Bombay High Court
Karnataka State Road Transport ... vs Uma W/O Subhash Farate And Anr on 14 June, 2019
Author: K.K. Tated
Bench: K.K. Tated
1 11- CAF 4775 of 2009
Tikam
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION No. 4775 OF 2009
IN
FIRST APPEAL (ST) No. 29076 OF 2009
Karnataka State Road Transport Corporation ...Applicant
Vs.
Uma w/o. Subhash Farate and Ors. ...Respondents
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Mr. C.M. Lokesh for Applicant
None for the Respondents
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CORAM : SHRI K.K. TATED, J.
DATE : JUNE 14, 2019
P.C.:
1. Heard learned counsel Mr. C.M. Lokesh for the Applicant
2. Though the Respondents are duly served, no one appeared on
behalf of them when the matter was called out.
3. By this civil application, the Applicant is seeking condonation of
620 days' delay in filing the First Appeal, challenging the judgment and
award dated 31st August, 2007 passed by the Motor Accident Claim
Tribunal, Solapur in MACP No. 324 of 2006.
3. Considering the submissions made by the learned counsel for the
Applicant, the averments made in the civil application and in spite of
service, no one appeared on behalf of the Respondents, I am satisfied
that the Applicant has made out a case for allowing this civil application.
4. Hence, following order:
ORDER
(a) Delay in filing the Civil Application is condoned.
(b) Applicant to remove all office objections in First Appeal (St) No. ::: Uploaded on - 24/06/2019 ::: Downloaded on - 21/07/2019 10:48:45 ::: 2 11- CAF 4775 of 2009 29076 of 2009 on or before 29th June, 2019, failing which first appeal shall stand dismissed without referring back to the Court.
(c) If office objections are removed within stipulated time as stated hereinabove, matter to appear on board on 5 th July, 2019 under the caption 'For Admission'.
(d) Civil Application stands disposed of accordingly.
[ K.K. TATED, J.] Tikam ::: Uploaded on - 24/06/2019 ::: Downloaded on - 21/07/2019 10:48:45 :::