The Ex. Engineer, M.I.D. Latur Now ... vs Vishwanath Irbas Todkari Died Thr Heirs ...
2024 Latest Caselaw 14007 Bom

Bombay High Court

The Ex. Engineer, M.I.D. Latur Now ... vs Vishwanath Irbas Todkari Died Thr Heirs ... on 3 May, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                               1                929CA721.2024&Ors.odt
          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

              929 CIVIL APPLICATION NO. 721 OF 2024
                        IN FAST/28766/2023

  THE EX. ENGINEER, M.I.D. LATUR NOW L.M.I.D.L. UNDER GMIDC,
                    AURANGABAD AND ORS
                             VERSUS
  UMAKANT IRBASAPPA TODKARI DIED THR LRS SUNITA UMKANT
                      TODKARI AND ORS

                                AND
                 CIVIL APPLICATION NO. 723 OF 2024
                         IN FAST/28736/2023

                 CIVIL APPLICATION NO. 727 OF 2024
                         IN FAST/28744/2023

                 CIVIL APPLICATION NO. 733 OF 2024
                         IN FAST/28758/2023

                 CIVIL APPLICATION NO. 735 OF 2024
                         IN FAST/28777/2023

                 CIVIL APPLICATION NO. 737 OF 2024
                         IN FAST/28773/2023

                 CIVIL APPLICATION NO. 739 OF 2024
                         IN FAST/28781/2023

                 CIVIL APPLICATION NO. 741 OF 2024
                         IN FAST/28770/2023

                 CIVIL APPLICATION NO. 745 OF 2024
                         IN FAST/28751/2023

                                   ......
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.
                                    .....
                                                            2                929CA721.2024&Ors.odt

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

                                                           DATED :      03RD MAY, 2024

                             PER COURT : -

1. These are the applications for condonation of 143 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 18:39:33