National Insurance Company Ltd vs Smt. Shaila Jainath Waghmare And ...
2021 Latest Caselaw 579 Bom

                                                                         6-1345-2019-CAF=.doc


                       Uday S. Jagtap


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                        CIVIL APPLICATION NO. 1345 OF 2019
                                                        ION
                                        FIRST APPEAL (ST.) NO. 21687 OF 2018

                       National Insurance Co. Ltd.                       .. Applicant
                             Vs.
                       Shaila Jainath Waghmare & Ors.                    .. Respondents
                                                        .....
                       Mr. Rahul Mehta i/b KMC Legal Venture for the applicant
                       Mr. T. J. Mendon for the respondents

                                                       CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 11th JANUARY, 2021 P.C.

1. This is an application for condonation of 217 days delay occurred in preferring the appeal against the impugned judgment and award passed by the M.A.C.T., Alibaug.

2. Mr. Mendon, objects the delay application.

3. Having considered the reasons stated in paragraph nos. 3 and 4 of the application, the delay is condoned.

4. The application stands disposed of.

5. List the appeal for admission on 1st February, 2021.

          Digitally                                           (PRITHVIRAJ K. CHAVAN, J.)
          signed by
          UDAY
UDAY      SHIVAJI
SHIVAJI   JAGTAP
          Date:
JAGTAP    2021.01.11
          18:52:07
          +0530
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