Dadasaheb Bhausaheb Pokale vs Pooja W/O. Dadasaheb Pokle And ...
2023 Latest Caselaw 2348 Bom

                                    1               938-Cri.Appln.3564-22.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

               938 CRIMINAL APPLICATION NO.3564 OF 2022
                         IN REVNST/9914/2022

                    DADASAHEB BHAUSAHEB POKALE
                               VERSUS
               POOJA W/O. DADASAHEB POKLE AND OTHERS

                                    ...
      Advocate for Applicant : Ms. Doke S. K. (Renge) h/f Mr. Doke
                                Kishor R.
       Advocate for Respondents : Ms. Jadhav Sushama Tukaram.
                                    ...

                                  CORAM :     S. G. MEHARE, J.
                                  DATE :      10.03.2023

     PER COURT :-


     1.      Heard the learned respective counsels.


     2.      Learned counsel for the respondents strongly opposed

     the application contending that the reasons assigned for

     condonation of delay are incorrect. The applicant wants to

     protract the trial. Hence, delay may not be condoned.


     3.        Perused the application. The reasons assigned for the

     delay appears possible. The matter was not decided on merit.

     The Court is of the view that delay is liable to be condoned.

     Hence, the following order :

                                    ORDER

(i) Criminal Application is allowed.

2 938-Cri.Appln.3564-22.odt

(ii) The delay caused in preferring the revision against

the impugned judgment and order of maintenance

is condoned.

(iii) The Registry to register the revision application.

(S. G. MEHARE, J.)

...

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