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Bombay High Court

Syed Mazhar S/O. Syed Zafar And Another vs Zilla Parishad, Akola, Thr. Its Chief ... on 13 October, 2025

Author: Mukulika Shrikant Jawalkar

Bench: Mukulika Shrikant Jawalkar

61.CAO.1120.2025.odt                                                               1/3



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

               CIVIL APPLICATION (CAO) NO. 1120 OF 2025
                                   IN
             MISC. CIVIL APPLICATION ST. NO. 22375 OF 2025
                                   IN
                   WRIT PETITION NO. 219 OF 2021 (D)
                               Syed Mazhar Syed Zafar & Anr.
                                             Vs.
               Zilla Parishad, Akola, through its Chief Executive Officer & Ors.
__________________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.

                  Mr. Ram D. Karode, Advocate for the Applicants/Petitioners.

                  CORAM :        SMT. M.S. JAWALKAR AND
                                 RAJ D. WAKODE, JJ.

DATE : 13th OCTOBER, 2025.

Heard Mr. Ram Karode, learned counsel for the applicants.

2. The present application has been filed by the applicants for condonation of 45 days delay in filing the application for restoration of Writ Petition No.219/2021, which was dismissed on 16th July, 2025, for non-removal of office objections within the time granted by this Court vide order dated 25th June, 2025.

3. Mr. Ram Karode, learned counsel appearing for the applicants, has invited our attention to the reasons stated in the application for non-removal of office objections.

4. This Court had issued notice to the respondents on 1st October, 2025, returnable on 13th October, 2025 i.e. today.

Respondent Nos.1 to 3 are served; however, nobody appears on their behalf.

5. In view of the above, the application is allowed. The delay of 45 days in filing the application of restoration of the writ petition is condoned. The misc. civil application be registered.

6. The application is accordingly disposed of.

MISC. CIVIL APPLICATION ST. NO. 22375 OF 2025

7. This is an application for restoration of Writ Petition No.219/2021, which was dismissed in default on 16 th July, 2025.

8. The application for condonation of delay in filing the present application is already allowed by this Court, and the delay has been condoned.

9. Accordingly, the present application is allowed. Writ Petition No.219/2021 is restored to the file.

10. The application is accordingly disposed of.

WRIT PETITION NO. 219 OF 2021

11. Heard Mr. Ram Karode, learned counsel for the petitioners.

12. Issue notice to the respondents, returnable on 12th November, 2025.

13. In addition to the usual mode, the petitioners to serve the respondents by private mode.

14. In the meanwhile, there shall be ad-interim relief in terms of the order dated 11th January, 2021, passed by this Court in this petition.

(RAJ D. WAKODE, J.) (SMT. M.S. JAWALKAR, J.) Vijaykumar Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 14/10/2025 19:44:14