National Insurance Co. Ltd vs Mr. Anand Arvind Mahajan And Anr
2022 Latest Caselaw 10436 Bom

                                                                                    5 fa-st-29239-16 .doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                       FIRST APPEAL (ST) NO. 29239 OF 2016
                                                     WITH
                                       CIVIL APPLICATION NO. 616 OF 2017
                                                     WITH
                                       CIVIL APPLICATION NO. 617 OF 2017

                        National Insurance Company Ltd.                         ..Appellant

                                     v/s.

                        Mr. Anand Arvind Mahajan & Anr.                   ..Respondents


                        Ms. Urmila K. Sanil for the Appellant.

                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 10th OCTOBER, 2022.

P.C.

1. Learned Counsel for the Appellant, under instructions from the Officer who is present before the Court, 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 Appeal is dismissed as withdrawn.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 along with interest accrued thereon, be paid to the Respondent- original claimant No.1 as per the impugned Judgment and Award

5. Civil Applications stand disposed of in view of withdrawal of appeal.

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

2022.10.13 14:57:48 +0530

P P SALGAONKAR 1 of 1