Bombay High Court
The Executive Engineer, Kolhapur vs Parshuram Dattu Paradhi And Ors on 18 August, 2021
Author: Abhay Ahuja
Bench: Abhay Ahuja
37. IAST 7112-21 in FAST 7111-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST.) NO. 7112 OF 2021
Digitally
signed by
IN
NIKITA
NIKITA YOGESH
YOGESH GADGIL
Date:
GADGIL 2021.08.20
17:56:32
+0530
FIRST APPEAL (ST) NO. 7111 OF 2021
The Executive Engineer,
Minor Irrigation Department, Kolhapur ... Applicant/Appellant
Vs.
Parshuram Dattu Paradhi and Ors. ... Respondents
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Ms. Chaitrali Deshmukh, Advocate for Applicant/Appellant. Mr. Yogesh Dabke, AGP for State-Respondents No. 4 and 5.
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CORAM: ABHAY AHUJA J.
DATE : 18TH AUGUST, 2021 P.C.:
1. Heard learned counsel for the Applicant and learned AGP for Respondents No. 4 and 5.
2. By this application, Applicant seeks condonation of delay of 1 year and 234 days in filing Appeal against the judgment and award dated 10th December 2018 passed by the Learned Civil Judge, Senior Division, Gadhainglaj in LR No.86 of 2009.
Nikita Gadgil 1 of 2
37. IAST 7112-21 in FAST 7111-21.odt
3. Issue notice to Respondents, returnable on 16 th September 2021.
Learned AGP waives service of notice for Respondents No. 4 and 5.
4. Applicant is permitted to serve by any legitimate mode of private service and file affidavit of service with tangible proof thereof by the next date.
5. List the matter on 16 th September 2021.
(ABHAY AHUJA, J.)
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