National Insurance Company Ltd. ... vs Chandrashekhar S/O Shriram ...
2021 Latest Caselaw 322 Bom

                         1                                                                                                                    CAF 1574.2020

                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                  NAGPUR BENCH : NAGPUR

            Civil Application (F) No.1574/2020 in First Appeal No.799/2012 (D)
                      (National Insurance Co. Ltd V Chandrashekhar Gharpure and another)
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Office Notes, Office Memoranda of Coram,                                                                                             Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri Ajay Somani, Adv for appellant.
                            Shri A. Hussain, Adv for resp. no.1.

                                        CORAM : S.M. MODAK, J.

DATE : 06-01-2021.

The judgment of the Claims Tribunal was confirmed by this Court on 13-12-2019. Learned Advocate Shri Mandhare has given consent to learned Advocate Shri Ajgar Hussain for representing respondent no. 1.

2. The Nazir is directed to transfer an amount of Rs.5000/- along with interest in the bank account of respondent no. 1 on personal identification.

3. Application is disposed of.

(S.M. Modak, J.) Deshmukh