Mr. Premlal Rajaram Vishwakarma vs Mr. Pradeep Shankar Nikam
2023 Latest Caselaw 51 Bom

                                                                17-ia-17510-2022.doc
Sonali


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                            INTERIM APPLICATION NO.17510 OF 2022
                                            IN
                               SECOND APPEAL NO.596 OF 2022


             Mr. Premlal Rajaram VIshwakarma                 ...Applicant
                 Versus
             Mr. Pradeep Shankar Nikam                       ...Respondent


             Ms. Pallavi N. Dabholkar, for the Applicant.


                                      CORAM : MADHAV J. JAMDAR, J.

DATED : 2nd JANUARY 2023

P.C. :

1. This Interim Application is taken out for condonation of

delay of 62 days in filing Second Appeal. However, the

Judgment and Decree of the learned First Appellate Court is

dated 13th March 2020. The Second Appeal is lodged on 25 th

April 2020. Due to COVID pandemic, the Supreme Court has

suspended the limitation period from 15th March 2020 till 28th

February 2022. Therefore, there is no delay in filing this Digitally signed by SONALI application.

SONALI MILIND MILIND PATIL PATIL Date:

2023.01.02

2. 17:03:33 The Interim Application is allowed in terms of prayer +0530

clause (b).

17-ia-17510-2022.doc Sonali

3. The Interim Application is disposed of with no order as to

costs.

[MADHAV J. JAMDAR, J.]