The New India Assurance Co. Ltd vs Smt. Varsha Sandeep Sabale And Ors
2023 Latest Caselaw 5744 Bom

                                           1                        15 fa 853-2018-c.doc


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                               FIRST APPEAL NO.853 OF 2018

 The New India Assurance Company Limited                           ... Appellant
       Vs.
 Smt. Varsha Sandeep Sabale and ors.                               ... Respondents
                                 -------

 Mr.Ketan Joshi, Advocate for the Appellant.
 Mr.Yuvraj P. Narvankar, Advocate for the Respondents No.1, 4 to 6.

                                               -------

                            CORAM :     ABHAY AHUJA, J.

                            DATE :      16 JUNE, 2023.


 P.C. :

1. The compilation of documents is filed and also served on the other

side.

2. Both the learned counsel are ad-idem that the matter can be finally

disposed.

3. List on 26th June, 2023, for final disposal at 2.30 p.m.

4. In the meanwhile, the learned counsel for the parties may submit

brief summary of propositions alongwith supporting judgments by the

next date.

                                                          (ABHAY AHUJA, J.)



  Priya R. Soparkar                                                                           1 of 1