National Insurance Co. Ltd vs Mrs. Sakshi Sanjay Morajkar And ...
2021 Latest Caselaw 15985 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                  CIVIL APPLICATION NO.772 OF 2015
                                 IN
                   FIRST APPEAL ST NO.13618 OF 2014

National Insurance Co. Ltd, thru
the Divisional Manager                   .. Applicant
            Versus
Sakshi Sanjay Morajkar & ors             .. Respondents

                               ...
Mr. Amol Gatne for the applicant.
Mr.Anand S. Patil for respondents

                   CORAM: BHARATI DANGRE, J.

DATED : 17th NOVEMBER, 2021 P.C:-

1 By the present application, the applicant seek condonation of delay of 41 days in filing the Appeal, challenging the impugned judgment and award dated 29th November 2013 passed by the MACT at Sindhudurg in MACP No.47/2008.

2 Heard learned counsel for the applicant and counsel for respondent nos.1, 2, 4 and 5.

3 On perusal of the application, the applicant has made out a case for condonation of delay as the delay has been satisfactorily explained in the application and is bonafide.

Tilak





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4         Necessarily, Civil Application is allowed in terms of prayer
clause (a).


                                   SMT. BHARATI DANGRE, J




Tilak