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I.C.I.C.I Lombard Gen. Insu. Co. ... vs Smt. Vyankatamma Wd/O. ...
2023 Latest Caselaw 9568 Bom

Citation : 2023 Latest Caselaw 9568 Bom
Judgement Date : 12 September, 2023

Bombay High Court
I.C.I.C.I Lombard Gen. Insu. Co. ... vs Smt. Vyankatamma Wd/O. ... on 12 September, 2023
Bench: G. A. Sanap
                                                                  1                     41 caf 1365.23.odt..odt

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             NAGPUR BENCH, NAGPUR.
                                   CIVIL APPLICATION (CAF) NO. 1365 OF 2023 IN
                                         FIRST APPEAL ST. NO. 9221 OF 2023
                                ICICI Lombard General Insurance Co. Ltd. Through its Branch Manager
                                                               .Vs.
                                       Smt. Vyankatamma wd/o Ramchandra Yeltiwar and Ors.
                  _______________________________________________________________________
                 Office Notes, Office Memoranda of Coram,
                 appearances, Court's orders of directions Court's or Judge's orders.
                  and Registrar's Orders.
                                             Shri A.V. Pande, Advocate h/f Shri R.D. Bhuibhar,
                                             Advocate for the appellant.
                                                   CORAM : G.A. SANAP, J.

DATE : 12/09/2023

Despite service, respondents have not appeared.

2. This is an application for condonation of nine days delay caused in filing appeal against judgment and award dated 27.12.2022.

2. The reasons have been stated in the application.

3. There was delay due to administrative procedural ground the decision for filing the appeal could not be taken in time.

3. In view of the reasons stated in the application, the application is allowed.

4. Delay of 9 days caused in filing the appeal is condoned.

5. The application stands disposed of

6. Appeal be registered.

FIRST APPEAL ST. NO. 9221 OF 2023

1. On registration, issue notice to the respondents, returnable within twelve weeks.

(G. A. SANAP, J.) manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 13/09/2023 10:27:23

 
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