The New India Assurance Co. Ltd vs Mr Gulshan Samirulla @ Samlullah ...
2022 Latest Caselaw 10547 Bom

                      P.H. Jayani                                     01 FA975.2017.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                           FIRST APPEAL NO. 975 OF 2017

                      The New India Assurance Co. Ltd.                .... Appellant
                                 v/s.
                      Gulshan Samirulla @ Samlullah
                      Qureshi and anr.                                .... Respondents

                      Ms. Poonam Mital for the Appellant.
                      Ms. Deepika Oswal i/b. Mr. Hasim Husain for the Respondents.


                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 11th OCTOBER, 2022.

P. C. :-

. Learned counsel for the Appellant, under instructions, seeks leave

to withdraw the Appeal. Leave is granted. First Appeal stands

dismissed as withdrawn.

2. Compensation deposited before the Commissioner for Workmen's

Compensation and Judge, Sixth Labour Court, Mumbai be paid to the

Respondent No.1 (original claimant) along with interest accrued

thereon as per the impugned judgment.

PREETI H JAYANI Digitally signed by

(SMT. ANUJA PRABHUDESSAI, J.) PREETI H JAYANI Date: 2022.10.13 17:45:56 +0530