Bajaj Allianz Gen. Insu. Co. Ltd., ... vs Sagarbai Wd/O Madhukar Kalapad ...
2021 Latest Caselaw 6981 Bom

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

                    CIVIL APPLICATION (CAF) NO.942 OF 2021
                                     WITH
                    CIVIL APPLICATION (CAF) NO.1462 OF 2020
                                     WITH
                       FIRST APPEAL (ST) NO.9954 OF 2020
                           Bajaj Allianz General Insurance Co. Ltd.
                                             VS.
                         Sagarbai wd/o Madhukar Kalapad and others

Office     Notes,   Office                        Court's or Judge's orders
Memoranda of Coram,
Appearances,       court's
orders or directions and
Registrar's orders
                             Mr. D.N Kukday, Advocate for the applicant.
                             Mr. P.R. Agrawal, Advocate for the respondent Nos.1 to 4
                             Mr.P.P. Kotwal, Advocate for the respondent Nos.5 and 6

                                         CORAM : S.M. MODAK, J.

DATE : 03.05.2021.

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

CIVIL APPLICATION (CAF) NO.1462 OF 2020

. Heard Mr. D.N. Kukday, learned Advocate for the appellant, Mr. P.R. Agrawal, learned Advocate for the respondent Nos.1 to 4 and Mr. P.P. Kotwal, learned Advocate for the respondent Nos.5 and 6.

2. There is a delay of 51 days in preferring an appeal.

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3. The judgment was delivered on 20.05.2020. The appellant-Insurance Company took time to complete the office procedure. The delay is opposed on behalf of the respondent Nos.1 to 4 and the respondent Nos.5 and

6. The respondent Nos.7 to 9, though served, have not appeared.

4. I find the reason convincing. Hence, the delay of 51 days is condoned.

5. The Civil Application is disposed of.

FIRST APPEAL (ST) NO.9954 OF 2020 . Heard.

2. Admit.

3. Issue notice to the respondents.

4. Mr. P.R. Agrawal, learned Advocate waives service of notice on behalf of the respondent Nos.1 to 4 and Mr. P.P. Kotwal, learned Advocate waives service of notice on behalf of the respondent Nos.5 and 6. The respondent No. 9 be served again. The respondent Nos.7 and 8 may not be served.

5. Call Record and Proceedings.

CIVIL APPLICATION (CAF) NO.942 OF 2021 Keep it on 05.05.2021.

(S.M. Modak, J.) nd.thawre