Shivaji S/O Nathuji More vs The Oriental Insurance Co. Ltd., ...
2022 Latest Caselaw 12026 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH AT NAGPUR

                   CIVIL APPLICATION (CAF) NO. 1305 OF 2019
                                      IN
                     FIRST APPEAL STAMP NO. 25918 OF 2018

         Shivaji Nathuji More Vs. The Oriental Insurance Co. & others

Office Notes, Office Memoranda                          Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. Ritesh Badhe, Advocate for the applicant
                                  Mr. N.R. Raut, Advocate for Respondent No.2



                                  CORAM:        AVINASH G. GHAROTE, J.

DATED : 23rd NOVEMBER, 2022.

Civil Application (CAF) No. 1305/2019 seeks condonation of delay of 2276 days in preferring the appeal. Mr. Raut, learned counsel appears for respondent No. 2-C. The other respondents though served none appears. Mr. Badhe, learned counsel appearing for applicant, on instructions, submits, that the applicant is aware of the judgment of the Hon'ble Apex Court in the case of New Okhla Industrial Development Authority Vs. Yunus reported in 2022 SCC Online 1595 and therefore, undertakes that the appellant shall not be entitled to any statutory benefits, including the interest payable on the enhanced amount of compensation for the period of delay on the same lines. Accepting the statement, the application is allowed. Office to register the appeal.

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FIRST APPEAL STAMP NO. 25918 OF 2018 Issue notice, returnable in four weeks.

Mr. Raut, learned counsel h/f Mr. N.B. Kalwaghe, learned counsel waives notice for respondent No. 2-C.

JUDGE

MP Deshpande

Digitally signed by:MILIND P DESHPANDE Signing Date:25.11.2022 10:15