Smt. Manjulabhai Govind Dusane ... vs Chinnaya Babu Bhandari And Ors
2022 Latest Caselaw 7273 Bom

P.H. Jayani                                     902(A) CAF1239.2010.doc

              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                   CIVIL APPLICATION NO. 1239 OF 2007
                                   IN
                  FIRST APPEAL (ST.) NO. 28022 OF 1999

Smt. Manjulabai Govind Dusane and ors.               .... Applicants
           v/s.
Indo Rane Synthetic and ors.                         .... Respondents

Ms. Bhavana Dubepatil i/b. Jay and Co. for the Applicants.
Ms. Poonam Mital for Respondent No.4.


                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 27th JULY, 2022.

P. C. :-

. At the outset, leave granted to the Appellant to amend the cause

title and to amend paragraph 2 and the prayer clause of the

application. Amendment to be carried out forthwith.

2. By this Application, the Applicant has sought to condone the

delay of 104 days in filing the Appeal against the judgment and award

dated 14/05/1999 passed by the Member, MACT, Nashik in MACP

No.68/1991.

3. Having considered the reasons stated in the Application, which in

P.H. Jayani 902(A) CAF1239.2010.doc

my considered view, constitute sufficient cause, the delay is condoned.

Appeal is ordered to be registered after removal of office objections, if

any.

4. Civil Application stands disposed of.

PREETI H JAYANI Digitally signed by (SMT. ANUJA PRABHUDESSAI, J.) PREETI H JAYANI Date: 2022.07.30 16:41:02 +0530