New India Assurance Co. Ltd vs Dilip Dayaram Bilbansi And Anr
2022 Latest Caselaw 7078 Bom

                      P.H. Jayani                                     903 CAF1395.2010.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                        CIVIL APPLICATION NO. 1395 OF 2010
                                                        IN
                                           FIRST APPEAL NO.579 OF 2010

                      New India Assurance Co. Ltd.                    .... Applicant
                                  v/s.
                      Mr. Dilip Dayaram Bilbansi and anr.             .... Respondents

                      Ms. Poonam Mital for the Applicant.

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 22nd JULY, 2022.

P. C. :-

. Learned counsel for the Applicant, under instructions, seeks leave

to withdraw the Appeal. Leave is granted. Appeal is dismissed as

withdrawn. Civil Application stands disposed of in view of dismissal of

the Appeal. Compensation deposited by the Appellant before

Commissioner for Workmen's Compensation, Thane be paid to the

Respondent-claimant as per the impugned judgment and award.

Digitally signed by PREETI PREETI

JAYANI Date:

(SMT. ANUJA PRABHUDESSAI, J.) JAYANI 2022.07.26 15:47:46 +0530