BHAUSAHEB HIRAMAN MOKALE Vs. LAXMAN SHANKAR GAIKWAD

JUDGEMENT

(1.) This Civil Application is filed for condonation of delay, in filing the Appeal From Order against the judgment and decree, passed by the learned District Judge 9, Aurangabad in R.C.S.No. 241 of 2005.

(2.) It is stated in the application that, after passing of the judgment and decree by the lower appellate Court, the advocate for the applicants appellants was under impression that he has filed an application for certified copies of the Judgment and decree, and the copies are awaited. However, after arrival of the applicant No.3 for collecting the certified copies, the Advocate went to the copying section for collecting the copies, it was revealed that the application was not at all filed.

(3.) The application for condonation of delay was heard by this Court on 9 th September, 2011. This Court granted liberty to the applicants appellants to file further affidavit in continuation of the Civil Application No. 6343 of 2011 and to explain the delay properly. The applicants appellants herein filed rejoinder affidavit on 13.09.2011.