YUVRAJ VITHU SUTAR Vs. DINKAR LAHU SUTAR

JUDGEMENT

(1.) Rule in both the Petitions, with the consent of the parties made returnable forthwith and heard.

(2.) By the above Petitions, two orders are taken exception to. In so far as Writ Petition No.6271 of 2010 is concerned, the order challenged is dated 8 12 2009 passed by the Learned Ad hoc District Judge I, Kolhapur, by which order, the Application filed by the Respondent herein i.e. the Petitioner in the companion Petition for condonation of delay of 39 days in filing the Appeal against the decree dated 26 3 2009, came to be allowed subject to payment of costs of Rs.1500/ .

(3.) In so far as, the Writ Petition No.4088 of 2011 is concerned, the same takes exception to the Order dated 26 10 2009 passed by the same Learned Ad hoc District Judge I, Kolhapur, by which Order the application Exhibit 10 for condonation of delay of about 6 days filed by the Petitioner in bringing the heirs on record came to be rejected.