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United India Insurance Company ... vs Mr. Vithal Ramakant Bhanushali ...
2023 Latest Caselaw 6282 Bom

Citation : 2023 Latest Caselaw 6282 Bom
Judgement Date : 3 July, 2023

Bombay High Court
United India Insurance Company ... vs Mr. Vithal Ramakant Bhanushali ... on 3 July, 2023
Bench: Abhay Ahuja
                                                               55-fa-683-2015.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                          FIRST APPEAL NO. 683 OF 2015

 United India Insurance Company
 Through Motor Third Party Claims                      ...APPELLANT

          V/s.

 Mr. Vithal Ramakant Bhanushali and Ors ...RESPONDENTS

                                      WITH
                           FIRST APPEAL NO.325 OF 2019

 United India Insurance Company
 Through Motor Third Party Claims                      ...APPELLANT

          V/s.

 Mr. Govind Pandurang Vaidya and Ors              ...RESPONDENTS


 Mr. S. Borulkar i/b K.M.C. Legal Venture, Advocate for the
 Appellants in both FA.
 Mr. J.H. Oak i/b Mr. Yogendra Pendse, Advocate for the
 Respondents No.1 and 2 in FA/683/2015.


                               CORAM     :    ABHAY AHUJA, J.
                               DATE      :    3rd JULY, 2023
 P.C. :

1. Matter is specifically listed today for final disposal at the

request of learned Counsel for the parties. However, when the

KSG 1/2

55-fa-683-2015.doc

matter is called out none of the learned Counsel are present and

request is being made on their behalf that the matter may be

adjourned. Considering that this is a first appeal which has

already been admitted on 12th June, 2015, the appeal deserves to

be heard expeditiously. Learned Counsel were present on 19 th

June, 2023 and were also directed to circulate brief propositions

and supporting judgments. However, none of it is on record as on

today. It appears that the learned Counsel are not serious about

pursuing the matter. As a last chance, list this matter on 01st

August, 2023 at 02:30 p.m.

2. It is made clear that if the parties are not ready to go on

with the matter, appropriate orders will be passed.




                                                    (ABHAY AHUJA, J.)




 KSG                                                                   2/2





 

 
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