Bombay High Court
Ramakant Hiraman Patil Deceased Th ... vs Oriental Insurance Company Ltd And Ors on 2 April, 2019
(1) CA NO.2295/2011
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
CIVIL APPLICATION NO.2295 OF 2011
IN
FIRST APPEAL (ST.) NO. 34982 OF 2010.
Ramakant Hiraman Patil (Died)
Through Legal Heirs and others. Applicants.
Versus
Oriental Insurance Co. Ltd. And others. Respondents.
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Mr. Umesh Bhadgaonkar, Advocate for the applicants.
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CORAM : SUNIL K. KOTWAL, J.
Dated : 2 April 2019.
ORDER :-
. Heard learned Counsel for the applicants. Nobody appears for respondent Nos.1 and 2.
2. Considering the nature of litigation, I hold that sufficient cause is assigned by the applicants for condonation of delay. Therefore, the delay of 183 days is condoned and the Application is disposed of.
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3. First Appeal (St.) No. 34982 of 2010 be registered. Issue notice to the respondents. Record and proceedings be called. Place the First Appeal on 4 July 2019.
4. The name of learned Counsel Mr. S.I. Nandode be removed from the record of this matter.
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