Iffco Tokio General Insurance Co. ... vs Satish Kashiraoji Chaware And ...
2021 Latest Caselaw 1046 Bom

                                   1                                             6 caf 534.2019

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

                        CIVIL APPLICATION (CAF) NO. 534 OF 2019
                                          IN
                          FIRST APPEAL NO. __________ OF 2021

            IFFCO Tokio General Insurance Com Ltd., thr. Its Divisional Manager
                                          ..VS..
                           Satish Kashiraoji Chaware and anr.
----------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                    Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
----------------------------------------------------------------------------------------------
                            Shri A.J. Pophaly, Advocate for applicant/appellant.
                            Ms. Gayatri Dive, Advocate h/f Shri P.R. Agrawal, Advocate for
                            respondents.


                                       CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED : 15/01/2021

By this application, the applicant/appellant has sought to condone the delay of 204 days in filing first appeal against the judgment and award dated 03.10.2017 passed in Claim Petition No. 286 of 2011.

2. In view of reasons stated in paragraph 2 and 3 of the application, delay is condoned. Civil Application stands disposed of accordingly.

3. Appeal be registered after removal of office objection, if any. Civil Application stands disposed of accordingly.

4. Learned Counsel Ms. Gayatri Dive waives notice on behalf of respondent no. 1.

5. Call for the Record and Proceedings.

6. Appeal be listed for admission after two weeks.

2 6 caf 534.2019

CIVIL APPLICATION NO. 535 OF 2019

The office note indicates that the applicant has not deposited the amount of compensation. Learned Counsel for the applicant submits that the entire amount has been deposited, which statement is not disputed by the Counsel for respondent no. 1. She states that, respondent no. 1 has already been withdrawn 50% of the deposited amount.

2. Considering the fact that the applicant has deposited the entire amount of compensation, execution and implementation of the impugned judgment and award is stayed till the final disposal of the appeal.

3. Civil Application stands disposed of accordingly.

JUDGE Trupti