Gautam S/O Zamaji Wankhede And Another vs Ranjankumar Inderjeet Verma And ...
2024 Latest Caselaw 6869 Bom

Bombay High Court

Gautam S/O Zamaji Wankhede And Another vs Ranjankumar Inderjeet Verma And ... on 4 March, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:2665


                                                               1                          24.caf.2921.2022

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

                          CIVIL APPLICATION (CAF) NO. 2921 OF 2022
                                                IN
                             FIRST APPEAL (ST.) NO. 12120 OF 2022
                             Gautam S/o. Zamaji Wankhede and another
                                                .VS.
                              Ranjankumar Inderjeet Verma and another
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
                    Ms R. S. Mankar, Adv. h/f. Mr P. S. Mirache, Advocate for the appellants
                    Mr V. M. Gadkari, Advocate for respondent No. 2


                                       CORAM : G.A. SANAP, J.

DATE : MARCH 04, 2024.

Heard learned Advocate for the appellants and learned Advocate for respondent No.2. Respondent No.1, despite duly served by paper publication, has failed to appear before the Court.

2. This is an application for condonation of 59 days delay caused in filing the appeal. The reasons have been stated in the application. In view of the reason stated in the application, the application is allowed.

3. Delay of 59 days caused in filing the appeal against impugned judgment and award dated 15.09.2021 is set aside.

2 24.caf.2921.2022

4. The first appeal be registered.

5. The civil application stands disposed of, accordingly.

FIRST APPEAL (ST.) NO. 12120 OF 2022

6. Heard.

7. ADMIT.

8. Learned Advocate Mr V. M. Gadkari waives service of notice on behalf of respondent No.2.

9. Respondent No.1 is served by paper publication. Therefore, the separate notice is not required to be served.

10. Call for record and proceedings.

11. Paper book be filed within twelve 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: 05/03/2024 13:03:55