Bombay High Court
State Of Maha vs Narayan Hari Sonwane on 9 March, 2026
2026:BHC-AUG:10128
1 35.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD.
35 CIVIL APPLICATION NO. 7865 OF 2004
IN FAST/18289/2004
STATE OF MAHARASHTRA
VERSUS
NARAYAN HARI SONWANE DIED THROUGH LRS
NANDKISHOR NARAYAN SONWANE AND OTHERS
...
AGP for Applicant / State : Mr. D. J. Patil.
...
CORAM : SANJAY A. DESHMUKH, J.
DATE : 09th March, 2026.
P.C.:
1 This is an application for condonation of delay of 1550 days
caused in filing the first appeal.
2 Heard the learned AGP. Perused the application.
3 For the reasons stated in the application, the delay stands condoned. The application stands allowed in the interest of justice.
[ SANJAY A. DESHMUKH, J. ] nga