The National Insurance Co. Ltd., ... vs Indersingh S/O Shivsingh ...
2021 Latest Caselaw 6905 Bom

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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH : NAGPUR
                  CIVIL APPLICATION (CAF) NO.263 OF 2021
                                    IN
                     FIRST APPEAL (ST) NO.4144 OF 2020
                            The National Insurance Company Ltd.
                                             VS.
                       Indersingh S/o Shivsingh Kushwaha and another
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 : 30.04.2021.

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

2. There is delay of 209 days in preferring an appeal.

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

4. Once the issue is decided then question of grant of leave to prefer an appeal under Section 30 of the Employees Compensation Act, 1923 will be decided.

CIVIL APPLICATION NO.264 OF 2021

1. Heard.

                         2.             Appellant     has      already        deposited         the




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compensation amount of Rs.19,01,624/- before the Court of Commissioner.

3. Pursis to that effect is filed. Cheque is acknowledged by the office.

4. In view of that, stay is granted to the execution of the impugned judgment and decree.

5. Civil Application stands disposed of.

6. Claimants are at liberty to apply for withdrawal.

(S.M. Modak, J.)

Manisha