Bombay High Court
The Oriental Insurance Co. Ltd., Branch ... vs Chintaman S/O Kolhaji Shanware And ... on 4 December, 2019
Author: Vinay Joshi
Bench: V. G. Joshi
10CAF1674.18.odt
1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
Civil Application (F) No. 1674/2018 In First Appeal (St) No. 12306/2018
(The Oriental Insurance Co. Ltd. Vs. Chintaman S/o Kolhaji Shanware & ors.)
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Shri D. S. Khushalani, Advocate for respondent Nos. 1 & 2.
CORAM : VINAY JOSHI, J.
DATE : 04.12.2019.
Heard.
2. This is an application for condonation of delay filed by applicant - Insurer. The applicant is absent. The application for condonation of delay is pending since long.
3. In view of above, the matter is adjourned to 13.12.2019 with an understanding that if the applicant is absent, it will be decided on merit.
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