The Oriental Insurance Co.Ltd vs Smt.Renuka Amit Nikaljay And Ors
2023 Latest Caselaw 5540 Bom

                                                                 60-fa 1128-13.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                          CIVIL APPELLATE JURISDICTION

                        FIRST APPEAL NO. 1128 OF 2013

 The Oriental Insurance Co.Ltd                   )...Petitioner

          V/S.

 Smt.Renuka Amit Nikaljay And Ors                )...Respondents

                              WITH
                        FIRST APPEAL NO. 1129 OF 2013
 National Insurance Co Ltd                       )...Appellants
                  Vs
 Renuka Amit Nikalijay and Ors                   )...Respondents
                               WITH
                  FIRST APPEAL NO. 1130 OF 2013
 Renuka Amit Nikaljay And Ors ) ...Appellants
  Vs
 Vikas Khosla And Ors                 )...Respondents
 Ms.Poonam Mital, Advocate for Appellants and Respondents in FA
 No.1130/2013.
 Ms.Meenakshi Pahuja h/for Mr. A.M. Gokhale Advocate for the
 Respondent No1 & 2 and Appellant in FA No.1130/2013.

                               CORAM       :     ABHAY AHUJA, J.

                               DATE        :     13th JUNE 2023



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                                                            60-fa 1128-13.doc


 P.C. :


 1         The learned counsel for the parties submit that pleadings

are complete, compilation of documents have been filed and

Appeals are ripe for final disposal. List on 04/08/2023.

2. Learned counsel are at liberty to circulate the brief

propositions and judgments in support.

                                     (ABHAY AHUJA, J.)




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