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Sheikh Daud Shiek Ismile And 4 Others vs The New India Assurance Company ...
2023 Latest Caselaw 12878 Bom

Citation : 2023 Latest Caselaw 12878 Bom
Judgement Date : 15 December, 2023

Bombay High Court

Sheikh Daud Shiek Ismile And 4 Others vs The New India Assurance Company ... on 15 December, 2023

Author: Avinash G. Gharote

Bench: Avinash G. Gharote

  2023:BHC-NAG:17243


                                                                  1                                   3.CAF.1400-2023.odt




                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            NAGPUR BENCH AT NAGPUR

                                      CIVIL APPLICATION (CAF) NO. 1400 OF 2023
                                                         IN
                                           FIRST APPEAL NO. 727 OF 2006(D)
                                     ( Sheikh Daut Ismile Sheikh & Ors.
                                                     Vs.
                       The New India Assurance Company Limited, Thr. Its Chief Regional
                                                 Manager )
                  Office Notes, Office Memoranda                      Court's or Judge's orders
                  of Coram, Appearances, Court's
                  orders     or    directions and
                  Registrar's orders

                                          Mr. B.B. Raipure, Advocate for the Applicants/Respondent Nos. 1 to 4.
                                          Mr. Lalit Limaye, Advocate for the Non-applicant/Appellant.



                                          CORAM:        AVINASH G. GHAROTE, J.

DATED : 15th DECEMBER, 2023

Heard.

2. The office note dated 04.12.2023 indicates deposit of the amount of Rs.1,54,608/- by the appellant. The learned counsel for the non-applicant/appellant, has no objection if the amount is withdrawn by the claimants, to whom the amount has been awarded in terms of the judgment of the learned MACT, considering which, the withdrawal is permitted in the above terms.

3. The application is disposed of accordingly in the above terms.

(AVINASH G. GHAROTE, J.)

Signed by: Mr.S.D.Bhimte SD. Bhimte Designation: PA To Honourable Judge Date: 15/12/2023 16:34:16

 
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