The Shipping Corporation Of India ... vs R.K.Morkar
2022 Latest Caselaw 10882 Bom

Megha                                      903_fa_1633_1996.doc



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                  FIRST APPEAL NO.1633 OF 1996

Shipping Corporation of India Ltd.                   ...Appellant
              Versus
Mr. M.K. Morkar, since deceased
through his L.R.'s -
1A. Revabai K. Morkar                              ...Respondent
                                   ...
Mr. Vinay Kumar i/b. M/s. F.F. Associates for the Appellant.
Mr. Gaurav Sonik, ofcer of the Appellant Corporation present.
None for the Respondent.


                        CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 17th OCTOBER, 2022.

P.C. :-

1. Learned counsel for the Appellant states that the

compensation as per the impugned judgment has been deposited

before the ofce of the Commissioner for Workmen's Compensation

Act and Judge, Third Labour Court at Mumbai.

2. Learned counsel for the Appellant, under instructions

from Mr. Gaurav Sonik, ofcer of the Appellant-Corporation, who is

present before the Court, states that the Appellant has no objection

if the said amount is paid to the Respondent and that subject to

approval by the Appellant-Corporation the appeal shall be

Megha 903_fa_1633_1996.doc

withdrawn. He seeks time to take necessary instructions as regards

withdrawal of the appeal. Time is granted.

3. Stand over to 14/11/2022.

                                            (SMT. ANUJA PRABHUDESSAI, J.)




        Digitally signed
MEGHA   by MEGHA S
        PARAB
S       Date:
PARAB   2022.10.19
        11:04:27 +0530