Savitribai Pratapsing Padvi And Ors vs Daulatsing Mansing Padvi
2025 Latest Caselaw 3838 Bom

Bombay High Court

Savitribai Pratapsing Padvi And Ors vs Daulatsing Mansing Padvi on 22 August, 2025

2025:BHC-AUG:22961




                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                BENCH AT AURANGABAD

                           CIVIL APPLICATION NO. 11620 OF 2024
                                    IN SAST/25365/2024

                                   Savitribai Pratapsing Padvi And Ors
                                                 VERSUS
                                        Daulatsing Mansing Padvi

           Mr. S. P. Pandit, Advocate for Applicants

                                                   CORAM       : R. M. JOSHI, J.

                                                   DATE        : 22nd AUGUST, 2025

           PER COURT :-

1. None appears for respondent in spite of service of notice.

2. Absence of respondent and their counsel indicates that they

respondent has no inclination to oppose the application.

3. This application is for condonation of delay of 314 days in

preferring the appeal against the judgment and decree dated 31.07.2023 passed

in Regular Civil Appeal No. 16/2018.

4. It is contention of the applicant/appellant that for want of

information about the order passed by the First Appellate Court from the

advocate, the appeal could not be filed in time. This contention of the

applicant/appellant has not been disputed by the respondent. This Court,

961-CA-11620-2024.odt 1 of 2 therefore, finds no reason to discard the same.

5. However, in view of the fact that there is delay of about more than

a year, the application is allowed with cost of Rs. 3,000/-. Cost is payable to

Advocates Bar Association of High Court of Bombay, Bench at Aurangabad.

Appeal be registered.

                                                        (R. M. JOSHI, J.)

bsj




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