The Orinental Insurance Co. Ltd. ... vs Smt. Bharti Subhod @ Bandu ...
2017 Latest Caselaw 8114 Bom

                                                                                        1                                                               CAF3911-16

                                                        FARAD CONTINUATION SHEET No.
                                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                           NAGPUR BENCH AT NAGPUR


      CAF NO.3911/2016 WITH CAF NO.4032/2017  IN  FIRST APPEAL (ST) NO.
                                16234/2016 
      (THE ORIENTAL INSURANCE CO.LTD., AMRAVATI VERSUS   SMT. BHARTI SUBODH @ BANDU 
                                  BHAMODKAR & OTHERS)

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Office Notes, Office Memoranda of Coram,                                                                                         Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                                    Shri Joharapurkar, Counsel for respondent Nos.1 to 4.


                                                    CORAM  : S    .B. SHUKRE
                                                                            , J. 

                                                    DATE      : OCTOBER   12
                                                                              ,   2017
                                                                                      .

                                                                             Heard.  

None appears for the appellant. Shri Johapurkar, Advocate is present on behalf of respondent Nos.1 to 4. Today, the matter is fixed for hearing on delay codonation application and also the application filed for withdrawal of the amount deposited in this Court. In absence of learned counsel for the appellant or anybody being present on behalf of the appellant, it would be difficult to decide both these applications on merits. These applications are pending for quite some time and now, time has come for disposal of these applications finally. Therefore, by way of last chance two weeks time is granted to the appellant to make its submissions in respect of both these applications. In case, the appellant chooses to remain absent, this Court shall proceed in the matter in the appropriate manner.

JUDGE SHRIPAD