Smt. Anita Rajendra Mali vs Dipak Satappa Ranmale And Anr
2023 Latest Caselaw 5405 Bom

                                             22-FA(ST)9927-21 WITH IA 2179-22.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                   INTERIM APPLICATION NO. 2179 OF 2022
                                    IN
                     FIRST APPEAL (ST) NO. 9927 OF 2021


 Smt. Anita Rajendra Mali      )...Appellant
      V/s.
 Dipak Satappa Ranmale And Anr )...Respondents

                           ___________
 Mr.Sachin K.Hande, Advocate for the Appellant/Applicant.


                                CORAM    :     ABHAY AHUJA, J.

                                DATE     :     9th JUNE 2023

 P.C. :

1. This is an Interim Application seeking condonation of delay

of one year and 31 days in preferring the Appeal against the

Judgment and Order dated 16th November, 2019 passed by Motor

Accident Claims Tribunal/District Judge-6, Sangli in M.A.C.P.

No.38/2017.

2. Mr. Sachin Hande learned counsel for Appellant draws

attention of this Court to paragraphs 4 to 7 of the Interim

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22-FA(ST)9927-21 WITH IA 2179-22.doc

application in support of his contention to condone the delay.

Having heard learned counsel and perused the application, issue

notice to Respondents returnable on 07/07/2023. List on

07/07/2023.

                                 (ABHAY AHUJA, J.)




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