Bajaj Allianz General Insurance ... vs Mr. Shaukat Ali Murtujasah Shaikh ...
2021 Latest Caselaw 8107 Bom

P.H. Jayani                                             05 FAST28396.2018.doc

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION

                       FIRST APPEAL (ST.) NO. 28396 OF 2018
                                       WITH
                        CIVIL APPLICATION NO. 3745 OF 2018
                                        IN
                       FIRST APPEAL (ST.) NO. 28396 OF 2018

Bajaj Allianz General Insurance
Co. Ltd.                                          .... Appellant
            v/s.
Shaukat Ali Murtujasab Shaikh and ors.            .... Respondents

Mr. Sarthak Diwan for the Appellant.

                           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 First Appeal stands dismissed as withdrawn.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. Statutory

deposited be transferred to MACT, Pune with liberty to withdraw.

Compensation deposited by the Appellant - Insurance Company along

with interest accrued thereon shall be paid to Respondent Nos.1, 2 and

3/Original Claimants as per clause (3) of the impugned judgment

dated 03/04/2018. Civil Applications, if any, stands disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)