The Traffice Engineer, Nagpur ... vs Vanita Wd/O. Sanjay Nikose And Others
2024 Latest Caselaw 40 Bom

Bombay High Court

The Traffice Engineer, Nagpur ... vs Vanita Wd/O. Sanjay Nikose And Others on 2 January, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:31


                                                           1              17.CAF.1530.2023

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

                         CIVIL APPLICATION (CAF) NO. 1530 OF 2023
                                                 IN
                              FIRST APPEAL (St.) NO. 20239 OF 2022
                  The Traffic Engineer, The Nagpur Municipal Corporation, Nagpur
                                                .VS.
                                Vanita Wd/o. Sanjay Nikose 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 Rohan Chhabra, Advocate for the appellant


                                      CORAM : G.A. SANAP, J.

DATE : JANUARY 02, 2024.

The respondent Nos. 1 to 4 despite service have failed to appear before this Court. Heard learned Advocate for the appellant.

2. This is an application for condonation of 88 days delay in filing the appeal against the impugned judgment and decree. The reasons have been stated in the application. It is stated that due to administrative procedure for taking a decision to file the appeal the delay has occurred. The appellant is the NMC. On going through the application, I am satisfied that the reasons are sufficient to grant the application.

3. In view of the reasons, the application is allowed.

2 17.CAF.1530.2023

4. The delay of 88 days caused in filing the appeal against the impugned judgment and decree is condoned.

5. The application stands disposed of, accordingly.

6. The appeal be registered.

FIRST APPEAL (ST.) NO. 20239 OF 2022

7. Heard.

8. ADMIT.

9. Issue notice, after admission, to the respondents, returnable within six weeks.

10. Call for record and proceedings.

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

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 03/01/2024 10:47:35