Ranjana Wd/O Mohan Hedau And 3 ... vs Balkrishan S/O Ramchandra ...
2022 Latest Caselaw 13124 Bom

                                                                                               (1)                                                  94caf1817.21

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                         CIVIL APPLICATION (F) NO. 1817 OF 2021
                                           IN
                             FIRST APPEAL NO. 1023 OF 2009
                (Ranjana Mohan Hedau vrs. Balkishan Ramchandra Wadbude)
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. P.R.Sharma, Advocate h/f Mrs. S.P.Deshpande, Advocate for Insurance Company
           Mr. P.S.Mirache, Advocate applicant


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

DATE : 16/12/2022

Civil Application (F) No. 2534/2022 seeks withdrawal of the amount deposited in this Court as indicated in prayer clause (i) & (ii), for which Mr.Sharma, learned counsel holding for Smt.Deshspande, learned counsel for the Respondent No.2 has no objection, in view of the fact that the appeal has already been decided by the judgment dated 11.10.2019, considering which the application is allowed in so far as prayer clause (i) & (ii) is concerned.

In so far as prayer clause (iii) is concerned, Mr. Mirache, learned counsel for the applicant on instruction does not press the said prayer, with liberty to file afresh, which is granted.

JUDGE Rvjalit Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:20.12.2022 16:17