Bombay High Court
Shri.Sanjay Rama Dambale @ Koli vs Shri.Jagannath Arjun Dambale @ Koli on 14 January, 2021
Author: C.V. Bhadang
Bench: C.V. Bhadang
2-1-cas-1453-19 in sast-34061-17
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO.1453 OF 2019
IN
SECOND APPEAL (ST) NO.34061 OF 2017
Sanjay Rama Dambale @ Koli & Anr. ..Applicants
V/s.
Jagannath Arjun Dambale @ Koli & Ors. ..Respondents
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Mr.Kalpesh Patil i/b Mr.Ashwin R. Kapadnis for the Applicants.
Digitally signed
Nilam by Nilam Kamble
Mr.Girish R. Agarwal for Respondent Nos.1,2(A) to 2(E) and 3.
Kamble Date: 2021.01.14
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16:57:14 +0530
CORAM : C.V. BHADANG, J.
DATE : 14th JANUARY 2021
P.C.
1. Leave to correct prayer clause 8(a) granted. Necessary correction to be carried out forthwith.
2. This is a composite application for condonation of delay and for setting aside the order dated 21 st June 2018 passed by the Registrar (Judicial), in pursuance of which the registration of the Second Appeal stood refused, for want of compliance with the office objections.
N.S. Kamble page 1 of 2 2-1-cas-1453-19 in sast-34061-17
3. I have heard the learned counsel for the applicants and the learned counsel for the respondents.
4. The learned counsel for the applicants undertakes to remove the office objections within a period of two weeks. The statement so made is accepted.
5. On hearing the learned counsel for the parties and for the reasons mentioned therein the same is allowed, subject to the payment of costs of Rs.5,000/- to the contesting respondent No.1.
6. The applicants shall remove the office objections and shall pay/deposit costs, within two weeks from today, failing which the order of refusal of the registration shall stand as it is.
7. The Civil Application is disposed of in the aforesaid terms.
C.V. BHADANG, J.
N.S. Kamble page 2 of 2