National Insurance Company ... vs Mr. Jaiprakash Mangesh Nadkarni ...
2021 Latest Caselaw 16830 Bom

                                   1/1                  9 CAF 2624-19.doc


     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                 CIVIL APPLICATION NO.2624 OF 2019
                                 IN
                  FIRST APPEAL ST NO. 32455 OF 2018

National Insurance Co.Ltd, thru MBRO-II.. Applicant
      Versus
Mr.Jaiprakash Mangesh Nadkarni & ors .. Respondents

                                ...
Mr. S.S. Dwivedi for the applicant.
Ms.Laxmi R. Thakur for the respondents.

                   CORAM: BHARATI DANGRE, J.

DATED : 3rd DECEMBER 2021 P.C:-

1 By the present application, the applicant/appellant seek condonation of delay of 25 days in filing the First Appeal, being aggrieved by the judgment and award dated 6th July 2018 passed by the MACT, Sindhudurg, in MACP No.24 of 2014.

Heard learned counsel for the applicant and respondent and perused the application. 2 The delay of 25 days is sufficiently explained in the application and the same being procedural one, I am inclined to condone the delay.

3 Interim Application is allowed in terms of prayer clause (a).

SMT. BHARATI DANGRE, J Tilak