Chandrashekhar Mahadeo ... vs The State Of Maharashtra Through ...
2023 Latest Caselaw 9223 Bom

                                           1                                    20 caf3354.19.odt


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

                     CIVIL APPLICATION (CAF) NO. 3354 OF 2019
                                       IN
                         FIRST APPEAL ST. NO. 2676 OF 2019
                       CHANDRASHEKHAR MAHADEO PARSODKAR
                                       VERSUS
                STATE OF MAH., THRU. COLLECTOR, YAVATMAL AND OTHERS
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. D. A. Sonawane, Advocate for the appellant/applicant
                          Ms. T. H. Udeshi, A.G.P. for respondent nos.1 and 2
                          Ms. Mallika Babhulkar, Advocate h/f Mr. M.A. Kadu, Advocate for
                          respondent no.3

                                  CORAM : G. A. SANAP, J.

DATE : SEPTEMBER 04, 2023.

1. Heard learned advocates for the parties.

2. This is an application for condonation of 1929 days delay caused in filing an appeal against the impugned judg- ment and award. The reasons have been stated in the appli- cation.

3. Learned advocates for the respondents submits that considering the reasons stated in the application, the Court may pass an appropriate order. They submit that if the de- lay is condoned, then the appellant shall not be entitled to get interest for the delayed period.

4. The reasons stated in the application are sufficient to grant the application. The application is accordingly al- lowed. The delay of 1929 days caused in filing the appeal stands condoned.

5. It is made clear that the appellant shall not be entitled to get interest for the delayed period of 1929 days, in case 2 20 caf3354.19.odt

the appeal is allowed.

6. The appeal be registered.

7. Learned advocate for the respondent no.3 submits that the matter is covered by judgment of this Court.

8. The application stands disposed of, accordingly.

JUDGE Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 06/09/2023 10:50:37