The Ex. Engineer, M.I.D., Latur Now ... vs Kachru Shamrao Shette And Ors
2024 Latest Caselaw 13997 Bom

Bombay High Court

The Ex. Engineer, M.I.D., Latur Now ... vs Kachru Shamrao Shette And Ors on 3 May, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                               1                929CA368.2024&Ors.odt

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

              929 CIVIL APPLICATION NO. 368 OF 2024
                        IN FAST/27200/2023

   THE EX. ENGINEER, M.I.D., LATUR NOW L.M.I.D UNDER GIMDC,
                   AURANGABAD AND ORS.
                             VERSUS.
             SUDHAKAR NARAYAN SAWANT AND ORS

                                AND
                 CIVIL APPLICATION NO. 378 OF 2024
                         IN FAST/27222/2023

                 CIVIL APPLICATION NO. 366 OF 2024
                         IN FAST/27253/2023

                 CIVIL APPLICATION NO. 370 OF 2024
                         IN FAST/27210/2023

                 CIVIL APPLICATION NO. 372 OF 2024
                         IN FAST/27228/2023

                 CIVIL APPLICATION NO. 374 OF 2024
                         IN FAST/27234/2023

                 CIVIL APPLICATION NO. 376 OF 2024
                         IN FAST/27246/2023

                                   ......
Mr. Rajendraa S. Deshmukh, Sr. Advocate i/b Mr. B. R. Survase,
Advocate for the Applicant/s in all the matters.
Mr. P. V. Mandlik, Sr. Advocate i/b Mr. S. S. Chillarge - Advocate for the
Claimants/Respondents.
Shri. S. D. Ghayal, Smt. V. S. Chaudhari, Smt. U. S. Bhosale,
and Smt. S. N. Deshmukh, Shri. B. B. Bhise - Addl. G.P. and AGPs for the
Respondent/s - State in the respective matters.
                                    .....

                                CORAM :      R. G. AVACHAT
                                                    AND
                                             NEERAJ P. DHOTE, JJ.

                                DATED :      03RD MAY, 2024
                                                            2                929CA368.2024&Ors.odt

                             PER COURT : -

1. These are the applications for condonation of 84 days' delay caused in preferring the First Appeals by the Acquiring Body against the Judgment and Award passed by the learned Reference Court.

2. Heard both the sides. Learned Senior Advocate Mr. P. V. Mandlik for Claimants fairly submits that the Court may consider the condonation of delay.

3. We have gone through the applications for condonation of delay.

4. For the reasons cited in the applications, same are allowed. Delay caused in preferring the First Appeals by the Acquiring Body is condoned. Appeals be registered.

                              [NEERAJ P. DHOTE]                                [R. G. AVACHAT]
                                   JUDGE                                            JUDGE




                             SG Punde

Signed by: Sandeep Gulabrao Punde Designation: PS To Honourable Judge Date: 04/05/2024 18:35:31