The State Of Maharashtra Through ... vs Sulochanabai Madhavrao Dhole
2024 Latest Caselaw 2646 Bom

Bombay High Court

The State Of Maharashtra Through ... vs Sulochanabai Madhavrao Dhole on 29 January, 2024

2024:BHC-AUG:1862
                                                                37-CA-3203-2023.odt



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD

                      CIVIL APPLICATION NO. 3203 OF 2023
                               IN SAST/5539/2023
                              The State Of Maharashtra
                              Through Collector Nanded
                                                                     ....Applicant
                                         VERSUS

                            Sulochanabai Madhavrao Dhole
                                                                  .....Respondent
                                           .....

Mr. S. V. Hange, AGP for Applicant ...

                                          CORAM        : R.M. JOSHI, J
                                          DATE         : JANUARY 29, 2024

          PER COURT :

1. This application is for condonation of delay

of 1308 days in preferring Second Appeal against

judgment and order dated 03.04.2019 passed in RCA No.

01/2014 by the First Appellate Court.

2. The delay is caused for the administrative

reasons. No mala fides can be attributed against the

Applicant for not preferring Appeal in time.

3. Though Respondent is served, failed to appear.

This indicates that Respondents has not inclination to

oppose application. In view of this, application is

37-CA-3203-2023.odt

allowed in terms of prayer clause 'B'. Appeal be

register.

(R. M. JOSHI, J.) Malani