Bombay High Court
Mahadev Chintamani Karmokar vs Harish Shambulal Hariani on 3 March, 2020
Author: A.S. Gadkari
Bench: A.S. Gadkari
osk 31-IA-01-2019 in CRAST-26981-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 01 OF 2019
WITH
CIVIL REVISION APPLICATION (ST.) NO. 26981 OF 2019
Mahadev Chintamani Karmokar ... Applicant
Vs.
Harish Shambulal Hariani ... Respondent
Mr.Armaan Grewal i/b. N.N. Vaishnawa & Co. for Applicant.
CORAM : A.S. GADKARI, J.
DATE : 3rd March 2020. P.C. :
1] This is an application for condonation of delay of 02 days in filing the present Civil Revision Application.
2] The record indicates that, the respondent is duly served in the matter and an Advocate has caused her appearance on behalf of the respondent.
3] Perusal of application would indicate that, sufficient cause is made out for condonation of delay.
4] In view thereof, delay is condoned and application is allowed in terms of prayer Clause (a).
Digitally signed by Omkar S. [A.S. GADKARI, J.] Omkar S. Kumbhakarn Kumbhakarn Date: 2020.03.05 11:33:28 +0530 1/1