National Insurance Co. Ltd vs Smt. Jayshree Shrikant Rathod And ...
2022 Latest Caselaw 12617 Bom

                                                             32-2-IA-20410-2022.doc

Sharayu Khot.
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.20410 OF 2022
                                           IN
                          FIRST APPEAL (ST.) NO.28532 OF 2022


      National Insurance Co. Ltd.                         ...Applicant /
                                                          Appellant

                Versus

      Smt. Jayashree Shrikant Rathod & Ors.               ...Respondents

                                        ----------
      Mr. P.A. Narayanan for the Appellant / Applicant.
                                        ----------

                                        CORAM : R.I. CHAGLA J

                                         DATE        : 05 December 2022

      ORDER :

1. By this Interim Application, the Applicant has sought

condonation of delay of 11 days in filing the First Appeal against the

impugned judgment and award dated 1st April 2022 passed by the

MACT, Ichalkaranji

2. Issue notice to the Respondents, returnable on 20th

December 2022.

32-2-IA-20410-2022.doc

3. In addition to Court notice, the Applicant is permitted to

serve by way of private service on the Respondents and file Affidavit

of Service on or before the next date.

4. Stand over to 20th December 2022.

[R.I. CHAGLA J.]