Waman Dharma Bhagat And Ors vs The State Of Maharashtra Through ...
2023 Latest Caselaw 10351 Bom

   2023:BHC-AS:29478-DB
                      skn                                       1                    906-IA-ST-9845.2023.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          APPELLATE SIDE

                               INTERIM APPLICATION (ST.) NO. 9845 OF 2023
                                                   IN
                                   FIRST APPEAL (ST.) NO. 9840 OF 2023

                      Waman Dharma Bhagat and others.                        ...        Applicants.
                           In the matter between
                      Waman Dharma Bhagat and others.                        ...        Appellants.
                           V/s.
                      The State of Maharashtra and another.                  ...        Respondents.



                      Mr.Sachin S. Punde for the Applicants.
                      Mr.A.R.Patil, Addl.GP for Respondent No.1.
                      Ms.Leena Patil for Respondent No.2.

SANJAY
KASHINATH                            CORAM :          NITIN JAMDAR, AND
NANOSKAR
Digitally signed by
                                                      MANJUSHA DESHPANDE, JJ.

SANJAY KASHINATH NANOSKAR Date: 2023.10.07 12:03:20 +0530 DATE : 6 October 2023.

P.C. :

Heard the learned counsel for the parties.

2. By this application, the Applicants are seeking condonation of delay in filing first appeal against the judgment and order passed by the Reference Court.

3. Perused the application. Sufficient cause is made out to condone delay. Application is accordingly allowed in terms of prayer clause (A).

(MANJUSHA DESHPANDE, J.) (NITIN JAMDAR, J.)