National Insurance Co.Ltd vs Shri.Dayanand Bhimrav Kodale And ...
2022 Latest Caselaw 10430 Bom

                                                                                    6 fa-st-10050-17.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                        FIRST APPEAL (ST) NO. 10050 OF 2017
                                                      WITH
                                        CIVIL APPLICATION NO. 1357 OF 2018


                        National Insurance Company Ltd.                          ..Appellant

                                      v/s.

                        Shri Dayanand Bhimrao Kodale & Ors.                      ..Respondents

                        Ms. Urmila K. Sanil. for the Appellant/Applicant Petitioner.


                                                   CORAM : ANUJA PRABHUDESSAI, J.

DATED : 10th OCTOBER, 2022.

P.C.

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

to withdraw the Appeal. Leave granted. Appeal is dismissed as

withdrawn.

2. Court fee permissible under the Rules be refunded.

3. Statutory deposit be transferred to MACT, Raigad, Alibag.

4. Compensation deposited by the Appellant alongwith interest

accrued thereon, be paid to the Respondent-original claimant No.1, as

per the impugned judgment and award

5. Civil Application/s, stands disposed of.

Digitally (ANUJA PRABHUDESSAI, J.) signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.10.13 14:55:56 +0530

P P SALGAONKAR 1 of 1