Dy. Chief Engineer (Construction), ... vs Shri Gulab Marotrao Choudhari (Died) ...
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Bombay High Court

Dy. Chief Engineer (Construction), ... vs Shri Gulab Marotrao Choudhari (Died) ... on 16 January, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

                                                 1                       38 caf 1343.20.odt.

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

             CIVIL APPLICATION (CAF) NO. 1343 OF 2020
                                      IN
                   FIRST APPEAL (St.) NO. 1468 OF 2020
        Dy. Chief Engineer (Corporation) Central Railway, Ajni, Nagpur
                                     .VS.
              Shri Gulab Marotrao Choudhari (Died) and others
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
         Mr. N.P. Lambat, Advocate for the appellant
         Mr. V.S. Sambre, Advocate h/f Mr. S.W. Sambre, Advocate for respondent No.1.
         Mr. M.A. Kadu, AGP for respondent Nos.2 and 3.

                           CORAM : G.A. SANAP, J.

DATE : JANUARY 16, 2024.

Heard learned Advocates for the parties.

2. This is an application for condonation of 170 days delay caused in filing appeal against impugned judgment and decree, dated 30.04.2019 passed by passed by Joint Civil Judge, Senior Division, Wardha in L.A.C. No.172/2014. The reasons have been stated in the application.

3. In my opinion on the basis of these reasons, case is made out for condonation of delay. Accordingly, the application is allowed. Delay caused in filing appeal is condoned.

4. The appeal be registered.

5. The application stands disposed of, accordingly.

2 38 caf 1343.20.odt.

FIRST APPEAL (ST.) NO. 1468 OF 2020

6. Heard.

7. ADMIT.

8. Mr. V.S. Sambre, learned Advocate h/f Mr. S.W. Sambre, Advocate waives service of notice on behalf of respondent No.1.

9. Mr. M.A. Kadu, learned AGP waives service of notice on behalf of respondent Nos.2 and 3.

10. Call record and proceedings.

11. Paper book be filed within 12 weeks from the date of receipt of record and proceedings.

(G. A. SANAP, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 17/01/2024 11:37:14