I.C.I.C.I Lombard General Insu. ... vs Someshwar Lahanu Hajare And ...
2023 Latest Caselaw 8550 Bom

2023:BHC-NAG:12555


                                                               1                          42.caf.1095.2023

                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            NAGPUR BENCH, NAGPUR.

                         CIVIL APPLICATION (CAF) NO. 1095 OF 2023
                                                 IN
                              FIRST APPEAL (ST.) NO. 7320 OF 2023
           I.C.I.C.I. Lombard General Insu. Co. Ltd. Chandrapur, through Manager Nagpur
                                                 VS.
                                Someshwar Lahanu Hajare and others
         _______________________________________________________________
        Office Notes, Office Memoranda of Coram,
        appearances, Court's orders of directions Court's or Judge's orders.
        and Registrar's Orders.
                     Mr A. P. Bhuibhar, Adv. h/f. Mr Ranjeet Bhuibhar, Advocate for the appellant
                     Mr Yash Kullarwar, Advocate for respondent No.4


                                       CORAM : G.A. SANAP, J.

DATE : AUGUST 22, 2023.

Heard the learned Advocate for the applicant and learned Advocate for respondent No.4.

2. The respondent Nos.1, 2 and 3 despite service have failed to appear. The report reveals that the entire decreetal amount has been deposited by the party.

3. This is an application for condonation of 67 days caused in filing the appeal against judgment and award dated 30.08.2022. The reasons have been stated in the application. The reasons are sufficient to condone the delay.

2 42.caf.1095.2023

As such, the application is allowed.

4. The delay of 67 days caused in filing the appeal stands condoned.

5. The appeal be registered.

6. The application stands disposed of accordingly.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 24/08/2023 10:27:36