Govinda Bablaji Rathod vs The State Of Maharashtra Through ...
2023 Latest Caselaw 9044 Bom

2023:BHC-NAG:12988


                                                         1                     958 caf 1907.22.odt..odt

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

                                   CIVIL APPLICATION NO.1907 OF 2022
                                                   IN
                                    FIRST APPEAL ST NO. 12732 OF 2021
                                              Govind Bablaji Rathod
                                                       .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 N.M. Kolhe, Advocate for the appellant.
                                      Shri M.A. Kadu, AGP for respondent Nos. 1 and 2.

                                          CORAM : G.A. SANAP, J.

DATE : 31/08/2023

Heard learned Advocate for the appellant and learned AGP for respondent Nos.1 and 2.

2. This is an application for condonation of 61 days delay caused in filing an appeal against the impugned judgment and award dated 16/10/2019. The reasons have been stated in the application for delay.

3. Learned AGP for respondent Nos.1 and 2 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.

2 958 caf 1907.22.odt..odt

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

5. The delay of 61 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 61 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 14:06:45