Citation : 2021 Latest Caselaw 14407 Bom
Judgement Date : 4 October, 2021
4. CAF 4030-16 in FAST 24598-16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 4030 OF 2016
IN
FIRST APPEAL (ST.) NO. 24598 OF 2016
Bharti Axa General Insurance Co. Ltd.
Through Legal Manager
Mr. Ashwin Kumar Gawai ... Appellant
Vs.
Mr. Vaikuntha Ramnath Sahani and Ors. ...Respondents
None for the Applicant.
None for the Respondent.
CORAM : ABHAY AHUJA, J
DATE : 4TH OCTOBER 2021
P. C.
1. None for the applicant and none for the respondent.
2. By this application, applicant is seeking condonation of delay of
334 days in filing appeal against the judgment and award dated 3 rd
July 2015 passed in MACT application No. 1009/2009.
3. Applicant has sought to explain the delay in paragraph no. 3 of
the application.
Nikita Gadgil 1 of 2
4. CAF 4030-16 in FAST 24598-16.doc
4. Since this matter is appearing on the board after quiet sometime
after being filed and none appears for the parties, list the matter on
25th October 2021, when the application will be disposed of,
irrespective of whether parties are represented or not.
( ABHAY AHUJA, J. )
Nikita Gadgil 2 of 2
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