Bajaj Allianz General Insurance ... vs Smt. Jijabai Bhiva Yele And Ors
2021 Latest Caselaw 15695 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
              INTERIM APPLICATION NO.3641 OF 2020
                               IN
                 FIRST APPEAL ST NO. 5464 of 2020


Bajaj Allianz General Insurance Co.Ltd .. Applicant
       Versus
Jijabai Bhiva Yele                     .. Respondent

                                         ...

Mr.Sarthak S. Diwan for the applicant.

                   CORAM: BHARATI DANGRE, J.

DATED : 29th OCTOBER 2021.

P.C:-

1 By the present application, the applicant/appellant seek condonation of delay of five days in instituting the First Appeal. The First Appeal is filed being aggrieved by the judgment and order passed by the MACT, Thane directing the Insurance Company to pay an amount to the claimants under its order.

2 Heard the learned counsel for the applicant. Perused the Application. The delay of five days deserves to be condoned as is being miniscule and sufficiently explained in para 10 to 13 of the application.

Tilak





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3                 Interim Application is made absolute in terms of
prayer clause (b).


                                   SMT. BHARATI DANGRE, J




Tilak