Devkabai Wd/O Mahadev Lohakar And ... vs Prushottam S/O Mahadev Lohakar And ...
2025 Latest Caselaw 5183 Bom

Bombay High Court

Devkabai Wd/O Mahadev Lohakar And ... vs Prushottam S/O Mahadev Lohakar And ... on 2 September, 2025

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

                       CIVIL APPLICATION (CAF) NO. 730 OF 2024
                                         IN
                          FIRST APPEAL ST NO 18072 OF 2023
         (Devkabai wd/o Mahadev Lohakar Vs. Purushottam s/o Mahadev Lohakar and anr)
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Office Notes, Office Memoranda of Coram,                    Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                  Mr. K.P. Mirache, Advocate for appellant.
                  Mrs. Mrunal Naik, Advocate for respondent No.2.

                                  CORAM : ABHAY J. MANTRI, J.

DATED : 02-09-2025.

Heard.

2. The applicant/appellant has filed this application to condone the delay of 31 days caused in filing this appeal, for which learned counsel for respondent No. 2 has objected.

3. Having considered the reasons disclosed in the application as well as having gone through the impugned judgment and order, I do not find substance in the objection raised by learned counsel for respondent No.2.

4. In view of the above, the application is allowed. The delay of 31 days is condoned. Appeal be registered accordingly.

FIRST APPEAL ST NO 18072 OF 2023

Heard.

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

3. Issue notice to the respondents, returnable after four weeks.

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4. Mrs. Naik, learned counsel, waives notice for respondent No.2.

5. Call for record and proceedings.

(ABHAY J. MANTRI, J.) Belkhede