Shriram Popat Gayakwad And Other vs Union Of India, Through General ...
2023 Latest Caselaw 9499 Bom

                                             1                                   26 caf594.23.odt


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

                     CIVIL APPLICATION (CAF) NO. 594 OF 2023
                                       IN
                        FIRST APPEAL ST. NO. 21365 OF 2022
                     SHRIRAM POPAT GAYAKWAD AND ANOTHER
                                      VERSUS
             UNION OF INDIA, THRU. GEN. MANAGER, CENTRAL RLY., MUMBAI
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Office Notes, Office Memoranda of                         Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Mr. R. G. Babul, Advocate for the appellant/applicants
                          Ms. Neerja Choube, Advocate for the respondent.

                                  CORAM : G. A. SANAP, J.

DATE : SEPTEMBER 11, 2023.

1. Heard learned advocates for the parties.

2. This is an application for condonation of 145 days delay caused in filing appeal against impugned judgment and award passed by Railway Claims Tribunal, Nagpur Bench, Nagpur, dated 17.04.2022.

3. The reasons have been stated in the application. The applicants are the old parents of the deceased. Learned advocate for respondent sole submits that considering the reasons stated in the application, the Court may pass an appropriate order.

4. In view of the reasons stated in the application, it is allowed. The delay of 145 days caused in filing appeal stands condoned.

5. The appeal be registered.

6. The application stands disposed of, accordingly.

2 26 caf594.23.odt

First Appeal St. No. 21365 of 2022

1. Heard learned advocate for the appellants.

2. ADMIT.

3. Ms. Neerja Choube, learned advocate waives service of notice on behalf of respondent sole.

4. Call for the record and proceedings.

JUDGE Diwale

Signed by: DIWALE Designation: PS To Honourable Judge Date: 12/09/2023 19:23:32