Employees State Insurance ... vs Shri Devdeveshwar Sansthan ...
2022 Latest Caselaw 3580 Bom

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                                                                     15- CAF 1338 of 2016

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                   CIVIL APPELLATE JURISDICTION
VAISHALI
ANIL                            CIVIL APPLICATION No. 1338 OF 2016
TIKAM                                         IN
Digitally signed
                               FIRST APPEAL (ST) No. 16346 OF 2015
by VAISHALI
ANIL TIKAM
Date: 2022.04.01   Employees State Insurance
17:44:47 +0530
                   Corporation and ors.                         ...Applicants/
                                                                  Appellants
                        Vs.
                   Shri Devdeveshwar Sansthan
                   (Parvati and Kothrud)                        ...Respondent

                                           ****
                   Mr. T.R. Yadav, i/b. Seema K. Chopda, Advocates for
                   Applicants
                   Mr. Gaurav S. Gawande for Respondent

                                           Coram : Sandeep K. Shinde, J.

Dated: 1st APRIL, 2022.

P.C. :

1. Heard Shri Yadav, learned counsel for the Applicants and

Mr. Gawande, learned counsel for the Respondent.

2. Applicants have moved this application seeking

condonation of delay of 326 days caused in preferring the appeal

against Judgment and Order dated 7th April, 2014 passed by the

Judge, Employees Insurance Court, Pune.

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                                                  15- CAF 1338 of 2016

3. For the reasons stated in paragraph Nos. 3 and 4, case is

made out for condoning the delay.

4. Civil Application is allowed and made absolute in terms of

prayer clauses (a) and (b).

5. Mr. Gawand waives notices on behalf of the Respondent.

6. Application is allowed and disposed of in the aforesaid

terms.

7. List the appeal for admission on 12th April, 2022.

(Sandeep K. Shinde, J.)