The New India Assurance ... vs Shri. Vinod Aganda Kiratkar And ...
2021 Latest Caselaw 13861 Bom

                 Shivgan                            1/2

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BEFORE THE NATIONAL LOK ADALAT
SHAMBHAVI
NILESH
SHIVGAN                    FIRST APPEAL (L) NO.837 OF 2019
Digitally signed by
SHAMBHAVI
                                         WITH
NILESH SHIVGAN
Date: 2021.10.11
                         CIVIL APPLICATION NO.450 OF 2019
12:28:30 +0530                           WITH
                           FIRST APPEAL (ST) NO.946 OF 2019
                                           WITH
                          CIVIL APPLICATION NO.448 OF 2019

                 New India Assurance Co. Ltd.                        ....Appellant
                     V/s.
                 Maya Kamble & Ors.                            ....Respondents

                                         * * * *
                 Ms. Deepika Prabhula i/by Res Juris Advocate for the
                 appellant.


                             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. :

On instructions, the learned counsel for the

appellants seeks leave to withdraw the appeals. Leave Shivgan 2/2

granted. Appeals and the applications therein are disposed of

as withdrawn.

2 Statutory deposit in both the appeals be transferred

to the Tribunal.

3 Appellants to refund Court-fees as per the Rules

subject to 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.

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