Bombay High Court
Maharashtra Industrial Development ... vs Namdeo Ramuji Sarkate And Anr on 8 October, 2018
Author: V.M. Deshpande
Bench: V.M. Deshpande
cao1436.18 and mca st.10677.18 31
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
CAO NO.1436/2018 AND MCA ST.NO.10677/2018 IN FA NO.255/2014
MIDC, Amravati, thr. its Chief Executive Officer
..vs..
Namdeo Ramuji Sarkate and anr
.............................................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions Court's or Judge's Order
and Registrar's orders
.............................................................................................................................................................................................
Shri Sharad Thakare, Counsel for the applicant.
Shri I.J. Damle, AGP for non-applicant No.2.
CORAM : V.M. DESHPANDE, J.
DATED : OCTOBER 8, 2018.
1. Heard learned counsel Shri Sharad Thakare for the applicant and learned Assistant Government Pleader Shri I.J. Damle for non-applicant No.2.
2. An appeal was filed by the MIDC vide First Appeal No.255/2014 before this Court. The said appeal was admitted. However, within the stipulated period, the applicant could not file private paper-book. Therefore, the appeal was dismissed for want of prosecution. Therefore, the applicant moved an application for restoration of the said appeal. However, there was delay of 276 days in moving the restoration application.
3. On 10.8.2018, Notices on these two applications were issued. Though non-applicant No.1 is served, nobody is appearing on his behalf.
4. Learned counsel Shri Sharad Thakare for the .....2/-
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5. Hence, both the applications are allowed. Delay is hereby condoned. The first appeal is restored to file.
6. Both applications are allowed and disposed of accordingly.
JUDGE !! BRW !! ...../-
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