The Oriental Insurance Co. Ltd., ... vs Sandhya Vasantrao Jawale And Ors
2021 Latest Caselaw 4960 Bom

                                          1



                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              BENCH AT AURANGABAD


                           CIVIL APPLICATION NO.12751 OF 2019
                                   IN FAST/14547/2019

     THE ORIENTAL INSURANCE CO. LTD., THR ITS DIVISIONAL MANAGER,
                      AURANGABAD AND ANOTHER

                                        VERSUS

                         SANDHYA VASANTRAO JAWALE AND ORS

                                          ...

                   Advocate for Applicant : Mr. Arun G. Kanade
          Advocate for Respondents: Mr. Pratap Vikhe h/f. Mr. R. R. Karpe
       Advocate for Respondent no. 6: Ms. Kavita S. Bhale h/f.          Mrs.
                               Suvarna M. Zaware

                                          ...
                                             CORAM : ANIL S. KILOR, J.
                                             DATE : 18-03-2021


ORDER :

1. This an is application for condonation of delay. The delay is of 57

days in filing appeal, challenging Judgment and Award dated

18-09-2018, passed by the learned Member, M.A.C.T., Ahmednagar

in M.A.C.P. No. 181 of 2015.

2. The learned counsel appearing for the applicant - appellant

submits that sufficient cause has been shown in this application for

causing delay of 57 days in filing appeal. He submits that the delay

is bonafide and unintentional.

3. The learned counsels appearing for the respondents no. 1 to 5

and respondent no. 6 have not filed reply opposing application,

however, orally submit that they are opposing the application.

4. After going through the contents of the application, I am of the

opinion that sufficient cause has been shown by the applicant.

5. Accordingly application is allowed. Delay is condoned.

6. Office is directed to place the appeal for admission.

[ ANIL S. KILOR ] JUDGE

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