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Mr.Mukesh S/O Asaramji Meshram vs Sarika Mukesh Meshram
2023 Latest Caselaw 5274 Bom

Citation : 2023 Latest Caselaw 5274 Bom
Judgement Date : 7 June, 2023

Bombay High Court
Mr.Mukesh S/O Asaramji Meshram vs Sarika Mukesh Meshram on 7 June, 2023
Bench: G. A. Sanap
                                            1                                    4 appr159.23.odt


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

               CRIMINAL APPLICATION [APPR] NO. 159 OF 2023
                                   IN
              CRIMINAL REVISION APPLICATION NO.     OF 2023
                                 MUKESH S/o ASARAMJI MESHRAM
                                           VERSUS
                                 SARIKA W/o MUKESH MESHRAM
-------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
-------------------------------------------------------------------------------------------------------
                          Mr. Pushkar Lawankar, Advocate h/f Mr. D. V. Mahajan, Advocate for
                          the applicant.

                                  CORAM : G. A. SANAP, J.

DATE : JUNE 07, 2023.

1. Heard learned advocate for the applicant.

2. This is an application for condonation of delay caused for filing revision application against the judgment and order dated 01.12.2022, passed by the Family Court, Nagpur.

3. It is stated that the order was passed without granting an opportunity of hearing to the applicant. The applicant came to know about this order in the month of April-2023. The reasons in support of the prayer have been set out in the application.

4. The delay appears to be of 65 days in filing the revision application. For the reasons stated in the application, the delay deserves to be condoned.

2 4 appr159.23.odt

5. Accordingly, the application is allowed. Delay caused in filing revision application is condoned.

6. The application is allowed and disposed of. The revision application be registered.

JUDGE Diwale

 
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