Citation : 2023 Latest Caselaw 9627 Bom
Judgement Date : 13 September, 2023
2023:BHC-NAG:13764
1 caf2687.2023..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
: NAGPUR BENCH : NAGPUR.
CIVIL APPLICATION (CAF) NO. 2687 OF 2023
(sHRIRAM Gen. Insurance Co. Ltd....Versus... Smt. Sangita Keshav Chavhan and others)
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Mr. H.N. Verma, Advocate for the appellant.
Mr. R.R. Vyas, Advocate for respondent Nos.1 to 4.
CORAM : G. A. SANAP, J.
DATED : SEPTEMBER 13, 2023
1. This is an application seeking permission to deposit the amount of compensation. In view of the reasons stated in the application, the application is allowed. Two weeks time is granted to deposit the amount of compensation, as a last chance.
CIVIL APPLICATION (CAF) NO. 1590 OF 2023
1. This is an application for condonation of 162 days delay caused in filing an appeal against the impugned judgment and order dated27.7.2022. The reasons have been stated in the application for delay. It is stated that the delay is caused for following necessary procedure such as approvals, permissions, legal opinion etc. and the delay caused is not intentional. In view of the reasons stated in the application, the application is allowed. The delay is condoned. Appeal be registered. The application stands disposed of, accordingly.
FIRST APPEAL STAMP NO. 9572 OF 2023
1. On registration of the appeal, issue notice to the respondents, returnable within eight weeks.
2 caf2687.2023..odt
2. Learned advocate Mr. R.R. Vyas, waives service for respondent Nos. 1 to 4.
3. The learned advocate for appellant shall file copies of deposition.
JUDGE
Belkhede
Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 15/09/2023 14:15:19
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