Viraj S/O Wamanrao Wagh And Another vs Mohd. Moosa Haji Iqbal Tikki And Another
2024 Latest Caselaw 566 Bom

Bombay High Court

Viraj S/O Wamanrao Wagh And Another vs Mohd. Moosa Haji Iqbal Tikki And Another on 10 January, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

  2024:BHC-NAG:270



                                                               1                                    37 cas800.23.odt


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

                                         CIVIL APPLICATION (CAS) NO. 800 OF 2023
                                                          IN
                                           SECOND APPEAL ST. NO. 9534 OF 2022
                                           VIRAJ S/o WAMANRAO WAGH AND ANOTHER
                                                           VERSUS
                                          MOHD. MOOSA HAJI IQBAL TIKKI AND ANOTHER
                   -------------------------------------------------------------------------------------------------------
                   Office Notes, Office Memoranda of                         Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
                   -------------------------------------------------------------------------------------------------------
                                             Mr. S. B. Bangade, Advocate for the appellant/applicant.

                                                      CORAM : G. A. SANAP, J.

DATE : JANUARY 10, 2024.

1. Heard learned advocate for the applicants. Despite service of notice, respondent nos.1 and 2 have failed to appear before this Court.

2. This is an application for condonation of 5 days delay caused in filing Second Appeal against the impugned judgment and decree.

3. The reasons have been stated in the application. I am satisfied that on the basis of the reasons stated in the application, sufficient cause is shown for condoning the delay.

4. Accordingly, the application is allowed. Delay of 5 days caused in filing Second Appeal is condoned.

5. The Second Appeal be registered. The application stands disposed of.

                                                                                       JUDGE
Signed by: DIWALE             Diwale

Designation: PS To Honourable Judge Date: 10/01/2024 19:08:05