Citation : 2023 Latest Caselaw 5008 Bom
Judgement Date : 5 June, 2023
1 39 fa 143-22 with ia 56-21-c.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.143 OF 2022
WITH
INTERIM APPLICATION NO.56 O F 2021
HDFC Ergo General Insurance Co. Ltd. ... Appellant
Vs.
Mrs. Malti Dayanandeo Shinde and ors. ... Respondents
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Mr.A.P.Kulkarni, Advocate for the Appellant.
Mr.T.J.Mendon, Advocate for Respondent No.2.
-------
CORAM : ABHAY AHUJA, J.
DATE : 05 JUNE, 2023. P.C. :
1. The learned counsel for the Appellant-Insurance Company states on
instructions that Respondent No.1 has passed away and seeks some time
to take out an appropriate application in this regard to bring her legal
heirs on record.
2. Let the application be taken out within a period of two weeks.
3. List on 22nd June, 2023.
Priya R. Soparkar 1 of 2
2 39 fa 143-22 with ia 56-21-c.doc
4. Mr.Mendon, learned counsel for Respondent No.2 states that
Respondent No.2 is now 85 years old and as such if the appeal is heard
finally on the next date that will do justice to his client.
5. At his request, let the matter also be kept for final disposal at the
stage of admission on the next date when an endeavour would be made
to finally dispose of the appeal. Parties may furnish their propositions and
supporting judgments.
(ABHAY AHUJA, J.)
Priya R. Soparkar 2 of 2
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