Bombay High Court
Sharad Namdevrao Ganorkar Thr. P.O.A. ... vs The State Of Maharashtra Through ... on 12 April, 2019
1204caf450.19.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
CIVIL APPLICATION (CAF) NO.450/2019
IN
FIRST APPEAL ST. NO.12264/2018
Sharad Namdevrao Ganorkar (Appellant is represented by his son namely Nikhil
Sharad Ganorkar in view of Power of Attorney)
...Versus...
The State of Maharashtra, Through Collector, Amravati Tq. And Dist. Amravati
and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri P.R. Agrawal, Counsel for applicant
Shri I.J. Damle, AGP for respondents
CORAM : ARUN D. UPADHYE, J.
DATE : 12/04/2019 Heard.
Perused the application. There is a delay of 75 days caused in filing the first appeal.
Learned Assistant Government Pleader for the respondents has objected for condoning the delay.
For the reasons stated in the application, the delay caused in filing the first appeal is condoned. The civil application is allowed and disposed of accordingly. No order as to costs.
::: Uploaded on - 12/04/2019 ::: Downloaded on - 13/04/2019 07:07:32 :::1204caf450.19.odt 2 FIRST APPEAL ST. NO.12264/2018 Heard.
ADMIT.
Call for record and proceedings. Learned Assistant Government Pleader Shri I.J. Damle waives service of notice for the respondents.
JUDGE Wadkar, P.S. ::: Uploaded on - 12/04/2019 ::: Downloaded on - 13/04/2019 07:07:32 :::