Sabrunnisha Vakil Khan (Now Died ... vs The New India Assurance Co. Ltd. ...
2021 Latest Caselaw 14616 Bom

                 sat                                                                  28. ia 2329-2021



                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                       INTERIM APPLICATION NO. 2329 OF 2021
                                                         IN
                                            FIRST APPEAL NO. 792 OF 2018

                        Sabrunnisha Vakil Khan & Ors.               ...Applicants/Respondents
                             vs.
                        The New India Assurance Co.Ltd. & Ors.                  ...Respondents

                                                       WITH
                                       INTERIM APPLICATION NO. 2333 OF 2021
                                                         IN
                                            FIRST APPEAL NO. 795 OF 2018
                                                       WITH
                                       INTERIM APPLICATION NO. 2331 OF 2021
                                                         IN
                                            FIRST APPEAL NO. 794 OF 2018
                                                       WITH
                                       INTERIM APPLICATION NO. 2336 OF 2021
                                                         IN
                                            FIRST APPEAL NO. 793 OF 2018

                        Mr.Amol Gatane for Intervener in all Applications.
                        Mr.Tejas Baviskar i/v. Devendranath S. Joshi for Applicant.
                        Ms.Yogita M. Deshmukh for Respondent No.1.

                                                          CORAM : BHARATI DANGRE, J.

DATED : 6 OCTOBER 2021

P.C. :

. Since the interim applications are taken out in the four appeals seek withdrawal of the remaining 50% of the compensation deposited in pursuance of the orders passed by this court and in compliance of the judgment and award of the MACT, Counsel for the Appellant as well as the

Digitally claimants are agreeable in working out the appeals themselves by arguing signed by SANSKRUTI A SANSKRUTI THAKUR A THAKUR Date:

2021.10.07

14:49:21 +0530 sat 28. ia 2329-2021

them finally. The appeals are admitted and therefore, if the parties are desirous of taking the appeals for final hearing, they should come up with the private paper book and it is stated on behalf of the learned Counsel for the Insurance Company that he will tender a private paper book before the next date of hearing.

2. By consent of both the parties, list the appeals for final hearing on 25 October 2021 at 2.30 p.m. In view of the aforesaid order, no orders are necessary on the interim application.

(SMT. BHARATI DANGRE, J.)