The Executive Engineer, Raigad vs Sumati Sakharam Manve Since Deceased ...
2024 Latest Caselaw 23489 Bom

Bombay High Court

The Executive Engineer, Raigad vs Sumati Sakharam Manve Since Deceased ... on 9 August, 2024

2024:BHC-AS:31857

                                                                        8.IA.9984.2024.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      CIVIL APPELLATE JURISDICTION

                                 INTERIM APPLICATION NO.9984 OF 2024
                                                  IN
                                 FIRST APPEAL (STAMP) NO.18939 OF 2023
                                                 WITH
                                 INTERIM APPLICATION NO.9985 OF 2024
                                                  IN
                                 FIRST APPEAL (STAMP) NO.18939 OF 2023

                    The Executive Engineer, Raigad                    ....      Applicant

                         Vs.

                    Sumati Sakharam Marve
                    Since Deceased Thr. Lrs. & Ors.                   ....      Respondents

                                                   _________
                    Ms. Chaitrali A. Deshmukh for Applicant / Appellant.
                                                   _________

                                           CORAM     : SOMASEKHAR SUNDARESAN, J.

                                           DATE      : 09 AUGUST, 2024
                    P. C.

1. Heard the Learned Counsel for the Applicant. The matter at hand involves dealing with a prayer for condonation of delay of over six years in a challenge to a judgment dated 13 th April, 2017 passed by the Learned Civil Judge Senior Division, Mahad. The judgment was rendered in Land Reference No.27 of 2006.

2. The reasons cited in the Application do not inspire confidence. They essentially relate to internal bureaucratic process delays on the part of the Applicant.

09 August, 2024

8.IA.9984.2024.doc

3. Upon a review of the record and after hearing the Counsel, the Application seeking condonation of delay, is hereby rejected in the absence of any sufficient cause being shown. Consequently, other connected Applications too are disposed of as not being necessary to be adjudicated.

4. This order will be digitally signed by the Private Secretary/Personal Assistant of this Court. All concerned will act on production by fax or email of a digitally signed copy of this order.

[SOMASEKHAR SUNDARESAN, J.]

09 August, 2024