PRAKASH BALASAHEB CHAVAN Vs. ANAND RAJU KOPPELLA

JUDGEMENT

(1.) . On 18/1/2022, this Court passed the following Order:

(2.) This Interim Application by Appellant No.3 therein (Applicant No.3 herein) seeks enlargement of time by one day for compliance of the condition contained in para 1(a) of the said Order.

(3.) By the above Order, both original Appellant No.3 and Respondent by consent agreed to deposit their respective shares (amounts) which were outstanding, in the account of the partnership firm within a period of eight weeks from the date of the Order. This was recorded by Court. Period of eight weeks expired on 15/3/2022 from date of Order. It is an undisputed position that the Order was uploaded on the website of the Bombay High Court on 20/1/2022 and only thereafter was available to both parties.