The New India Assurance Co. Ltd., ... vs Rohini Rohit Sondge And Ors
2017 Latest Caselaw 8145 Bom

                                                                        916delay.odt
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD
              916 CIVIL APPLICATION NO. 13034 OF 2017
                       IN FAST/32911/2017  

  THE NEW INDIA ASSURANCE CO. LTD., THR ITS DIVISIONAL 
              MANAGER, LEGAL HUB, AURANGAB
                          VERSUS
               ROHINI ROHIT SONDGE AND ORS
                           ...
 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 87 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