Reliance General Insurance ... vs Smt Rekha Ramdas Gorad
2023 Latest Caselaw 332 Bom

Rane                                    1/4          3-FA(ST)-25614-2012
                                                         th
                                                        9 January, 2023.


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION
                FIRST APPEAL (ST.) NO. 25614 OF 2012
                             ALONGWITH
                 CIVIL APPLICATION NO. 3431 OF 2012
                              (FOR STAY)
                             ALONGWITH
                CIVIL APPLICATION NO. 3952 OF 2016
                          (FOR PUBLICATION)


Reliance General Insurance
Company Limited                                 .....Applicant
     V/s.
Smt. Rekha Ramdas Gorad                         ....Respondent
                              -----
Mr. Rahul Mehta i/by. KMC Legal Venture, Advocate for the
appellant-applicant.
Mr. Yogesh Pande, Advocate for respondents no.1 to 3.
Mr. S.S. Pande, Advocate for respondent no.5.


                         CORAM : SANDEEP K. SHINDE, J.

MONDAY, 9TH JANUARY, 2023.

P.C. :

1. List the Appeal for admission on 20 February, 2023.

th Rane 2/4 3-FA(ST)-25614-2012 th 9 January, 2023.

2. Mr. Pande, waives service of notice for respondents no.1 to 3 and Mr. Pande, waives service of notice for respondent no.5.

(SANDEEP K. SHINDE, J.) Rane 3/4 3-FA(ST)-25614-2012 th 9 January, 2023.

IN THE HIGH COURT OF JUDICATURE AT BOMBAY CIVIL APPELLATE JURISDICTION JUDICATURE IL CIVIL APPLICATION NO. 3430 OF 2012 (FOR CONDONATION OF DELAY) IN FIRST APPEAL (ST.) NO. 25614 OF 2012

Reliance General Insurance Company Limited .....Applicant V/s.

Smt. Rekha Ramdas Gorad ....Respondent

-----

Mr. Rahul Mehta i/by. KMC Legal Venture, Advocate for the appellant-applicant. Mr. Yogesh Pande, Advocate for respondents no.1 to 3. Mr. S.S. Pande, Advocate for respondent no.5.

CORAM : SANDEEP K. SHINDE, J.

MONDAY, 9TH JANUARY, 2023.

P.C. :

1. Heard learned Counsel for the parties.

2. The appellant-Insurance Company seeks condonation of 34 days delay caused in preferring the First Appeal against the Rane 4/4 3-FA(ST)-25614-2012 th 9 January, 2023.

judgment and Award dated 13 th October, 2011 in M.A.C.T. Application No. 29 of 2008.

3. The averments in paragraph-4 of the application, disclose sufficient cause, to condone delay. Accordingly, the delay is condoned. The application is made absolute in terms of prayer clause (a).

(SANDEEP K. SHINDE, J.) NEETA SHAILESH SAWANT Digitally signed by NEETA SHAILESH SAWANT Date: 2023.01.10 12:27:00 +0530