Shankarlal S/O Rewachand ... vs Balbirsing S/O Bholasing Thakur ...
2022 Latest Caselaw 9686 Bom

                                                                   1                                 10.CAS.618-2021.odt




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

                                     CIVIL APPLICATION (CAS) NO. 618 OF 2021
                                                        IN
                                       SECOND APPEAL ST. NO. 9729 OF 2021
                                         ( Shankarlal s/o Rewachand Hariramani
                                                           Vs.
                                Balbirsing s/o Bholasing Thakur (Dead), Thr. LRs & Ors. )

             Office Notes, Office Memoranda                            Court's or Judge's orders
             of Coram, Appearances, Court's
             orders     or    directions and
             Registrar's orders

                                               Mr. M.A. Sable, Advocate for the Applicant.
                                               Mr. Ishant Tambi, Advocate h/f Mr. V.S. Mishra, Advocate for the
                                               Respondent No.3.




                                               CORAM:        AVINASH G. GHAROTE, J.

DATED : 22nd SEPTEMBER, 2022.

The application seeks condonation of delay of 98 days in filing the Second Appeal challenging the judgment dated 25.01.2021. Accepting the reasons given, though there is opposition from Mr. Mishra, learned counsel for the respondent No.3, the delay is condoned. The application is allowed and disposed of.

2. Office to register the Second Appeal and list it for admission.

Signed By:SHRIKANT DAMODHAR BHIMTE JUDGE Signing Date:22.09.2022 14:37 SD. Bhimte