Sahista Wd/O Rafiq Sheikh And Another vs Mahesh S/O Yogesh Gedam And Others
2024 Latest Caselaw 893 Bom

Bombay High Court

Sahista Wd/O Rafiq Sheikh And Another vs Mahesh S/O Yogesh Gedam And Others on 15 January, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:506



                                                     1                                    28 caf411.20.odt


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

                               CIVIL APPLICATION (CAF) NO. 411 OF 2020
                                                 IN
                                  FIRST APPEAL ST. NO. 16189 OF 2020
                                  SAHISTA Wd/o RAFIQ SHEIKH AND ANOTHER
                                                   VERSUS
                                  MAHESH S/o YOGINATH GEDAM AND OTHERS
         -------------------------------------------------------------------------------------------------------
         Office Notes, Office Memoranda of                         Court's or Judge's Order
         Coram, appearances, Court's Orders
         or directions and Registrar's order
         -------------------------------------------------------------------------------------------------------
                                   Mrs. R. S. Mnakar, Advocate h/f Mr. P. S. Mirache , Advocate for the
                                   appellants.

                                           CORAM : G. A. SANAP, J.

DATE : JANUARY 15, 2024.

1. The respondents are served. Learned advocate Mr. B. Lahiri appears for respondent no.2. The remaining respondents are absent.

2. Heard Learned advocate for the appellants. Perused the record and proceedings.

3. This is an application for condonation of 139 days delay caused in filing first appeal against the impugned judgment and order dated 15.12.2018.

4. Learned advocate for the appellants took me through the grounds put forth in the application. On going through the application, I am satisfied that sufficient cause is made out for condoning the delay.

5. Accordingly, the application is allowed. Delay of 139 days caused in filing the appeal is condoned. The appeal be registered.

2 28 caf411.20.odt

6. The application stands disposed of. No costs.

FIRST APPEAL ST. NO. 16189 OF 2020.

Issue fresh notice to the respondents for final hearing at admission stage, returnable after four weeks.

JUDGE Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 15/01/2024 18:51:02