Balaji S/O Sharad Khote (Minor) ... vs Shalini Wd/O Sharad Khote And ...
2021 Latest Caselaw 7008 Bom

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

                    CIVIL APPLICATION (CAF) NO.943 OF 2021
                                     WITH
                    CIVIL APPLICATION (CAF) NO.1457 OF 2020
                                     WITH
                       FIRST APPEAL (ST) NO.9946 OF 2020
                              Bajaj Allianz General Insurance Co. Ltd.
                                                VS.
                               Shalini wd/o Sharad Khote 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 5
                             Mr.P.P. Kotwal, Advocate for the respondent Nos.6 and 7

                                          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.1457 OF 2020

Heard Mr. D.N. Kukday, learned Advocate for the appellant, Mr. P.R. Agrawal, learned Advocate for the respondent Nos.1 to 5 and Mr. P.P. Kotwal, learned Advocate for the respondent Nos.6 and 7.

2. There is a delay of 52 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 5 and the respondent Nos.6 and

7. The respondent Nos.8 to 10, though served, have not appeared.

4. I find the reason convincing. Hence, the delay of 52 days is condoned.

5. The Civil Application is disposed of.

FIRST APPEAL (ST) NO.9946 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 5 and Mr. P.P. Kotwal, learned Advocate waives service of notice on behalf of the respondent Nos.6 and 7. The respondent Nos.8 and 9 may not be served again. Only respondent No.10 be served again.

5. Call Record and Proceedings.

CIVIL APPLICATION (CAF) NO.943 OF 2021 Keep it on 05.05.2021.

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