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Raghvendra Ramkrushna Gawande vs The State Of Maharashtra, Through ...
2023 Latest Caselaw 9111 Bom

Citation : 2023 Latest Caselaw 9111 Bom
Judgement Date : 31 August, 2023

Bombay High Court
Raghvendra Ramkrushna Gawande vs The State Of Maharashtra, Through ... on 31 August, 2023
Bench: G. A. Sanap
2023:BHC-NAG:12926



                                                        1                                caf1618.2023..odt

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

                                CIVIL APPLICATION (CAF) NO. 1618 OF 2023
                       (Raghvendra Ramkrushna Gawande...Versus..State of Maharashtra and others)
         -------------------------------------------------------------------------------------------------------
         Office Notes, Office Memoranda of                         Court's or Judge's Order
         Coram, appearances, Court's Orders
         or directions and Registrar's order
         -------------------------------------------------------------------------------------------------------
                                   Mr. Pavan Sarise h/f Mr. R.J. Shinde, Advocate for the appellant.
                                   Mr. M.A. Kadu, AGP for respondents/State.

                                                     CORAM : G. A. SANAP, J.

DATED : AUGUST 31, 2023

1. Heard.

2. Issue notice to the respondents, returnable within six weeks.

3. Learned AGP waives service of notice on behalf of respondents/State.

4. This is an application for condonation of 9724 days delay caused in filing an appeal against the impugned judgment and award dated 20.12.1993. The reasons have been stated in the application for delay.

5. Learned AGP for respondents/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 appellant shall not be entitled to interest for the delay period.

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

7. The delay of 9724 days caused in filing the appeal stands condoned. The appeal be registered.

8. It is made clear that the appellant shall not be entitled to 2 caf1618.2023..odt

get interest for the delayed period of 9724 days in case the appeal is allowed.

The application stands disposed of, accordingly.

JUDGE Belkhede

Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 31/08/2023 19:28:36

 
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