Vilas Tukaram Chavan vs Suresh Bhanudas Kulkarni And Ors
2023 Latest Caselaw 3386 Bom

2023:BHC-AS:10277
                                                          503 IA 1736.23 IN SAST 3431.21+.doc


                    Dusane

                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                              INTERIM APPLICATION NO.1736 OF 2023
                                              IN
                               SECOND APPEAL (ST) NO.3431 OF 2021
                                             WITH
                              INTERIM APPLICATION NO.1737 OF 2023
                                             WITH
                              INTERIM APPLICATION NO.1742 OF 2023



                    Vilas Tukaram Chavan                    ...Applicant

                            V/s.
                    Suresh Bhanudas Kulkarni & Ors.         ...Respondents


                    Mr. Anand S. Shalgaonkar for Applicant.

                                               CORAM: MADHAV J. JAMDAR, J.

DATE: 5th APRIL 2023

P.C.:

1. Not on board. Upon mentioning taken on board.

2. Mr. Shalgaonkar, learned Counsel for the Applicant states

that the impugned judgment and decree of the learned First

Appellate Court is dated 16th December 2019. The certified copy

of the judgment and decree was applied on 17 th December 2019

and received the same on 1st February 2020.

3. He states that due to Covid-19 pandemic, the Supreme

503 IA 1736.23 IN SAST 3431.21+.doc

Court has suspended the limitation period from 15th March 2020

till 28th February 2022 and as the Second Appeal was filed on or

about 9th February 2021, there is no delay in filing the Second

Appeal. Therefore, he seeks withdrawal of the Interim

Application No. 1736 of 2023 seeking condonation of delay in

filing Second Appeal.

4. Accordingly Interim Application No. 1736 of 2023 is

allowed to be withdrawn and disposed of as such.

(MADHAV J. JAMDAR, J.)