Oriental Insurance Company ... vs Smt. Sahida Usman Khana And Ors
2021 Latest Caselaw 14412 Bom

                                                     16.CAF 1267-19 in FAST 3196-19.doc



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                       CIVIL APPLICATION NO. 1267 OF 2019
                                       IN
                       FIRST APPEAL (ST.) NO. 3196 OF 2019

 Oriental Insurance Company Limited                               .Applicant /
                                                                  Appellant
           Vs.
 Sahida Usman Khan and Ors.                                       .Respondents

None for the Applicant / Appellant.

None for the Respondents.

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


 P. C.

1. None for the parties, when the matter was called out and the

matter was kept back. Once again when the matter is called out, none

appears on behalf of the applicant.

2. By this application for condonation of delay, applicant is seeking

condonation of delay of 84 days in filing appeal against the judgment

and decree dated 2nd May 2018 passed by M.A.C.T. in MACP No. 6 of

2015.

3. It is observed from the Registry's record that respondents no.1

and 3 have been duly served and that respondent no.2 is deceased.

Nikita Gadgil 1 of 2

16.CAF 1267-19 in FAST 3196-19.doc

Since this matter is appearing after quite some time and none of the

parties are present, list the matter on 25th October 2021.

                                                      ( ABHAY AHUJA, J. )




 Nikita Gadgil                                                          2 of 2