Cholamandalam M.S. General ... vs Sadiya Afzal Khan And Ors
2022 Latest Caselaw 10316 Bom

                                          {1}                        S-FA-1659-2020


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

                   FIRST APPEAL NO. 1659 OF 2020

     CHOLAMANDALAM M S GENERAL INSURANCE COMPANY
                         LTD
                       VERSUS
            SADIYA AFZAL KHAN AND OTHERS

                              ...
      Advocate for Respondent Nos.1 to 6 : Mr. P.C. Mayure
                             ....

                                       CORAM : S.G. DIGE, J.
                                       DATE : 6th October, 2022

 ORDER :

. The motion is made for speaking to the minutes of

the judgment and order dated 29th September, 2022.

2. The learned Counsel for respondent Nos.1 to 6

submits that, this Court has allowed the appeal fled by

the appellant - Insurance Company. In the operative part

of the order this Court has not mentioned that,

respondent Nos.1 to 6 are permitted to withdraw amount

as per clause (ii) of operative order.

3. Learned Counsel further submits that, amount which

Pooja K.

{2} S-FA-1659-2020

comes to share of respondent Nos.1 to 6 be transferred to

the Member, Motor Accident Claims Tribunal, Beed.

Hence, requested to pass appropriate orders.

4. Considering the submissions of learned Counsel for

respondent Nos.1 to 6, "respondent Nos.1 to 6 are

permitted to withdraw amount as per clause (ii) of

operative order" and "amount which comes to share of

respondent Nos.1 to 6 be transferred to the Member,

Motor Accident Claims Tribunal, Beed".

5. The corrections be made accordingly.

6. The motion stands disposed of.

(S.G.DIGE, J.)

Pooja K.