Bajaj Allianz General Insurance ... vs Smt. Malati Pradeep Khaire And Ors
2021 Latest Caselaw 13857 Bom

                 Shivgan                        1/2

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BEFORE THE NATIONAL LOK ADALAT
SHAMBHAVI
NILESH
SHIVGAN                    FIRST APPEAL (L) NO.23303    OF 2018
Digitally signed by
SHAMBHAVI
                                             with
NILESH SHIVGAN
Date: 2021.10.11
                            CIVIL APPLICATION NO.429 OF 2019
12:28:24 +0530                                WITH
                             CIVIL APPLICATION NO.430 OF 2019

                 Bajaj Allianz General Ins. Co. Ltd.       ....Appellant
                      V/s.
                 Smt. Malati P. Khaire and Ors.            ....Respondents

                                          * * * *
                 Mr.D.S.Joshi Advocate for the appellants.


                             CORAM : HON'BLE SHRI. SANDEEP K. SHINDE, J.

(HEAD OF THE PANEL)

SHRI. M.K. MAHAJAN, (REGISTRAR, INSPECTION-I).

SHRI. AJIT YADAV, DEPUTY REGISTRAR, MEDIATION CENTRE

DATE : SATURDAY, 25TH SEPTEMBER, 2021.

P.C. :

Mr. Joshi for the appellants, on instructions, seeks

leave to withdraw the First Appeal. Leave granted. First

Appeal stands disposed of as withdrawn.

 Shivgan                           2/2

2          Office to refund Court-fees as per the Rules subject

to   judgment     passed    in   Special    Leave     Petition    (Civil)

Nos.3063-3064 of 2021 in the High Court of Judicature at

Madras Rep. By its Registrar General v. M.C.Subramaniam &

Ors. Copy of the judgment be placed on record. Office shall

transfer statutory deposit to the concerned Tribunal.

3 All applications therein are also disposed off.

(SHRI. AJIT YADAV) (SHRI. M.K. MAHAJAN) (SHRI. SANDEEP K. SHINDE, J.)