Amol S/O. Govind Agrawal vs Pramodkumar S/O. Bhaichand ...
2023 Latest Caselaw 1896 Bom

                                                                947-appln-4156-2019.odt
                                      (1)


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                947 CRIMINAL APPLICATION NO.4156 OF 2019

                       AMOL S/O. GOVIND AGRAWAL
                                   VERSUS
                 PRAMODKUMAR S/O. BHAICHAND RAYSONI
                                       ...
                Advocate for Applicant : Mr. Amol Ashok Kokad
                                       ...
                                      CORAM : S.G. MEHARE, J.

                                       DATED : FEBRUARY 24, 2023

 PER COURT:-

 1.               The respondent was held legally served with the notice,

 but he did not appear, therefore, proceeded.

 2.               Heard learned counsel for the applicant.           Perused the

 contents of the application.       The reasons assigned for delay are

 sufficient and probable. No harm would be caused to the other side if

 the delay is condoned. Hence, the following order :

                                    ORDER

 I)       Application is allowed.

 II)      The delay of 35 days caused in preferring the application before

 this Court is condoned.

 III)     Registry is directed to register the application.                    After

registration, issue notice to the respondent.

947-appln-4156-2019.odt

IV) It is made clear that this Court has not granted stay nor stalled

the proceedings arising out of the present impugned judgment and

order. The executing/trial Court cannot sit tied hands. It has to

proceed with the matter.

 V)           Stand over to 31.03.2023.




                                                 (S.G. MEHARE, J.)




 Mujaheed//