Releance General Insurance ... vs Abeda Mujaffar Ansari And Ors
2022 Latest Caselaw 3629 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                FIRST APPEAL ST NO.3584 OF 2022
                            WITH
             INTERIM APPLICATION NO. 1444 OF 2022
                            WITH
             INTERIM APPLICATION NO.1445 OF 2022
                              IN
                FIRST APPEAL ST NO.3584 OF 2022


Reliance General Insurance Co.Ltd              .. Appellant
Nashik
                         Versus
Abeda Mujaffar Ansari and ors                  .. Respondents
                                         ...

Mr.Pandit Kasar for the appellant/applicant.
Mr.Pritesh K. Bohade for the respondents.

                            CORAM: BHARATI DANGRE, J.

DATED : 4th APRIL, 2022 P.C:-

1 Learned counsel for the appellant and learned counsel for respondent no.1 jointly submit that the matter has been settled before the Executing Court and the claimants have received the compensation under the impugned judgment along with interest.

2 In the wake of the aforesaid statement, Insurance Company seek withdrawal of the Appeal. Permission granted.

Tilak





                                    2/2                     35 FA st 3584-22.doc


3                 First Appeal is disposed off as withdrawn.

4                 Court fee refund as per rules.

5                 In view of the disposal of the First Appeal, Interim

Applications do not survive and are disposed off accordingly.

( SMT. BHARATI DANGRE, J.)

Tilak