Datta Govind Darge And Ors vs Ramkrushna Vithoba Darge And Ors
2023 Latest Caselaw 52 Bom

                                                                      37-sa-572-2022.doc
Sonali


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CIVIL APPELLATE JURISDICTION

                                 SECOND APPEAL NO.572 OF 2022


             Datta Govind Darge & Ors.                            ...Appellants
                 Versus
             Ramkrushna Vithoba Darge & Ors.                      ...Respondents


             Mr. Pratik B. Rahade, for the Appellants.


                                           CORAM : MADHAV J. JAMDAR, J.

DATED : 2nd JANUARY 2023

P.C. :

1. Heard learned counsel appearing for the Appellants.

2. The following substantial questions of law is involved in

the Second Appeal.

"Whether the Judgment and Decree dated 18th November 2021 passed by the learned First Appellate Court is proper, as valid reasons given for condonation of delay are not taken into consideration?"

3. As very narrow controversy is involved in this Second

Appeal, issue notice to the Respondents, returnable on 6th Digitally signed by SONALI SONALI MILIND February 2023.

MILIND PATIL PATIL Date:

2023.01.02 17:03:32

4.

+0530 In addition to Court notice, Appellants to serve

37-sa-572-2022.doc Sonali

Respondents by private notice and shall file affidavit of service

before the returnable date.

5. Notice to indicate that the Second Appeal will be heard

finally on 6th February 2023 or other date as per the

convenience of the Court.

[MADHAV J. JAMDAR, J.]