Chief Fir Officer Through ... vs Anju Shivkumar Vishwakarma And ...
2023 Latest Caselaw 8314 Bom

2023:BHC-AS:23149


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                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CIVIL APPELLATE JURISDICTION
                         INTERIM APPLICATION NO. 4200 OF 2023
                                          IN
                           FIRST APPEAL (ST) NO. 9337 OF 2023

           Chief Fire Officer, Through
           Municipal Corporation Of Greater Mumbai,
           Mumbai                                               ..... Applicant

                    VERSUS

           Anju Shivkumar Vishwakarma & Ors.                    ..... Respondents

           Mr.Santosh Parad for the MCGM, for the Applicant/Appellant.

           Ms.Varsha Chavan for the Respondent Nos. 1 to 4.
                                                  CORAM: ABHAY AHUJA, J.

DATE : 11th AUGUST, 2023

P.C:-

This is an interim application seeking condonation of delay of 46

days in preferring the appeal against the judgment and award dated 10 th

August, 2022 passed by the M.A.C.T., Mumbai in M.A.C.T.

Application No. 930 of 2011.

2. Mr.Parad, learned counsel for the applicant draws attention of

this Court to paragraphs 2 to 4 of the application to condone the delay.

Ms.Chavan, learned counsel for the respondent nos. 1 to 4 has no

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26 - IA 4200 of 2023.doc

particular objection if the delay is condoned.

3. Having heard learned counsel and having perused the

application, let the delay of 46 days be condoned.

4. Let the appeal be registered.

5. Application is accordingly disposed.

[ABHAY AHUJA, J.]