State Of Maharashtra Through The ... vs Learned Judge, Labour Court And ...
2016 Latest Caselaw 793 Bom

      caf1573.15.O.odt                                                                                                      1/1



                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                                               
                                NAGPUR BENCH, NAGPUR




                                                                                                 
                            CIVIL APPLICATION (CAF) NO.1573 OF 2015
                                               IN
                             FIRST APPEAL STAMP NO.10642 OF 2015   
         (State of Maharashtra thr. the Plantation Officer, Buldhana and another Vs. Learned




                                                                                                
          Judge, Labour Court & Commissioner for Workmen's Compensation, Buldhana and
                                                                  others)
       
                         
                                            
                                                               
                                                                                  
                                                                                                     
                                                                                                                        
                                                                                                                                    
      Office Notes, Office Memoramda of Coram,
      appearances, Court's orders of directions                                   Court's or Judge's orders.




                                                                             
      and Registrar's orders.
                                    Shri P.A. Gode, Advocate for Applicants.
                                    Shri H.R. Dhumale, AGP for Respondent No.1.
                                                    
                                    Shri N.B. Kalwaghe, Advocate for Respondent Nos.3 to 5.

                                    CORAM: R.K. DESHPANDE, J.

                                    DATE:     21
                                                     
                                                 st
                                                     MARCH, 2016.

There is delay of 618 days caused in filing an appeal. Notices were issued to the respondents. No reply is

filed.

After going through the averments made in the application, which remain uncontroverted, I am satisfied that sufficient cause is made out for condonation of delay.

Hence, delay caused is condoned.

Civil application stands disposed of.

First Appeal Stamp No.10642/2015:

Put up this matter on 28.03.2016.

JUDGE

NSN