Anil S/O Namdeorao Meshram vs Vinayak @ Viraj Anil Meshram Being ...
2023 Latest Caselaw 6421 Bom

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30appr126.23.odt



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

            CRIMINAL APPLICATION [APPR] NO.126 OF 2023
                               IN
       CRIMINAL REVISION APPLICATION STAMP NO.3393 OF 2023
                          (Anil s/o Namdeorao Meshram .vs. Vinayak @ Viraj Anil Meshram)

Office Notes, Office Memoranda of                             Court's or Judge's orders
Coram, Appearances, court's orders or
directions and Registrar's orders
                    Mr. V.S. Lokhande, Advocate for Applicant.
                                        ----------

                                        CORAM         : G.A. SANAP, J.

DATE : JULY 06, 2023.

1. This is an application for condonation of delay of 83 days caused in filing revision application against the judgment and order dated 21.10.2022 passed by the learned Judge, Family Court, Bhandara, whereby the learned Judge allowed the application made by the non-applicant and granted maintenance at the rate of Rs.4,000/-. It is stated that advocate appearing for the applicant did not communicate this order to the applicant. The applicant came to know about the order when he received the notice in execution proceeding. It is stated that he has good case on merits.

2. The non-applicant, though served, has failed to appear before this court.

30appr126.23.odt

3. On going through the application, it is seen that the applicant has stated the reasons for the delay caused in filing the application.

4. In my view, considering the reasons stated in the application, the delay can be condoned. The grounds and the reasons are sufficient to satisfy this court about the bona-fides of the applicant. Accordingly, the application is allowed. The delay of 83 days caused in filing criminal revision application against the judgment and order dated 21.10.2022 passed by the learned Judge, Family Court, Bhandara is condoned.

5. Criminal Revision Application be registered.

6. Criminal Application stands disposed of.

(G.A. SANAP, J.) Gulande