Bajaj Allianz General Insurance ... vs Shri. Hanumant Raghunath Kumbhar ...
2021 Latest Caselaw 16821 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
              INTERIM APPLICATION NO.3142 OF 2020
                               IN
                FIRST APPEAL ST. NO. 4568 OF 2020

Bajaj Allianz General Insurance Co.Ltd .. Applicant
      Versus
Hanumant Raghunath Kumbhar & Ors .. Respondents

                               ...
Mr.Sarthak S. Diwan for the applicant.


                   CORAM: BHARATI DANGRE, J.

DATED : 3rd DECEMBER 2021

P.C:-

1 By the present application, the applicant/ appellant is seeking condonation of delay of 19 days in instituting the First Appeal, assailing the judgment and award passed by the MACT, Pune in Claim Petition No.426 of 2013.

Heard learned counsel for the applicant. The delay of 19 days is sought to be explained in paragraph nos.9 and 10. On perusal of the said justification, it is apparent that the delay is procedural one and has been explained. If the delay is not condoned, it is prayed that it would be to the prejudice of the applicant. On consideration of the justification offered, I am inclined to condone the delay.

Tilak





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2                 Interim Application No... is allowed in terms of
prayer clause (b).
3                 Interim Application stands disposed off.


                                   SMT. BHARATI DANGRE, J




Tilak