Bhanudas Bajirao Jadhav (Since ... vs Sou. Nalini Satish Jadhav And Ors
2024 Latest Caselaw 3393 Bom

Bombay High Court

Bhanudas Bajirao Jadhav (Since ... vs Sou. Nalini Satish Jadhav And Ors on 5 February, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

2024:BHC-AS:5898



                                                                              (67RPSST-23381-2022.doc


      rajshree


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION
                                      INTERIM APPLICATION NO.13064 OF 2023
                                                             IN
                                  REVIEW APPLICATION (ST) NO.23381 OF 2022
                                                             IN
                                            SECOND APPEAL NO.113 OF 2020


                    Bhanudas Bajirao Jadhav since deceased
                    Through Heirs                                      ]       ..       Applicant
                                     vs.
                    Nalini Satish Jadhav & Ors.                        ]       ..       Respondents

Mr.Dnyaneshwahar Deshmukh for the Applicant.

                                                  CORAM : BHARATI DANGRE, J

                                                  DATE   :        5th February, 2024.

                    P.C.

                    1]      Interim Application No.13064/2023 seek condonation of delay of

130 days in filing of the Review Application.

Heard the learned counsel for the Applicant and perused the

Aplication.

2] Being aggrieved by the Judgment and order dated 08.04.2022

passed by this Court in Second Appeal No.113/2020, a Special Leave

(67RPSST-23381-2022.doc

Petition was preferred before the Apex Court and on 29.07.2022, the

SLP was permitted to be withdrawn with liberty to file review of the said

order.

The Application proceed to state that preparation of the Review

Application consumed some time, which is bonafide.

3] Since I am convinced that delay of 130 days shall not prove fatal

to the cause which is sought to be agitated in the present Review

Application, Interim Application is made absolute, in terms of prayer

clause (A).

Renotify Review Application to 18.03.2024.

[BHARATI DANGRE, J]