Bombay High Court
Babasaheb Apparao Akat (Died) Thr Lrs ... vs The State Of Maharashtra Thr Collector, ... on 29 September, 2022
Author: S.G. Dige
Bench: S.G. Dige
{1} 941-CA-13455-2022
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 13455 OF 2022
IN FIRST APPEAL (ST) NO. 22837 OF 2022
BABASAHEB APPARAO AKAT (DIED) THR LRS ASHABAI
AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA THR COLLECTOR JALNA
AND OTHERS
...
Advocate for Applicants : Mr. D.M. Kakade
AGP for Respondent Nos.1 to 3 : Ms. D.S. Jape
....
CORAM : S.G. DIGE, J.
DATE : 29th September, 2022
ORDER :
. Heard.
2. Issue notice to the respondents.
3. Learned A.G.P. waives service of notice for respondent Nos.1 to 3.
4. Heard learned Counsel for applicants and learned A.G.P. for respondent Nos.1 to 3.
Pooja K.
::: Uploaded on - 01/10/2022 ::: Downloaded on - 02/10/2022 10:00:26 :::
{2} 941-CA-13455-2022
5. Considering the submissions of both learned Counsel and reasons mentioned in the application, the application is allowed. The delay of 1136 days for fling appeal is condoned.
6. The applicants shall not claim any interest and statutory benefts for the delayed period and shall fle undertaking in that regard.
7. Appeal be registered subject to removal of ofce objections, if any.
8. The Civil application is disposed of.
[S.G. DIGE, J.] Pooja K. ::: Uploaded on - 01/10/2022 ::: Downloaded on - 02/10/2022 10:00:26 :::