Bajaj Alliance General Insurance ... vs Mr. Dhanaji Rangnath Chavare
2022 Latest Caselaw 11719 Bom

                                                                                         1 fa 552-16.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                         FIRST APPEAL NO. 552 OF 2016
                                                     WITH
                                       CIVIL APPLICATION NO. 2069 OF 2013

                        Bajaj Alliance General Insurance
                        Co. Ltd.                                    ..Appellant/Applicant.
                                     v/s.

                        Mr. Dhanaji Ranganath Chavare                     ..Respondents

                        Mr.H.S.Shinde i/b. Mr. M.M.Sathaye for the Appellant/Applicant.
                        None for the Respondent.

                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th NOVEMBER, 2022.

P.C.

1. Learned Counsel for the Appellant, under instructions, seeks leave to withdraw the appeal.

2. Leave granted. Appeal is dismissed as withdrawn.

3. Court fee, as permissible under the Rules, be refunded.

4. Statutory deposit be transferred to MACT, Baramati.

5. It is stated that the Respondent-Claimants have already withdrawn 50% of the compensation deposited by the Appellant-Insurance Company. Balance 50% compensation with proportionate interest accrued thereon be paid to the Respondents-Original Claimants as per the impugned judgment and Award.

6. Civil Application stands disposed in view of withdrawal of appeal.

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.11.17 19:36:59 (ANUJA PRABHUDESSAI, J.) +0530

P P SALGAONKAR 1 of 1