Iffco Tokio General Insurance Co ... vs Smt.Sushma Manoj Gupta And Ors
2022 Latest Caselaw 2213 Bom

          Digitally
          signed by                                                       2-CAF-299-2013.odt
          SHAMBHAVI
SHAMBHAVI NILESH
NILESH    SHIVGAN
SHIVGAN   Date:
          2022.03.05
          11:28:38
          +0530
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                       CIVIL APPLICATION NO.299 OF 2013
                                                       IN
                                      FIRST APPEAL (ST) NO.33888 OF 2012
                                                        WITH
                                     INTERIM APPLICATION (ST) NO.2993 OF 2022
                                                        WITH
                                         CIVIL APPLICATION NO.300 OF 2013


                       IFCO Tokio General Insurance Co. Ltd.                           ...Applicant
                            Vs
                       Smt. Sushma Manoj Gupta and Ors.                                ...Respondents
                                                     ...

None for the Applicant/Appellant.

Mr. T.S.Mendon for R.Nos.1 to 4 in FAST/33888 of 2012 and for applicant in IAST/2933 of 2012.

CORAM : SANDEEP K. SHINDE J.

DATE : MARCH 4, 2022.

P.C. :

Insurance Company has filed this application for

condonation of delay caused in preferring appeal against the

judgment and award dated 5th January, 2011 in Motor Accident

Claims Petition NO.1858 of 2008. Although, the application was filed

in 2012, it appears, no efforts were made to seek condonation of

delay. On 15th February, 2022, when application was called on for

Shivgan 1/2 2-CAF-299-2013.odt

hearing, none had appeared for the applicant and, therefore, it was

directed to be listed on 4th March, 2022. Today also, none appears

for the applicant.

2 Heard Mr. Mendon, learned counsel for Respondent-

Claimant Nos.1 to 4. Prima-facie, I am of the view that Insurance

Company is not interested in pursuing the appeal.

3 Civil Application is dismissed.

Interim Application (St) No.2993 of 2022

4 Place Interim Application (St) No.2993 of 2022 on the

next Friday, i.e., 10th March, 2022 under the caption for 'Orders'.

                                              (SANDEEP K. SHINDE, J.)




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