Shriram General Insurance Co. ... vs Smt. Asmita D/O Milind ...
2021 Latest Caselaw 15060 Bom

                                                       1                            30.CAF.1983-21 IN FA.124-19.odt




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

                     CIVIL APPLICATION (CAF) NO. 1983 OF 2021
                                        IN
                         FIRST APPEAL NO. 124 OF 2019 (D)
             ( Shriram General Insurance Co. Ltd., Thr. Its Legal Officer
                                        Vs.
                   Smt. Asmita wd/o Milind Suryawanshi & Ors. )
Office Notes, Office Memoranda                          Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders

                                  Mr. Vijay Wankhede, Adv. h/f Mr. H.N. Verma, Adv. for the Appellant.
                                  Ms. Aastha Sharma, Adv. h/f Mr. P.R. Agrawal, Adv. for Respondent No.1.

                                  CORAM:         AVINASH G. GHAROTE, J.

                                  DATED :        14th OCTOBER, 2021.

                                                 The       appeal       came          to     be     decided    on

03.07.2019. This application has been filed for transfer of the amount by the respondent No.1/Asmita Suryawanshi, to the MACT, Akola for disbursement. Mr. Wankhede, learned counsel holding for Mr. Verma, learned counsel for the appellant has no objection, in view of which, the amount deposited in this Court alongwith accrued interest be transferred to the MACT, Akola for disbursement of the same in terms of the judgment dated 03.07.2019 in First Appeal No. 124/2019.

2. The application is accordingly disposed of.

JUDGE SD. Bhimte