Sayeeda Bi Wd/O Shaikh Ibrahim And ... vs Abbas Hussain S/O Shabbir Hussain ...
2023 Latest Caselaw 10288 Bom

                                            1                                    31 caf118.23.odt


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

                      CIVIL APPLICATION (CAF) NO. 118 OF 2023
                                        IN
                         FIRST APPEAL ST. NO. 9499 OF 2022
                       SAYEEDA BI Wd/o SHAIKH IBRAHIM AND OTHERS
                                         VERSUS
                     ABBAS HUSAIN S/o SHABBIR HUSSAIN AND ANOTHER
-------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
-------------------------------------------------------------------------------------------------------
                          Mr. S. A. Mohta, Advocate for the appellants.
                          Mr. Lalit Limaye, Advocate for respondent no.2

                                  CORAM : G. A. SANAP, J.

DATE : OCTOBER 05, 2023.

1. Heard learned advocate for the appellants and learned advocate for respondent no.2. Nobody appeared for respondent no.1, though served.

2. This is an application for condonation of 36 days delay caused in filing appeal against impugned judgment and award, dated 31.01.2022.

3. The reasons have been set out in the application. In view of the reasons stated in the application, the application is allowed. Delay of 36 days caused in filing appeal stands condoned.

7. The appeal be registered.

8. The application stands disposed of, accordingly.

First Appeal St. No. 9499 of 2022

1. Heard Mr. S. A. Mohta, learned advocate for the appellant.

2. ADMIT.

2 31 caf118.23.odt

3. Mr. Lalit Limaye, learned advocate waives service on behalf of respondent no.2.

4. Notice to respondent no.1 returnable after eight weeks.

5. Call for the record and proceedings.

6. Private paper book be filed within twelve weeks from receipt of the record.

JUDGE Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 07/10/2023 13:39:57