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The New India Assurance Co. Ltd vs Mr. Baskar Pandurang Kamble And ...
2022 Latest Caselaw 11512 Bom

Citation : 2022 Latest Caselaw 11512 Bom
Judgement Date : 12 November, 2022

Bombay High Court
The New India Assurance Co. Ltd vs Mr. Baskar Pandurang Kamble And ... on 12 November, 2022
Bench: Gauri Godse
                                                                                  502-FA-415-2019.doc

    rrpillai
                                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                    BEFORE THE NATIONAL LOK ADALAT
                                                       CIVIL APPELLATE JURISDICTION
                                                         FIRST APPEAL NO. 415 OF 2019


                                  The New India Assurance Co.Ltd.                             .....Appellant
                                         vs.
                                  Mr Baskar Pandurang Kamble and Anr                          .....Respondents


                                  Ms Pooja Yadav i/b. Mr.D.R. Mahadik, Advocate for the Appellant.
                                  Mr. Advocate 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. Learned counsel appearing for the Appellant states that she has instructions

to withdraw the First Appeal. She seeks leave to withdraw the Appeal. Leave

granted.

               Digitally signed
               by RAJESHWARI
RAJESHWARI     RAMESH PILLAI
RAMESH
PILLAI

Date: 2. First Appeal dismissed as withdrawn. 2022.11.16 13:10:38 +0530

502-FA-415-2019.doc

3. Learned counsel for the Appellant states that the entire amount as per

Judgment and Order is deposited in the Tribunal. In view of the withdrawal of the

Appeal Respondents-Claimants will be entitled to withdraw the entire amount with

accrued interest from MACT Mumbai.

4. Statutory amount, if any, in this Court to be transferred to MACT, Mumbai

with accrued interest.

5. Refund of Court Fees permitted as per rules.

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

 
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