Citation : 2021 Latest Caselaw 11172 Bom
Judgement Date : 17 August, 2021
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO.1745 OF 2021
WITH
INTERIM APPLICATION NO.1746 OF 2021
IN
FIRST APPEAL (ST) NO.7640 OF 2021
The New India Assurance Co. Ltd. ... Applicant/Appellant
Vs.
Shankar Namdeo Shinde & Ors. ...Respondents
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Ms.S.S. Dwivedi i/by D.S.Joshi for applicant/appellant. None for respondents.
-----
CORAM: ABHAY AHUJA J.
DATE : 17TH AUGUST, 2021
P.C.:
1. Heard Ms. Dwivedi appearing for the applicant/
appellant.
2. This is an application for condonation of delay of 402
days in fling the appeal against the judgment and award dated 12 th
December, 2019 passed in application under the Workmen's
Compensation Act, 1923 by the Commissioner of Employees'
Compensation Mumbai, directing the applicant/appellant herein to
pay compensation with interest.
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3. Ms. Dwivedi informs that the entire compensation
amount has already been deposited with the Labour Court and
requests for an early date.
4. In this view of the matter, issue notice to the
respondents, returnable on 16/09/2021.
5. Learned counsel also seeks service by private mode.
Service by private mode is permitted. Applicant/appellant is
directed to fle an affdavit of service with tangible proof by the next
date.
6. Stand over to 16/09/2021.
(ABHAY AHUJA, J.) MUGDHA M PARANJAPE Digitally signed by MUGDHA M PARANJAPE Date: 2021.08.17 17:59:13 +0530
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