YAVATMAL Vs. KU.AARTI GOVINDRAO KUBADE

JUDGEMENT

(1.) The Executive Engineer of the Canal Division, Yavatmal Mr.Kondawar is personally present in the Court and has expressed his regret for not complying with earlier orders of deposit of amount. He submits that delay in compliance is based on communication gap and technical errors. The explanation tendered is accepted. His presence is discharged.

(2.) There is delay of 270 days caused in preferring the present appeal.

(3.) Heard Ms H.N.Jaipurkar, learned Assistant Government Pleader for respondent nos. 2 and 3. For the reasons disclosed in the application, delay is condoned. Application is allowed.