National Insurance Company ... vs Smt. Sarla Gangadhar Sonawane And ...
2022 Latest Caselaw 12416 Bom

                                                        13.IAST.2647.21 in FAST.1577.21.doc



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                    INTERIM APPLICATION NO. 2647 OF 2021
                                      IN
                      FIRST APPEAL (ST.) NO. 1577 OF 2021

National Insurance Co. Ltd.            ...      Appellant

           Versus

Sarla Gangadhar Sonwane & Ors.         ...      Respondents



Mr. Pritesh K. Bohade for the Respondents.
Mr. P.A. Narayanan for the Appellant.


                                 CORAM :       R.I. CHAGLA, J.
                                 DATED :      30th NOVEMBER, 2022.
ORDER :

1 By this Interim Application, the Applicants/Respondents is

seeking condonation of delay of 15 days in filing the First Appeal against

impugned judgment and award dated 03.02.2020 passed by M.A.C.T.

Nashik.

2 Having considered the averments in the Interim Application,

I find that there is satisfactory explanation for the delay in filing the First

Appeal. Accordingly, the Interim Application is made absolute in terms of

prayer clause (a).

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13.IAST.2647.21 in FAST.1577.21.doc

3 The Registry shall take the First Appeal on file.

Digitally signed by WAISHALI SUSHIL

(R.I. CHAGLA, J.) WAISHALI WAGHMARE SUSHIL Date:

                                                                                           WAGHMARE 2022.12.03
                                                                                                     11:07:50
                                                                                                     +0530




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