Maroti Narayan Pinge vs Manjulabai Anandrao Bodhale And ...
2022 Latest Caselaw 9878 Bom

                                                                                                                                      2709 CAS 171 of 2019.odt
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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR

                                             CIVIL APPLICATION (CAS) NO.171/2019
                                                              IN
                                               SECOND APPEAL ST. NO.2359/2019

                                                     Maroti Narayan Pinge
                                                           ...Versus...
                                             Manjulabai Anandrao Bodhale and others

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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                           Mrs. S.P. Giratkar, Advocate for applicant
                                                           Shri S.Zia Quazi, Advocate for respondent nos.1 to 3 & 5

                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 27/09/2022

1. The application seeks condonation of delay of 702 days caused in filing the second appeal against the judgment dated 29/11/2016 passed by the learned Appellate Court. The reason given is that the applicant was under treatment for the period from 13/01/2016 to 28/06/2018 for lumber spondylitis, in support of which, certificate issued by Dr. Kalaskar has been placed on record. Though the veracity of the certificate and the reason given for condonation of delay is disputed by the learned counsel for the respondents, however, considering the principles laid down in Esha Bhattacharjee Vs. Managing Committee of Raghunathpur Nafar Academy and others (2013) 12 SCC 649, in paras 21 and 22, the delay 2709 CAS 171 of 2019.odt

caused in filing the second appeal is condoned, subject to costs of 5,000/- to be deposited with the High Court Legal Services Sub-Committee, Nagpur within two weeks from today as a condition precedent. In case it is so deposited, the office shall register the appeal and list it for admission on 12/10/2022.

2. The civil application is allowed and disposed of accordingly.

(AVINASH G. GHAROTE, J.)

Wadkar

Digitally signed bySHAILENDRA SUKHADEORAO WADKAR Signing Date:28.09.2022 16:45