The New India Assurance Co.Ltd vs Shri. Saudagar S/O. Vithoba Raut ...
2022 Latest Caselaw 10252 Bom

                                                                                  902 fa 551-12.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION

                                          FIRST APPEAL NO. 551 OF 2012


                    The New India Assurance Co. Ltd.                    ..Appellant.

                                   v/s.

                    Shri Saudagar S/o. Vithoba Raut & Anr.              ..Respondents


                    None for the Appellant/Applicant.
                    None for the Respondent.

                                                CORAM : ANUJA PRABHUDESSAI, J.

DATED : 4th OCTOBER, 2022.

P.C.

1. The matter is placed for speaking to minutes. The Office noting

reveals that in para 2, line 4 of the Order dated 12.10.2012 date of

impugned judgment is typed as 30.09.2010 instead of 20.09.2010.

2. Order dated 12.10.2022 stands corrected to read accordingly .

Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

(ANUJA PRABHUDESSAI, J.) 2022.10.06 12:41:46 +0530

P P SALGAONKAR 1 of 1