The Manager, The New India ... vs Mr. Prataprao Nanasaheb Mane And ...
2021 Latest Caselaw 11329 Bom

                                                   30. IA 3764-20 in FAST 23907-19.odt


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION


                     INTERIM APPLICATION NO. 3764 OF 2020
                                            IN
                       FIRST APPEAL (ST) NO. 23907 OF 2019


 The New India Assurance Co. Ltd.                   ... Applicant/Appellant
           Vs.
 Pri. Prataprao Nanasaheb Mane & Ors.               ... Respondents
                                           -----

Mr. Himanshu Takke i/b Mr. Milind V. Mane, Advocate for Applicant/Appellant.

-----

CORAM: ABHAY AHUJA J.

DATE : 18TH AUGUST, 2021

P.C.:

1. Heard learned counsel for the Applicant, who seeks condonation

of delay of 34 days in filing Appeal against the judgment and award

dated 3rd January 2019 passed by the Motor Accident Claim Tribunal,

Satara in MACP No. 363 of 2014.

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

Nikita Gadgil 1 of 2

30. IA 3764-20 in FAST 23907-19.odt

3. 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.

4. List the matter on 17th September 2021.

                                                      (ABHAY AHUJA, J.)




 Nikita Gadgil                                                            2 of 2