Sangita Wd/O Sanjay Patil And ... vs The Union Of India, General ...
2021 Latest Caselaw 17464 Bom

                                                     1                                    151221caf1479.21.odt


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        : NAGPUR BENCH : NAGPUR.

                                   CIVIL APPLICATION [CAF] NO. 1479 OF 2021
                                                      IN
                                       FIRST APPEAL ST. NO. 5459 OF 2021
                                     SANGITA Wd/o SANJAY PATIL AND OTHERS
                                                    VERSUS
                           UNION OF INDIA, THRU. GEN. MANAGER, WESTERN RLY., MUMBAI
           ------------------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of                             Court's or Judge's Order
           Coram, appearances, Court's Orders
           or directions and Registrar's order
           ------------------------------------------------------------------------------------------------------
                                     Ms. S. R. Chaudhari, Advocate for the applicants.
                                     Mr. N. P. Lambat, Advocate for the non-applicant.

                                             CORAM : V. M. DESHPANDE, J.

DATE : DECEMBER 15, 2021.

1. Heard Ms. S. R. Chaudhari, learned counsel for the applicants.

2. This is an application for condonation of delay in preferring appeal. The appeal is preferred by the original claimants against the judgment and order passed by the learned Railway Claims Tribunal, Nagpur, by which claim petition filed by claimants in respect of an accident in which Sanjay Patil died, is dismissed. The delay is of 810 days.

3. After hearing learned counsel for the appellant and learned counsel for the non-applicant, I am satisfied that the applicants have properly explained the delay.

4. Hence, the civil application is allowed. Delay stands condoned. The application is disposed of.

5. Office is directed to register the appeal.

Digitally signed byPARAG
PRABHAKARRAO DIWALE
Signing Date:16.12.2021                                                               JUDGE
11:24                 Diwale