022

1 By the present application, the delay of 72 days in filing the Appeal, challenging the judgment dated 7/4/2018 is prayed for.

2 Heard learned counsel for the applicant and perused the application, which offer explanation as to why the Appeal could not be instituted within the period of limitation after the judgment and order was pronounced on 7/4/2018. The explanation offered in paragraph nos.3 to 6 being bonafide and sufficiently explain the delay, I am inclined to condone the same.

Tilak





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Civil Application No.1/2022 is allowed in terms of prayer clause (a).

Appeal From Order St No.22844/2018

3 Office noting reflect that the notice to respondent nos.1, 3 and 4 is served and on behalf of respondent no.3, Advocate Ajay Panicker has filed his vakalatnama. Respondent no.2 is yet to be served.

Appellant shall take necessary steps to serve the unserved respondent.

4 In view of the urgency expressed, steps to be taken to serve the unserved respondent on or before 8/4/2022.

List on 11/4/2022.

( SMT. BHARATI DANGRE, J.)

Tilak