Icici Lombard Gic Ltd., Mumbai vs Sangita Pramod Natkar And Ors
2022 Latest Caselaw 12590 Bom

                                           14-IA-18240-22 in FAS-2241-20.doc

Chaitali
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          CIVIL APPELLATE JURISDICTION

                       INTERIM APPLICATION NO. 18240 OF 2022
                                            IN
                           FIRST APPEAL (ST.) NO. 2241 OF 2020

      ICICI Lombard GIC Ltd.                                  ...Applicant/
                                                              Appellant

              Versus

      Sangita Pramod Natkar and Ors.                          ...Respondents

                                   ----------
      Ms. Varsha Chavan for the Appellant.
                                   ----------
                                    CORAM :       R.I. CHAGLA J

                                    DATE     :    5TH DECEMBER, 2022
      ORDER :

1. Heard learned Advocate appearing for the Appellant.

2. By this Interim Application, the Appellant is seeking permission

to amend title clause of the Appeal in view of the change in the

address. The change is required due to the Registrar's order dated

17th August 2022. At the time of filing of the Appeal, the Appellant

had mentioned the address of the Appellant as appears in the clause

title of the First Appeal, but upon the First Appeal being listed before

14-IA-18240-22 in FAS-2241-20.doc

the Registrar of this Court, the Registrar had directed the Appellant

to insert the title appearing in the impugned judgment and award in

the title clause of the Memo of Appeal and all pending Interim

Applications.

3. In view thereof, the present Interim Application has been filed.

4. Having considered the averments in the Interim Application as

well as noting the amendment which is sought by the Appellant in

the Schedule annexed to the Interim Application which is merely to

reflect the address of the Appellant as appearing in the clause title of

the impugned judgment and award in the title of the Memo of

Appeal and pending Interim Applications, the relief sought for in the

Interim Application is required to be granted. Hence, the following

order is passed:

i) The Appellant is permitted to amend the clause title of

the Appeal in accordance with the Schedule annexed to the

Interim Application.

ii) The amendment shall be carried out within a period of

one week from the date of this order.

14-IA-18240-22 in FAS-2241-20.doc

iii) Re-verification is dispensed with.

iv) Interim Application is accordingly disposed of.

[R.I. CHAGLA J.]