The New India Assurance Co. Ltd vs Smt. Savitribai Bhima Kale And Ors
2022 Latest Caselaw 1412 Bom

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SHAMBHAVI NILESH                                                    24-CAF-915-2014.odt
NILESH    SHIVGAN
SHIVGAN   Date:
          2022.02.10
          11:04:57
          +0530

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION
                                       CIVIL APPLICATION NO.915 OF 2014
                                                       IN
                                      FIRST APPEAL (ST) NO.20151 OF 2013
                                                        WITH
                                       CIVIL APPLICATION NO.916 OF 2014

                       The New India Assurance Co. Ltd.                      ...Applicant
                            Vs
                       Smt. Savitribai B. Kale and Ors.                  ... Respondents
                                                      ...

Mrs. Urmila K Sanil for the Appellant. Mr. T.J.Mendon for Respondent Nos.1 to 4.

CORAM : SANDEEP K. SHINDE J.

DATE : FEBRUARY 9, 2022.

(Through Video Conferencing) P.C. :

Heard.

2 For the reasons stated in the application, delay of ten

days occurred in filing the First Appeal against the judgment and

award dated 10th January, 2013 in Motor Accident Claims Petition

No.2041 of 2008 is condoned. Application is allowed in terms of

prayer clause (i).

3 List the appeal for Admission on 6th March, 2022.

                                                                   (SANDEEP K. SHINDE, J.)


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