Smt. Gangubai Chandar Aachari vs Smt. Sumanbai Madhukar Kavre And ...
2023 Latest Caselaw 5614 Bom

                                          913 IA3567.23 in SAst 5844.21+.doc


 Dusane

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION

             INTERIM APPLICATION NO.3567 OF 2023
                             IN
              SECOND APPEAL (ST) NO.5844 OF 2021
                            WITH
             INTERIM APPLICATION NO.3568 OF 2023


 Smt. Gangubai Chandar Aachari             ...Applicant

         V/s.
 Smt. Sumanbai Madhukar Kavre              ...Respondents
 & Ors.


 Mr. Vikram V. Pai a/w Prajakta Mali for Applicant.

                               CORAM: MADHAV J. JAMDAR, J.

DATE: 14th June 2023

P.C.:

1. The Interim Application is taken out for condonation of

delay of 248 days in filing the Second Appeal.

2. In the Second Appeal the challenge is to the legality and

validity of the judgment and decree dated 16 th January 2020

passed by the learned District Judge-2, Nashik in Regular Civil

Appeal No. 212 of 2018. Due to Covid-19 pandemic, the

Supreme Court has suspended the limitation period from 15th

March 2020 till 28th February 2022 and as the Second Appeal

913 IA3567.23 in SAst 5844.21+.doc

was filed on 30th January 2021, there is no delay in filing the

Second Appeal.

3. Accordingly the Interim Application No.3567 of 2023 is

disposed of.

4. Second Appeal be shown on the board for "Admission" on

27th June 2023.

(MADHAV J. JAMDAR, J.)