Shriniwas Mogalappa Pogul vs Laxmibai Ambaji Bingundi And Ors
2024 Latest Caselaw 3273 Bom

Bombay High Court

Shriniwas Mogalappa Pogul vs Laxmibai Ambaji Bingundi And Ors on 2 February, 2024

Author: Sandeep V. Marne

Bench: Sandeep V. Marne

2024:BHC-AS:5369

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                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                     INTERIM APPLICATION NO.1814 OF 2022
                                                     IN
                                        SECOND APPEAL NO.244 OF 2022

             Shriniwas Pogalappa Pogul                                 ....Appellant/Applicant
                   V/S
             Laxmibai Ambaji Bingundi & Ors.                           ....Respondents
                                                          ...

             Mr. Prasad P. Kulkarni for the Appellant/Applicant.
             Mr. Sanjay K. Gunjkar i/b Mr. Niranjan Shimpi for Respondent Nos.1 to 6.
             Mr. Anvil S. Kalekar for Respondent Nos.9 to 13.
                                                  ...

                                                  CORAM: SANDEEP V. MARNE, J.

DATE : FEBRUARY 02, 2024.

P.C.:

1 The Interim Application is filed seeking condonation of delay of 1 year 44 days in filing the Second Appeal. The Application is opposed by the learned Counsel appearing for the contesting Respondent.

2 It appears that the impugned judgment has been passed by the First Appellate Court on 12 October 2020 and on account of Covid-19 pandemic the Appellant could not file the Appeal within time.

3 Considering the explanation given in the Application, I am of the view that delay caused in filing the Appeal deserves to be condoned.

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Accordingly the delay in filing the Appeal is condoned. The Interim Application is allowed.

4 List the Second Appeal for admission on 7 March 2024.

(SANDEEP V. MARNE, J.)