Ashok S/O Baburao Parde And ... vs Union Of India Through The General ...
2021 Latest Caselaw 14944 Bom

                                                                                                                                                      caf2180.19.odt
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                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     NAGPUR BENCH AT NAGPUR

                CIVIL APPLICATION (F) NO. 2180/2019
                                    IN
                FIRST APPEAL STAMP NO. 18622/2018
Ashok Baburao Parde and anr ...Versus...Union of India, thr G.M. SC Railway
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                          None for applicants/appellants.
                                                          Mr. Lambat, Advocate for Respondent.



                                                                                        CORAM : AVINASH G. GHAROTE, J.

DATE : 12/10/2021

None appears for the applicants. Mr. Lambat, learned counsel for respondent present.

Civil Application No. 2180/2019 seeks to condone the delay of 459 days caused in filing the first appeal against the judgment dated 2.2.2017 passed by the learned Railway Claims Tribunal.

Though Mr. Lambat, learned counsel appearing for respondent opposes the same, however considering the reasons given in paras 3 and 4 of the application, the delay is condoned. The application is allowed.

Office to register the appeal. Mr. Lambat, waives notice for the respondents on the merits of the appeal.

JUDGE

caf2180.19.odt

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