Kothiram D. Shembekar (Since ... vs Tejram S/O Shankarrao Shrikhande
2022 Latest Caselaw 9002 Bom

Citation : 2022 Latest Caselaw 9002 Bom
Judgement Date : 8 September, 2022

Bombay High Court

Kothiram D. Shembekar (Since ... vs Tejram S/O Shankarrao Shrikhande on 8 September, 2022

Bench: Avinash G. Gharote

                                                                                                    (1)                                                  3cas719.22

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

                                     CIVIL APPLICATION (S) NO. 719 OF 2022
                                                      IN
                                    SECOND APPEAL STAMP NO. 8378 OF 2019
       Kothiram Dayaram Shembekar thr L.Rs and anr__ Vs. ___Tejram Shankarrao
                                    Shrikande
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. A.V.Muley, Advocate for applicant/appellant.


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     08/09/2022


                                                                            Civil            Application                      No.719/2022,                           seeks

condonation of delay of 30 days in filing an appeal against the judgment dated 19.11.2018, passed by the District Judge-7, Nagpur in RCA No. 502/2015, the appeal having been filed on 8.4.2019.

Accepting the reasons given, the application is allowed.

Office to register the Second Appeal.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:08.09.2022 17:55