Karnataka State Road Transport ... vs Surekha Prakash Kolpe And Ors
2021 Latest Caselaw 16116 Bom

             Digitally signed by
JAYARAJAN    JAYARAJAN
             ANJAKULATH
ANJAKULATH   NAIR
NAIR         Date: 2021.11.23
             10:48:10 +0530




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                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               CIVIL APPELLATE JURISDICTION
                                           INTERIM APPLICATION NO.869 OF 2019
                                                                 AND
                                                 FIRST APPEAL NO.72 OF 2008


                                   Rakhamabai Kashinath Saindar
                                   (Since deceased).                   ..          Applicant

                                         Vs.

                                   Karnataka State Transport
                                   Corporation.                        ..        Respondent

                                                          ALONG WITH
                                           INTERIM APPLICATION NO.866 OF 2019
                                                                 AND
                                                 FIRST APPEAL NO.71 OF 2008


                                   Alkabai Rangnath Gorde & Ors.       ..          Applicants

                                         Vs.

                                   Karnataka State Transport
                                   Corporation.                        ..        Respondent

                                                          ALONG WITH
                                           INTERIM APPLICATION NO.870 OF 2019
                                                                 AND
                                                 FIRST APPEAL NO.73 OF 2008


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Manjulabai Gangadhar Shinde & Ors.        ..             Applicants

        Vs.

Karnataka State Transport
Corporation.                              ..           Respondent

                              ...
Mr. C.M. Lokesh for the appellants.

Mr. Nikhil Pujari i/b Mr. Pramod N. Joshi for the applicants in
the IAs.

                                   ...

                   CORAM : SMT. BHARATI DANGRE, J.

                   DATED       : 22ND NOVEMBER, 2021.

P.C:-

1. Learned counsel for the appellant - Karnataka State Transport Corporation, who has instituted the three appeals being First Appeal Nos.71 of 2008, 72 of 2008 and 73 of 2008 seeks permission to withdraw the appeals. Learned counsel has sought withdrawal of the appeals on the basis of the communication addressed to him by the Chief Law Officer of the appellant on 23/10/2021. The said communication is taken on record and marked 'X' for identification.

2. The appeals are permitted to be withdrawn with a direction that the amounts under the impugned judgments, which are

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deposited with the Tribunal, if not yet withdrawn, shall be permitted to be withdrawn by the claimants.

3. On withdrawal of the appeals, necessary court fees shall be refunded to the appellants as per rules. The statutory deposits under Section 173 of the Motor Vehicles Act, which are deposited in this court shall be transmitted to the Tribunal along with interest that has accrued thereon with liberty to the applicants to make an application before the Tribunal to withdraw the same.

4. The appeals are disposed of in the aforestated terms.

5. In view of the withdrawal of the appeals, all interim applications stand disposed of.

[SMT. BHARATI DANGRE, J.]

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