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Dhondiba S/O Shripat Kakade vs The State Of Maharashtra, Trough ...
2023 Latest Caselaw 8905 Bom

Citation : 2023 Latest Caselaw 8905 Bom
Judgement Date : 30 August, 2023

Bombay High Court
Dhondiba S/O Shripat Kakade vs The State Of Maharashtra, Trough ... on 30 August, 2023
Bench: G. A. Sanap
2023:BHC-NAG:13002


                                                            1                 40.caf.1716.2023

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

                          CIVIL APPLICATION (CAF) NO. 1716 OF 2023
                                                 IN
                             FIRST APPEAL (st.) NO. 21911 OF 2022
                                   Dhondiba S/o. Shripat Kakade
                                                VS.
                                 The 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 S. P. Pawar, Advocate for the appellant
              Mr M. A. Kadu, AGP for the State


                                       CORAM : G.A. SANAP, J.

DATE : AUGUST 30, 2023.

Heard.

2. This is an application for condonation of 2352 days delay caused in filing an appeal against the impugned judgment and order dated 02.05.2014. The reasons have been stated in the application for delay.

3. Learned AGP for the state 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 delay period.

2 40.caf.1716.2023

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

5. The delay of 2352 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 delay period of 2352 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 15:34:04

 
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