Shriram General Insurance ... vs Mrs. Savita Nitin Gorade And Ors
2022 Latest Caselaw 2507 Bom

          Digitally
          signed by
          SHAMBHAVI
SHAMBHAVI NILESH
NILESH    SHIVGAN
                                                                   1-CAF-1750-2014.odt
SHIVGAN   Date:
          2022.03.15
          12:50:48
          +0530
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                       CIVIL APPLICATION NO.1750 OF 2014
                                                      WITH
                                       CIVIL APPLICATION NO.1751 OF 2014
                                                       IN
                                      FIRST APPEAL (ST) NO.12733 OF 2014

                       SHRIRAM General Insurance
                       Co. Ltd.
                       ...Appellant/Applicant
                             Vs
                       Savita Nitin Gorade & Ors.                     ...Respondents
                                                      ...

Mr. Rahul Mehta i/by KMC Legal Venture for the Appellant/Applicant.

Ms. Akansha Helaskar i/by Mr. A.M.Kulkarni for Respondent Nos.1 to 3.

CORAM : SANDEEP K. SHINDE J.

DATE : MARCH 14, 2022.

P.C. :

Shriram General Insurance Company Ltd. has moved this

application seeking condonation of delay of 77 days occurred in filing

the appeal against the judgment and award dated 21 st November,

2013 in Motor Accident Claims Petition No.45 of 2011.

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                                                     1-CAF-1750-2014.odt

2            Heard learned counsel for the applicant and learned

counsel for respondents.




3            Application    is    opposed     by    the   respondents/original

claimants.   However,      in    view   of   the   averments    made      in    the

application, applicant has shown 'Sufficient Cause' for condoning the

delay. Thus, application is allowed and made absolute in terms of

prayer clause (a).

List the appeal for Admission on 11th April, 2022.

                                                   (SANDEEP K. SHINDE, J.)




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