The New India Assurance Company ... vs Arun S/O Natthui Wadnalwar And ...
2021 Latest Caselaw 10144 Bom

                                         1                                21C-ca1880.18.odt


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

                      CIVIL APPLICATION NO. 1880 OF 2018 IN
                          FIRST APPEAL NO. 1215 OF 2018
   (The New India Assurance Co. Ltd. Vs. Arun s/o Natthuji Wadnalwar and ors.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Ms. Anita Mategaonkar, Advocate for the appellant.
                          Shri C.B. Dharmadhikaro, Advocate for respondent No. 1.
                          Shri M.V. Rai, Advocate for respondent Nos. 3 & 5.


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         AUGUST 02, 2021

                                             Heard.

This is an application filed by respondent Nos. 3 to 5 seeking permission to withdraw the award amount.

Perused the application.

It is stated that the appellant has deposited the entire award amount of Rs. 2,08,000/- along with interest in this Court.

Perused the impugned Judgment and Award. On due consideration, the respondents/ applicant Nos. 3 to 5 are permitted to withdraw 75% of the total amount along with accrued interest, on furnishing usual undertaking.

The civil application stands disposed of.

JUDGE *DB