Indian Kanoon - Search engine for Indian Law

Bombay High Court

The Executive Engineer, Bembla ... vs Bhujangrao Daulatrao Dhopte And Others on 26 November, 2021

Author: V.M. Deshpande

Bench: V.M. Deshpande

                                                                                                                                              fa236.18 9
                                                                                1

                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                  NAGPUR BENCH, NAGPUR

                             FA NO.236/2018
   The Executive Engineer, Bembla Project, VIDC, Avadhootwadi, Yavatmal,
                             District Yavatmal
                                    ..vs..
                    Bhujangrao Daulatao Dhopte and ors

...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri P.B.Patil, Counsel for the Appellant.
                                 Mrs.S.Haider, AGP for Respondent Nos.2 & 3.

                                                           CORAM                    : V.M.DESHPANDE, J.

                                                           DATED                    : NOVEMBER 26, 2021


                               1.                          Heard.

2. Though on 14.1.2021 this Court (Coram : Smt.Anuja Prabhudessai, J.) granted six months' time to the appellant to file paper book, the appellant has not filed paper book.

3. Today also, when the matter is called out for the same purpose, learned counsel for the appellant prays further time of six weeks to file paper book.

4. Further six weeks' time is granted to the appellant to file paper book, however by way of last chance subject to payment of costs of Rs.500/- to be deposited with the High Court Legal Services Sub Committee at Nagpur.

5. It is made clear that if paper book is not filed within the stipulated time, the appeal shall stand dismissed automatically without back reference to the Court and if an application for restoration of the appeal is filed, Register (J) .....2/-

fa236.18 9 2 shall not accept the same unless costs Rs.5000/- are deposited with the High Court Legal Services Sub Committee at Nagpur.

JUDGE !! BRW !! ...../-