Hdfc Ergo General Insurance Co. ... vs Khushal S/O Dashrath Mahadulkar ...
2023 Latest Caselaw 9633 Bom

  2023:BHC-NAG:13709



                                                                 1                                  caf3448.2019..odt

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

                                             CIVIL APPLICATION (CAF) 3448 OF 2019
                     (HDFC ERGO General Insurance Co. Ltd...Versus... Khushal s/o. Dashrath Mahadulkar and another)
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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. S.V. Jaiswal, Advocate for the appellant.

                                                               CORAM : G. A. SANAP, J.

DATED : SEPTEMBER 13, 2023

1. Appellant undertakes to deposit the amount of compensation with accrued interest within four weeks.

2. Four weeks time granted, as a last chance, to deposit compensation amount.

3. This is an application for condonation of 12 days delay caused in filing appeal against the judgment and award dated 1.10.2018. Reasons have been stated in the application. It is seen that earlier, the notice was issued to the respondents. However, in my view, considering the reasons stated in the application, it will be just and proper to condone the 12 days delay caused in filing the appeal. Accordingly, application is allowed. Delay of 12 days in filing the appeal is condoned. Appeal be registered.

4. On registration of appeal, issue notice to the respondents for final disposal, at the admission stage, returnable within eight weeks.

JUDGE Belkhede

Signed by: Mr. R. S. Belkhede Designation: PA To Honourable Judge Date: 14/09/2023 15:51:48