National Insurance Co Ltd vs Shri. Sattar Ibrahim Shaikh And ...
2022 Latest Caselaw 11121 Bom

                   P.H. Jayani                                     06 FA1758.2007.doc

                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION

                                        FIRST APPEAL NO. 1758 OF 2007

                   National Insurance Co. Ltd.                     .... Appellant
                               v/s.
                   Shri. Sattar Ibrahim Shaikh and anr.            .... Respondents


                   Mr. Atul Gatne for the Appellant.
                   Ms. Sarika Shetye i/b. Mr. S.B. Shetye for the Respondents.

                                            CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 19th OCTOBER, 2022.

P. C. :-

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

to withdraw the Appeal.

2. Leave is granted. First Appeal stands dismissed as withdrawn.

Statutory deposit be transferred to MACT, Thane. Court fees as

permissible under the rules, be refunded. Compensation deposited by

the Appellant - Insurance Company be paid to the Respondents with

accrued interest as per the impugned judgment.

PREETI

JAYANI Digitally signed by PREETI JAYANI (SMT. ANUJA PRABHUDESSAI, J.) Date: 2022.10.21 17:09:50 +0530