The New India Assurance Co.Ltd vs Smt. Sunita Chandrakant Shinde ...
2023 Latest Caselaw 5228 Bom

                                       1                        35 fast 1934-20 and ias-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                          FIRST APPEAL (ST.) NO.1934 OF 2020
                                         WITH
                         INTERIM APPLICATION NO.2366 OF 2023
                                         WITH
                         INTERIM APPLICATION NO.1334 OF 2020
                                         AND
                         INTERIM APPLICATION NO.1335 OF 2020
                                          IN
                          FIRST APPEAL (ST.) NO.1934 OF 2020

 The New India Assurance Co. Ltd.                     ... Appellant
      Vs.
 Smt.Sunita Chandrakant Shinde and ors.               ... Respondents
                                  -------

 Ms.Poonam Mital, Advocate for the Appellant/Applicant in IAs No.1334
 of 2020 and 1335 of 2020.
 Ms.Sejal Todkar i/by Mr.A.R.Kapadia, Advocates for the Respondents No.1
 and 2 and for the Applicant in IA No.2366 of 2023.

                                           -------

                            CORAM :   ABHAY AHUJA, J.

                            DATE :    07 JUNE, 2023.


 P.C. :

1. By Interim Application 1334 of 2020 the Applicant is seeking

condonation of delay of 246 days in preferring appeal against the

judgment and award dated 15th February, 2019 passed by Motor Accident

Claims Tribunal, Karad in Motor Accident Claims Petition No.54 of 2016.

  Priya R. Soparkar                                                                       1 of 2



                                           2                    35 fast 1934-20 and ias-c.doc

2. Learned counsel for the Applicant draws the attention of this court

to paragraphs No.2 to 4 of the application in support of her contentions

to condone the day.

3. Learned counsel for the Respondents has no particular objection.

4. Having heard the learned counsel for the parties and having

perused the application, the delay of 246 days is condoned.

5. The Interim Application stands disposed of.

6. Let the appeal be registered. Let the registered First Appeal be listed

on 5th July, 2023.

                                                     (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                      2 of 2