The Controller, Maha. State Road ... vs Sneha Wd/O Prashant Nawghare And Others
2025 Latest Caselaw 5182 Bom

Bombay High Court

The Controller, Maha. State Road ... vs Sneha Wd/O Prashant Nawghare And Others on 2 September, 2025

                                               1                                     16caf1601.2025..odt


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

                       CIVIL APPLICATION (CAF) NO. 1601 OF 2025
                                          IN
                           FIRST APPEAL ST NO 6080 OF 2025
           (The Controller, MSRTC, Nagpur Vs. Sneha wd/o Prashant Nwghare and ors)
--------------------------------------- ----------------------------------------------------
Office Notes, Office Memoranda of Coram,                        Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
--------------------------------------------------------------------------------------------
                  Mr. V.H. Kedar, Advocate for appellant.
                  Mr. P.S. Mirache, Advocate for respondents.

                                  CORAM : ABHAY J. MANTRI, J.

DATED : 02-09-2025.

Heard.

2. The applicant/appellant has filed this application to condone the delay of 182 days caused in filing this appeal, for which learned counsel for respondents has objected.

3. Having considered the reasons disclosed in the application, as well as the appellant having deposited the entire compensation amount in the Court and having gone through the impugned judgment and award, I do not find substance in the objection raised by learned counsel for respondents.

4. In view of the above, the application is allowed. The delay of 182 days is condoned. Appeal be registered accordingly.

FIRST APPEAL ST NO 6080 OF 2025

Heard.

2. Having considered the grounds raised in the appeal memo, the appeal is 'Admitted'.

3. Issue notice to the respondents.

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4. Mr. Mirache, learned counsel, waives notice for respondents.

5. Call for record and proceedings.

6. List the matter after receipt of record and proceedings.

(ABHAY J. MANTRI, J.) Belkhede