New India Assurance Co. Ltd vs Paravati Kashinath Dhargalkar ...
2022 Latest Caselaw 9609 Bom

             Megha                                       904_fast_27703_2007(rc_348_13).doc



                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                           FIRST APPEAL (STAMP) NO.27703 OF 2007
                               (REJECTED CASE NO.348 OF 2013)

               The New India Assurance Co. Ltd.                    ...Appellant
                            Versus
               Parvati Kashinath Dhargalkar and
               Ors.                                             ...Respondents
                                               ...
             Ms Poonam Mittal for the Appellant.
             Mr. Rohit P. Mahadik h/f M/s. Khandeparkar and Associates for
             Respondent Nos.2 and 3.
             Mr. P.A. Narayanan for Respondent No.6.


                                        CORAM: SMT. ANUJA PRABHUDESSAI, J.

DATED : 21st SEPTEMBER, 2022.

P. C. :-

1. Learned counsel for the Appellant seeks leave to

withdraw the appeal. Leave is granted.

2. The appeal is dismissed as withdrawn.

3. Pending application (s), if any, stand (s) disposed of.

4. Statutory deposit be transferred to the Claims Tribunal,

Sindhudurg. Amount deposited by the Appellant-Insurance Company Digitally signed by MEGHA MEGHA S

be paid to the Respondents-Claimants as per the impugned PARAB S Date:

PARAB 2022.09.23 17:22:04 +0530

Megha 904_fast_27703_2007(rc_348_13).doc

judgment.

5. Court fees, as permissible under the rules be refunded.

(SMT. ANUJA PRABHUDESSAI, J.)