The Branch Manager, Iffco-Tokio ... vs Shri. Subhash Govind Patil And Ors
2022 Latest Caselaw 3544 Bom

                                                 1/2         30-FAST-8404-2019-CAF-357-2020-CAF-358-2020-IA-2011-2022.odt




                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION
                                     CIVIL APPLICATION NO.357 OF 2020
                                                       WITH
                                    CIVIL APPLICATION NO. 358 OF 2020
                                                        IN
                                    FIRST APPEAL (ST) NO.8404 OF 2019


                        The Branch Manager, IFFCO-TOKIO                  ..     Applicant/
                        General Insurance Co. Ltd. Through                      Appellant
                        its Authorised Rep. Sunny Bhandar

                                        Versus

                        Shri Subhash Govind Patil & Ors.                 ..     Respondent


                                   INTERIM APPLICATION NO.2011 OF 2022
                                                        IN
                                    FIRST APPEAL (ST) NO.8404 OF 2019


                        Shri Subhash Govind Patil & Ors.                 ..     Applicant/

                                        Versus

                        The Branch Manager, IFFCO-TOKIO                  ..     Respondents
                        General Insurance Co. Ltd. Through
                        its Authorised Rep. Sunny Bhandar


                                                        ...

                        Ms. Sandhya Singh i/b. Res Juris for the Appellant.
                        Mr. Jayant J. B for the Respondent.
                                                      ...
           Digitally
           signed by
           RAJESHWARI
RAJESHWARI RAMESH
RAMESH     PILLAI
PILLAI     Date:        rrpillai
           2022.04.01
           15:53:22
           +0530
                                2/2         30-FAST-8404-2019-CAF-357-2020-CAF-358-2020-IA-2011-2022.odt




                       CORAM: BHARATI DANGRE, J.

DATED : 31st MARCH, 2022

P.C:-

Civil Application No. 357 of 2020

1. By the present application the appellant / Insurance Company seek condonation of delay of 55 days in filing an Appeal against the judgment and Award passed by the MACT, Kolhapur in Claim Application No. 368 of 2015.

2. Heard learned counsel for the applicant and perused the application.

3. On a reading of paragraph 4 to 6 of the application I am satisfied that the delay is procedural and bonafide which deserves to be condoned.

4. Civil Application No. 357 of 2020 is made absolute in terms of prayer clause (b).

5. Re-notify to 6th April, 2022.

( SMT. BHARATI DANGRE, J.)

rrpillai