Bharat S/O Sadashiv Meshram vs Union Of India, Its General ...
2021 Latest Caselaw 1053 Bom

Citation : 2021 Latest Caselaw 1053 Bom
Judgement Date : 15 January, 2021

Bombay High Court

Bharat S/O Sadashiv Meshram vs Union Of India, Its General ... on 15 January, 2021

Bench: S. M. Modak

                                   1                                              7 caf 864.2019

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

                        CIVIL APPLICATION (CAF) NO. 864 OF 2019
                                          IN
                          FIRST APPEAL NO. __________ OF 2021

                                  Bharat s/o Sadashiv Meshram
                                               ..VS..
                               Union of India, thr. General Manager
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Office Notes, Office Memoranda of Coram,                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri S.K. Sable, Advocate for appellant.


                                       CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED : 15/01/2021

By this application, the applicant/appellant has sought to condone the delay of 93 days in filing appeal against the judgment and award dated 13.12.2017 passed by Railway Claims Tribunal in Claim Application No. OA(IIU)/NGP/0028/2016.

2. In view of reasons stated in the application, which is in my considered view, constitute sufficient grounds to condone the delay, the delay is condoned. Civil Application stands disposed of accordingly.

3. Appeal be registered after removal of office objection, if any.

4. Appeal be listed for admission after two weeks.

JUDGE Trupti