ORIENTAL INSURANCE COMPANY LIMITED Vs. RAGHUNATH SHIVDAYAL TOTALA

JUDGEMENT

(1.) THIS application is presented by and on behalf of the applicant/org. appellant herein, who are original O.Ps. in the complaint seeking condonation of 26 days delay in filing the appeal.

(2.) IN para 2 of the application, this is how the delay is sought to be explained. "The petitioners office at Jalna soon after receipt of the impugned judgment and order referred to their Pune Regional office who in turn forwarded to their Mumbai Regional Office No. 2 which took some time in satisfying themselves as to whether preferring an appeal would be in the interest of the company. They are due consultations decided to file appeal before this Hon ble Commission".

(3.) THERE is no reply filed by and on behalf of the respondents although served long back.