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Reliance Gen. Insruance Co.Ltd vs Smt. Pratibha Vikas Bhat And Ors
2021 Latest Caselaw 4727 Bom

Citation : 2021 Latest Caselaw 4727 Bom
Judgement Date : 15 March, 2021

Bombay High Court
Reliance Gen. Insruance Co.Ltd vs Smt. Pratibha Vikas Bhat And Ors on 15 March, 2021
Bench: P. K. Chavan
                                                                          17-3145-2019.doc


                Shailaja


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION
                                          CIVIL APPLICATION NO.3145 OF 2019
                                                         IN
                                     FIRST APPEAL [STAMP] NO.16459 OF 2019


                Reliance General Insurance Co. Ltd. ]                Applicant
                           Vs.
                Pratibha Vikas Bhat and others.               ]      Respondents
                                                  .....
                Ms. D. Shalini Shankar, for Applicant.

                Mr. Pritesh K. Bohade, for Respondents No.1 to 3.
                                                 .....

                                                      CORAM : PRITHVIRAJ K. CHAVAN, J.
                                                       DATE       : 15th MARCH, 2021.

                P.C.


1. This is an application seeking condonation of delay caused in preferring the appeal.

2. Heard Ms. Shalini Shankar, learned Counsel for the applicant.

3. It is contended that delay of 131 days has occurred in filing the appeal as some time was consumed in obtaining certified copy of the judgment and order and also for appointment of a senior Advocate for the applicant-Company.

Shailaja S. Digitally signed by Shailaja S. Halkude 1 of 2 Halkude Date: 2021.03.16 18:03:15 +0530 17-3145-2019.doc

4. It is submitted that the delay was not deliberate and intentional.

5. Mr. Bohade, however, strongly objects the prayer for condonation of delay.

6. However, considering the reason given in the application, delay is condoned.

7. Application stands disposed of.

8. No order as to costs.

9. Registry to register the appeal.

[PRITHVIRAJ K. CHAVAN, J.]

2 of 2

 
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