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Shamrao Vitthalrao Wankhade vs The State Of Maharashtra Through ...
2023 Latest Caselaw 9042 Bom

Citation : 2023 Latest Caselaw 9042 Bom
Judgement Date : 31 August, 2023

Bombay High Court
Shamrao Vitthalrao Wankhade vs The State Of Maharashtra Through ... on 31 August, 2023
Bench: G. A. Sanap
                                                 1                     962 caf 1968.22.odt..odt

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

                          CIVIL APPLICATION NO.1968 OF 2022
                                          IN
                           FIRST APPEAL ST NO. 9178 OF 2022
                                  Shamrao Vitthalrao Wankhede
                                               .Vs.
                                   State of Maharashtra and ors.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
                             Shri V.N. Patre, Advocate for the appellant.
                             Shri M.A. Kadu, AGP for respondent Nos. 1 and 3.

                                  CORAM : G.A. SANAP, J.

DATE : 31/08/2023

Heard.

2. This is an application for condonation of 9 days delay caused in filing an appeal against the impugned judgment and award dated 21.09.2021. The reasons have been stated in the application for delay.

3. Learned AGP for respondent Nos.1 and 3 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 appellant shall not be entitled to get interest for the delay period.

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

2 962 caf 1968.22.odt..odt

5. The delay of 9 days caused in filing the appeal stands condoned.

6. It is made clear that the appellant 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. The appeal be registered.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 01/09/2023 14:04:35

 
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