Mr. Ramindar Ramlochan Sharma vs Mr. Manish Atmaram Thale And Anr
2022 Latest Caselaw 8802 Bom

Megha                                    11_fast_3489_2019.doc



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION

                CIVIL APPLICATION NO.577 OF 2019
                               IN
              FIRST APPEAL (STAMP) NO.3489 OF 2019

Ramindar Ramlochan Sharma                          ...Appellant
               Versus
Manish Atmaram Thale and Anr.                   ...Respondents
                                 ...
Mr. Hussain A. Hasim for the Appellant.
Mr. Rahul Mehta i/b. M/s. KMC Legal Venture for the Respondent-
Insurance Company.


                         CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 5th SEPTEMBER, 2022.

P. C. :-

1. By this application, the Applicant has sought to condone

the delay of one year 174 days in fling the appeal against Judgment

dated 03/04/2017 in Claim Application No.1795 of 2011.

2. Learned counsel for the Applicant states that the

Applicant could not fle the appeal in time due to fnancial

constraints. He states that the Applicant is ready to waive interest

for the delayed period of one year and 174 days. Statement is

accepted.

3. In view of the reasons stated in the application and in

Megha 11_fast_3489_2019.doc

view of the statement made by the learned counsel for the

Applicant, the delay is condoned. Appeal be registered after

removing ofce obobjections, if any. The Applicant shall not be entitled

for the interest during the period of one year 174 days.

4. The application stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed MEGHA by MEGHA S PARAB S Date:

2022.09.06 PARAB 15:43:57 +0530