Shriram General Insurance Co. ... vs Smt. Shantabai Wd/O Bhaskar ...
2021 Latest Caselaw 12603 Bom

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

                                 FIRST APPEAL NO. 1831/2019
 (Shriram General Insurance Co.Ltd. Vs. Smt. Shantabai wd/ Bhaskar Gadekar and others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions              Court's or Judge's orders.
and Registrar's Orders.
                            Shri H.N.Verma, Advocate for applicant.
                            Shri A.J. Thakkar, Advocate for respondent nos. 1, 2,3 and 6.


                                 CORAM : PUSHPA V. GANEDIWALA, J.

DATE : 03/09/2021.

1. Heard.

2. This is an application for condonation of delay of 333 days caused in filing First Appeal.

3. The reasons for the delay are stated in paragraph nos.3 and 4 of the application.

4. Shri A.J. Thakkar, leaned counsel for the respondents-claimant nos. 1, 2, 3 and 6 opposed the application by filing reply and submitted that the delay is not properly explained in paragraph nos.3 and 4 of the application and the reasons with regard to administrative procedure for approval of filing of appeal.

5. Considering the reasons as stated in the application, delay of 333 days in filing the appeal is condoned, however, subject to payment of costs of Rs. 2000/- to be paid to the claimants.

caf1831.19.odt

6. The appeal be registered.

First Appeal St.No.6687/2019

1. Heard.

2. Issue notice to the respondents, returnable in two weeks.

3. Shri A.J. Thakkar, learned counsel waives service of notice for respondent nos. 1, 2, 3 and 6.

4. Call for record and proceedings. CAF No.1832/2019

1. Heard.

2. Considering the fact that the appellant has deposited entire decretal amount of Rs. 2,81,441/- with the Registry of this Court, ad-interim stay which is operating against the judgment and award is hereby made absolute, pending decision of this appeal. CAF No.1944/2019

1. Heard.

2. On oral prayer made by Shri A.J. Thakkar, learned counsel for the respondent nos.1, 2, 3 and 6, he is permitted to carry out typographical errors in the application.

3. Corrections be carried out forthwith.

JUDGE ambulkar