Mr.Balaso Bajrang Kadam And Anr vs Smt.Suvarna Machhindra Bhosale ...
2022 Latest Caselaw 9194 Bom

                                                                                      31 caf 1932-18.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                       CIVIL APPLICATION NO. 1932 OF 2018
                                                       IN
                                       FIRST APPEAL (ST) NO. 34662 OF 2017


                        Mr. Balaso Bajrang Kadam & Anr.                     ..Appellant/Applicant.
                                     v/s.

                        Smt. Suvarna Machindra Bhosale & Ors.                      ..Respondents

                        Ms. Swati Dube i/b. Satish Kumbhar for the Appellant/Applicant.
                        Mr. Amol Gatne for the Respondent No.6.

                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 13th SEPTEMBER, 2022.

P.C.

1. The Applicants being the driver and owner of the offending

vehicle have filed this application to condone the delay of 72 days in

challenging the judgment and award dated 28.06.2017 passed by MACT,

Sangli, in MACP No.299 of 2009.

2. In view of the reasons stated in the application, delay in filing the

appeal is condoned.

3. Appeal be registered after removal of office objections, if any.

4. Civil application stands disposed of.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.09.15 (ANUJA PRABHUDESSAI, J.) 13:05:44 +0530

P P SALGAONKAR 1 of 1