Reliance Gen. Ins. Co. Ltd., ... vs Manjuben @Saynuben Savjibhai ...
2022 Latest Caselaw 8018 Bom

                                                                          905_fast_10390_2021.doc



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                   FIRST APPEAL (STAMP) NO.10390 OF 2021

                     Reliance General Insurance Co.
                     Ltd.                                              ...Appellant
                                    Versus
                     Manjuben @ Saynuben Savjibhai
                     Badgha and Ors.                               ...Respondents
                                                       ...
                     Ms Kalpana R. Trivedi with Mr. Shreenath R. Trivedi for the Appellant.


                                                 CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 18th AUGUST, 2022.

P.C.:-

1. Not on board. Taken on board.

2. Learned counsel for the Appellant, under instructions seeks

leave to withdraw the appeal. Leave is granted.

3. The appeal is dismissed as withdrawn.

4. The compensation, which is deposited before the M.A.C.T.,

Dadra and Nagar Haveli, Silvasa, be paid to the Respondents- original

Digitally signed by Claimants as per the impugned judgment along with interest accrued MEGHA MEGHA S PARAB S Date:

PARAB thereon.

        2022.08.18
        17:07:07
        +0530




                      Megha                             1/2

905_fast_10390_2021.doc

5. Pending application (s), if any, stand (s) disposed of in view

of withdrawal of the appeal. Court fees permissible under the rules

be refunded.

(SMT. ANUJA PRABHUDESSAI, J.)

Megha 2/2