Divisional Controller, ... vs Smt. Pornima W/O Devidas ...
2021 Latest Caselaw 16105 Bom

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                    N THE HIGH COURT OF JUDICATURE AT BOMBAY
                             : NAGPUR BENCH : NAGPUR.

                        CIVIL APPLICATION [CAF] NO. 1313 OF 2021
                                           IN
                           FIRST APPEAL ST. NO. 23644 OF 2019
                           DIVL. CONTROLLER, MSRTC., NAGPUR
                                       VERSUS
                   SMT. PORNIMA W/o DEVIDAS DUDHANKAR AND OTHERS
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Office Notes, Office Memoranda of Court's or Judge's Order Coram, appearances, Court's Orders or directions and Registrar's order

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Ms. Bhagyashree Reddy, Advocate for the applicant. Mr. Mandhare, Advocate for respondent nos.1 to 4.

CORAM : V. M. DESHPANDE J.

DATE : NOVEMBER 22, 2021.

1. This is an application under Section 5 of the Limitation Act filed by the Divisional Controller, M.S.R.T.C., Nagpur for condonation of delay in preferring the appeal.

2. By this application, the applicant is praying for condoning the delay of 03 days in preferring the appeal challenging the judgment and order passed by the learned Member, Motor Accident Claims Tribunal, Nagpur in Claim Petition No. 209/2016.

3. Heard Ms. Bhagyashree Reddy, learned counsel for the applicant.

4. Though, the application is coming for the first time, this application can be disposed of in view of the fact that learned counsel Mr. Mandhare is appearing for respondent nos.1 to 4. He submits that he has instructions to make a statement that non-applicants have no objection for

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condoning the delay.

His statement is accepted.

5. In view of acceptance of the statement of learned counsel appearing for respondent nos.1 to 4, the present application is allowed and disposed of. Delay of 3 days is condoned.

6. Office is directed to register the appeal.

JUDGE Diwale