The New India Assurance Co. Ltd., ... vs Baban Shankar Kumbhar And Ors.3
2022 Latest Caselaw 4494 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION
                  FIRST APPEAL (ST) NO.19763 OF 2021
                                   WITH
                 INTERIM APPLICATION NO.3171 OF 2021
The New India Assurance Co.Ltd.,           ..     Appellant
Mumbai

                       Versus

Baban Shankar Kumbhar & Ors.               ..     Respondents


                                   WITH
                 INTERIM APPLICATION NO.2522 OF 2022
Baban Shankar Kumbhar                      ..     Applicant

                       Versus

The New India Assurance Co.Ltd.,           ..     Respondents
Mumbai

                                       ...

Mr.Himanshu Takke i/b Mr.Milind V. More for the Appellant.
Ms.Kavita Anchan for the Respondent and for the Applicant in
IA/2522/22.
                            ...

                          CORAM: BHARATI DANGRE, J.

DATED : 27th APRIL, 2022

P.C:-

1. The learned counsel for the Insurance Company makes a grievance that the application, seeking withdrawal of the amount is not received by him.

M.M.Salgaonkar





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On ensuring compliance, re-notify to 16/06/2022.

2. The learned counsel for the Insurance Company states that the entire amount of compensation has been deposited before this Court. In the wake of the aforesaid statement, there shall be stay to the effect and operation of the impugned judgment.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar