Rauf Mahamadsaheb Dafedar And Anr vs Virsen Vithaldas Thakkar And Anr
2022 Latest Caselaw 7369 Bom

                   Tikam                           905 Caf 3749 OF 2010.odt


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                    CIVIL APPLICATION No. 3749 OF 2010
VAISHALI                                            IN
ANIL
TIKAM                              FIRST APPEAL (ST) No. 25293 OF 2010
Digitally signed
by VAISHALI
ANIL TIKAM         Rauf Mahamadsaheb Defedar and                  ...Applicant
Date: 2022.07.29
16:28:26 +0530     Anr.
                                 Versus


                   Virsen Vithaldas Thakkar And Anr.              ...Respondents
                                                       ....

                   None for Appellant
                   Mr. S.S. Jinsiwale for Respondent No.2


                                               CORAM : SMT. ANUJA PRABHUDESSAI, J.

DATED: 28th JULY, 2022.

P.C.:-

1. This is an application for condonation of delay in challenging

the impugned Judgment and Award passed by the Member, Motor

Accident Claims Tribunal, Mangaon in MACP No. 1061/2008.

2. The record reveals that the application has been dismissed

against Respondent No.1 for want of steps.

3. None present for the applicant though the matter was listed

under the caption ' for Dismissal'. It appears that the Applicant is not

Tikam 905 Caf 3749 OF 2010.odt

interested in pursuing the application and appeal. Hence, dismissed for

non-prosecution.

(SMT. ANUJA PRABHUDESSAI, J.)