Smt. Meena Tukaram Salunkhe And ... vs Vikram Tukaram Patil And Anr
2021 Latest Caselaw 11328 Bom

                                                                    33. IA 1176-21 in FAST 95296-20.odt


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION


                                       INTERIM APPLICATION NO. 1176 OF 2021
         Digitally
         signed by

                                                            IN
         NIKITA
NIKITA   YOGESH
YOGESH   GADGIL
         Date:
GADGIL   2021.08.20
         17:56:32
         +0530
                                         FIRST APPEAL (ST) NO. 95296 OF 2020


                      Meena Tukaram Salunkhe & Ors.                  ... Applicants/Appellants
                                Vs.
                      Vikram T. Patil & Ors.                         ... Respondents
                                                           -----

Mr. Akshay A. Kulkarni, Advocate for Applicants/Appellants.

-----

CORAM: ABHAY AHUJA J.

DATE : 18TH AUGUST, 2021 P.C.:

1. Heard learned counsel for the Applicant.

2. By this application, Applicant seeks condonation of delay of 1

year and 202 days in filing Appeal against the judgment and award

dated 25th July 2018 passed by the Motor Accident Claim Tribunal,

Gadhinglaj in MACP No. 06/2015.

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

Nikita Gadgil 1 of 2

33. IA 1176-21 in FAST 95296-20.odt

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