Reliance General Insurance ... vs Smt. Neela Veeran Arjun And Anr
2022 Latest Caselaw 5637 Bom

                                                                                   10 ca-st-94478.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                      INTERIM APPLICATION NO. 9770 OF 2022
                                                        IN
                                         FIRST APPEAL (ST) N. 94478 OF 2020
                                                      WITH
                                      INTERIM APPLICATION NO. 9771 OF 2022
                                                        IN
                                         FIRST APPEAL (ST) N. 94478 OF 2020
                                                      WITH
                                        FIRST APPEAL (ST) NO. 94478 OF 2020

                        Reliance General Insurance Co. Ltd.                     ..Applicant

                                     v/s.

                        Smt. Neela Veeran Arjun & Anr.                          ..Respondents


                        Ms. Kalpana Trivedi for the Applicant.

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 21st JUNE, 2022.

P.C.

1. By this Application, the Applicant has sought to condone the delay

of 6 years and 357 days in challenging the judgment and Award dated

6.7.2012 passed by the MACT in Application under Section 140 of the

Motor Vehicles Act. It is stated that during the pendency of this

Application, the impugned proceedings have been disposed of. Even

otherwise, the only ground for condoning the inordinate delay is office

work load, transfer of officers and staff, and pending Investigators

Report. The reasons spelt out in para 4 of the Application do not Digitally signed by PRASANNA P constitute sufficient grounds. PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.06.23 13:37:48 +0530

P P SALGAONKAR 1 of 2 10 ca-st-94478.doc

2. Application is dismissed. Appeal and other Applications, if any,

stand rejected in view of dismissal of Delay Condonation Application.

                                                      (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                           2 of 2