The Oriental Insurance Co.Ltd vs Smt.Renuka Amit Nikaljay And Ors
2023 Latest Caselaw 7903 Bom

                                           1-FA-1128-2013-FA-1129-2013-FA-1130-2013.doc


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                               CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO.1128 OF 2013

 THE ORIENTAL INSURANCE CO. LTD.                      )...APPELLANT

          V/s.

 SMT. RENUKA AMIT NIKALJAY & ORS.                     )...RESPONDENTS

                                          WITH
                               FIRST APPEAL NO.1129 OF 2013
                                          WITH
                               FIRST APPEAL NO.1130 OF 2013

 Ms.Poonam Mittal, Advocate for the Appellant in FA/1128/2013,
 Respondent No.5 in FA/1129/2013 and for Respondent No.2 in
 FA/1130/2013.
 Mr.Kiran Yadav i/by Mr.A.M.Gokhale, Advocate for the Appellants in
 FA/1130/2013, for Respondents no.1 to 3 in FA/1128/2013 and
 FA/1129/2013.
 Ms.Harshada Rane, Advocate for the Appellants in FA/1129/2013 and
 for the Respondents No.4 in FA/1130/2013.

                                   CORAM      :       ABHAY AHUJA, J.

                                   DATE       :       4th AUGUST 2023

 P.C. :

1. These matters have been fixed at 2.30 p.m. for final disposal,

upon a request by the Counsel for the parties. However, today, when

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1-FA-1128-2013-FA-1129-2013-FA-1130-2013.doc

the matters are called out, Mr.Kiran Yadav holding for Mr.Avinash

Gokhale, learned Counsel for Respondents No.1 to 3, submits that

Mr.Gokhale is not available and seeks accommodation on his behalf.

Ms.Harshada Rane, learned Counsel for the Appellant in First Appeal

No.1129 of 2013 and Ms.Mittal, learned Counsel for the Appellant in

First Appeal No.1128 of 2013 would submit that some time be granted

to the Respondents as a last chance.

2. Accordingly, as and by way of last chance, list these matters for

final disposal on 15th September 2023 at 2.30 p.m.

3. It is made clear that, if on the next date Counsel are not ready or

not ready to proceed with the matters, appropriate orders would be

passed.

4. Let the learned Counsel for the parties circulate brief

propositions and supporting judgments in advance by the next date.

                                         (ABHAY AHUJA, J.)




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