Bombay High Court
Mr.Vijay Arvind Pore vs Smt.Rupali Ramdas Deshmukh And Ors on 11 October, 2018
912 caf 3247 of 2018.odt
vks
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.3247 OF 2018
IN
FIRST APPEAL NO.1175 OF 2018
Vijay Pore ... Applicant.
V/s.
Rupali Deshmukh and ors ... Respondents
Mr. Priyal Sarda, for the applicant.
CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
DATE : 11 th OCTOBER, 2018. P.C. : 1] This is an application seeking restoration of the appeal
which came to be dismissed for non filing of paper book within the stipulated period, and also for condonation of the delay occurred in filing this application.
2] It is submitted by learned counsel for the appellant that the entire decreetal amount is already deposited. In view thereof, this application is allowed. The delay in filing this application is condoned. 3] The appeal is restored to its original file subject to filing of paper book within three months.
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