The Reliance General Insurance ... vs Sagar Mhatardev Shekade And Anr
2021 Latest Caselaw 6278 Bom

                                      1                             961-CA-3162-20.odt




              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD


                      CIVIL APPLICATION NO. 3162 OF 2020
                              IN FAST/38290/2019

       RELIANCE GENERAL INSURANCE CO. LTD., THR ITS LEGAL
                 OFFICER, AHMADNAGAR. AND ANR
                            VERSUS
              SAGAR MHATARDEV SHEKADE AND ANR

                                   ...
      Advocate for Applicants : Mr. R. H. Dahat and Mr. S. S. Patil
          Advocate for Respondent No.1 : Mr. V. M. Jaware
                                   ...
                                     CORAM : ANIL S. KILOR, J.

                                          DATE     :     8th APRIL, 2021
PER COURT :-

1. This application is filed by applicant-Insurance Company for

condonation of delay. There is delay of 113 days.

2. Heard learned counsel for respective parties.

3. Learned counsel for the applicant points out that to file the

appeal challenging legality and validity of Judgment and Award

dated 23-05-2019 passed by the Commissioner for Employees

Compensation and the Judge 2nd Labour Court Ahmednagar, in WCA

No. 02 of 2017, a delay of 113 days is caused. He has stated that

the reasons for causing delay have been given and delay is bonafide

and not intentional. He further submits that delay is not inordinate,

therefore, if delay is condoned, no prejudice would be caused to the

non applicants.

2 961-CA-3162-20.odt

4. Though, this application is pending for more than two years,

no reply has been filed by the non-applicants opposing the

application. The learned counsel for the non-applicant-original

claimant has not seriously opposed the application.

5. In the above stated backdrop and in view of the reasons

stated in the application, which are satisfactory and justifiable for

condonation of delay, I am of the opinion that, it would be

appropriate to condone the delay

6. In that view of the matter, the civil application for

condonation of delay is allowed. The delay of 113 days caused in

filing an appeal is hereby condoned.

7. The office is directed to register the first appeal and place the

same before the Court in admission category.

8. The civil application is allowed and disposed of accordingly.

( ANIL S. KILOR ) JUDGE

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