The India Express Limited vs Mr. Satish T. Borade And Ors
2022 Latest Caselaw 12373 Bom

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         MEERA                                      1/1                           4-fa-816-16.doc
MEERA    MAHESH
MAHESH   JADHAV
         Date:
JADHAV   2022.11.30
         16:13:55
         +0530
                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION
                                    FIRST APPEAL NO. 816 OF 2016
                                                WITH
                                  CIVIL APPLICATION NO.936 OF 2016
                                                 IN
                                     FIRST APPEAL NO.816 OF 2016

            The India Express Ltd.                         ....Appellant
                  V/s.
            Mr. Satish T. Borade & Ors.                    ...Respondents
                                               ----

Dr. Abhinav Chandrachud a/w Mr. Pronit Kulkarni, Mr. Amol Joshi and Ms Tejaswi Ghag i/b Ms Poorvi Kamani.

None for Respondents.

----

CORAM : K.R. SHRIRAM & KAMAL KHATA JJ DATED : 29th NOVEMBER 2022

P.C. :

1 Counsel for appellant states that appellant has complied with the

directions given in the order dated 23rd March 2018. Counsel requested that

the appeal be taken up at the earliest for final hearing. Respondent no.1

was an employee of appellant and had suffered injury during the course of

employment. The injury compensation has been awarded by the impugned

order and judgment dated 14 th October 2015 but the workman (Respondent

No.1) has not been paid because of this appeal despite the order was passed

on 23rd March 2018. Therefore, this matter, needs to disposed as soon as

possible.

2 Appeal be listed for final hearing on 15th December 2022.

(KAMAL KHATA, J.) (K.R. SHRIRAM, J.)

Meera Jadhav