Executive Engineer Minor Irrigation ... vs Vimalbai Anna Gadhari
2024 Latest Caselaw 22947 Bom

Bombay High Court

Executive Engineer Minor Irrigation ... vs Vimalbai Anna Gadhari on 6 August, 2024

                                      {1}
                                                   ca 1198.24 sr.999.odt

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD


                  CIVIL APPLICATION NO. 1198 OF 2024
                           IN FAST/2705/2024


EXECUTIVE ENGINEER MINOR IRRIGATION DIVISION 1 AURANGABAD
                        AND ANR
                                                 ....Applicant
                         VERSUS

                        VIMALBAI ANNA GADHARI
                                                       .....Respondent
                                    .....
Advocate for Applicant : Mr. Patil Vinod Prakash
Advocate for respondent : Mr. D.A. Bide.

                             CORAM : S.G. CHAPALGAONKAR, J.
                              DATE : 6th AUGUST, 2024.
ORDER :

-

1. Heard learned advocate for the applicant and learned advocate for the caveator.

2. The applicant seeks to condone the delay of 429 days caused in filing the appeal against the judgment and award passed by the Reference Court in LAR No. 72 of 2015 dated 17.8.2022.

3. Having considered the submissions advanced and the averments in the application, the applicant is allowed in terms of prayer clause (B).

4. Appeal be registered.

[S.G. CHAPALGAONKAR] JUDGE

grt/-