Rajendra Apparao Bandare And Anr vs United India Insurance Co. Ltd., ...
2018 Latest Caselaw 108 Bom

                                                {1}
                                                                            ca16417.odt

       IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                    BENCH AT AURANGABAD
              CIVIL APPLICATION NO.164 OF 2018 IN
               FIRST APPEAL ST.NO.27143 OF 2017
                                 
 Rajendra s/o Apparao Bandare & another     Applicants

          Versus

 United India Insurance Company Ltd.
 and others                                                    Respondents

 Mr.Gautam Pahilwan, advocate for applicants.
 Mr.S.R.Bobade, advocate for Respondent No.1.
  

                                            CORAM : M.S.SONAK, J.

                                           DATE    : 05th January, 2018.

 P.C. :

  

Applicants i.e. Rajendra s/o Apparao Bandare @ Banbare and Ushatai w/o Rajendra Bandare @ Banbare are permitted to withdraw 50% of the deposited amount on filing an undertaking that such withdrawal shall abide by final orders in this appeal. Such undertaking may be sworn before the Notary Public in Parbhani and the Registry to accept the same.

Civil application stands disposed of.

M.S.SONAK JUDGE dyb