Mr. Pankaj Chandra Son Of Subodh ... vs M/S. Audhumber Construction Co
2022 Latest Caselaw 10081 Bom

                   Tikam                               1/2        30-CAF 3527 of 2018


VAISHALI                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ANIL
TIKAM
                                 CIVIL APPELLATE JURISDICTION
Digitally signed

                               CIVIL APPLICATION No. 3527 OF 2018
by VAISHALI
ANIL TIKAM
Date: 2022.10.01

                                                 IN
16:45:04 +0530



                               FIRST APPEAL (ST) No. 23059 OF 2018
                   Mr. Pankaj Chandra
                   son of Subodh Chandra                ...Applicant
                        V/s.
                   M/s. Audhumber Construction
                   Co.                                  ....Respondent
                                              -----
                   Ms. Dikshita P. Gupte, Advocate for Applicant/Appellant
                   Mr. Valerian M. Rumao, Advocate for the respondent.


                                         CORAM : SANDEEP K. SHINDE, J.

FRIDAY, 30TH SEPTEMBER, 2022.

P.C. :

1. Applicant's S.C. Suit No. 2848/2013 was dismissed by the Learned Judge, City Civil Court, Dindoshi, Mumbai vider judgment and order dated 19th April, 2018. Feeling aggrieved and dissatisfied by the said judgment, Plaintiff has instituted the appeal along with an application, seeking 32 days delay occurred in presenting the appeal.

 Tikam                            2/2         30-CAF 3527 of 2018


2.       Heard learned counsel for the parties.            The

averments in paragraphs 8 and 9 of the application, disclose a 'sufficient cause', to condone the delay. Accordingly, delay is condoned. Application is allowed and made absolute in terms of prayer clause (a).

3. Civil application is disposed of.

(SANDEEP K. SHINDE, J.)