The New India Assurance Co.Ltd. ... vs Smt. Vandana Ashok Dhanawade And ...
2021 Latest Caselaw 14719 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION
                INTERIM APPLICATION NO. 1155 OF 2020
                                          IN
                    FIRST APPEAL(ST) NO. 1704 OF 2020
                                          IN
                             M.A.C.P. NO. 476 OF 2013


The New India Assurance Co. Ltd.                        .. Applicant
     Vs.
Vandana Ashok Dhanawade and Ors.                        .. Respondents


Ms. Deepika Prabhala i/b RES Juris for the applicant.

None for the respondents.

                                          ...

                         CORAM        : SMT. BHARATI DANGRE, J.

                         DATED        : 07TH OCTOBER, 2021.

P.C:-

1. By the present application, the applicant who has instituted the First Appeal seek condonation of delay of 70 days in filing the Appeal.

2. Heard learned Counsel for the applicant and perused the application. The Appellant has filed an Appeal challenging the Judgment and Award dated 3 rd August 2019 passed by M.A.C.T. Kolhapur in M.A.C. Petition No. 476 of 2013. In the application, the

Y.S.Patil

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applicant has set out the reasons by which the delay had caused. It is mentioned in the application that apart from receiving the copy of the impugned judgment and consulting the learned Counsel, necessary funds were required to be made available for instituting the First Appeal and that is how the delay has caused. The reasons set out in paragraphs nos. 3 to 7 of the application, are bonafide and since the appellant is an Insurance Company, on account of multiplicity of the department which were involved, some concession must be granted to them.

3. In my considered opinion, a case is made out for condonation of delay which justify a sufficient cause. Interim application No. 1155 of 2020 is made absolute in terms of prayer clause (a). Accordingly, Interim Application No. 1155 of 2020 is disposed of.

[SMT. BHARATI DANGRE, J.]

Y.S.Patil