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M.I.D.C. Thr. Its Chief Executive ... vs Mahadeorao Govindrao Raut And Anr on 24 August, 2018

Author: V.M. Deshpande

Bench: V.M. Deshpande

                                                                                                                                                                        caf155.18 7
                                                                                                1

                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                             NAGPUR BENCH, NAGPUR

        CIVIL APPLICATION (CAF) NO.155/2018 IN FA ST.NO.6048/2012
  Maharashtra Industrial Development Corporation, Amravati, thr. its Chief Executive
                                      Officer
                                       ..vs..
                        Mahadeorao Govindrao Raut 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 Shantanu Sharma, Counsel for non-applicant No.1.
                                       Shri M.A. Kadu, AGP for non-applicant No.2.

                                                                       CORAM                        : V.M. DESHPANDE, J.

DATED : AUGUST 24, 2018.

1. This is an application for condonation of delay in filing a first appeal. Delay is of 131 days.

2. Heard learned counsel Shri Sharad Thakare for the applicant, learned counsel Shri Shantanu Sharma for non-applicant No.1, and learned Assistant Government Pleader Shri M.A. Kadu for non-applicant No.2.

3. The application is opposed by learned counsel Shri Shantanu Sharma for non-applicant No.1. However, it is to be noted that there is no affidavit controverting the facts mentioned in the application for condonation of delay.

4. After hearing learned counsel for the parties and after perusing the reply, I am satisfied that the applicant, who is statutory body, has made out a case for condonation of delay. Hence, the civil application is allowed and disposed of. Delay for filing the .....2/-

caf155.18 7 2 appeal is hereby condoned. Office to register the first appeal.

1. Heard.

2. ADMIT.

3. The record and proceedings be called for.

4. Learned counsel Shri Shantanu Sharma waives service on behalf of respondent No.1 and learned Assistant Government Pleader Shri M.A. Kadu waives service on behalf of respondent No.2.

JUDGE !! BRW !! ...../-