The New India Assurance Co. Ltd., ... vs Sarita Karbhari Gaikwad And Anr
2017 Latest Caselaw 8141 Bom

                                                                        917delay.odt
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD
              917 CIVIL APPLICATION NO. 13037 OF 2017
                       IN FAST/32915/2017  

  THE NEW INDIA ASSURANCE CO. LTD., THR ITS DIVISIONAL 
               MANAGER, LEGAL HUB, AURANGAB
                          VERSUS
             SARITA KARBHARI GAIKWAD AND ANR
                            ...
 Advocate for Applicant : Mr. Usmanpurkar Aniruddha S.

                                  CORAM   :  K. L. WADANE, J.

                                   DATE   :   12th October, 2017

ORDER:    

1. Heard learned counsel for the applicant/

appellant.

2. This is an application for condonation of delay

of 57 days caused in filing of the first appeal. For

the reasons stated in the application, I am convinced

that the delay has been properly explained and the

delay is short. Therefore, the delay is hereby

condoned. Civil application is allowed and accordingly

disposed of.

3. In appeal, issue notice to the Respondents,

returnable on 21.12.2017.

(K. L. WADANE, J.) JPC