Bombay High Court
Sharad Gangadhar Gulhane vs The State Of Maharashtra Through The ... on 11 December, 2018
Author: N.W.Sambre
Bench: Nitin W. Sambre
911-caf 3544-18.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION NO. 3544 OF 2018
IN
FIRST APPEAL (ST) NO.5035 OF 2018
Sharad Gangadhar Gulhane -Vrs.- The State of Maharashtra and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.P.A.Kadu h/f Mr.N.S.Bhelkar,counsel for the appellant.
Mr.A.M.Kadukar, AGP for respondent nos.1 and 2.
Mr.M.A.Kadu counsel for respondent nos.3.
CORAM : N.W.SAMBRE, J.
DATE : 11.12.2018.
This is an application for condonation of delay in filing the appeal.
Heard learned counsel for the appellant. There is a delay of 661 days in filing the appeal.
For the reasons disclosed in the application and the delay is caused for bonafide reason, the civil application is allowed and the delay is hereby condoned.
The civil application is disposed of.
FIRST APPEAL (ST) NO. 5035 OF 2018 Heard.
Admit.
Kavita ::: Uploaded on - 15/12/2018 ::: Downloaded on - 27/12/2018 05:26:29 ::: 911-caf 3544-18.odt 2/2 Mr.A.M. Kadukar learned AGP waives notice for respondent nos.1 and 2. Learned counsel Shri.M.A.Kadu waives notice for respondent no.3 Appellant to file paper book within a period of six months from today.
Tobe heard alongwith FA (ST) Nos. 1717, 1733, 1575 and 1583 of 2018.
JUDGE Kavita ::: Uploaded on - 15/12/2018 ::: Downloaded on - 27/12/2018 05:26:29 :::