Kirtivardhan Vithal Kiratkudave vs Nitin Sadanand Mokashi And Anr
2023 Latest Caselaw 5002 Bom

                                                           8-FA-ST-27023-2022.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CIVIL APPELLATE JURISDICTION


                 FIRST APPEAL (STAMP) NO.27023 OF 2022
                                 WITH
                  INTERIM APPLICATION NO. 4723 OF 2023
                                   IN
                 FIRST APPEAL (STAMP) NO.27023 OF 2022


 MR.KIRTIVARDHAN VITHAL KIRATKUDAVE )...APPELLANT

          V/s.

 MR.NITIN SADANAND MOKASHI & ANR.                     )...RESPONDENTS


 Ms.Amrin Khan h/f. Mr.A.M.Gokhale, Advocate for the Appellant.


                               CORAM     :    ABHAY AHUJA, J.

                               DATE      :    5th JUNE 2023

 P.C. :

1. This is an Appeal impugning the judgment and award dated

19th September 2019 passed by the Motor Accident Claims

Tribunal, Mumbai. There is a delay of 2 years and 304 days in

preferring this Appeal.

avk 1/2

8-FA-ST-27023-2022.doc

2. Ms.Amrin Khan, learned Counsel for the Appellant, draws

the attention of this Court to paragraphs 4 to 7 of the application

in support of her contention for condoning the delay.

3. Having heard the learned Counsel and having perused the

application, issue notice to Respondents, returnable on 3rd July

2023.

4. List the matter on 3rd July 2023.

                                       (ABHAY AHUJA, J.)




 avk                                                                      2/2