Keshav Sidram Sontale ( Deceased ) ... vs Vice Chancellor Solapur ...
2022 Latest Caselaw 9694 Bom

P.H. Jayani                                    501(A) FAST23345.2022.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

              INTERIM APPLICATION (ST.) NO. 23347 OF 2022
                                   IN
                  FIRST APPEAL (ST.) NO. 23345 OF 2022

Shri. Keshav Sidram Sontale
(since deceased through legal heirs) :
Smt. Rohini Sidharam Padsalgi                        .... Applicant
      v/s.
Vice Chancellor Solapur University
Solapur, and anr.                                    .... Respondents


Mr. T.D. Deshmukh a/w. Ritesh Kulkarni, H.D. Chavan and Sagar
Kursija for the Applicant.
Mr. P.N. Joshi for Respondent No.1.
Ms. Tanaya Goswami, AGP for the State.


                        CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 22nd SEPTEMBER, 2022.

P. C. :-

. Not on board. Upon mentioning, taken on production board.

2. At the outset, learned counsel for the Applicant/Appellant seeks

leave to amend the prayer clause (b) by substituting the words

"original Civil Revision Application" with 'First Appeal'. Leave is

granted. Amendment to be carried out forthwith.

P.H. Jayani 501(A) FAST23345.2022.doc

3. By this Application, the Applicant has sought to condone the

delay of 431 days in filing the Appeal against the impugned judgment

and order dated 21/05/2021.

4. Learned counsel for the Applicant states that the Applicant shall

not claim interest for the delayed period. In the light of said statement

and in view of the reasons stated in paragraph nos.8 and 9 of the

Application, which constitute sufficient cause, the delay is condoned.

Appeal is ordered to be registered after removal of office objections, if

any.

5. Interim Application stands disposed of.

PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI JAYANI Date: 2022.09.22 17:00:39 +0530