Sri. Rama Anant Naik vs Smt. Sangeeta W/O. Chandrakant ... on 7 June, 2013

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Karnataka High Court

Sri. Rama Anant Naik vs Smt. Sangeeta W/O. Chandrakant ... on 7 June, 2013

Bench: N.K.Patil

                               1




              IN THE HIGH COURT OF KARNATAKA,
                 CIRCUIT BENCH AT DHARWAD.

           DATED THIS THE 7TH DAY OF JUNE, 2013

                           BEFORE

              THE HON'BLE MR.JUSTICE N.K.PATIL

                 MISC.CVL.NO.103541/2010
                IN M.F.A.NO.21454/2010 (MV)

BETWEEN:

SRI RAMA ANANT NAIK
                                          ... APPELLANT
(BY SRI.NARAYAN V.YAJI, ADV)

AND:

SMT.SANGEETA W/O CHANDRAKANT SHANBHAG

AND ANOTHER                               ... RESPONDENTS

(BY SRI.S.C.JAINAR, ADV FOR R2,
    R1 SD)

      THIS MISC. CVL. IS FILED UNDER SECTION 5 OF THE
LIMITATION ACT PRAYING TO CONDONE THE DELAY OF 302 DAYS.

     THIS MISC. CVL. COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:

                           ORDER

The instant application is filed by the learned counsel for the appellant for condoning the delay of 302 days in filing the appeal.

I have heard the learned counsel appearing for the parties.

The reasons for delay of 302 days in filing the appeal have been explained satisfactorily and sufficient cause is made out in the accompanying affidavit and the same are accepted. Accordingly, this Misc.Cvl. is allowed subject to the condition that if the appellant succeeds in the appeal, he shall not be entitled for interest for the delayed period.

Sd/-

JUDGE Jm/-

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