Shri Vasant Balkrushna Tichkule ... vs State Of Maha., Thr. The Special ...
2023 Latest Caselaw 8904 Bom

2023:BHC-NAG:12997


                                                            1                   36.caf.579.2020

                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH, NAGPUR.

                          CIVIL APPLICATION (CAF) NO. 579 OF 2020
                                                 IN
                             FIRST APPEAL (st.) NO. 19369 OF 2019
                            Shri Vasant Balkrushna Tichkule and another
                                                VS.
                                   State of Maharashtra 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 Dujendra Kumar H. Sharma, Advocate for the appellants
                     Mr M. A. Kadu, AGP for the State


                                     CORAM : G.A. SANAP, J.

DATE : AUGUST 30, 2023.

Heard.

2. This is an application for 444 days caused in filing an appeal against the impugned judgment and order dated 03.04.2018. The reasons have been stated in the application for delay.

3. Learned Advocate Mr M. A. Kadu for main contesting respondent Nos. 4 and 5 submits that considering the reasons stated in the application the Court may pass an appropriate order. He further submits that if delay is condoned then the appellants shall not be entitled to interest for the delayed period of 444 days.

2 36.caf.579.2020

4. The reasons stated in the application are sufficient to grant the application. The application is accordingly allowed.

5. The delay of 444 days caused in filing the appeal stands condoned.

6. It is made clear that the appellants shall not be entitled to get interest for the delayed period of 444 days in case the appeal is allowed.

7. The appeal be registered.

8. The application stands disposed of, accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 01/09/2023 15:26:17