Reliance General Insurance Co. ... vs Smt. Swati Gulab Daphal And Ors
2023 Latest Caselaw 5608 Bom

                                          1              25 ia 2481-23 in fast 32498-22-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                         INTERIM APPLICATION NO.2481 OF 2023
                                           IN
                         FIRST APPEAL (ST.) NO.32498 OF 2022

 Reliance General Insurance Company Limited                       ... Appellant
       Vs.
 Swati Gulab Daphal and ors.                                      ... Respondents
                                 -------

 Ms.Shalini Shankar, Advocate for the Appellant.
 Mr.Yogesh Pande, Advocate for the Respondents No.1 to 5.

                                              -------

                            CORAM :     ABHAY AHUJA, J.

                            DATE :      14 JUNE, 2023.


 P.C. :

1. This is an application seeking the condonation of 2 days delay in

preferring the appeal against the judgment and award dated 15 th July,

2022 passed by the Motor Accident Claims Tribunal, Mumbai in Motor

Accident Claims Petition No. 500 of 2017.

2. Although the remarks column in the cause-list indicates that the

Respondents No.1 to 5 have been served, Ms.Shankar, learned counsel

for the Appellant points out although notice was issued to the Respondent

Priya R. Soparkar 1 of 2

2 25 ia 2481-23 in fast 32498-22-c.doc

No.6, the Respondent No.6 who is the vehicle owner is yet to be served.

3. Let the service to the Respondent No. 6 be completed by the next

date and let an affidavit of service be filed.

4. List on 28th June, 2023.

                                                  (ABHAY AHUJA, J.)




  Priya R. Soparkar                                                                  2 of 2