Punjaram @ Punjaji Budhaji ... vs Executive Engineer, Minor ...
2023 Latest Caselaw 9010 Bom

2023:BHC-NAG:12967


                                                                                                     1                                 1218-CAF No.2348.2023




                                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                 NAGPUR BENCH : NAGPUR

                                              CIVIL APPLICATION (CAF) NO. 2348 OF 2023
                                                                  IN
                                                  FIRST APPEAL (ST.) NO. 9666 of 2022
            (Punjaram @ Punjaji Budhaji Sidanwad (Dead) through LRs. ..VS.. The Executive
                       Eigineer, Minor Irrigation Department, Pusad and others)
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        Office Notes, Office Memoranda of Coram,                                                                        Court's or Judge's orders
        appearances, Court's orders of directions
        and Registrar's orders
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                                         Mr. V.N. Patre, Advocate for applicants/appellants.
                                         Ms. M.A. Kadu, AGP for respondent Nos.2 and 3.

                                                       CORAM : G.A. SANAP, J.

DATED : 31st AUGUST, 2023

Heard.

2. This is an application for condonation of nine days delay caused in filing an appeal against the impugned judgment and order dated 10.11.2020. The reasons have been stated in the application for delay.

3. Learned AGP 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.

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

5. The delay of nine 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 9 days in case the appeal is allowed.

7. The application stands disposed of, accordingly.

8. Appeal be registered.

(G.A. SANAP, J.)

Kirtak

Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 01/09/2023 11:34:25