Chandrakant Savla More vs Cholamandalam Ms General ...
2023 Latest Caselaw 5015 Bom

                                                                 21-IA-19251-2022.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CIVIL APPELLATE JURISDICTION

                 INTERIM APPLICATION NO.19251 OF 2022
                                   IN
                 FIRST APPEAL (STAMP) NO. 25671 OF 2021

 CHANDRAKANT SAVLA MORE                            )...APPLICANT

          V/s.

 CHOLAMANDALAM MS GENERAL                          )
 INSURANCE CO. LTD. & ANR.                         )...RESPONDENTS


 Mr.Mayur          Mohite      h/f.   Mr.Y.P.Narvankar,     Advocate         for     the
 Applicant/Appellant.
 None for the Respondents.


                                CORAM        :     ABHAY AHUJA, J.

                                DATE         :     5th JUNE 2023

 P.C. :

1. This is an application seeking condonation of delay of 1 year

and 284 days in preferring an appeal against the award and

judgment dated 13th December 2019 passed by the Motor Accident

Claims Tribunal, Satara.

avk 1/2

21-IA-19251-2022.doc

2. Mr.Mayur Mohite, learned counsel for the applicant, draws

the attention of this Court to paragraphs 8 to 11 of the

application. Having heard the learned counsel and having

perused the application, issue notice to Respondents, returnable

on 3rd July 2023.

3. List the matter on 3rd July 2023.

                                        (ABHAY AHUJA, J.)




 avk                                                                      2/2