Bombay High Court
Manik Sambhaji Bhadange vs Shri. Gorakshan Panjarpol Sanstha By ... on 8 April, 2019
Author: M. S. Sonak
Bench: M. S. Sonak
Dinesh Sherla 16-cwp-979-19@ caw-2543-18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 979 OF 2019
WITH
CIVIL APPLICATION NO. 2543 OF 2018
Manik S. Bhadange .. Petitioner
vs.
Shri.Gorakshan Panjarpol
Sanstha and ors. .. Respondents
Mr. Vaibhav R. Gaikwad for the Petitioner.
Mr. Sachindra Shetye I/b Ms Priyanka H. Chavan for
Respondent Nos.1A to 1E and 1G.
CORAM : M. S. SONAK, J.
DATE : 8 APRIL 2019. P.C. :-
1] Heard Mr. Vaibhav Gaikwad for the petitioner and Mr.Sachindra Shetye for the respondents. 2] As against the impugned order, an appeal lies under Order 43 Rule 1(t) of the CPC. However, considering the issue involved and the order which is proposed to be made by consent, the present petition is entertained. 3] The impugned order dated 17th August 2018 by which learned Appeal Court has refused to readmit the appeal which came to be dismissed for default is hereby set aside subject to payment of costs of Rs.50,000/- by the petitioner 1/3 ::: Uploaded on - 08/04/2019 ::: Downloaded on - 09/04/2019 04:15:43 ::: Dinesh Sherla 16-cwp-979-19@ caw-2543-18 within a period of four weeks from today. If the amount of costs are indeed paid to the respondents or deposited with the Appeal Court within four weeks from today, only then the impugned order shall stand set aside. If there is default in deposit of costs, then this petition shall be deemed to have been dismissed with costs of Rs.10,000/- without further any reference to this Court.
4] If the amount of costs as aforesaid are indeed paid or deposited within four weeks from today and the appeal consequently stands restored, then learned Appeal Court is directed to dispose of the appeal as expeditiously as possible but in any case by 14 th August 20199. Both parties assure this Court that they will not seek any unnecessary adjournments, in particular, Mr. Gaikwad on behalf of the appellant assures this Court that no unnecessary adjournment will be applied for.
5] The petition is disposed of in the aforesaid terms. 2/3 ::: Uploaded on - 08/04/2019 ::: Downloaded on - 09/04/2019 04:15:43 ::: Dinesh Sherla 16-cwp-979-19@ caw-2543-18 6] If the appeal is restored, then pending appeal, both parties to maintain status quo.
7] Both the parties to appear before the Appeal Court on 3rd June 1019 at 11.00 a.m., if costs are paid by 8 th May 2019. It is made clear that since this order is made by consent, there will be no question of seeking any extension of time for payment of costs.
8] All concerned to act on the basis of authenticated copy of this order.
9] Civil Application does not survive and the same is hereby disposed of.
(M. S. SONAK, J.) 3/3 ::: Uploaded on - 08/04/2019 ::: Downloaded on - 09/04/2019 04:15:43 :::