Citation : 2021 Latest Caselaw 14410 Bom
Judgement Date : 4 October, 2021
13. CAF 510-19 in FAST 850-18.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 510 OF 2019
IN
FIRST APPEAL (ST.) NO. 850 OF 2018
WITH
CIVIL APPLICATION NO. 511 OF 2019
IN
FIRST APPEAL (ST.) NO. 850 OF 2018
Cholamandalam M. S. General Insurance Co. Ltd. .Applicant /
Appellants
Vs.
Laxmi Balso Gulgunji and Ors. .Respondents
None for the parties.
CORAM : ABHAY AHUJA, J
DATE : 4TH OCTOBER 2021
P. C.
1. By this application, the applicant-insurance company is seeking
condonation of delay of 193 days in preferring an appeal against
judgment and award dated 24th March 2017 passed by M.A.C.T.,
Gadhinglaj, Dist. Kolhapur in MACT application No. 35 of 2014.
2. It is observed from the application that the delay is explained to
be due to inability of the regular advocate to conduct the appeal, after
which new advocate had to be searched resulting in a delay of 193
days.
Nikita Gadgil 1 of 2
13. CAF 510-19 in FAST 850-18.doc
3. None is present on behalf of the respondents, though office
record shows that they are duly served. However, since the respondents
are individuals and this application is being listed after quiet some time
after having been filed, list the application for final disposal on 25 th
October 2021, when the application will be finally disposed,
irrespective of whether parties are represented or not.
( ABHAY AHUJA, J. )
Nikita Gadgil 2 of 2
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