The New India Assurance Co. Ltd. ... vs Shri Ravindra Upendra Joshi And ...
2021 Latest Caselaw 1901 Bom

                                                            17-CA-730-2018.doc


Chitra Sonawane


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                   CIVIL APPLICATION NO.730 OF 2018
                                   IN
                  FIRST APPEAL (STAMP) NO.30588/2017

The New India Assuarance Co.Ltd. ... Appellant.
    Vs.
Ravindra Upendra Joshi & Others ... Respondents.
                                .....
Miss S.S. Dwivedi, Advocate for applicant.
Miss Jaitali C. Mathuria, Advocate for respondent.

                                 CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 28th JANUARY, 2021

P.C.

1. There is a delay of 45 days for filing an appeal against the judgment and award passed by the M.A.C.T.,Mumbai in M.A.C.P. No.1412 of 2011.

2. Issue notice to the respondent Nos. 1 to 3 returnable after 4 weeks.

3 In addition to court notice, applicant shall serve the respondents with private notice and file the affidavit of service.

4. Miss Jaitali Mathuria, waives service on behalf of respondent nos.1 and 2.

(PRITHVIRAJ K. CHAVAN, J.) Shailaja Digitally signed by Shailaja S.

            S.          Halkude
                        Date: 2021.01.29
            Halkude     11:03:48 +0530
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