Kavita W/O Anil Talwar vs Iffco Tokio General Insurance Co. ...
2023 Latest Caselaw 8198 Bom

                                        1             14 ia 12861-23 in fast 22426-22-c.doc


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.12861 OF 2023
                                            IN
                          FIRST APPEAL (ST.) NO.22426 OF 2022

 Kavita w/o Anil Talwar                         ... Applicant/Appellant
       Vs.
 IFFCO TOKIO General Insurance Co. Ltd. and ors. ... Respondents
                                -------

 Mr.A.D.Nagode i/by Ms.Laxmi                   R.     Thakur,      Advocates         for     the
 Applicant/Appellant.
 None for the Respondents.

                                            -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    09 AUGUST, 2023.


 P.C. :

1. This is an Interim Application seeking condonation of delay of 36

days in preferring the appeal against the judgment and award dated 26 th

April, 2022 passed by Motor Accident Claims Tribunal, Kolhapur in

M.A.C.P. No.509 of 2019.

2. Mr.A.D.Nagode, learned counsel for the Appellant/Applicant draws

the attention of this court to paragraphs No.2 to 6 in support of his

contention to condone the delay.

Priya R. Soparkar 1 of 2

2 14 ia 12861-23 in fast 22426-22-c.doc

3. Having heard the learned counsel and having perused the

application, issue notice to the Respondents returnable on 6 th September,

2023.

4. List on 6th September, 2023.

                                            (ABHAY AHUJA, J.)




   Priya R. Soparkar                                                            2 of 2