Shriram General Insurance ... vs Uttam Pitambar Waghmare And Ors
2022 Latest Caselaw 10859 Bom

Megha                                     5_caf_1536_2018.doc



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                CIVIL APPLICATION NO.1536 OF 2018
                               WITH
                CIVIL APPLICATION NO.1537 OF 2018
                                IN
              FIRST APPEAL (STAMP) NO.1687 OF 2018

Shriram General Insurance Company
Ltd.                                                    ...Applicant
                 Versus
Uttam Pitambar Waghmare and Ors.              ...Respondents
                                 ...
Ms Shalini Shankar i/b. M/s. KMC Legal Venture for the
Applicant/Appellant.
None for the Respondents.


                          CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 17th OCTOBER, 2022.

P.C. :-

1. Ms Shalini Shankar, learned counsel for the Appellant,

under instructions seeks leave to withdraw the delay condonation

application along with the appeal. Leave is granted.

2. The delay condonation application is dismissed as

withdrawn. Registration of the appeal is rejected in view of withdrawal

of the delay condonation application.

Megha 5_caf_1536_2018.doc

3. Pending application (s), if any, stand (s) disposed of.

4. Court fees, permissible under the Rules be refunded.

5. Statutory deposit be transferred to M.A.C.T., Baramati.

6. Compensation deposited by the Appellant-Insurance

Company along with accrued interest thereon be paid to the original

Claimants as per the impugned Judgment.

(SMT. ANUJA PRABHUDESSAI, J.)

Digitally signed by MEGHA MEGHA S PARAB S Date:

PARAB 2022.10.20 14:09:39 +0530