Citation : 2023 Latest Caselaw 8551 Bom
Judgement Date : 22 August, 2023
2023:BHC-NAG:12557
1 43.caf.2091.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAF) NO. 2091 OF 2023
IN
FIRST APPEAL (ST.) NO.5447 OF 2023
Executive Engineer, Upper Wardha Irrigation Division, Amravati.
VS.
Sau. Kusum Shankarrao Kurve and others.
_______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr Amol Patil, Advocate for the appellant
Mr Krishna H. Patel, Adv. h/f. Mr S. S. Shingane, Advocate for respondent No.1
Mr M. A. Kadu, AGP for the State
CORAM : G.A. SANAP, J.
DATE : AUGUST 22, 2023.
Heard.
2. This is an application for condonation of 29 days delay caused in filing appeal against impugned judgment and award dated 11.11.2022 passed by the learned Joint Civil Judge Senior Division, Amravati. The reasons have been stated in the application. The respondents have not filed the reply. The appellant has deposited the decreetal amount. The reasons stated in the application in my view are sufficient to condone the delay. Accordingly, the application is allowed.
2 43.caf.2091.2023
3. The delay of 29 days caused in filing appeal is condoned.
4. The appeal be registered.
5. The civil application stands disposed of, accordingly.
(G. A. SANAP, J.)
Namrata
Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 24/08/2023 10:28:57
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