Rama Jaiprakash Chourasia vs Kamala Shrivastava
2023 Latest Caselaw 6286 Bom

                                                                  1                                 39-4029-23.odt


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

                                  WRIT PETITION NO. 4029/2023

                Rama Jaiprakash Chourasia Vs. Kamala Shrivastava

Office Notes, Office Memoranda                           Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. A.C.Khare, Advocate for petitioner


                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 3rd JULY, 2023

Heard Mr.Khare, learned counsel for the petitioner. The petition challenges the order dated 18/4/2023 by which an application for condonation of 692 days delay in filing appeal against the judgment dated 01/7/2017 in MJC No.47/2013, seeking restoration of the suit which was dismissed in default has been rejected.

2. Issue notice for final disposal, returnable on 24th July, 2023.

3. The petitioner shall serve the respondent by all modes permissible in law, including hamdast.

JUDGE

MP Deshpande