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Sunanda Wd/O Abhimanyu Sidam And ... vs Praful Deorao Mule And Others
2021 Latest Caselaw 15261 Bom

Citation : 2021 Latest Caselaw 15261 Bom
Judgement Date : 25 October, 2021

Bombay High Court
Sunanda Wd/O Abhimanyu Sidam And ... vs Praful Deorao Mule And Others on 25 October, 2021
Bench: V.M. Deshpande
                                         1                                 251021caf3971.18.odt


                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             : NAGPUR BENCH : NAGPUR.

                        CIVIL APPLICATION (CAF) NO. 3971 OF 2018
                                           IN
                           FIRST APPEAL ST. NO. 27119 OF 2018
                       SUNANDA wD/o ABHIMANYU SIDAM AND OTHERS
                                        VERSUS
                            PRAFUL DEORAO MULE AND OTHERS
--------------------------------------------------------------------------------------------------------

Office Notes, Office Memoranda of Court's or Judge's Order Coram, appearances, Court's Orders or directions and Registrar's order

--------------------------------------------------------------------------------------------------------

Mr. R. M. Tahiliyani, Advocate for the applicants

CORAM : V. M. DESHPANDE J.

DATE : OCTOBER 25, 2021.

1. This is an application for condonation of delay in filing the appeal for enhancement, arising out of the judgment and award of the Motor Accident Claims Tribunal, Gadchiroli.

2. Heard Mr. R. M. Tahiliyani, learned counsel for the applicants.

3. As per the order of the Registrar (Judicial) dated 04.02.2020, the application/appeal is already dismissed against respondent nos.1 and 2.

4. Respondent no.3 - United India Insurance Co. Ltd. Is represented by Mr. D. B. Chatterjee, learned counsel. He submits that he has instructions from non-applicant no.3 - Insurance Company not to oppose this application.

5. In that view of the matter, the application is allowed. Delay of 63 days caused in filing the appeal is condoned.

2 251021caf3971.18.odt

6. Office is directed to register the appeal.

7. The civil application is disposed of.

JUDGE

Diwale

 
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