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Judgment
Learned counsel for the appellant has pressed M.A. No. 264 of 2020 seeking condonation of delay of about 224 days in filing this appeal. The
pleadings in the application do not refer to any order of the Hon'ble Supreme Court granting extension of limitations in all the matters including filing in
this Tribunal. The submissions are based largely upon such order and that the entire lock down period is covered by the order of the Supreme
Court. Learned counsel has taken the other side by surprise and that can not be permitted. However, in the interest of justice, he is granted an
opportunity to place before this Tribunal the orders of the Supreme Court and any other material including continuation of lock down period to
support his case. Since the appellant has taken a very casual approach in the matter, it is with reluctance that objections of the other side that no
further opportunity be granted is over-ruled. However, the relevant materials should be produced within one week.
It is noted that respondent nos. 1,2 and 3 have appeared through counsel and they have vehemently opposed the application and prayed for disposal
of the appeal. Respondent no. 4 has sent a letter dated 14.1.2021 explaining its stand in very brief. For the present, that letter is taken as reply of
respondent no. 4. Let a copy of that letter be communicated/sent to learned counsel for appellant as well as learned counsel for respondent nos.
1,2 and 3 for records. The Appellant should, thereafter get the letter translated from Marathi to English and make it available at an early date, in any
case, within four weeks.
Post the matter under the same head on 1.2.2021