New India Assurance Co. Ltd vs Sapana B. Shivanand Kamat And ...
2022 Latest Caselaw 9085 Bom

                      P.H. Jayani                                         903(B) FA1465.doc

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                           FIRST APPEAL NO. 1465 OF 2008

                      New India Assurance Co. Ltd.                    .... Appellant
                                 v/s.
                      Sapana B. Shivanand Kamat and ors.              .... Respondents


                      Mr. Indrajeet R. Kulkarni for the Appellant.

                                               CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 12th SEPTEMBER, 2022.

P. C. :-

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

to withdraw the Appeal. Leave is granted. First Appeal stands

dismissed as withdrawn. Statutory deposit, if any, be transferred to

Claims Tribunal, Dadra and Nagar Haveli, Silvassa. Court fees as

permissible under the rules, be refunded. Compensation deposited by

the Appellant - Insurance Company be paid to the Respondents /

original claimants as per the impugned judgment and award. Pending

Applications, if any, stand disposed of in view of withdrawal of the

Appeal.

Digitally signed by PREETI PREETI JAYANI

JAYANI Date:

2022.09.15 (SMT. ANUJA PRABHUDESSAI, J.) 15:21:01 +0530