The State Of Maharashtra(Through The ... vs Mr. Annasaheb Punja Shirsath And Anr
2024 Latest Caselaw 24204 Bom

Bombay High Court

The State Of Maharashtra(Through The ... vs Mr. Annasaheb Punja Shirsath And Anr on 16 August, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

2024:BHC-AS:32994

                                                                          120-CAF-3445-2018.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION

                                 CIVIL APPLICATION NO.3445 OF 2018
                                                 IN
                                 FIRST APPEAL (ST) NO.36440 OF 2012
                The State Of Maharashtra
                (Through The Land Acquisition Officer) And Anr.                     ...Applicants.
                        Versus
                Mr. Annasaheb Punja Shirsath And Anr.                               ...Respondents.
                                            ------------
                Adv. Shilpa G. Talhar , AGP for the State.
                Adv. Sachin Gite for the Respondent.
                                                       ------------
                                                    Coram : Sharmila U. Deshmukh, J.

                                                    Date    : August 16, 2024.

                P. C. :

1. Civil Application has been preferred seeking condonation of delay of 72 days caused in filing the First Appeal.

2. Appeal has been preferred by the State Government and in paragraph No. 2 of the Application, the reason for the delay of 72 days has been set out.

3. Considering that before the judgment can be challenge in higher forum, there are various approvals and permissions are required to be obtained, the delay of 72 days has been sufficiently explained in the Application.

4. Learned counsel for the Respondents does not oppose the Application.

5. For the reasons stated in the Application, the delay of 72 days is condoned. Civil Application is allowed.

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                                               120-CAF-3445-2018.doc


                                        [Sharmila U. Deshmukh, J.]




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