Smt.Vimal Vishnu Alugade vs Union Of India Through General ...
2022 Latest Caselaw 2029 Bom

           Digitally signed
           by HEMANT
HEMANT     CHANDERSEN
CHANDERSEN SHIV
SHIV       Date: 2022.02.28
           12:17:56 +0530
              Shiv

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                                                                                19.a4150.18.doc
                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION
                               CIVIL APPLICATION NO.4150 OF 2018
                                              IN
                                FIRST APPEAL ST.NO.15802 OF 2018

              Vimal Vishnu Alugade                               ... Applicant
                         V/s.
              Union of India                                     ... Respondent

              Ms.Anita Gavkar i/b Vaneeta Khosla for the Applicant.

                                          CORAM :          MADHAV J. JAMDAR, J.

                                          DATE       :     26TH FEBRUARY 2022
              P.C:-

1. This Civil Application is for condonation of delay of 113 days caused in filing the First Appeal challenging the judgment and order dated 27/10/2017 passed by the Railway Claims Tribunal, Mumbai in Claim Application No.1250 of 2011.

2. This Court by order dated 19th July 2019 issued notice to the Respondents and made the same returnable on 2nd August 2019. At that time Mr.N.D.Sharma, learned Counsel appeared for the Respondent-Union of India and waived service on behalf of the Respondent-Union of India. Till date no reply is filed to the Civil Application.

3. Ms.Gavkar, learned Counsel appearing for the Applicant submitted that there is sufficient reasons given in the delay condonation application. She submitted that therefore Civil Application be allowed. Perusal of Civil Application shows that sufficient reasons are given including financial constraints.

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19.a4150.18.doc

4. For the reasons set out in the Civil Application, the same is allowed in terms of prayer clause (a).

5. Civil Application is disposed of.

[MADHAV J. JAMDAR, J.]