Narayan S/O Pundlikrao Marudkar vs Executive Engineer, ...
2023 Latest Caselaw 11234 Bom

                                                                1                  19-711-2019.odt


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


                       CIVIL APPLICATION (CAW) NO. 2897/2023
                                         IN
                             WRIT PETITION NO. 711/2019

               Narayan s/o Pundlikrao Marudkar (Dead)
                                   Vs.
 Executive Engineer, Construction Cum O & M Division, M.S.E.B. Morshi

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


                                   Mr. C.V. Jagdale, Advocate for applicants
                                   Ms. Astha Sharma, Advocate for Petitioner
                                   Mr. A.D. Mohagaonkar, Adv. for Respondent


                                   CORAM:        AVINASH G. GHAROTE, J.

DATED : 1st November, 2023

Civil Application (CAW) No. 2897/2023 seeks condonation of delay of 8 months 9 days in filing the application for bringing the LRs of the petitioner on record. It is contended that because of the demise in Covid period, there is no delay. Considering the reasons in the application given and accepting the reasons, the delay is condoned. The application is allowed. The LRs be brought on record by the end of this week.

Mr.Mohagaonkar, learned counsel for the respondent submits that the issue sought to be raised already stands decided. Learned counsel shall supply 2 19-711-2019.odt

copy to the learned counsel for petitioner of the relevant judgment.

(AVINASH G. GHAROTE, J.) MP Deshpande

Signed by: Mr. M.P. Deshpande Designation: PA To Honourable Judge Date: 01/11/2023 19:11:10