Bombay High Court
The Bank Of Baroda, Branch Office Ausa ... vs Shrikrishna Madhavrao Patil ... on 24 January, 2020
Author: V. K. Jadhav
Bench: V. K. Jadhav
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
955 CIVIL APPLICATION NO.13946 OF 2019
IN CRAST/34562/2019
THE BANK OF BARODA, BRANCH OFFICE AUSA ROAD,
LATUR THROUGH ITS MANAGER, LATUR
VERSUS
SHRIKRISHNA MADHAVRAO PATIL (THORMOTE) AND
OTHERS
...
Advocate for Applicant : Mr. Kalani Pravin N.
...
CORAM : V. K. JADHAV, J.
DATE : 24.01.2020
PER COURT :-
1. Heard the learned counsel for the applicant. None
appears for the respondents though duly served. There is a delay of 39 days caused in filing the Civil Revision Application. The applicant-bank required to seek permission / consent from the Regional Office and as such the delay has been occurred.
2. In view of the same and for the reasons stated in the application, the application is allowed in terms of prayer clause 'B'.
3. The Civil Application is accordingly disposed off.
(V. K. JADHAV, J.) ...
vmk/-
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