Regina Rocky Hendricks Thane vs Shankar Virappa Shilwant
2023 Latest Caselaw 8168 Bom

2023:BHC-AS:22797
                                                                                38-IA-558-2022.doc


                    Arjun

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION
                                   INTERIM APPLICATION NO.558 OF 2022
                                                   IN
                                   SECOND APPEAL (ST) NO.17953 OF 2021

                    Rejina Rocky Hendricks                            ...Applicant

                            V/s.

                    Shankar Virappa Shilawant                         ...Respondent


                    None for the Applicant/Appellant.

                                               CORAM : MADHAV J. JAMDAR, J.

DATED : AUGUST 9, 2023

P.C.:

1. None present for the Applicant.

2. The Interim Application is taken out for condonation of

delay of 61 days in filing the Second Appeal.

3. It is stated in the Application that the impugned

judgment and decree of the learned First Appellate Court is

dated 29th June 2019 and the Applicant applied for certified

copy on 2nd July 2019. The certified copy has been annexed

along with these proceedings shows that the Application for

certified copy was filed on 2nd July 2019 and the certified

copy was given on 27th April 2021.

38-IA-558-2022.doc

4. The present Second Appeal has been filed on 21st

September 2021. Due to Covid-19 pandemic, the Supreme

Court had suspended the limitation period from 15th March

2020 till 28th February 2022. Therefore, there is no delay in

filing the Second Appeal.

5. Accordingly, the Interim Application is disposed of as

there is no delay in filing the Second Appeal.

[MADHAV J. JAMDAR, J.]