Bombay High Court
Rambhau S/O Awadut Gawai And Others vs Shivlal S/O Shalikram Belsare (Dead) ... on 19 September, 2019
Author: M. G. Giratkar
Bench: M. G. Giratkar
1 cao 507.18.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR.
Civil Application (CAO) No. 507 of 2018
and
Misc. Civil Application (St.) No. 18310 of 2017
in
First Appeal No. 510 of 2007 (D)
[Rambhau s/o Awadut Gawai Vs. Shivlal s/o Shalikram Belsare (Dead) through his legal heirs
Ratu S. Belsare and ors.]
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
Shri P. R. Agrawal, Advocate for the applicants/appellants
CORAM : M. G. GIRATKAR, J.
DATE : 19/09/2019 Heard learned Advocate Shri Agrawal for the applicants/appellants.
Both these applications are filed for condonation of delay to restore the appeal and for restoration of appeal.
The appeal was dismissed for not filing paper book. Learned Advocate Shri Agrawal submits that delay was caused because of time in obtaining the certified copy. He has submitted that the appellants have good case on merit and they have ready to file paper book within two days. Hence, the applications are allowed. Delay is condoned. The appeal is restored at the stage when it was dismissed. ::: Uploaded on - 19/09/2019 ::: Downloaded on - 20/09/2019 05:27:02 :::
2 cao 507.18.odt Pursis Stamp No. 10891/2019 Heard learned Advocate Shri Agrawal. During the pendency of appeal, respondent no. 1(c) died. Legal representatives of 1(c), namely, respondent nos. 1(a) and 1(b) are already on record, therefore, no steps are required to bring legal representatives of respondent no. 1(c) on record. Hence, name of respondent no. 1(c) be deleted from the array of respondents.
First Appeal No. 510 of 2007
Appeal is of year 2007. Put up the matter for final hearing.
JUDGE wasnik ::: Uploaded on - 19/09/2019 ::: Downloaded on - 20/09/2019 05:27:02 :::