Shri. Arun Dinkar Lingras And Ors vs Shri. Raunak Subhash Bhosale And ...
2023 Latest Caselaw 5691 Bom

2023:BHC-AS:16037


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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                               CIVIL APPELLATE JURISDICTION

                                        CIVIL APPLICATION NO.618 OF 2017
                                                       IN
                                       FIRST APPEAL (ST) NO.23194 OF 2016

                    SHRI. ARUN DINKAR LINGRAS AND ORS.                        )...APPLICANTS

                             V/s.

                    SHRI. RAUNAK SUBHASH BHOSALE & ORS.                       )...RESPONDENTS

                    Mr.Parth        Modak      i/b.   Mr.Bhushan   Walimbe,      Advocate        for    the
                    Applicants/Appellants.
                    Mr.Ajay Bhise, Advocate for the Respondent No.1.

                                                      CORAM    :      ABHAY AHUJA, J.

                                                      DATE     :      16th JUNE 2023

                    P.C. :

1. This is an application seeking condonation of delay of 373 days

in preferring an Appeal against the judgment and order dated 11 th

August 2015 passed by Motor Accident Claims Tribunal, Kolhapur, in

Motor Accident Claim Petition No.127 of 2011.

2. Mr.Modak, learned Counsel for Applicants, draws the attention of

this Court to paragraph 6 of the application in support of his contention

for condonation of delay.

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3. Mr.Bhise, learned Counsel for Respondents, raises a formal

objection.

4. Having heard the learned Counsel and having perused the

application, let the delay of 373 days be condoned.

5. Let the Appeal be registered.

6. The application stands disposed.

FIRST APPEAL (ST) NO.23194 OF 2016

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

removal of all office objections.

                                          (ABHAY AHUJA, J.)




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