The New India Assurance Co. Ltd., ... vs Ganpat Govindrao Rakhunde And Ors
2021 Latest Caselaw 6347 Bom

                                           1                      3506-2020-1055


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            BENCH AT AURANGABAD

        1055 CIVIL APPLICATION NO. 3506 OF 2020 IN FAST/8805/2020

       THE NEW INDIA ASSURANCE CO LTD., THROUGH ITS ASSISTANT
                 MANAGER (LEGAL HUB) AURANGABAD
                              VERSUS
              GANPAT GOVINDRAO RAKHUNDE AND OTHERS

                                         ...
           Advocate for applicant : Mr. S.N. Boiwar h/f. Mr. S.R. Bodade
              Advocate for respondent no. 1 and 2 : Mr. P.S. Chavan
                                         ...

                                       CORAM : ANIL S. KILOR, J.
                                       DATE : 08-04-2021

ORDER :

1. This is an Application for condonation of delay. There is delay

of 17 days in filing this Appeal, challenging the Judgment and Award dated

01-11-2019 passed by the Motor Accident Claims Tribunal, Osmanabad in

M.A.C.P. no. 295 of 2015.

2. Learned counsel Mr. Boiwar holding for Mr. Bodade submits

that the delay is satisfactorily explained and the delay is bonafide and not

intentional. He submits that no prejudice would be caused to the non-

applicants, if the delay is condoned.

3. Shri Chavan, learned counsel appearing for the

non-applicants/claimants has no serious objection if the Application is

allowed.

2 3506-2020-1055

4. Accordingly, for the reasons stated in the Application and for

the reason that the said explanation has been found satisfactory and

justifiable for condonation of delay, the Application is allowed. Delay is

condoned.

5. Office is directed to register the Appeal and place the same in

Admission category before the Court on 22-04-2021 along with Civil

Application for withdrawal of the amount.

[ ANIL S. KILOR ] JUDGE arp/