Hdfc Ergo General Insurance Co. Ltd., ... vs Sukhendra @ Kallu R. Tripathi And Others
2024 Latest Caselaw 24390 Bom

Bombay High Court

Hdfc Ergo General Insurance Co. Ltd., ... vs Sukhendra @ Kallu R. Tripathi And Others on 19 August, 2024

Author: M.W. Chandwani

Bench: M. W. Chandwani

                                               1                           18 caf2825.22.odt

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

                    CIVIL APPLICATION (CAF) NO.2825 OF 2022
                                      AND
                      FIRST APPEAL STAMP NO.7900 OF 2022
 HDFC ERGO General Insurance Co. Ltd. Vs. Sukhendra @ Kallu R. Tripathi and others
__________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's orders.
and Registrar's Orders.
                             Shri A.M. Kukday, Advocate for applicant/appellant.

                                    CORAM : M.W. CHANDWANI, J.

DATE : AUGUST 19, 2024.

1. Shri Kukday, learned counsel for the applicant/appellant, by tendering pursis dated 19.08.2024 across the bar accompanied by the judgment in Claim Petition No.535/2016 dated 04.07.2023, which is taken on record, submits that in the claim petition, which is decided on merits, the appellant has been exonerated from liability, therefore, the present appeal filed against the order of liability becomes infructuous.

2. In view of above, the civil application as well as first appeal stand disposed of as infructuous. No costs.

JUDGE

Wagh