Royal Sundaram Alliance ... vs Sayed Wahidabegum W/O Sayed ...
2022 Latest Caselaw 10986 Bom

                                  {1}                       S-FA-2218-2018


      IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                 BENCH AT AURANGABAD

                    FIRST APPEAL NO. 2218 OF 2018

         ROYAL SUNDARAM ALLIANCE INSURANCE CO LTD
                         VERSUS
       SAYED WAHIDABEGUM SAYED IBRAHIM AND OTHERS

                               ...
       Advocate for Respondent Nos.1 to 3 : Mr. S.R. Shirsat
                              ....

                               CORAM : S.G. DIGE, J.
                               DATE : 18th October, 2022

 ORDER :

. This motion is made for speaking to the minutes of the

judgment and order dated 19th September, 2022.

2. The learned Counsel for respondent Nos.1 to 3 -

original claimants submits that, this Court has dismissed the

appeal but in operative part of the judgment and order

dated 19th September, 2022 it is not mentioned that,

respondent Nos.1 to 3 - original claimants are permitted to

withdraw the amount. Hence, requested to pass appropriate

orders.

3. Considering the submissions of learned Counsel for

Pooja K.

{2} S-FA-2218-2018

respondent Nos.1 to 3 - original claimants, "respondent

Nos.1 to 3 - original claimants are permitted to withdraw

the amount".

4. The correction be made accordingly.

5. The motion stands disposed of.

(S.G.DIGE, J.)

Pooja K.