Smt. Malti Madhukar Karanjkar vs Shri. Ganesh Yadav Rokade And Anr
2021 Latest Caselaw 13429 Bom

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                                                                                            (8)CAF-2152-14.doc


         Digitally
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                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         RAJSHREE
RAJSHREE KISHOR
KISHOR   MORE
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                                            CIVIL APPELLATE JURISDICTION
         Date:
         2021.09.20
         11:56:11
         +0530




                                         CIVIL APPLICATION NO.2152 OF 2014
                                                          IN
                                         FIRST APPEAL (S) NO.33059 OF 2013
                                                          IN
                                                M.A.C.P. NO.830 of 2010

                      Malti Madhukar Karanjkar                ]          ..   Applicant
                                 vs.
                      Ganesh Yadav Rokade & Anr.              ]          ..   Respondents

                      Mr.Rahul Motkari for Applicant.


                                                CORAM :           N.R.BORKAR, J.

DATED : 18TH SEPTEMBER 2021.

P.C.:

1] This is an application for condonation of delay in filing the first appeal against the Judgment and Award dated 19.04.2012 passed by the Member, Motor Accident Claims Tribunal, Nashik, in MACP No.830/2010. No reply is filed to the present application by the respondents. 2] Considering the reasons stated in the in para 7 and 8 of the application, application is allowed.

3] Delay in filing the first appeal is condoned. 4] First Appeal be registered if there are no office objections.

                                                                          [N.R.BORKAR,J]



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