Reliance General Insurance Co. ... vs Shri. Sumitkumar Vijaykumar ...
2022 Latest Caselaw 6518 Bom

                      Megha                                       2_ fa_1234_2018.doc



                                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                             FIRST APPEAL NO.1234 OF 2018
                           Reliance General Insurance Company
                           Ltd.                                         ...Appellant
                                           Versus
                      Sumitkumar Vijaykumar Gandhi and Anr.             ...Respondents
                                                        ...
                      Ms Shalini Shankar for the Appellant.
                      Mr. Tanmay S. Karwa i/b. Mr. Priyal Sarda for the Respondents.


                                                     CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 11th JULY, 2022.

P. C. :-

1. Learned counsel for the Appellant, under instructions seeks

leave to withdraw the appeal. Leave is granted.

2. The appeal is dismissed as withdrawn.

3. The court fees, as permissible under rules be refunded.

Statutory deposit be transferred to M.A.C.T., Pune.

4. Compensation deposited by the Appellant-Insurance

Company along with accrued interest thereto be paid to the

Respondents-original Claimants as per the impugned judgment and

award.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed MEGHA S by MEGHA S PARAB Date:

2022.07.12 PARAB 17:20:52 +0530