The New India Assurance Co. Ltd vs Sau. Prerana Shririshna Kulkarni ...
2021 Latest Caselaw 3875 Bom

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                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Trusha T.                            CIVIL APPELLATE JURISDICTION
Mohite
Digitally signed by
Trusha T. Mohite
Date: 2021.03.06               INTERIM APPLICATION (ST.) NO.3534 OF 2021
15:47:46 +0530
                                                  IN
                                   FIRST APPEAL (ST.) NO.3532 OF 2021


                      The New India Assurance Co. Ltd.          .. Applicant

                      vs.
                      Sau. Prerana Shrikrishna Kulkarni
                      & Ors.                                    .. Respondents

                                                    .....

                      Mr.Devendranath S. Joshi for the Applicant

                      Mr.Dilip Bodake for the Respondent nos.1 and 2

                                                    .....

                                              CORAM: K.K.TATED &
                                                      R.I.CHAGLA, JJ.

DATED : MARCH 02, 2021 P.C.

. Heard.

2. By this application, Applicant original Respondent no.4 is seeking condonation of 393 days delay in fling First Appeal challenging the judgment and award dated 16.08.2019 passed by MACT, Pune in MACP No.108 of 2015 holding that the Respondent original Claimants are entitled compensation of Rs.1,08,38,701/- along with interest @ 7.5% p.a. from the date of petition till realisation of the amount.

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3. Considering the submissions made by the learned Counsel for the Applicant and the averments made in interim application , we are satisfed that Applicant has made out a case for following order:

a. Rule. Rule made returnable on 29.04.2021.

b. In addition to usual mode of service, Applicant is permitted to serve the Respondents by private notice along with entire proceeding either by registered post A/d and or by hand delivery and fle affdavit of service to that effect on or before 23.04.2021.

c. The learned counsel for the Respondent nos.1 and 2 waives service.

(R.I.CHAGLA, J.)                         (K.K.TATED, J.)




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