Maharashtra State Road Transport ... vs Smt. Rekha Ramesh Dhangada And Ors
2021 Latest Caselaw 13423 Bom

                                                      1            21-CAF 3819-16 in FAST 18992-16.odt


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                     CIVIL APPLICATION NO.3819 OF 2016
                                                    IN
                                     FIRST APPEAL (ST) NO.18992 OF 2016

                      Maharashtra State Road Transport
                      Corporation Limited, Mumbai              ... Applicant
                            Vs.
                      Smt. Rekha Ramesh Dhangada & Ors.        ... Respondents
                                                   -----

Mr. Yashodeep P. Deshmukh a/w Ms. Vaidehi Deshmukh for applicant.

None for respondents.

-----

CORAM: ABHAY AHUJA J.

DATE : 18TH SEPTEMBER, 2021

P.C.:

1. Heard. Learned counsel for applicant submits that there

is a delay of 38 days in preferring the appeal against the judgment

and award dated 31st August, 2015 passed by the Motor Accident

Claims Tribunal, Palghar in MACP No.19 of 2010.

2. He draws attention of this court to paragraphs 2 and 3 of

the said application to explain the delay.

MUGDHA M PARANJAPE Digitally signed by MUGDHA M PARANJAPE Date: 2021.09.21 12:21:17 +0530

Mugdha 1 of 2 2 21-CAF 3819-16 in FAST 18992-16.odt

3. Since the respondents have been served and advocate

Mr. Ravindra Chile has fled his appearance for respondents No. 1 to

7, this court deems it appropriate to list the civil application to be

heard on 05/10/2021.

                                               (ABHAY AHUJA, J.)




 Mugdha                                                                2 of 2