Shri. Ramesh N. Sanathara vs M/S. Kotak Mahindra Finance Ltd. ...
2021 Latest Caselaw 14409 Bom

                                 15. CAF 1097-19 in FAST 36526-18.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                       CIVIL APPLICATION NO. 1097 OF 2019
                                        IN
                       FIRST APPEAL (ST.) NO. 36526 OF 2018

 Ramesh N. Sanathra                                                 .Applicant /
                                                                    Appellant
            Vs.
 M/s Kotak Mahindra Finance Ltd. & Anr.                             .Respondents

None for the parties.

                               CORAM        :      ABHAY AHUJA, J
                               DATE         :      4TH OCTOBER 2021

 P. C.

1. None for the parties when the matter is called out.

2. A perusal of the application for condonation of delay indicates

that a condonation of 63 days of delay is sought in filing appeal against

judgment and decree dated 17th September 2018 passed by Bombay

City Civil Court in Suit No. 4853 of 1995. The reasons for the delay are

sought to be explained in paragraphs no. 4 to 10 of the application.

3. It is observed from the office record that respondent no.1 is duly

served and respondent no.2 has been duly served through private

notice, though notice issued to respondent no. 2 on 25 th August 2021,

is yet to be returned.

Nikita Gadgil 1 of 2

15. CAF 1097-19 in FAST 36526-18.doc

4. In this view of the matter, list the matter on 11th October 2021,

when the application will be finally disposed, irrespective of whether

parties or their advocates remain present or not.

                                                          ( ABHAY AHUJA, J. )




 Nikita Gadgil                                                              2 of 2