Bajaj Allianz General Insurance ... vs Mrs. Urmila Uttam Chavare And Anr
2021 Latest Caselaw 8110 Bom

P.H. Jayani                                                  07 FA1223.2019.doc

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       CIVIL APPELLATE JURISDICTION
                       FIRST APPEAL NO. 1223 OF 2019
                                   WITH
                 INTERIM APPLICATION (ST.) NO. 94097 OF 2020
                                    IN
                       FIRST APPEAL NO. 1223 OF 2019

Bajaj Allianz General Insurance
Company Ltd.                                           .... Appellant
            v/s.
Mrs. Urmila Uttam Chavare and anr.                     .... Respondents

Mr. Sarthak Diwan for the Appellant.
Mr. Rushikesh Patil for Respondent No.2.

                                    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 First Appeal stands dismissed as withdrawn.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. Compensation deposited by

the Appellant - Insurance Company as per clause (2) of the judgment

dated 02/01/2018 along with interest accrued thereon shall be paid to

Respondents/Original Claimants. Civil Applications, if any, stands

disposed of.

(SMT. ANUJA PRABHUDESSAI, J.)