Mr. Sangamlal Kishorilal Gupta vs Mr. Sadik Ali Mohd. Raees Shah And ...
2021 Latest Caselaw 11168 Bom

                              1           24-IA 1439-21 in FAST 11114-21.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

             INTERIM APPLICATION NO.1439 OF 2021
                             IN
              FIRST APPEAL (ST) NO.11114 OF 2021

Sangamlal Kishorilal Gupta                     ... Applicant/Appellant
     Vs.
Sadik Ali Mohd Raees Shah & Anr.               ... Respondents
                               -----

Mr.T.J. Mendon for applicant/appellant.

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CORAM: ABHAY AHUJA J.

DATE : 17TH AUGUST, 2021 P.C.:

1. Heard learned counsel for applicant/appellant.

2. By this application, applicant/appellant is seeking a

condonation of delay of 1 year and 216 days in fling appeal against

the judgment and order dated 4th September, 2019 passed by the

learned Commissioner of Employees Compensation at Thane.

Learned counsel submits that this is an appeal for enhancement of

compensation in the case of 100% loss of earning capacity.

3. In this view of the matter, issue notice to respondents,

returnable on 16/09/2021.

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4. The applicant/appellant is permitted to serve by any

legitimate mode of private service and fle affdavit of service with

tangible proof by the next date.

5. List the matter on 16/09/2021.

(ABHAY AHUJA, J.)

MUGDHA M PARANJAPE Digitally signed by MUGDHA M PARANJAPE Date: 2021.08.18 14:42:08 +0530

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