Shri Zahiroddin Fayazoddin Inamdar vs Maharashtra Jeevan Pradhikaran ...
2024 Latest Caselaw 1185 Bom

Bombay High Court

Shri Zahiroddin Fayazoddin Inamdar vs Maharashtra Jeevan Pradhikaran ... on 17 January, 2024

                                   -1-
                                                         ca4041.23.odt

       IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                   BENCH AT AURANGABAD

               906 CIVIL APPLICATION NO. 4041 OF 2023
                          IN SAST/9428/2023

Maharashtra Jeevan Pradhikaran                          ....Applicant

VERSUS

Zahiroddin S/o Fayazoddin Inamdar                       .....Respondent
.....
Mr. A. G. Vasmatkar, Advocate for Applicant
Mr. J. H. Singh, Advocate for respondent.

                                CORAM : R. M. JOSHI, J.

DATE : 17th JANUARY, 2024. PER COURT :

1. This is an application for condonation of delay of 174 day in preferring appeal against judgment and decree dated 28 th June, 2022, passed in RCA No. 142/2015. Learned counsel for respondent records no objection for condonation of delay. Hence, application is allowed.

2. Appeal be registered.

3. At the request of learned counsel for both the sides, appeals be kept for admission on 14th February, 2024.

( R. M. JOSHI) Judge dyb

ca4041.23.odt

IN THE HIGH COURT OF JUDICATURE OF BOMBAY BENCH AT AURANGABAD

906 CIVIL APPLICATION NO. 10329 OF 2023 IN SAST/17402/2023

Shri Zahiroddin Fayazoddin Inamdar ....Applicant

VERSUS

Maharashtra Jeevan Pradhikaran & othes .....Respondents .....

Mr. A. B. Parde, Advocate for Applicant Mr. A. G. Vasmatkar, Advocate for respondent.

CORAM : R. M. JOSHI, J. DATE : 17th JANUARY, 2024. PER COURT :

1. This is an application for condonation of delay of 252 day in preferring appeal against judgment and decree dated 28 th June, 2022, passed in RCA No. 8/2017. Learned counsel for respondent records no objection for condonation of delay. Hence, application is allowed.

2. Appeal be registered.

3. At the request of learned counsel for both the sides, appeals be kept for admission on 14th February, 2024.

( R. M. JOSHI) Judge dyb