Citation : 2023 Latest Caselaw 9574 Bom
Judgement Date : 12 September, 2023
1 32 cao 2126.18.odt..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAO) NO. 2126 OF 2018
IN
MISC. CIVIL APPLICATION (R) (ST) NO.9764 OF 2018
IN
FIRST APPEAL NO. 433 OF 2017
Executive Engineer, Arunavati Project, Digras, Dist. Yavatmal
.Vs.
Smt. Sajedabai Abdul Khalik and Ors.
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri M.A. Kadu, Advocate for the appellant.
Ms T.H. Udeshi, AGP for respondent Nos. 9 and 10.
CORAM : G.A. SANAP, J.
DATE : 12/09/2023
This is an application for condonation of 249 days delay caused in filing review application against judgment and award dated 18.07.2017 in F.A. No.433/2017.
2. The reasons have been stated in the application.
3. The reasons, in my view are sufficient for condoning the delay.
4. Accordingly, the application is allowed.
5. Delay of 249 days caused in filing the review application is condoned.
6. The application stands disposed of
7. Review application be registered.
MISC. CIVIL APPLICATION (ST) NO.9764 OF 2018
1. On registration, issue notice to the respondents, returnable 2 32 cao 2126.18.odt..odt
within eight weeks.
2. Ms T.H. Udeshi, learned AGP waives service of notice on behalf of respondent nos.9 and 10.
(G. A. SANAP, J.)
manisha
Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 13/09/2023 10:42:44
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