Shriram General Insurance Co. Ltd. ... vs Mangesh S/O Vijyayrao Bawanthade And ...
2024 Latest Caselaw 459 Bom

Bombay High Court

Shriram General Insurance Co. Ltd. ... vs Mangesh S/O Vijyayrao Bawanthade And ... on 9 January, 2024

Author: G. A. Sanap

Bench: G. A. Sanap

2024:BHC-NAG:322
                                                          -1-                           29.CAF.1809.2023.odt



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

                          CIVIL APPLICATION (CAF) NO. 1809 OF 2023
                                             IN
                             FIRST APPEAL ST. NO. 19000 OF 2022
                                  Shriram General Insurance Co. Ltd., Nagpur
                                                     Vs.
                                   Mangesh S/o. Vijayrao Bawanthade & Ors.
        **********************************************************************************************
        Office Notes, Office Memoranda of Coram,                     Court's or Judge's orders
        appearances, Court's orders of directions
        and Registrar's orders
        **********************************************************************************************
                               Ms. Anjali Agrawal, Advocate h/f. Ms. A.S. Athalye, Advocate for the Applicant/
                               Appellant.


                                           CORAM : G. A. SANAP, J.

DATED : 9th JANUARY, 2024.

Respondent Nos.2 and 3 have not appeared despite service. The advocate for respondent No.1 is absent.

2. Heard learned advocate for the applicant/Appellant.

3. This is an application for condonation of 64 days delay caused in filing an appeal against the impugned judgment and award dated 27.04.2022, passed by the Motor Accident Claims Tribunal, Achalpur. The reasons have been stated in the application.

4. On going through the application, I am satisfied that the delay has been properly explained. Accordingly, the application is allowed. Delay of 64 days caused in filing the appeal is condoned.

5. The appeal be registered.

6. The application stands disposed of, accordingly.

-2- 29.CAF.1809.2023.odt

FIRST APPEAL ST. NO. 19000 OF 2022

7. Issue fresh notice to the respondents for final hearing at admission stage, returnable within four weeks.

8. Call for record and proceedings.

(G. A. SANAP, J.) Vijay

Signed by: Mr. Vijay Kumar Designation: PA To Honourable Judge Date: 10/01/2024 19:34:46