Dilip S/O Sheshrao Salame vs Bhushanlal Diwanchand Sharma And ...
2021 Latest Caselaw 10662 Bom

01fa545.12.odt                                                                                   1


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                           NAGPUR BENCH, NAGPUR.

                              FIRST APPEAL NO. 545 OF 2012
       (Dilip s/o Sheshrao Salame Vs. Bhushanlal Diwanchand Sharma & ors.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                                  None for the parties.

                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

DATED :- AUGUST 09, 2021

This is an appeal filed by the claimant under Section 173 of the Motor Vehicles Act, 1988.

A perusal of the impugned judgment would reflect that the learned Tribunal has decided the Claim Petition No. 975/2006 of the appellant/claimant in his absence as in spite of several opportunities granted to the claimant, he failed to lead evidence and to prove his case.

In the appeal before this Court, the learned counsel Shri N.S. Deshpande who had initially appeared for the appellant has now withdrawn his power. Thereafter notice issued to the appellant for engagement of new counsel, despite due service to the appellant, appellant has failed to engage a new counsel.

By way of one more opportunity, stand over to four weeks.

JUDGE *DB