Smt. Ranju Pratapsingh ... vs H. Mangaldas And Company And Anr
2021 Latest Caselaw 11292 Bom

                                                      7.IA 1579-20 IN FAST 2335-20.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION


                     INTERIM APPLICATION NO. 1579 OF 2020
                                       IN
                       FIRST APPEAL (ST.) NO. 2335 OF 2020


 Ranju Pratapsingh Jwalaprasad
 @ Jwalapratap Singh & Anr.                    ... Applicants/Appellants

                  Vs.

 H. Mangaldas & Co. and Anr.                   ... Respondents


 None for the Applicants.


                               CORAM     :     ABHAY AHUJA, J.

                               DATE      :     18th AUGUST 2021

 PC:

1. None for the Applicants. When this matter was called in the

morning session none appeared for the applicant. Again in the

afternoon session none appeared for the Applicants.

2. Perusal of the application indicates that Applicants are seeking

condonation of delay of 223 days in filing Appeal against judgment and

award dated 30th January 2019 passed by the Motor Accident Claims

Tribunal, Kalyan in MACP No. 266 of 2014.

3. In this view of the matter, issue notice to the Respondents,

returnable on 17th September 2021.

Nikita Gadgil 1 of 2

7.IA 1579-20 IN FAST 2335-20.odt

4. Applicant is permitted to serve by private mode which is lawfully

acceptable and file affidavit of service with tangible proof by the next

date.

5. List the matter on 17th September 2021.

                                                ( ABHAY AHUJA, J. )




 Nikita Gadgil                                                            2 of 2