Mr.Jayendra Ramnath Daware vs Mr. Rohidas Namdeo Daware And Anr
2021 Latest Caselaw 13424 Bom

                                                     1           4-CAF 1935-16 in FAST 577-16.odt


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                     CIVIL APPLICATION NO.1935 OF 2016
                                                    IN
                                      FIRST APPEAL (ST) NO.577 OF 2016

                      Jayendra Ramnath Daware                      ... Applicant
                           Vs.
                      Rohidas Namdeo Daware & Anr.                 ... Respondents
                                                    -----

Ms. Avanti Inamdar with Mr. Rameshwar Gite for applicant. None for respondents.

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CORAM: ABHAY AHUJA J.

DATE : 18TH SEPTEMBER, 2021

P.C.:

1. Heard. Learned counsel for applicant submits that there

is a delay of 229 days in preferring the frst appeal challenging the

judgment and award dated 23rd November, 2015 passed by the

Motor Accident Claims Tribunal, Nashik in Motor Accident Claim

Petition No.241 of 2009.

3. Learned counsel submits that the delay is on account of

poor fnancial condition of applicant.

MUGDHA M PARANJAPE Digitally signed by MUGDHA M PARANJAPE Date: 2021.09.21 12:21:20 +0530

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4. Issue notice to respondents, returnable on 18/10/2021.

5. The applicant is permitted to effect service by any

legitimate mode of service and fle affdavit of service before the

next date.

6. List the matter on 19/10/2021.

                                                (ABHAY AHUJA, J.)




 Mugdha                                                                  2 of 2