Reliance General Insurance ... vs Shri. Tanmay Babu Pednekar And Anr
2021 Latest Caselaw 11325 Bom

                                                    29. IA 3635-20 in FAST 5460-20.odt


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION


                     INTERIM APPLICATION NO. 3635 OF 2020
                                            IN
                        FIRST APPEAL (ST) NO. 5460 OF 2020


 Reliance General Insurance Co. Ltd.               ... Applicant/Appellant
           Vs.
 Tanmay Babu Pednekar
 (Being minor through his next friend
 Mr. Babu Sadashiv Pednekar) & Ors.                         ... Respondents
                                           -----

None for the Applicant.

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CORAM: ABHAY AHUJA J.

DATE : 18TH AUGUST, 2021

P.C.:

1. None for the Applicant. When the matter was called out in the

morning session, none appeared for the Applicant and the matter was

kept back. When the matter is called out in the afternoon session, once

again no one appears for the Applicant.

Nikita Gadgil 1 of 2

29. IA 3635-20 in FAST 5460-20.odt

2. A perusal of the application indicates that there is a delay of 2

years and 17 days in preferring appeal against the judgment and

decree dated 30th November 2017 passed by the Motor Accident Claims

Tribunal, Mumbai in MACT No. 2009/2016.

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

4. Applicant is permitted to serve by any legitimate mode of private

service and file affidavit of service with tangible proof thereof by the

next date.

5. List the matter on 17th September 2021.

                                                       (ABHAY AHUJA, J.)




 Nikita Gadgil                                                             2 of 2