Smt. Swati Rajendra Jagadale And ... vs Girish Yahwant Solankurkar And ...
2021 Latest Caselaw 11314 Bom

                                                21. IA 2444-20 in FAST 3484-20.odt


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION

                     INTERIM APPLICATION NO. 2444 OF 2020
                                      IN
                        FIRST APPEAL (ST.) 3484 OF 2020

 Swati Rajendra Jagadale & Anr.                 ... Applicants/Appellants
       Vs.
 Girish Yashwant Solankurkar & Ors.             ... Respondents

 Mr Saurabh Kurade i/b Mr. Tejas P. Hilge, Advocate for the
 Applicant/Appellant.

                               CORAM      :     ABHAY AHUJA, J.

                               DATE       :     18th AUGUST 2021
 PC:

1. Heard learned counsel for the Applicant.

2. By this application, Applicant is seeking condonation of delay of

102 days in filing appeal against the judgment and order dated 1 st

August 2019 passed by the Motor Accident Claims Tribunal, Kolhapur

in MACP No. 324/2011 against dismissal of the claim.

3. Issue notice to Respondent, returnable on 17th September 2021.

4. Applicant/appellant is permitted to serve by any legitimate mode

of private service and file an affidavit of service with tangible proof by

the next date.

5. List the matter on 17th September 2021.

                                                ( ABHAY AHUJA, J. )

 Nikita Gadgil                                                            1 of 1