The New India Assurance Co. Ltd. ... vs Mr. Shailesh Keshav Bhave And Ors
2023 Latest Caselaw 5567 Bom

                                                                9-CAF-3979-2018.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CIVIL APPELLATE JURISDICTION

                     CIVIL APPLICATION NO.3979 OF 2018
                                     IN
                     FIRST APPEAL (ST) NO.30654 OF 2018

 THE NEW INDIA ASSURANCE CO. LTD.                         )...APPLICANT

          V/s.

 MR.SHAILESH KESHAV BHAVE AND ORS.                        )...RESPONDENTS

                                          WITH

                     FIRST APPEAL (ST) NO.30654 OF 2018
                                    WITH
                     CROSS OBJECTION (ST) 8565 OF 2019
                                     IN
                     FIRST APPEAL (ST) NO.30654 OF 2018

 Ms.Poonam Mittal, Advocate for the Applicant/Appellant.
 Ms.Meenakshi             Pahuja   h/f.    Mr.A.M.Gokhale,        Advocate          for
 Respondents No.1 and 2.

                               CORAM         :    ABHAY AHUJA, J.

                               DATE          :    13th JUNE 2023

 P.C. :

1. This is an application seeking condonation of delay of 103

days in preferring Appeal against the judgment and order dated

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9-CAF-3979-2018.doc

22nd March 2018 passed by the Motor Accident Claims Tribunal,

Thane in Motor Accident Claim Petition No.1046 of 2010.

2. Ms.Mittal seeks some time stating that the service to

Respondent no.3 is not completed as the Publication notice has

not been collected. She undertakes to collect the same and have

the same published by the next date. At her request, list on 12th

July 2023.

3. Let an appropriate affidavit of service with tangible proof

also be filed by the next date.

                                      (ABHAY AHUJA, J.)




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