The Oriental Insurance Company ... vs Shri. Birbal Gudadji Survasiya ...
2023 Latest Caselaw 5533 Bom

2023:BHC-AS:15568


                                                                            5-CAF-1172-2017.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                          CIVIL APPELLATE JURISDICTION

                                      CIVIL APPLICATION NO.1172 OF 2017
                                                      IN
                                      FIRST APPEAL (ST) NO.3742 OF 2017
                                                     WITH
                                      FIRST APPEAL (ST) NO.3742 OF 2017

                    THE ORIENTAL INSURANCE COMPANY LTD. )...APPLICANT

                          V/s.

                    SHRI.BIRBAL GUDADJI SURVASIYA & ANR.              )...RESPONDENTS

                                                      WITH

                                        CIVIL APPLICATION NO.6 OF 2021
                                                     AND
                                      CIVIL APPLICATION NO.1173 OF 2017
                                                      IN
                                      FIRST APPEAL (ST) NO.3742 OF 2017


                    Ms.Aishwarya Lad a/w. Ms.Anisha Didwania i/b. NDB Law,
                    Advocate for the Appellant.
                    Ms.Varsha Chavan, Advocate for the Respondent No.1 / Applicant
                    in Civil Application.


                                               CORAM     :    ABHAY AHUJA, J.

                                               DATE      :    13th JUNE 2023




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                                                             5-CAF-1172-2017.doc


 P.C. :

1. This is an application seeking condonation of delay of 48

days in preferring Appeal against the judgment and award dated

22nd July 2016 passed by the Motor Accident Claims Tribunal,

Mumbai, in Claim Application No.1382 of 2010. Learned Counsel

for the Applicant draws the attention of this Court to paragraphs 2

to 4 of the application in support of her contention to condone the

delay. Ms.Varsha Chavan, learned Counsel for Respondents-

claimants has no particular objection, if the delay is condoned.

2. Having heard the learned Counsel and having perused the

application, let the delay of 48 days be condoned. Let the First

Appeal be registered.

3. The Application stands disposed.

FIRST APPEAL (ST) NO.3742 OF 2017

1. List the First Appeal for 'Admission' on 21st July 2023.

                                        (ABHAY AHUJA, J.)


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