Cholamandalam General Insurance Co. ... vs Smt. Anita Devidas Wagh And Others
2024 Latest Caselaw 453 Bom

Bombay High Court

Cholamandalam General Insurance Co. ... vs Smt. Anita Devidas Wagh And Others on 9 January, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:319
                                                        -1-                         26.CAF.2917.2022.odt



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

                         CIVIL APPLICATION (CAF) NO. 2917 OF 2022
                                            IN
                            FIRST APPEAL ST. NO. 12365 OF 2022
                           Cholamandalam General Insurance Co. Ltd., Nagpur
                                                 Vs.
                                   Smt. Anita Devidas Wagh & Ors.
        **********************************************************************************************
        Office Notes, Office Memoranda of Coram,                    Court's or Judge's orders
        appearances, Court's orders of directions
        and Registrar's orders
        **********************************************************************************************
                               Ms. Mrunal Naik, Advocate for the Applicant/Appellant.


                                          CORAM : G. A. SANAP, J.

DATED : 9th JANUARY, 2024.

Respondent Nos.1 to 7 are duly served. The advocate for respondent No.7(a) is absent.

2. This is an application for condonation of 90 days delay caused in filing an appeal against the impugned judgment and order dated 02.03.2022, passed by the Commissioner for Employees Compensation Act & Judge, Labour Court, Buldana. The reasons have been stated in the application.

3. On going through the application, I am satisfied that the delay has been properly explained. Accordingly, the application is allowed. Delay of 90 days caused in filing the appeal is condoned.

4. The appeal be registered.

5. The application stands disposed of, accordingly.

-2- 26.CAF.2917.2022.odt

FIRST APPEAL ST. NO. 12365 OF 2022

6. Call for record and proceedings.

7. List this matter for admission/for framing substantial question of law after four weeks.

(G. A. SANAP, J.) Vijay

Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 10/01/2024 19:31:13