Urmiladevi Satyanarayan Raju Chilguri ... vs Pericharla Ramavati Suryanarayan Raja
2024 Latest Caselaw 791 Bom

Bombay High Court

Urmiladevi Satyanarayan Raju Chilguri ... vs Pericharla Ramavati Suryanarayan Raja on 12 January, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

                                                   1                         29.cas.175.2023

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

                  CIVIL APPLICATION (CAS) NO. 175 of 2023
                                         IN
                   SECOND APPEAL (St.) NO. 20152 OF 2022
                  Urmiladevi Satyanarayan Raju Chilguri and others
                                        .VS.
                      Pericharla Ramavati Suryanarayan Raju
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
         Ms Disha Chhajjed, Adv. h/f. Mr Madhur Deo, Advocate for the appellants
         Mr S. D. Borkute, Advocate for respondent


                           CORAM : G.A. SANAP, J.

DATE : JANUARY 12, 2024.

Heard learned Advocate for the appellants.

2. This is an application for condonation of 21 days delay caused in filing the second appeal against the impugned judgment and decree dated 30.07.2022 passed by the District Judge-1, Gadchiroli.

3. Learned Advocate for the respondent has argued the application without filing the reply. He has submitted that the delay has not been properly explained and therefore, it may not be condoned.

4. I have gone through the application and the relevant record. On going through the application, I am 2 29.cas.175.2023

satisfied that the delay has been properly explained and on the basis of the same sufficient ground has been made out for condonation of delay. Accordingly, the application is allowed.

5. Delay of 21 days caused in filing the appeal stands condoned.

6. The second appeal be registered.

7. The application stands disposed of, accordingly.

SECOND APPEAL (ST. ) NO. 20152 OF 2022

8. Learned Advocate Mr. S. D. Borkute, submits on registration of appeal he has instructions to appear in appeal on behalf of respondent.

9. Learned Advocate for the appellants undertake to provide the copy of appeal memo and the relevant documents to the learned Advocate for the respondent.

10. After registration the appeal be listed for admission after three weeks.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 15/01/2024 15:52:12