Iffco Tokio General Insurance Co. ... vs Mr. Asim Mohammad Iqbal Shaikh And ...
2023 Latest Caselaw 5308 Bom

              1            24 fast 26487-22 with ia 1046-23 withfa 292-16 and ia 1058-23-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                          FIRST APPEAL (ST.) NO.26487 OF 2022
                                         WITH
                         INTERIM APPLICATION NO.1046 OF 2023
                                          IN
                          FIRST APPEAL (ST.) NO.26487 OF 2022

 Asim Mohd. Iqbal Shaikh and ors.                                  ... Appellant/Applicant
      Vs.
 Mr.Samiullah Khan and anr.                                        ... Respondents

                                        AND
                             FIRST APPEAL NO.292 OF 2016
                                        WITH
                         INTERIM APPLICATION NO.1058 OF 2023
                                         IN
                             FIRST APPEAL NO.292 OF 2016

 IFFCO TOKIO General Insurance Company Limited... Appellant
      Vs.
 Asim Mohd. Iqbal Shaikh and ors.             ... Respondents
                                  -------

 Ms.Rina Kundu, Advocate for the Appellant/Applicant in FAST No.26487
 of 2022.

 Ms.Varsha Chavan, Advocate for the Appellant in FA No.292 of 2016.

                                               -------

                            CORAM :        ABHAY AHUJA, J.

                            DATE :         08 JUNE, 2023.


 P.C. :

 1.           After the matter is heard for some time, learned counsel for the


  Priya R. Soparkar                                                                           1 of 2



               2            24 fast 26487-22 with ia 1046-23 withfa 292-16 and ia 1058-23-c.doc


 Applicant seeks some time to furnish judgments in support of                                   her

contention to condone the delay of 6 years and 330 days in filing appeal

on the ground of future prospects.

2. Let the judgments be furnished within a period of one week with

advance copy to the other side.

3. List on 15th June, 2023.

                                                           (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                           2 of 2