Bombay High Court
Pandurang Vithal Kevne vs Bharat Sanchar Nigam Ltd. And Anr on 20 October, 2021
Author: V.G. Bisht
Bench: Prasanna B. Varale, V.G. Bisht
36.IA.1112.2021+.doc
UMESH IN THE HIGH COURT OF JUDICATURE AT BOMBAY
SHRINIWAS
MALANI
ORDINARY ORIGINAL CIVIL JURISDICTION
Digitally signed by
INTERIM APPLICATION NO. 1112 OF 2021
UMESH SHRINIWAS
MALANI
Date: 2021.10.21
IN
14:43:54 +0530
REVIEW PETITION (L) NO. 7558 OF 2021
IN
WRIT PETITION NO. 2584 OF 2007
Pandurang Vithal Kevne ...Applicant
In the Matter Between:
Pandurang Vithal Kevne ...Petitioner
Versus
Bharat Sanchar Nigam Limited
and Anr. ...Respondents
***
Mr. Pandurang Vithal Kevne Applicant in person.
Ms. Martina Sapkar i/by Arun Sapkar and Co. for Respondent No. 1.
***
CORAM : PRASANNA B. VARALE &
V.G. BISHT, JJ.
DATE : OCTOBER 20, 2021.
PER COURT :
1. The party in person by way of filing the Review Petition is present before this Court.
2. It is stated in the Review Petition at page 4-A that there is a delay in filing Review Petition and therefore, the Petitioner has filed the separate application for delay condonation.
Umesh Malani Page 1 of 2
36.IA.1112.2021+.doc
3. On perusal of the said Interim Application, it reveals that the only ground assigned at page 5 is by making a reference to a communication dated 19.01.2021.
4. The party in person at this stage submitted that he be permitted to amend the Application by incorporating the additional grounds for seeking condonation of delay.
5. As the prayer is made at the initial stage, we permit the party in person to amend the application by incorporating the other grounds for seeking condonation of delay.
6. The amendment to be carried out within four weeks from today.
7. Post the Application for further consideration on 17th December, 2021.
( V.G. BISHT, J.) (PRASANNA B. VARALE, J.) Umesh Malani Page 2 of 2