Bombay High Court
Keshav Sidram Sontale ( Deceased ) Thr. ... vs Vice Chancellor Solapur University And ... on 22 September, 2022
Author: Anuja Prabhudessai
Bench: Anuja Prabhudessai
P.H. Jayani 501(A) FAST23345.2022.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST.) NO. 23347 OF 2022
IN
FIRST APPEAL (ST.) NO. 23345 OF 2022
Shri. Keshav Sidram Sontale
(since deceased through legal heirs) :
Smt. Rohini Sidharam Padsalgi .... Applicant
v/s.
Vice Chancellor Solapur University
Solapur, and anr. .... Respondents
Mr. T.D. Deshmukh a/w. Ritesh Kulkarni, H.D. Chavan and Sagar
Kursija for the Applicant.
Mr. P.N. Joshi for Respondent No.1.
Ms. Tanaya Goswami, AGP for the State.
CORAM: SMT. ANUJA PRABHUDESSAI, J.
DATED : 22nd SEPTEMBER, 2022.
P. C. :-
. Not on board. Upon mentioning, taken on production board.
2. At the outset, learned counsel for the Applicant/Appellant seeks leave to amend the prayer clause (b) by substituting the words "original Civil Revision Application" with 'First Appeal'. Leave is granted. Amendment to be carried out forthwith. 1/2
P.H. Jayani 501(A) FAST23345.2022.doc
3. By this Application, the Applicant has sought to condone the delay of 431 days in filing the Appeal against the impugned judgment and order dated 21/05/2021.
4. Learned counsel for the Applicant states that the Applicant shall not claim interest for the delayed period. In the light of said statement and in view of the reasons stated in paragraph nos.8 and 9 of the Application, which constitute sufficient cause, the delay is condoned. Appeal is ordered to be registered after removal of office objections, if any.
5. Interim Application stands disposed of.
PREETI H JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Digitally signed by PREETI JAYANI Date: 2022.09.22 17:00:39 +0530 2/2