The Maharashtra State Road ... vs Mr. Ranjit Subhashrao Shitole
2023 Latest Caselaw 5541 Bom

                                                68-IA 1584-19 in FA ST. 27330-19.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                   INTERIM APPLICATION NO. 1584 OF 2019
                                    IN
                    FIRST APPEAL (ST) NO. 27330 OF 2019


 The Maharashtra State Road
 Transport Corporation
 Through Its Divisional
 Manager,                              )...Appellant

          V/S.

 Mr. Ranjit Subhashrao Shitole         )...Respondents

 Mr.Aniket Nangare i/by Mr. N.V. Bhutekar, Advocate for the
 Appellant.
                               CORAM   :     ABHAY AHUJA, J.

                               DATE    :     13th JUNE 2023

 P.C. :

This is an application seeking condonation of delay of 162

days in preferring an appeal against the Judgment and Award

dated 11/12/2018 passed by Motor Accident Claims Tribunal,

Mumbai in Claim Petition No.1721 of 2010. Mr. Nangare learned

advocate draws attention of the Court to paragraphs 2 to 6 of the

application in support of his contention to condone the delay.

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68-IA 1584-19 in FA ST. 27330-19.doc

2. Heard learned counsel and perused the application. Issue

notice to Respondents returnable on 11/07/2023.

3. List the matter on 11/07/2023.

                                     (ABHAY AHUJA, J.)




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