Rameshkumar S/O Ramdhani Singh And ... vs Paul Bricks Prop. Gagan Paul And Another
2024 Latest Caselaw 3396 Bom

Bombay High Court

Rameshkumar S/O Ramdhani Singh And ... vs Paul Bricks Prop. Gagan Paul And Another on 5 February, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:1440
                                                      -1-                         27.CAF.1208.2022.odt



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             NAGPUR BENCH AT NAGPUR

                        CIVIL APPLICATION (CAF) NO. 1208 OF 2022
                                           IN
                            FIRST APPEAL ST. NO. 7099 OF 2020
                                  Ramesh S/o. Ramdhani Singh & Anr.
                                                  Vs.
                                  Paul Bricks Prop Gagan Paul & Anr.
        **********************************************************************************************
        Office Notes, Office Memoranda of Coram,                     Court's or Judge's orders
        appearances, Court's orders of directions
        and Registrar's orders
        **********************************************************************************************
                               Ms. Mankar, Advocate h/f. Mr. P.S. Mirache, Advocate for the
                               Applicants/Appellants.
                               Ms. S.H. Bhatia, Advocate for Respondent No.2.


                                         CORAM : G. A. SANAP, J.

DATED : 5th FEBRUARY, 2024.

. This is an application for condonation of 5 days delay caused in filing the appeal against the impugned judgment and award dated 11.12.2019. Respondent No.1, despite service, has not appeared before this Court. The reasons have been stated in the application.

2. In view of the reasons stated in the application, I am of the view that the delay deserves to be condoned. Accordingly, the application is allowed. Delay of 5 days caused in filing the appeal, is condoned.

3. The appeal be registered.

4. The application stands disposed of, accordingly.

FIRST APPEAL ST. NO. 7099 OF 2020

5. Learned advocate Ms. S.H. Bhatia waives service of notice on behalf of respondent No.2.

-2- 27.CAF.1208.2022.odt

6. Issue notice to respondent No.1 for final hearing at admission stage, returnable within six weeks.

7. Call for record and proceedings.

(G. A. SANAP, J.) Vijay

Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 06/02/2024 15:00:51