The Ex. Engineer, M.I.D. Latur Now ... vs Nizamoddin Gafar Patel And Another
2024 Latest Caselaw 14009 Bom

Bombay High Court

The Ex. Engineer, M.I.D. Latur Now ... vs Nizamoddin Gafar Patel And Another on 3 May, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                               1              929CA13148.2023.odt
          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

              929 CIVIL APPLICATION NO. 13148 OF 2023
                                 IN
                FIRST APPEAL [ST] NO. 27608 OF 2023

The Exe. Engineer, MID Latur Now LMID Latur under
GMIDC Aurangabad & Ors.                                   ...Applicants
      Versus
Nizamoddin Gafar Patel & Anr.                             ...Respondents

                                   ......
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

PER COURT : -

1. Not on board. Taken on board at the request of learned advocate for the Applicants.

2. This is the application for condonation of 118 days' delay caused in preferring the First Appeals by the Acquiring Body against the Judgment and Award passed by the learned Reference Court.

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

2 929CA13148.2023.odt

4. We have gone through the application for condonation of delay.

5. For the reasons cited in the application, same is allowed. Delay caused in preferring the First Appeal by the Acquiring Body is condoned. Appeal 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 18:52:00