Nitin Shivchandra Kukade vs Wasim Afsar Khan Bannekhan And ...
2021 Latest Caselaw 9018 Bom

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

           CAF NO.168/2021 IN FIRST APPEAL NO.351/2007 (Decided)
       (Nitin s/o Shivchandra Kukade Vs. Wasim Afsar Khan Bannekhan and others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                Court's or Judge's orders.
and Registrar's Orders.
                             Shri Sameer Sohoni, Advocate for appellant.
                             None for the respondents.


                                  CORAM : PUSHPA V. GANEDIWALA, J.

DATE : JULY 9, 2021.

Heard.

It is stated in the Civil Application that as per the judgment passed in First Appeal No.351 of 2007, respondent no.6 - United India Insurance Co.Ltd., has deposited an amount of Rs.3,94,999/- with the Registry of this Court.

In that view of the matter, the application is allowed. The appellant is permitted to withdraw the amount with accrued interest.

JUDGE

ambulkar