Sharadkumar Hanumanprasad ... vs The State Of Maharashtra, ...
2023 Latest Caselaw 10553 Bom

2023:BHC-NAG:15086


                                                               1                          35.caf.2384.2023

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

                         CIVIL APPLICATION (CAF) NO. 2384 OF 2023
                                                IN
                            FIRST APPEAL (St.) NO. 7941 OF 2021
                               Sharadkumar Hanumanprasad Tiwari
                                               VS.
                                The State of Maharashtra and others
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
                     Mr S. S. Sohini, Adv. h/f. Mr S. V. Sohini, Advocate for the appellant
                     Ms Trupti Udeshi, AGP for the State/respondent Nos.1 and 3


                                      CORAM : G.A. SANAP, J.

DATE : OCTOBER 11, 2023.

Heard.

2. Respondent No.2 though served, has not appeared.

3. This is an application for condonation of 259 days delay caused in filing appeal against impugned judgment and award dated 30.03.2019 passed by learned Civil Judge Senior Division, Wardha in Land Acquisition Case No. 51 of 2016. The reasons have been stated in the application.

4. In view of the reasons stated in the application, the application is allowed.

5. The delay of 259 days stands condoned.

6. However, it is made clear that appellant shall not be entitled to get the interest or any other statutory benefit 2 35.caf.2384.2023

for this delayed period.

7. The appeal be registered.

8. The Civil Application stands disposed of, accordingly.

FIRST APPEAL (ST. ) NO. 7941 OF 2021

9. Heard.

10. ADMIT.

11. Issue notice to the respondents, returnable within ten weeks.

12. Learned AGP waives service of notice on behalf of respondent Nos. 1 and 3/State.

13. Call for record and proceedings.

14. Paper book be filed within two weeks from the date of receipt of record and proceedings.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 13/10/2023 15:47:57