Citation : 2024 Latest Caselaw 23493 Bom
Judgement Date : 9 August, 2024
6.IA.9865.2024.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.9865 OF 2024
IN
FIRST APPEAL (STAMP) NO.18931 OF 2023
WITH
INTERIM APPLICATION NO.9866 OF 2024
IN
FIRST APPEAL (STAMP) NO.18931 OF 2023
The Executive Engineer, Raigad .... Applicant
Vs.
Parvati Shankar Baikar & 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 15 th April, 2017 passed by the Learned Civil Judge Senior Division, Mahad. The judgment was rendered in Land Reference No.23 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.
3. Upon a review of the record and after hearing the Counsel, the Application seeking condonation of delay, is hereby rejected in
09 August, 2024
6.IA.9865.2024.doc
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
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