Union Of India Thr. The General ... vs Bhagyashali Wd/O Sahebrao Gawai ...
2021 Latest Caselaw 4780 Bom

                                                 1                           CAF 714.21.odt



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

   Civil Application (F) No.714/2021 in First Appeal St. No.8745/2020
            (Union of India V Bhagyashali Gawai and others)

Office Notes, Office Memoranda of                            Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
                           Shri S.V. Purohit, Advocate for applicant.
                           Shri S.K. Sable, Advocate for resp. nos. 1           to 4.

                                          CORAM : S.M. MODAK, J.
                                          DATED : 16 MARCH 2021


                                          Heard both the sides.

                           2.             The Claims Tribunal, Nagpur, has directed
                           the present appellant to pay compensation of
                           Rs.8,00,000/- (rupees eight lakh only) to the present
                           respondents.        The said judgment         is delivered on
                           29-11-2019. There is a delay of 200 days in preferring
                           an appeal. The delay is opposed. The reasons stated in
                           the application are genuine. Pandemic situation is one
                           of the reasons. Hence, the order :-

                                                     ORDER

(a) The delay of 200 days in preferring an appeal is condoned.

Deshmukh





                                                    2                            CAF 714.21.odt

                           (b)     Application is disposed of.


                                  First Appeal No.     /2021

                                          Heard.

                           2.             Admit.

3. Issue notice to the respondents.

4. Shri Sable, learned Counsel, waives notice for respondent nos. 1 to 4.

5. Call for the record and proceedings.

Civil Application (F) No.715/2021

Heard.

2. Stay is granted to the execution of the impugned judgment and decree subject to deposit of entire decretal amount in this Court within the period of 8 weeks.

3. The respondents are at liberty to ask for the withdrawal.

4. Application is disposed of.

Deshmukh





                                                   3                            CAF 714.21.odt

Civil Application (F) No.716/2021

Already the appellant is permitted to deposit the amount within 8 weeks, hence there is no need to give more directions.

2. Application is disposed of.

JUDGE

Deshmukh