Kamalkishor Fakirchandji Agrawal, Huf ... vs State Of Maharashtra Through The ...
2024 Latest Caselaw 907 Bom

Bombay High Court

Kamalkishor Fakirchandji Agrawal, Huf ... vs State Of Maharashtra Through The ... on 15 January, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

                                                 -1-                         26.CAF.306.2020.odt



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

                  CIVIL APPLICATION (CAF) NO. 306 OF 2020
                                     IN
                     FIRST APPEAL ST. NO. 27149 OF 2018
                            Kamalkishor Fakirchandji Agrawal
                                          Vs.
                              State of Maharashtra & Ors.
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Office Notes, Office Memoranda of Coram,                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                       Mrs. S.W. Deshpande, Advocate for the Applicant/Appellant.
                       Mr. H.D. Dubey, AGP for Respondent Nos.1 & 2.
                       Mr. S.Y. Deopujari, Advocate for Respondent No.3.


                                  CORAM : G. A. SANAP, J.

DATED : 15th JANUARY, 2024.

Heard learned advocates for the parties.

2. The applicant has sought to condone the delay of 107 days caused in filing an appeal against the impugned judgment and award dated 04.05.2018 passed by the Reference Court, Amravati in L.A.C. No.228/2013.

3. In view of the reasons stated in the application, the application is allowed. Delay of 107 days caused in filing the first appeal is condoned.

4. The application stands disposed of.

5. The appeal be registered after removing office objections, if any.

FIRST APPEAL ST. NO. 27149 OF 2018

6. Heard.

7. Admit.

-2- 26.CAF.306.2020.odt

8. Learned AGP waives service of notice on behalf of respondent Nos.1 and 2.

9. Learned advocate Mr. S.Y. Deopujari waives service of notice on behalf of respondent No.3.

10. Call for record and proceedings.

11. Paper-book be filed within six weeks.

12. Filing of paper-book in old format is permitted.

(G. A. SANAP, J.) Vijay

Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 16/01/2024 12:26:57