Shriram General Insurance Co. ... vs Sunil S/O Kisanrao Tekade And ...
2023 Latest Caselaw 9629 Bom

2023:BHC-NAG:13713



                                                      1                                  caf1132.2021..odt


                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     : NAGPUR BENCH : NAGPUR.

                                CIVIL APPLICATION (CAF) NO. 2686 OF 2023
                   (Shrirm General Insurance Co. Ltd...Versus... Sunil s/o. Kisanrao Tekade 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. A.R. Patil, Advocate for respondent No.1.

                                                     CORAM : G. A. SANAP, J.

DATED : SEPTEMBER 13, 2023

CIVIL APPLICATION (CAF) NO. 2686 OF 2021 Appellant is permitted to deposit entire decreetal amount.

CIVIL APPLICATION (CAF) NO. 1132 OF 2021

1. This is an application for condonation of 31 days delay caused in filing the appeal against the impugned judgment and order dated 26.7.2019.

2. Heard learned advocate for respondent No.1. Learned advocate for respondent No.1 submits that keeping in mind the reasons stated in the application, Court may pass an appropriate order.

3. Considering the reasons stated in the application for condonation of delay of 31 days, I am satisfied that the reasons stated in the application are sufficient to grant the application. Accordingly, application is allowed. The delay is condoned. The application is disposed of. Appeal be registered.

2 caf1132.2021..odt

FIRST APPEAL STAMP NO. 26003 OF 2019

1. On registration, admit.

2. Issue notice to the respondents, returnable within eight weeks.

3. Learned advocate for respondent No.1 waives service for respondent No.1.

4. Call record and proceeding.

5. Paper book be filed within eight weeks from the date of receipt of record.

6. List this appeal alongwith Civil Application Nos. 206/2021, 1844/2018, 1812/2018, 1951/2019, 1954/2019 and First Appeal Nos. 589/2019, 591/2019, 1271/2019, 590/2019.

JUDGE

Belkhede

Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 14/09/2023 16:06:25