The Maharashtra State Road ... vs Smt. Gangubai Fakira Mali And Ors
2021 Latest Caselaw 6682 Bom

                                             NOB. CAF 3546-2019 in FA St.22127-2019.doc




         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                      Civil Application No. 3546 / 2019
                                       in
                    First Appeal Stamp No. 22127 / 2019


The Maharashtra State Road Transport
Corporation Through Its. Divisional Manager                  .. Applicant
         Vs.
Gangubai Fakira Mali and Ors.                                .. Respondents



                                      ****

Mr. Pritesh K. Bohade, Advocate for the Applicants. Mr. Nitesh Bhutekar, Advocate for Respondent (Original Applicant).

                                      ****

                                CORAM    : SANDEEP K. SHINDE J.
                                DATE      : 23rd APRIL, 2021.
                                  (Through Video Conference)
P.C. : -

         Not on Board. Taken on Board.

1. Feeling aggrieved by the judgment and award dated 2 nd March,

2019 in MACP No. 928/2017, the Maharashtra State Road Transport

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NOB. CAF 3546-2019 in FA St.22127-2019.doc

Corporation (MSRTC) has preferred the First Appeal alongwith an

Application, seeking condonation of 19 days delay caused therefore.

2. Heard. learned Counsel for the parties.

3. That for the reasons stated in the application, delay is

condoned and application is allowed in terms of prayer clause (a).

                                          (SANDEEP K. SHINDE, J.)




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