Maharashtra State Road Transport ... vs Smt. Kamlabai Sakharam Bhoir And ...
2022 Latest Caselaw 4623 Bom

                                 1/2               11 FA st 18997-16.doc


    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION
                FIRST APPEAL ST NO. 18997 OF 2016
                              WITH
                CIVIL APPLICATION NO. 200 OF 2017
                               IN
                 FIRST APPEAL ST NO.18997 of 2016


Maharashtra State Road Transport          .. Appellant
Corporation Ltd, Mumbai thru its
Divisional Controller
                       Versus
Smt.Kamlabai Sakharam Bhoir and ors       .. Respondents


                              WITH
                CIVIL APPLICATION NO. 184 OF 2021
                               IN
                 FIRST APPEAL ST NO.18997 of 2016
                              WITH
                CIVIL APPLICATION NO. 201 OF 2017
                               IN
                 FIRST APPEAL ST NO.18997 of 2016
                               ...

Mr.Yashodeep P. Deshmukh with Sonali Pawar for the appellant.
Ms.Varsha Nishani for respondent nos.1 to 5.

                          CORAM: BHARATI DANGRE, J.

DATED : 29th APRIL, 2022

Tilak

2/2 11 FA st 18997-16.doc

P.C:-

Civil Application No.200/2017

1 In the Appeal filed by the MSRTC, calling in question the judgment and award dated 31/8/2015 passed by the MACT, Palghar, in MACP No.21/2014, there is a delay of 9 days.

2 Heard learned counsel for the applicant and learned counsel for the respondent.

On perusal of the application, since the delay is administrative in nature and not seriously objected to by the contesting party, it stands condoned.

Civil Application No.200/2017 is allowed.

First Appeal is directed to be listed on 16/6/2022.-

( SMT. BHARATI DANGRE, J.)

Tilak