Iffco Tokio General Insurance Co. ... vs Ramesh S/O Satyanarayanji Maloo ...
2023 Latest Caselaw 1623 Bom

    Order                                                                                             1602caf1159.22
                                                             1


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


                                     CIVIL APPLICATION [CAF] NO.1159/2022
                                    IN CIVIL APPLICATION [CAF] NO.1143/2022
                                       IN FIRST APPEAL ST.NO. 27457/2018.
                                           IFFCO Tokio General Insurance Co. Ltd.
                                                        -VERSUS-
                                          Ramesh Satyanarayanji Maloo and others.

    Office notes, Office Memoranda of
    Coram, appearances, Court's orders                              Court's or Judge's Orders
    or directions and Registrar's orders.


                                                 None for the Applicant/Appellant.
                                                 Ms. N.N. Burange, Advocate                 for       Non-applicant
                                                 No.1/Applicant.




                                                       CORAM : VINAY JOSHI AND
                                                                         VALMIKI SA MENEZES, JJ.

DATE : FEBRUARY 16, 2023.

Heard.

2. This is an application seeking

withdrawal of compensation amount deposited by

the appellant/Insurance Company in pursuance of

judgment and award of the Tribunal.

3. Issue notice to the appellant,

returnable on 21.02.2023.

Signed By:RAKESH GANESHLAL DHURIYA JUDGE JUDGE Private Secretary High Court of Bombay, at Nagpur Signing Date:17.02.2023 16:24 Rgd.