Bhagarta Wd/O Nango Mandhare (Since ... vs Union Of India, Through The General ...
2024 Latest Caselaw 14552 Bom

Bombay High Court

Bhagarta Wd/O Nango Mandhare (Since ... vs Union Of India, Through The General ... on 7 May, 2024

Author: G.A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:5374


                                                           1                  39 caf 724.24.odt.



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

                              CIVIL APPLICATION NO. 724 OF 2024
                                                IN
                              FIRST APPEAL ST. NO. 11952 OF 2023
                               Bhagarta wd/o Nango Mandhare and ors
                                                VS.
          Union of India, through the General Manager, South East Central Railway, Bilaspur
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
              Mr R.G. Bagul, Advocate the appellants.
                    Ms Neerja G. Chaubey, Advocate for respondent.

                                     CORAM : G.A. SANAP, J.

DATE : 07.05.2024

Heard.

2. This is an application for condonation of 1904 days caused in filing the appeal against the impugned judgment and order passed by the Railway Claims Tribunal, Nagpur Bench Nagpur.

3. The reasons have been stated in the application.

4. Learned Advocate for the respondent submits that in the facts and circumstances, the Court may pass an appropriate order.

5. On going through the application, I am satisfied that reasons are sufficient to explain the delay.

2 39 caf 724.24.odt.

On the basis of the reasons stated in the application, the case has been made out for condonation of delay. Accordingly delay of 1904 days caused in filing the appeal is condoned.

6. The appellants shall pay the costs of Rs.1,000/-. The costs is payable to Vidharbha Lady Lawyers Association, Nagpur.

7. The appeal be registered.

8. The application stands disposed of, accordingly.

FIRST APPEAL ST. NO. 11952 OF 2023

1. Heard.

2. ADMIT.

3. Ms Neerja G. Chaubey, learned Advocate waives service of notice for respondent.

4. Call R and P.

5. Paper book be filed within eight weeks from the date of receipt of record and proceedings.

(G. A. SANAP, J.)

Manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 07/05/2024 17:48:02