Chandrakant Savla More vs Cholamandalam Ms General ...
2023 Latest Caselaw 7746 Bom

2023:BHC-AS:22226


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                                                                      32 - IA 19251 OF 2022.doc


                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         CIVIL APPELLATE JURISDICTION
                     INTERIM APPLICATION NO. 19251 OF 2022
                                      IN
                       FIRST APPEAL (ST) NO. 25671 OF 2021
           Chandrakant Savla More                                ..... Applicant/
                                                                 Appellant

                    VERSUS

           Cholamandalam Ms General Insurance
           Co. Ltd. & Anr.                                       ..... Respondents

           Mr. Y.P. Narvankar for the Applicant/Appellant.
                                                   CORAM: ABHAY AHUJA, J.

DATE : 3rd AUGUST, 2023

P.C:-

This is an application seeking condonation of delay of 1 year and

284 days in preferring the appeal against the judgment and award dated

13th December, 2019 passed by the M.A.C.T., Satara in M.A.C.P. No.

221 of 2016 seeking enhancement of the compensation in an injury

claim.

2. Mr.Narvankar, learned counsel for the applicant draws the

attention of this Court to paragraph (8) of the application to explain the

delay.

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32 - IA 19251 OF 2022.doc

3. The respondents though served, are not present/are not

represented.

4. Having heard learned counsel and having perused the

application, let the delay of 1 year and 284 days be condoned.

5. Application stands accordingly disposed.

6. Let the appeal be registered.

7. List the First Appeal on board for admission on 1st September,

2023.

[ABHAY AHUJA, J.]