Bajaj Allianz General Insurance ... vs Shri. Prashant Balaji Sudke And ...
2021 Latest Caselaw 11291 Bom

                                                               6.IA 1571-20 IN FAST 2311-20.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                     INTERIM APPLICATION NO. 1571 OF 2020
                                       IN
                       FIRST APPEAL (ST.) NO. 2311 OF 2020


 Bajaj Allianz General Insurance Co. Ltd.               ... Applicant/Appellant
              Vs.
 Prashant Balaji Sudke & Anr.                           ... Respondents

 Mr. D. S. Joshi, Advocate for the Applicant / Appellant

                                    CORAM       :       ABHAY AHUJA, J.

                                    DATE        :       18th AUGUST 2021

 PC:

 1.        Heard.

2. By this application, the Applicant seeks condonation of delay of

287 days in filing an Appeal against the judgment and award dated 5 th

January 2019 passed by the Commissioner for Workmen's

Compensation, Mumbai in WCA No. 224/C-68 of 2016 directing

Appellant-insurance to pay compensation with interest.

3. Issue notice to Respondents, returnable on 16 th September 2021.

Applicant is permitted to serve by private mode and file affidavit of

service with tangible proof there of by the next date.

4. List the matter on 16th September 2021.

                                                        ( ABHAY AHUJA, J. )

 Nikita Gadgil                                                                    1 of 1