Citation : 2021 Latest Caselaw 11332 Bom
Judgement Date : 18 August, 2021
36. IA 1315-21 in FAST 8219-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 1315 OF 2021
IN
FIRST APPEAL (ST) NO. 8219 OF 2021
Bajaj Allianz General Insurance Co. Ltd. ... Applicant/Appellant
Vs.
Sanjay Rajkumar Sahani and Anr. ... Respondents
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Mr. Sarthak S. Diwan, Advocate for Applicant/Appellant.
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CORAM: ABHAY AHUJA J.
DATE : 18TH AUGUST, 2021 P.C.:
1. Heard learned counsel for the Applicant.
2. By this application, Applicant seeks condonation of delay of 1
year and 42 days in filing Appeal against the judgment and award
dated 12th December 2019 passed by the Commissioner for Workmen's
Compensation and Judge Labour Court at Mumbai in ECA No. 275/C-
75 of 2018 under the Workmen's Compensation Act, 1923.
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36. IA 1315-21 in FAST 8219-21.odt
3. Issue notice to Respondents, returnable on 17th September 2021.
4. Applicant is permitted to serve by any legitimate mode of private
service and file affidavit of service with tangible proof thereof by the
next date.
5. List the matter on 17th September 2021.
(ABHAY AHUJA, J.)
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