Bombay High Court
Smt. Ratnamala Ramprasad Thakur vs Smt. Saroj Sardarsingh Thakur @ Smt. ... on 15 January, 2019
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 CAF305-18
FARAD CONTINUATION SHEET No.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
C.A.F. NO. 305/2018 IN FIRST APPEAL STAMP NO. 8577/2017
(RATNAMALA RAMPRASAD THAKUR VERSUS SAROJ SARDARSINGH THAKUR @ SAROJ
RAMPRASAD THAKUR & OTHERS)
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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 N.S. Deshpande, Advocate h/f Shri P.M. Pande, counsel for the applicant.
Shri Atharva Manohar, counsel for the NA-1.
CORAM : A.S. CHANDURKAR, J.
DATE : JANUARY 15, 2019.
Prayer is to condone the delay in filing the appeal. The reasons for cause of delay are mentioned in paragraphs 6 to 9 of the civil application.
The prayer as made is opposed by the learned counsel for the non-applicant no.1.
However, considering said reasons, I am satisfied that sufficient cause has been shown. Hence, delay in filing the appeal stands condoned. Civil application is allowed and disposed of.
F.A.ST. NO. 8577/2017.
Issue notice for final disposal of the appeal returnable on 18.02.2019.
Learned counsel Shri Atharva S. Manohar waives notice on behalf of respondent no.1.
Hamdast granted for service on other respondents.
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