The New India Assurance Co.Ltd. ... vs Mrs. Archana Naresh Wagh And Ors
2021 Latest Caselaw 3099 Bom

                                                                            12-2834-2020-IA-delay=.doc


                         Uday S. Jagtap


                                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                              CIVIL APPELLATE JURISDICTION

                                          INTERIM APPLICATION NO. 2834 OF 2020
                                                            IN
                                           FIRST APPEAL (ST. ) NO. 4126 OF 2020

                         The New India Assurance Co. Ltd.                  .. Applicant

                                  Vs.

                         Mrs. Archana Naresh Wagh & Ors.                   .. Respondents

                                                         .....
                         Ms. Deepika Prabhala i/b Res Juris for the applicant
                         Ms. Nazia Sheikh i/b Rohit S. Gangawane for respondent nos. 1 to 4

                                                          CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 16th FEBRUARY, 2021 P.C.

1. By this application, the applicant seeks condonation of 73 days delay in filing the appeal against the impugned judgment and award passed by the learned Member, M.A.C.T., Khed in M.A.C.P. No. 135 of 2017.

2. The reasons for the delay have been stated in paragraph nos. 4, 5, 6 and 7. The learned Counsel for the respondents - claimants objects the delay to be condoned.

3. However, for the reasons stated in the application, the delay stands condoned.

4. The application stands disposed of.

(PRITHVIRAJ K. CHAVAN, J.)

Digitally signed by UDAY UDAY SHIVAJI JAGTAP SHIVAJI Date:

JAGTAP    2021.02.18
          10:13:03
          +0530




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