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The New India Assurance Co. Ltd. ... vs Smt. Rashmi Arvind Choudhari And ...
2022 Latest Caselaw 11504 Bom

Citation : 2022 Latest Caselaw 11504 Bom
Judgement Date : 12 November, 2022

Bombay High Court
The New India Assurance Co. Ltd. ... vs Smt. Rashmi Arvind Choudhari And ... on 12 November, 2022
Bench: Gauri Godse
                                                                                504-1784-2019-IA-3520-2022.doc

    rrpillai
                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   BEFORE THE NATIONAL LOK ADALAT
                                                       FIRST APPEAL NO. 1784 OF 2019



                                  The New India Assurance Co.Ltd.                           .....Appellant
                                  through Legal Hub
                                         vs.
                                  Rashmi Arvind Choudhari and Ors.                          .....Respondents


                                  Ms Poonam Mittal for the Appellant.
                                  Mr T.J. Mendon for the Respondent.


                                                                     CORAM      :     Gauri Godse, J.

Head of the Panel : H.M.Bhosale, Registrar, Judicial II : P.A.Patki, Deputy Registrar, A Civil Br. & PIO DATE : 12th November 2022 P.C.

1. Ms Mittal appearing for the Appellant states that she has instructions to

withdraw the Appeal. She seeks leave to withdraw the Appeal. First Appeal Digitally signed by RAJESHWARI RAJESHWARI RAMESH PILLAI RAMESH PILLAI Date:

2022.11.16 allowed to be withdrawn. The Appeal is dismissed as withdrawn. 13:10:36 +0530

504-1784-2019-IA-3520-2022.doc

2. Learned counsel appearing for the Appellant states that the entire amount as

per the impugned Order is already deposited in MACT-Alibaug. In view of

withdrawal of First Appeal, Respondents/Claimants are entitled to withdraw the

entire amount as per the impugned Judgment and Order from MACT-Alibaug.

3. Statutory deposit in this court to be transferred to MACT, Raigad at Alibaug

with accrued interest.

4. In view of the withdrawal of the Appeal, pending Applications stand

disposed of.

5. Refund of Court Fees permitted as per applicable rules.

P.A.Patki H.M.Bhosale Gauri Godse, J. Member Member Head of the Panel

 
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