The New India Assurance Co. Ltd vs Shri. Arjun Kisan Konde And Ors
2023 Latest Caselaw 5655 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CIVIL APPELLATE JURISDICTION

                   INTERIM APPLICATION NO.7892 OF 2023
                                    IN
                    FIRST APPEAL (ST) NO.14893 OF 2023

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

          V/s.

 SHRI. ARJUN KISAN KONDE AND ORS.                     )...RESPONDENTS

                                   WITH
                    FIRST APPEAL (ST) NO.14893 OF 2023
                                   WITH
                   INTERIM APPLICATION NO.7893 OF 2023
                                    IN
                    FIRST APPEAL (ST) NO.14893 OF 2023

 Mrs.S.S.Dwivedi, Advocate for the Applicant/Appellant.


                               CORAM     :    ABHAY AHUJA, J.

                               DATE      :    15th JUNE 2023

 P.C. :

1. This is an application seeking condonation of delay of 76

days in preferring an appeal against judgment and award dated 1 st

November 2022 passed by Motor Accident Claims Tribunal, Pune,

in Motor Accident Claim Petition No.550 of 2019.

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 2.       Mrs.S.S.Dwivedi,     learned   Counsel    for     the      Applicant/

Appellant draws the attention of this Court to paragraphs 4 to 11

of the application in support of her contention to condone the

delay. It is observed from the said paragraphs that although

certain events which have led to the delay are mentioned,

however, there are no dates mentioned.

3. Let the Applicant/Appellant file an additional affidavit,

preferably in a tabular form, explaining the delay with specific

dates and corresponding events by the next date.

4. List on 30th June 2023.

                                         (ABHAY AHUJA, J.)




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