Yashwant S/O Sheshrao Kakde vs The State Of Maharashtra Through ...
2023 Latest Caselaw 10566 Bom

2023:BHC-NAG:14997


                                                            1                         26F.caf.2291.2023

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

                         CIVIL APPLICATION (CAF) NO. 2291 OF 2023
                                                IN
                            FIRST APPEAL (St.) NO. 11397 OF 2021
                                  Yashwant S/o. Sheshrao Kakde
                                               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 1026 days delay caused in filing appeal against impugned judgment and award dated 23.02.2017 passed by learned Civil Judge Senior Division, Amravati in Land Acquisition Case No. 60 of 2010. 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 1026 days stands condoned.

5. However, it is made clear that appellants shall not 2 26F.caf.2291.2023

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.

FIRST APPEAL (ST. ) NO. 11397 OF 2021

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 15:08:09