Bombay High Court
Raghunath Shrawan Meshram vs Dalit Laxman Meshram And Others on 16 February, 2026
2026:BHC-NAG:2729
1 4-CAO-149-2026.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CIVIL APPLICATION NO.149 OF 2026
WITH
MISC. CIVIL APPLICATION (STAMP) NO.2455 OF 2026
IN
WRIT PETITION (ST.) NO.13969 OF 2025
Shri Raghunath Shrawan Meshram Vs. Dalit Laxman Meshram and Ors.
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Ms. K.N. Majithia h/f. Mr. Nalin Majithia, Advocate for the Petitioner.
CORAM: PRAFULLA S. KHUBALKAR, J.
DATED : 16th FEBRUARY, 2026
1. This is an application for condonation of delay of 25 days in filing an application for restoration of the writ petition, of which registration was refused for failure to remove office objections within the stipulated period of time.
2. Learned counsel for the applicant submits that the delay of 25 days occurred since the applicant/petitioner had no knowledge about the conditional order dated 08.12.2025 passed by the Registrar (Judicial).
3. It is submitted that the applicant/petitioner now desires to prosecute the petition on merits and is seeking restoration of the writ petition.
4. Having regard to the contents of the application and submissions advanced, the delay of 25 days in filing the application for restoration of writ petition does not appear to be intentional and needs to be condoned. Hence, 2 4-CAO-149-2026.odt the civil application is allowed. Delay of 25 days in filing restoration application is condoned subject to cost of Rs.1,000/- (Rupees One Thousand Only), to be paid by the applicant to the High Court Bar Association Library, Nagpur, within a period of one weeks from today.
5. In view of above, the civil application is disposed of.
MCA (STAMP) NO.2455 OF 2026
6. This is an application for restoration of writ petition, of which registration was refused for failure to remove office objections by an Order dated 08.12.2025.
7. The applicant/petitioner submits that he wants to contest the matter on merits and is ready to remove the office objections.
8. In view of above, the application is allowed. Petitioner is permitted to remove the office objections within a period of two weeks from today. After office objections are removed, the writ petition be restored. Accordingly, the civil application is disposed of.
(PRAFULLA S. KHUBALKAR, J.) π«ππΎπππ