The Municipal Corporation Of Gr.Mumbai ... vs Jinal Jigar Vora And Ors
2024 Latest Caselaw 22663 Bom

Bombay High Court

The Municipal Corporation Of Gr.Mumbai ... vs Jinal Jigar Vora And Ors on 5 August, 2024

Author: N. R. Borkar

Bench: N.R. Borkar

2024:BHC-AS:31022                                                               41-IA-8434-2024.DOC




                                                                                                   Arun

                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION
                                      INTERIM APPLICATION NO. 8434 OF 2024
                                                              IN
                                         FIRST APPEAL(ST) NO. 13295 OF 2024


                        The Municipal Corporation Of
                        Gr. Mumbai Through the General Manager                  ...Applicant
                              Versus
                        Jinal Jigar Vora And Ors.                               ...Respondents



                                                                   ....
                        Mr. Meet Sawant, with Mr. Harsh Joshi and Mr. Ankit Bagoria, i/b
                        S.K. Legal, for the Applicant.
                        Ms. Namita Mestry, with Ms. Prapti Karkera, for the Respondents.

                                                                   ....



                                                  CORAM   :        N.R. Borkar, J.

                                                  DATE    :        5th AUGUST, 2024
    ARUN
    RAMCHANDRA
    SANKPAL
                        P.C.:

RAMCHANDRA 1. This is an application for condonation of delay in filing

First Appeal against the judgment and award dated

30.09.2023 passed by M.A.C.T., Mumbai in Claim Application

41-IA-8434-2024.DOC

No. 1008 of 2019.

2. For the reasons stated in the application the delay of

121 days in filing first appeal is condoned.

3. The Interim Application is disposed. No costs.

(N. R. Borkar, J)