Bombay High Court
Smt. Vijayabai Trimbakrao Deshmukh vs State Of Maharashtra, Thr. Collector, ... on 24 August, 2018
Author: Z.A.Haq
Bench: Z.A. Haq
1 caf1238.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CAF NO. 1238/2018
IN
FIRST APPEAL (ST.) NO. 17142/2017
Smt. Vijayabai Trimbakrao
..VS..
State of Maharashtra & anr.
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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 B.N. Mohta, Adv h/f Shri S.C. Mehadia, Adv for applicant
CORAM : Z.A.HAQ, J.
DATED : 24/08/ 2018 Accepting the explanation given in the application and the fact that the applicant/appellant is lady aged about 85 years, delay of 58 days in filing the appeal is condoned.
The civil application is allowed accordingly. No costs.
FIRST APPEAL (ST.) NO. 17142/2017 ADMIT.
Shri K.R. Lule, AGP waives notice for the respondent no. 1 and Shri M. A. Kadu, Advocate waives notice for the respondent no. 2.
Call R. & P. The appellant shall file private paper book within six months.
JUDGE Ansari ::: Uploaded on - 24/08/2018 ::: Downloaded on - 31/08/2018 23:36:45 :::