Rasul Baig Anwar Baig Mirza And ... vs Sheikh Jamir Sheikh Ahmad And ...
2021 Latest Caselaw 16438 Bom

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                                                                                1

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

                               CAF NO.1770/2018 IN FA ST.NO.21732/2017
                                   Rasul Baig Anwar Baig Mirza and anr
                                                  ..vs..
                                   Sheikh Jamir Sheikh Ahmad and ors

...................................................................................................................................................................
Office Notes, Office Memoranda of Coram,
appearances, Court orders or directions                                                        Court's or Judge's Order
and Registrar's orders
...................................................................................................................................................................
                                 Shri S.C.Bhalerao, Counsel for Applicants.
                                 Shri A.R.Bhole, Counsel for Non-applicant No.3/Insurance
                                 Company.

                                                           CORAM                    : V.M.DESHPANDE, J.

DATED : NOVEMBER 26, 2021

1. Heard learned counsel Shri S.C.Bhalerao for applicants and learned counsel Shri A.R.Bhole for non- applicant No.3/Insurance Company.

2. This is an application for condonation of delay in filing an appeal challenging judgment and award dated 1.10.2016 passed by learned Member, Motor Accident Claims Tribunal, Yavatmal in MACP No.31/2015. The claim petition filed by applicants was partly decreed. Delay is of 255 days.

3. After hearing learned counsel for contesting parties and after having gone through contents of the application, which are on affidavit and which are not disputed by the Insurance Company by filing reply, I am of view that applicants have made out a case for condonation of delay inasmuch they have satisfactorily explained the delay.

.....2/-

caf1770.18 19

4. The civil application is allowed. The delay stands condoned. Registry is directed to register the appeal.

The civil application stands disposed of.

JUDGE !! BRW !!

...../-