Citation : 2023 Latest Caselaw 10564 Bom
Judgement Date : 11 October, 2023
1 26A.caf.1737.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAF) NO. 1737 OF 2023
IN
FIRST APPEAL (St.) NO. 469 OF 2022
Narayan S/o. Bapurao Tiwade
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.
Ms Aastha Sharma, Adv. h/f. Mr P. R. Agrawal, Advocate for the appellant
Mr M. A. Kadu, Advocate for respondent No.3
Ms Trupti Udeshi, AGP for the State/respondent Nos.1 and 2
CORAM : G.A. SANAP, J.
DATE : OCTOBER 11, 2023.
Heard.
2. This is an application for condonation of 620 days delay caused in filing appeal against impugned judgment and award dated 05.04.2018 passed by learned Civil Judge Senior Division, Amravati in Land Acquisition Case No. 59 of 2011. 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 of 620 days stands condoned.
5. However, it is made clear that appellants shall not be entitled to get the interest or any other statutory benefit 2 26A.caf.1737.2023
for this delayed period.
6. The appeal be registered.
7. The Civil Application stands disposed of, accordingly.
FIRST APPEAL (ST. ) NO. 469 OF 2022
8. Heard.
9. ADMIT.
10. Learned AGP waives service of notice on behalf of respondent Nos. 1 and 2/State.
11. Learned Advocate Mr M. A. Kadu waives service of notice on behalf of respondent No. 3.
12. Call for record and proceedings.
13. Stand over to 13.10.2023.
(G. A. SANAP, J.)
Namrata
Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 12/10/2023 15:13:22
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