Bombay High Court
Bajaj Allianz General Insurance Co. Ltd ... vs Khatrya Kusa Pawar And Ors on 9 May, 2026
2026:BHC-AUG:21592
FA.3809.2017.odt
BEFORE THE NATIONAL LOK ADALAT HELD AT HIGH COURT OF
BOMBAY BENCH AT AURANGABAD
Organized by High Court Legal Services Sub-Committee, Aurangabad
under section 19, of the Legal Services Authorities Act, 1987 (Central Act)
Appellant : Bajaj Allianz General Insurance Company Ltd.
Respondents: Khatrya Kusa Pawar and Others
No. of proceedings : FIRST APPEAL NO. 3809 OF 2017
Advocate for Appellant : Mr. Mohit R. Deshmukh.
Name of Hon'ble High Court Judge: AJIT B. KADETHANKAR, J.
Retired Judicial Officer : Shri. Kishor R. Choudhari Name of Member : Adv. A. R. Borulkar AWARD
1. The dispute between the parties having been referred for determination to the Lok Adalat.
2. Not on board. Taken on board.
3. The Appellant - Insurance Company tendered a withdrawal pursis. The entire amount under the Appeal has been deposited by the Appellant - Insurance Company. The Appellant - Insurance Company is withdrawing the Appeal unconditionally. Hence, the First Appeal stands disposed of in terms of the withdrawal.
4. The withdrawal pursis is taken on record and marked as "X" for the purpose of identification.
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FA.3809.2017.odt
5. The amount, if any, deposited by the Appellant - Insurance Company shall be paid to the Respondents.
6. The Appellant - Insurance Company shall intimate the withdrawal of this Appeal to the Respondents - Claimants personally or through its Advocate on record.
7. C. F. refund certificate be issued as per the Rules.
8. Civil Applications, if any, also stand disposed of.
9. The Registry shall intimate the withdrawal of this proceeding to the Motor Accident Claims Tribunal.
9. The parties are informed that the Court fee, if any, paid by any of them, shall be refunded.
(A.R. Borulkar) (Kishor R. Choudhari) (AJIT B. KADETHANKAR, J.)
Advocate, District Judge (Retired) Head of the Panel
Member Member
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