Hemangini Nitin Shukla And Anr vs Lata Kamalakar Chendavankar
2023 Latest Caselaw 48 Bom

                                                                     23-ia-30607-2022.doc
    Sonali


                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                   INTERIM APPLICATION NO.30607 OF 2022
                                                    IN
                                    SECOND APPEAL (ST) NO.27304 OF 2022

                    Hemangini Nitin Shukla & Anr.                        ...Applicants
                        Versus
                    Lata Kamalakar Chendavankar                          ...Respondent

                    Mr. S. S. Borkar a/w. Mr. Hitendra Parab, for the Applicants.

                    Mr. Aayush Pandey, for the Respondent.

                                             CORAM : MADHAV J. JAMDAR, J.

DATED : 2nd JANUARY 2023 P.C. :

1. This Interim Application is taken out for condonation of

delay of 144 days in filing the Second Appeal.

2. The impugned Judgment and Decree of the learned First

Appellate Court is dated 26th April 2022 and the Appeal is

lodged on 9th November 2022.

3. Learned Advocate appearing for the Respondent strongly

opposed the Interim Application.

4. For the reasons set out in the Interim Application, the

same is allowed in terms of prayer clause (A).

Digitally signed by [MADHAV J. JAMDAR, J.] SONALI SONALI MILIND MILIND PATIL PATIL Date: 1/1 2023.01.02 17:20:19 +0530