Cholamandalam Ms General ... vs Smt. Faridabano Abdul Rashid And ...
2021 Latest Caselaw 8387 Bom

55.FA.113.2021.                                                                                                1/1


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

                                        First Appeal No.113/2021
    Cholamandalam MS General Insurance Co. Ltd. Vs. Smt. Faridabano Abdul Rashid & Ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                               Court's or Judge's Orders
or directions and Registrar's orders.
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                  Shri A.J. Pophaly, Advocate for the Appellant.
                  Shri Sawan Alaspurkar, Advocate for Respondent Nos.1 to 4.

                  CORAM : S.M. MODAK, J.

DATE : 23rd JUNE, 2021.

Hearing was conducted through Video Conferencing and the learned Counsel agreed that the audio and visual quality was proper.

2. It is pointed out by learned Advocate Shri Sawan Alaspurkar for respondent Nos.1 to 4 that one Nayyar Ahmad Abdul Rashid was in fact one of the claimant before the Tribunal. However due to oversight, his name does not appear in the cause title of the judgment. That is why the appellant-insurance company has not joined him as a party respondent herein. These respondents intend to move an application before this Court to do necessary corrections in the record of the Tribunal.

3. Respondents may do the same within a period of three weeks.

4. Six months' time is granted to file private paper-book.

JUDGE

vijay