Ishwar Shahuraj More vs The Manager, Reliance General ...
2022 Latest Caselaw 9080 Bom

                                            1                7- C. A. No. 12864-2022.odt




       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               BENCH AT AURANGABAD
                 7 CIVIL APPLICATION NO.12864 OF 2022
                            IN FA/2341/2020

                  ISHWAR SHAHURAJ MORE
                         VERSUS
     THE MANAGER, RELIANCE GENERAL INSURANCE CO. LTD.,
                    MUMBAI AND ANOTHER

                                 ...
       Advocate for Applicant : Mr. Shinde Manoj Dharmaraj
      Advocate for respondent No.1 : Mr. A. S. Usmanapurkar
                                ....

                                CORAM : S. G. DIGE, J.
                                DATE : 12.09.2022

PER COURT :-


                Heard learned counsel for the applicant and learned

counsel for the respondents.



2.              Learned counsel for the applicant submits that

respondent No.1 had fled appeal against judgment and award

passed by Commissioner of Workmen Compensation and Labour

Judge, Latur. Said appeal is withdrawn by respondent No.1. This

Court has permitted the applicant to withdraw 50% amount out

of deposited amount by respondent No.1. Now, there is 50%

amount        remained         with   the   Labour     Judge      Latur.      Hence,

permission be given to the applicant to withdraw remaining

50% amount along with accrued interest thereon.




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                                         2               7- C. A. No. 12864-2022.odt




3.               I have herd both the learned counsel. Appeal fled by

respondent No.1 is withdrawn hence I pass the following order.

                                ORDER

(i) Applicant is permitted to withdraw remaining 50%

amount along with accrued interest thereon.

(ii) Application is disposed of.

( S.G. DIGE,) JUDGE

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