Bajaj Allianz General Insurance ... vs Shri. Krishna Dnyaneshwar Manve ...
2021 Latest Caselaw 7496 Bom

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                  FIRST APPEAL (ST) NO. 28382 OF 2018
                              ALONGWITH
                  CIVIL APPLICATION NO. 4052 OF 2018
                              ALONGWITH
                  CIVIL APPLICATION NO. 4054 OF 2018

Bajaj Allianz General Insurance Company Ltd.
Through its Divisional Manager                         ... Appellant
            Vs.
Krishna Dnyaneshwar Manve and Ors.                   ... Respondents

                              ...........
Mr. Sarthak S. Diwan for the Appellant.

                                  ..........
                     CORAM: MADHAV J. JAMDAR, J.

(VACATION COURT)

DATE : 21st MAY, 2021.

(THROUGH VIDEO CONFERENCE)

P. C:-

1. The learned Counsel Mr. Sarthak Diwan for the Appellant

states that he has instructions to withdraw the above First Appeal as

the Appellant after reviewing the pending cases has taken a decision

to withdraw the above Appeal.

2. The learned Counsel for the Appellant states that the

Appellant has deposited entire awarded amount before the Motor

Accident Claims Tribunal, Thane in Motor Accident Claim Petition

No. 68 of 2010.

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3. This Court has granted stay to the execution of said Judgment

and Award dated 30th January, 2018 passed by the Motor Accident

Claims Tribunal, Thane in Motor Accident Claim Petition No. 68 of

2010 on the Appellant depositing entire decretal amount with

accrued interest. As the Appellant is withdrawing the Appeal the stay

is vacated.

4. The amount deposited alongwith accrued interest before the

Motor Accident Claims Tribunal, Thane in Motor Accident Claim

Petition No. 68 of 2010 be immediately paid to the Respondents.

5. Rs. 25,000/- deposited in this Court by the Appellants towards

statutory deposit be transferred to the Motor Accident Claims

Tribunal, Thane in Motor Accident Claim Petition No. 68 of 2010 as

the Appeal is withdrawn.

6. The permissible Court fee as per rules be returned back.

7. The First Appeal is dismissed as withdrawn. As First Appeal is

dismissed the Civil Applications do not survive and stands disposed

of.

(MADHAV J. JAMDAR, J.)

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