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Divisional Manager, The New India ... vs Ashok Baburao Shinde And Ors
2021 Latest Caselaw 11135 Bom

Citation : 2021 Latest Caselaw 11135 Bom
Judgement Date : 17 August, 2021

Bombay High Court
Divisional Manager, The New India ... vs Ashok Baburao Shinde And Ors on 17 August, 2021
Bench: Abhay Ahuja
                                 1                      8-IA 1125-21 in FAST
                                      [email protected] 1126-21 in FAST 7903-21.odt

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

             INTERIM APPLICATION NO.1125 OF 2021
                              IN
               FIRST APPEAL (ST) NO.7903 OF 2021

Divisional Manager, The New India
Assurance Co. Ltd., Mumbai                     ... Applicant/Applicant
      Vs.
Ashok Baburao Shinde & Ors.                    ...Respondents

                             WITH
             INTERIM APPLICATION NO.1126 OF 2021
                              IN
               FIRST APPEAL (ST) NO.7903 OF 2021

Divisional Manager, The New India
Assurance Co. Ltd., Mumbai                   ... Applicant/Applicant
      Vs.
Ashok Baburao Shinde & Ors.                  ...Respondents
                                -----

Ms.S.S. Dwivedi i/by Ms. Jyoti Bajpayee for applicant/appellant.

-----

CORAM: ABHAY AHUJA J.

DATE : 17TH AUGUST, 2021

P.C.:

1. Heard Ms. Dwivedi on behalf of applicant/appellant, who

submits that there is a delay of 1 year and 28 days in fling the

appeal.

2. The appeal has been fled against the order and

Mugdha 1 of 2 2 8-IA 1125-21 in FAST [email protected] 1126-21 in FAST 7903-21.odt

judgment dated 23rd October, 2019 in Motor Accident Claims

Petition No.128 of 2014 by the Hon'ble Member, Motor Accident

Claims Tribunal, Mumbai.

3. Learned counsel for the applicant/appellant submits

that this is a matter that can be settled before the Lok Adalat,

however, since notice is yet to be issued, the order referring the

matter to the Lok Adalat may be passed after the appearance of

respondent in the matter.

4. In this view of the matter, issue notice to the

respondents, returnable on 16/09/2021.

5. The applicant is permitted to serve by any legally

acceptable mode of private service and fle tangible proof of service

by way of affdavit by the next date.

6. List the matter on 16/09/2021.

MUGDHA M (ABHAY AHUJA, J.) PARANJAPE Digitally signed by MUGDHA M PARANJAPE Date: 2021.08.17 17:52:47 +0530

Mugdha 2 of 2

 
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