Bajaj Allianz General Insurance ... vs Pramod Subhash Nikam And Anr
2021 Latest Caselaw 8106 Bom

P.H. Jayani                                                    11 FAST94112.2020


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CIVIL APPELLATE JURISDICTION
                     FIRST APPEAL (ST.) NO. 94112 OF 2020
                                    WITH
                 INTERIM APPLICATION (ST.) NO. 95361 OF 2020
                                    WITH
                 INTERIM APPLICATION (ST.) NO. 95374 OF 2020
                                      IN
                     FIRST APPEAL (ST.) NO. 94112 OF 2020

Bajaj Allianz General Insurance
Co. Ltd.                                                 .... Appellant
            v/s.
Pramod Subhash Nikam and anr.                            .... Respondents

Mr. Sarthak Diwan for the Appellant.
Mr. Rajan Pawar for the Respondents.

                                    CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 18th JUNE, 2021.

P. C. :-

. Mr. Sarthak Diwan, learned counsel for the Appellant, under instructions, seeks leave to withdraw the Appeal.

2. Leave is granted. First Appeal stands dismissed as withdrawn. Court fees as permissible under the rules, be refunded. Compensation deposited by the Appellant - Insurance Company as per the judgment dated 26/11/2019 along with interest accrued thereon shall be paid to Respondents/Original Claimants before the Commissioner under E.C. Act, 1923 & Judge, 2nd Labour Court, Nashik. Civil Applications, if any, stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)