Bombay High Court
Mahadeo Gaurishankar Kivde (Decd.Thr. ... vs Sidharam Arjun Koli@ Sidharam Kabir ... on 10 March, 2023
Author: Madhav J. Jamdar
Bench: Madhav J. Jamdar
923-iast-32250-2022.doc
Pallavi
Digitally signed
by PALLAVI
MAHENDRA
PALLAVI WARGAONKAR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
MAHENDRA
WARGAONKAR Date:
2023.03.13
10:45:26
+0530
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST) NO.32250 OF 2022
IN
REJECTED CASE NO.1963 OF 2019
Mahadeo Gaurishankar Kivde (Deceased)
Through legal heirs
a) Smt. Bhimabai Mohan Tandure and Ors. ...Applicants
Versus
Sidharam Arjun Koli @
Sidharam Kabir Kivde and Ors. ...Respondents
Mr. Shubham E. Budhvant i/b. Mr. Vivek V. Salunke, for the
Applicants.
Ms. Shruti Tulpule for Respondents.
CORAM : MADHAV J. JAMDAR, J.
DATE : 10th MARCH 2023 P.C. :
1. Heard Mr. Shubham Budhvant, learned counsel appearing for the Applicants and Ms. Shruti Tulpule, learned counsel appearing for the Respondents.
2. This Interim Application is taken out for condonation of delay of 4 days in filing the Second Appeal.
3. Ms. Tulpule, opposes the application. However, for the reasons set out in the application, the same is allowed in terms of prayer clause (a).
4. Interim Application is disposed of in above terms with no order as to costs.
[MADHAV J. JAMDAR, J.] 1/1