Iffco-Tokio Gen. Insu. Co. Ltd., ... vs Smt. Sanghmitra Ramdas Mohale And ...
2021 Latest Caselaw 14282 Bom

28caf1069.21.odt                                                                                1

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

                          CIVIL APPLICATION NO.1069 OF 2021
                                                    IN
                       FIRST APPEAL (ST.) NO. 6515 OF 2021 (D)
     (IFFCO-Tokio General Insurance Co. Ltd. Vs. Smt. Sanghmitra Ramdas
                                          Mohale and ors.)
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Office Notes, Office Memoranda of                             Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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                          Shri D.N. Kukday, Advocate for the appellant.
                          Shri Sawan Alaspurkar, Advocate for respondent Nos.1 and 2.


                                  CORAM:-          PUSHPA V. GANEDIWALA, J.

                                  DATED :-         OCTOBER 01, 2021.


                                           Heard.

As the notice issued to respondent Nos.3 and 4 is yet to be served, four weeks time is further extended to serve the notice to respondent Nos. 3 and 4.

CIVIL APPLICATION NO.1950 OF 2021

Heard.

This is an application filed by respondent Nos. 1 and 2 seeking permission to withdraw the award amount.

Perused the application.

It is stated that the appellant has deposited the entire award amount of Rs.1,04,82,759/- along with interest in this Court.

Perused the impugned Judgment and Award. On due consideration, the applicants/ respondent Nos.1 and 2 are permitted to withdraw 50% of the total amount along with accrued interest, on furnishing usual undertaking.

The civil application stands disposed of.

JUDGE *DB