Shubhangi Santoshrao Dambhare vs The State Of Maharashtra, Thr. ...
2025 Latest Caselaw 4350 Bom

Bombay High Court

Shubhangi Santoshrao Dambhare vs The State Of Maharashtra, Thr. ... on 25 August, 2025

                                                                                 1                               47.caf.1088.25.odt

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR

                              CIVIL APPLICATION (CAF) NO. 1088/2025
                                               IN
                                FIRST APPEAL (ST) NO. 17477/2024
                                    Shubhangi Santoshrao Dambhare
                                                            Vs.
                                   The State of Maharashtra and Ors.
.................................................................................................................................. .
Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                                        Court's or Judge's order
or directions and Registrar's orders
...................................................................................................................................................
                        Ms. S. C. Najbile, Advocate h/f. Mr. C. R. Najbile, Advocate for Applicant.
                        Ms H. S. Dhande, A.G.P. for Non-applicant Nos.1 and 2.
                        Mr. K. R. Lule, Advocate for Non-applicant No.3.

                        CORAM :                 MRS. VRUSHALI V. JOSHI, J.

                        DATED :                 25/08/2025

                        .                       Heard.

2. This is an application for condonation of delay of 1187 days in filing appeal.

3. The learned Counsel for the applicant has stated that the delay is caused as the applicant is staying at village and was not aware with the legal proceedings.

4. Considering the reasons stated in the application, the application is allowed. The delay is condoned.

5. The applicant shall waive the interest on the delayed period i.e. from the date of judgment.

6. The application stands disposed of.

7. The appeal be registered.

FIRST APPEAL (ST) NO. 17477/2024

. Heard.

2 47.caf.1088.25.odt

2. Issue notice to the respondents, returnable after six weeks.

3. The learned A.G.P. waives service of notice for respondent Nos.1 and 2.

4. Mr. K. R. Lule, learned Counsel waives service of notice for respondent No.3.

(MRS.VRUSHALI V. JOSHI, J.)

RGurnule

Signed by: Mrs. R.M. MANDADE Designation: PA To Honourable Judge Date: 25/08/2025 19:06:37