National Insurance Co. Ltd. ... vs Asha W/O Pandurang Madavi And 2 ...
2021 Latest Caselaw 8354 Bom

caf 779.20.                                                                                                    1/2


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH, NAGPUR

           Civil Application (F) No.779/2020 in First Appeal st No.14155/2019
                             National Ins. Co. Ltd      Asha Madavi and others
*******************************************************************************************************************
Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
*******************************************************************************************************************
                 Shri M.A. Kadu, Adv for appellant.
                 Shri. S.O. Ahmed, Adv for resp. nos. 1 and 2.

                 CORAM : S.M. MODAK, J.

DATE : 23rd JUNE, 2021.

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

Heard.

There is a delay of 95 days in preferring an appeal.

Issue notice to the respondents. Learned Advocate Shri S.O. Ahmed, waives notice for respondent nos. 1 and 2.

The issue is limited and the same can be decided without issuing notice to respondent no.3 who has also not appeared before the Tribunal.

The delay is opposed.

It took time to complete the office procedure and to make arrangement about the Court fee. It is satisfactorily explained. Hence, the delay of 95 days in preferring an appeal is condoned.

caf 779.20. 2/2

Application is disposed of.

First Appeal St. No.14155/2019 Heard.

Issue notice to the respondent no.3, returnable in the second week of July, 2021.

Learned Advocate Shri S.O. Ahmed, waives notice for respondent nos. 1 and 2.

Admit.

Call R and P.

Copy be supplied to the respondents.

Civil Application (F) No.780/2020 Heard both the sides.

Stay is granted to the execution of the impugned judgment and decree subject to deposit of entire decretal amount within the period of 3 months.

2. Application is disposed of.

3. The claimants are at liberty to ask for its withdrawal and it will be considered on merits.

JUDGE Deshmukh