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Cholamandalam General Insurance Co. ... vs Smt. Anita Devidas Wagh And Others
2024 Latest Caselaw 454 Bom

Citation : 2024 Latest Caselaw 454 Bom
Judgement Date : 9 January, 2024

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

                                                -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 19:31:55

 
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