The New India Assurance Company ... vs Shri Prakash Rama Shetty
2022 Latest Caselaw 11505 Bom

                                                                                    505-FA-543-2020.doc

     rrpillai
                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    BEFORE THE NATIONAL LOK ADALAT
                                                         FIRST APPEAL NO. 543 OF 2020



                                   The New India Assurance Co.Ltd.                              .....Appellant
                                   (Insurer of Private Luxury Bus No. MH05R212)
                                          vs.
                                   Shri Prakash Rama Shetty                                     .....Respondent


                                   Ms. Poonam Mittal, Advocate for the Appellant.
                                   None for the Respondents.

                                                                     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

RAJESHWARI by Digitally signed RAJESHWARI allowed to be withdrawn. The Appeal is dismissed as withdrawn.

           RAMESH PILLAI
RAMESH     Date:
PILLAI     2022.11.16
                13:10:38 +0530





                                                 505-FA-543-2020.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 the

withdrawal of First Appeal, Respondent/Claimant is 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. Refund of Court Fees permitted as per applicable rules.

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