Citation : 2024 Latest Caselaw 23375 Bom
Judgement Date : 8 August, 2024
2024:BHC-AS:31821
36-ia-7621-24.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 7621 OF 2024
(FOR DELAY)
IN
FIRST APPEAL (ST) No. 10106 OF 2024
Bajaj Allianz General Insurance
Company Ltd. ...Applicant
Versus
Dnyaneshwar alias Vikas
Balu Khomane & Ors. ...Respondent
Mr. Sarthak S. Diwan for the Applicant.
Mr. Rohan Mahadik, Ms Rachana Karad, Ms Mekhala More i/b
the Juris Partners for Respondent No.1.
CORAM : N. R. BORKAR, J.
DATE : 08.08.2024.
PC:-
1. This is an application for condonation of delay in filing the first appeal against the judgment and award dated 6.9.2023 passed by the Motor Accident Claims Tribunal, Pune in Motor Accident Claims Petition No. 456 of 2014.
2. For the reasons stated in the application, the delay in filing the appeal is condoned.
3. The First Appeal be registered and it be listed along with Interim Application No.7622 of 2024 for stay on 03.09.2024.
4. The Interim Application is disposed of.
5. The interim relief granted on 10.04.2024 in Interim Application No. 7622 of 2024 shall continue to operate till the next date.
(N.R. BORKAR, J.)
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