The National Insurance Co. Ltd. ... vs Rajesh S/O Sewalal Madavi And ...
2021 Latest Caselaw 6711 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH : NAGPUR
                     CIVIL APPLICATION NO.886 OF 2021
                                    IN
                     FIRST APPEAL ST NO.9732 OF 2019
                                 The National Insurance Co. Ltd.
                                               VS.
                              Rajesh S/o Sewala Madavi and others
Office     Notes,   Office                        Court's or Judge's orders
Memoranda of Coram,
Appearances,       court's
orders or directions and
Registrar's orders
                             Shri V.P. Maldhure, Advocate for the appellant.




                                         CORAM : S.M. MODAK, J.

DATE : 26.04.2021.

There is delay of 52 days in preferring the appeal against the judgment of the Commissioner under the Employees Compensation Act, 1923.

2. Once the delay will be condoned then question of grant of leave to prefer the appeal will be decided.

3. Issue notice to respondents, returnable in 2nd week of July, 2021.

CIVIL APPLICATION NO.887/2021

1. It is submitted that the decretal amount is deposited with the Commissioner. Pursis to that fact is also filed in the month of January, 2021. It is not annexed in this file. I believe the statement of learned

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Advocate.

2. In view of that, stay is granted to the execution of impugned judgment and decree till appearance of respondents.

JUDGE

Manisha