R.S. Deltaforce Security ... vs Smt. Premla Laxman Bodke And Ors
2021 Latest Caselaw 9927 Bom

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                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           CIVIL APPELLATE JURISDICTION

                    INTERIM APPLICATION (ST.) NO.11723 OF 2021
                                        IN
                           FIRST APPEAL NO.1066 OF 2019


     Smt. Premla Laxman Bodke & Ors.                  .... Applicants

             Vs.

     R.S. Delta Force Security Services              ....   Respondents
     Pvt. Ltd. & Anr.

             In the matter between

     R.S. Delta Force Security Services              ....   Appellants
     Pvt. Ltd. & Anr.

             Vs.

     Smt. Premla Laxman Bodke & Ors.                  .... Respondents


     Mr. Mankirat Singh Chhabra for Applicants
     Mr. Nitesh V. Bhutekar for Respondent / Original Appellant in FA

                                         Coram : NITIN W. SAMBRE, J.

Date : 28TH JULY, 2021

P.C.:

1. The application is objected by the Non-applicant / original

Appellant.

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2. Claimant Nos. 2 and 3 are shown to be minors. In that view

of the matter, the claimants are permitted to withdraw total decretal

amount awarded by the Claims Tribunal.

3. The application stands disposed of.

4. Learned counsel appearing for the Appellant/s assures that

within two weeks, a detailed synopsis with points to be urged with the

judgment to be relied on be placed on record alongwith copies of

depositions. Statement is accepted.

5. First Appeal to come up for consideration on 25th August

2021.

( NITIN W. SAMBRE, J.)