Mr. Bhaskar Sakharam Repale ... vs Mr. Shankar Namdeo Kale And Anr
2023 Latest Caselaw 5350 Bom

                                                             4-IA-18174-2022.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CIVIL APPELLATE JURISDICTION

                  INTERIM APPLICATION NO.18174 OF 2022
                                    IN
                    FIRST APPEAL (ST) NO.10149 OF 2022

 MR. BHASKAR SAKHARAM REPALE                          )
 (Unsound mind) Through his Wife                      )
 MRS. MANISHA BHASKAR REPALE                          )...APPLICANT

          V/s.

 MR. SHANKAR NAMDEO KALE AND ANR.                     )...RESPONDENTS


 Ms.Amrin Khan i/b. Mr.A.M.Gokhale, Advocate for the Applicant/
 Appellant.


                               CORAM     :    ABHAY AHUJA, J.

                               DATE      :    8th JUNE 2023

 P.C. :

1. This is an application seeking condonation of delay of 2

years and 41 days in preferring an Appeal against the judgment

and award dated 30th November 2019 passed by the Motor

Accident Claims Tribunal, Mumbai in Motor Accident Claim

Application No.607 of 2010.

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4-IA-18174-2022.doc

2. Learned Counsel for the Applicant/Appellant draws the

attention of this Court to paragraph 5 of the application in support

of the contention for the condonation of delay.

3. Having heard the learned Counsel for the parties and having

perused the application, issue notice to Respondents, returnable

on 6th July 2023.

4. List on 6th July 2023.

                                      (ABHAY AHUJA, J.)




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