Reliance General Insurance ... vs Tahira Imran Shaikh And Ors
2023 Latest Caselaw 4805 Bom

2023:BHC-AS:13929                                                         21-IA-4160-2023.doc


                    Shailaja


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION
                               INTERIM APPLICATION NO.4160 OF 2023
                                                 IN
                                FIRST APPEAL [STAMP] NO.8831 OF 2023

                    Reliance General Insurance             ]
                    Company, Mumbai                        ]     Applicant
                          Vs.
                    Tahira Imran Shaikh and others         ]     Respondents

                                                    .....
                    Ms. Shalini Shankar, for Applicant.

                    Mr. Amot Gatne i/b Ms. Swati U. Mehta, for Respondents No.1 to
                    5.
                                                 .....

                                                CORAM : PRITHVIRAJ K. CHAVAN, J.

                                                DATE      : 4th MAY, 2023.

                    P.C.

1. Heard learned Counsel for the applicant.

2. There is a delay of 170 days in presenting the First Appeal

against the impugned judgment and award dated 5th August, 2022

passed by the Commissioner for Workmen's Compensation &

Judge, 11th Labour Court, Mumbai in Application (ECA)

No.122/B-23 of 2019.

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21-IA-4160-2023.doc

3. Learned Counsel for the respondents No.1 to 5 objects the

prayer on the ground that delay is not justified.

4. Having considered the reasons assigned in paragraphs 3 and 4

of the application, in the interest of justice, delay is condoned.

5. Application is allowed with no order as to costs.

6. Registry to number the appeal.

7. Application is disposed of.

[PRITHVIRAJ K. CHAVAN, J.]

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