The Ex. Engineer, M.I.D. Latur Now ... vs Parmeshwar Vithal Sawant And Ors
2024 Latest Caselaw 14018 Bom

Bombay High Court

The Ex. Engineer, M.I.D. Latur Now ... vs Parmeshwar Vithal Sawant And Ors on 3 May, 2024

Author: R. G. Avachat

Bench: R. G. Avachat

                               1              929CA13136.2023&Ors.odt
          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

              929 CIVIL APPLICATION NO. 13136 OF 2023
                                 IN
                FIRST APPEAL [ST] NO. 27594 OF 2023

The Exe. Engineer, MID Latur Now LMID Latur under
GMIDC Aurangabad & Ors.                                   ...Applicants
      Versus
Manik Havagirao Gangapure & Ors.                          ...Respondents

                                AND
                CIVIL APPLICATION NO. 13139 OF 2023
                                 IN
                FIRST APPEAL [ST] NO. 27605 OF 2023

                CIVIL APPLICATION NO. 13142 OF 2023
                                IN
                FIRST APPEAL [ST] NO. 27602 OF 2023

                CIVIL APPLICATION NO. 13146 OF 2023
                                IN
                FIRST APPEAL [ST] NO. 27598 OF 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

PER COURT : -

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

2 929CA13136.2023&Ors.odt

2. These are the applications for condonation of 116 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.

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

5. 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: 06/05/2024 15:20:55