Citation : 2021 Latest Caselaw 12516 Bom
Judgement Date : 2 September, 2021
1 20 caf1587.21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
CIVIL APPLICATION (F) NO.1587 OF 2021 IN
FIRST APPEAL STAMP NO. 3934 OF 2021
Magma HDI General Insurance Co. Ltd. Vs. Navshaba Anjum Wd/o Ejaj Ahmad and Ors
_______________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri A.P. Bhuibhar, Advocate for appellant.
Shri K.P. Mirache, Advocate for respondent nos.1 to 3/applicants.
CORAM : PUSHPA V. GANEDIWALA, J.
DATE : 2nd SEPTEMBER, 2021.
Heard.
2. By way of this application, respondent nos.1 to 3/ claimants are seeking permission to withdraw the amount of Rs.24,79,331/- deposited by the appellant.
3. I have perused the impugned judgment and award dated 22.09.2020, on due consideration I permit respondent nos.1 to 3/claimants to withdraw 50% of Rs.24,79,331/- with interest accrued thereon on furnishing usual undertaking before the Registrar (Judicial) of this Court.
4. The application stands disposed of.
JUDGE Wagh
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