Ramdas Dhansing Chavhav vs The State Of Maharashtra, ...
2023 Latest Caselaw 10555 Bom

2023:BHC-NAG:15085


                                                           1                         33.caf.2102.2023

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

                         CIVIL APPLICATION (CAF) NO. 2102 OF 2023
                                                IN
                            FIRST APPEAL (St.) NO. 9826 OF 2023
                                   Ramdas Dhansing Chavhan
                                               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 A. A. Zade, Adv. h/f. Mr A. R. Chavhan, Advocate for the appellant
                     Ms Trupti Udeshi, AGP for the State/respondent Nos.1 and 2
                     Ms Malika Babhulkar, Adv. h/f. Mr M. A. Kadu, Advocate for respondent No.3


                                     CORAM : G.A. SANAP, J.

DATE : OCTOBER 11, 2023.

Heard.

2. This is an application for condonation of 2584 days delay caused in filing appeal against impugned judgment and award dated 24.01.2014 passed by learned Civil Judge Senior Division, Yavatmal in Land Acquisition Case No. 1502 of 2004. The reasons have been stated in the application.

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

4. The delay stands condoned.

5. However, it is made clear that appellants shall not 2 33.caf.2102.2023

be entitled to get the interest or any other statutory benefit for this delayed period.

6. The appeal be registered.

7. The Civil Application stands disposed of, accordingly.

8. Heard.

9. ADMIT.

10. Learned AGP waives service of notice on behalf of respondent Nos. 1 and 2/State.

11. Learned holding Advocate Ms Malika Babhulkar waives service of notice on behalf of respondent No. 3

12. Call for record and proceedings.

13. 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 15:46:08