Citation : 2024 Latest Caselaw 1025 Bom
Judgement Date : 16 January, 2024
1 37 caf 1252.20.odt.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (CAF) NO. 1252 OF 2020
IN
FIRST APPEAL (St.) NO. 6726 OF 2020
The New India Assurance Company Ltd., Nagpur
.VS.
Smt. Manda Wd/o Dattatraya Palaskar and others
_______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. Mahesh B. Joshi, Advocate for the appellant
CORAM : G.A. SANAP, J.
DATE : JANUARY 16, 2024.
This is an application for condonation of 161 days delay caused in filing appeal against impugned judgment and award, dated 24.10.2019 passed by the Member, Motor Accidents Claims Tribunal, Akola in Claim Petition No.46/2015. Despite service respondent Nos.1 to 5 have failed to appear before this Court.
2. Respondent No.6 is represented by Advocate Mr. A.A. Qureshi.
3. I have Heard learned Advocates for the appellant.
4. The reasons have been stated in the applicaton of condonation of delay.
5. I am of the opinion, on the basis of the reasons 2 37 caf 1252.20.odt.
stated in the application, case is made out for condonation of delay. Accordingly application is allowed.
6. Delay caused in filing appeal is condoned.
7. The appeal be registered.
8. The application stands disposed of, accordingly. FIRST APPEAL (ST.) NO. 6726 OF 2020
9. Heard.
10. Issue notice to the respondents for final hearing at the admission stage, returnable within six weeks.
(G. A. SANAP, J.)
manisha
Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 17/01/2024 11:40:17
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