The New India Assurance Co. Ltd., ... vs Smt. Sonali Wd/O Vikram Sasode And ...
2021 Latest Caselaw 15010 Bom

                                                        1                                    33.CAF.1945-2021.odt




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

                     CIVIL APPLICATION (CAF) NO. 1945 OF 2021
                                        IN
                         FIRST APPEAL NO. 105 OF 2013 (D)
                             ( New India Assurance Co. Ltd.,
                                           Vs.
                         Smt. Sonali wd/o Vikram Sasode & Ors. )

Office Notes, Office Memoranda                           Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Shri P.R. Agrawal, Advocate for the respondent Nos. 1, 2 & 4.



                                  CORAM:          AVINASH G. GHAROTE, J.

DATED : 13th OCTOBER, 2021.

The application seeks the transmission of the amount of compensation as deposited in this Court in pursuance to the order dated 23.02.2012, to the MACT Amravati, for disbursement inconsonance with the judgment dated 06.07.2021, passed by this Court in F.A. No.105/2013. The amount so deposited in the Court alongwith interest accrued therein, accordingly be transferred to the MACT, Amravati for disbursement inconsonance with the judgment dated 06.07.2021.

2. Civil Application is accordingly allowed.

JUDGE SD. Bhimte