The National Insurance Co. Ltd. ... vs Sushila Wd/O Subhash Mendhe And ...
2022 Latest Caselaw 5165 Bom

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   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             NAGPUR BENCH, NAGPUR.

     CIVIL APPLICATION (CAF) NO. 3871/2018 IN FIRST APPEAL
                     NO. 1062 OF 2017 (D)

National Insurance Company Ltd., Nagpur thr. Regional Manager V/s Mrs Sushila
Subhash Mendhe and others.

Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions                Court's or Judge's orders.
and Registrar's Orders.
                  Shri V.P.Maldhure, Advocate for applicant/respondent No.1.
                  Shri R.M.Pande, Advocate for appellant.
                  Shri R.K. Borkar, Advocate for respondent No.2.

                  CORAM: S.M. MODAK, J.

DATE : 08/06/2022.

1. Heard learned advocate Shri V.P. Maldhure for the applicant/insurance company/respondent No.1, Shri R.M. Pande, learned advocate for appellant and Shri R.K. Borkar, learned advocate for respondent No.2.

2. This Court, has already decided First Appeal No. 1062/2017 preferred by the original claimants on 23/01/2018. At that time, First Appeal No. 874/2018 was also pending. It was an appeal filed by the Insurance Company. However unfortunately, it was not brought to the notice of this Court while deciding the First Appeal No. 1062/2017, that appeal of the Insurance Company is pending.

3. By this application, the Insurance Company is asking for recalling the said judgment. The First Appeal was disposed of by 'Justice Shri Manish Pitale'. So, the Civil Application needs to be placed before him only.

916caf3871.2018.odt

4. Office to do the needful.

5. At the same time, the First Appeal No. 874/2018 filed by the Insurance Company is pending before this Court.

6. All the learned advocate submitted that pending First Appeal No. 874/2018 be also transferred to the Court presided over by 'Justice Shri Manish Pitale'. Office to do the needful.

JUDGE

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Signed By:RAJESH K NANDURKAR

Signing Date:10.06.2022 16:44