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New India Assurance Co. Ltd., Thr Its ... vs Rameshwar Govind Deshmukh And Anr
2024 Latest Caselaw 2497 Bom

Citation : 2024 Latest Caselaw 2497 Bom
Judgement Date : 25 January, 2024

Bombay High Court

New India Assurance Co. Ltd., Thr Its ... vs Rameshwar Govind Deshmukh And Anr on 25 January, 2024

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                     FIRST APPEAL NO. 2666 OF 2018

 NEW INDIA ASSURANCE CO. LTD., THR ITS AUTHORIZED SIGNATORY,
                       AURANGABAD
                           VERSUS
            RAMESHWAR GOVIND DESHMUKH AND ANR

Mr. A. B. Kadethankar, Advocate for the appellant
Mr. K. N. Shermale, Advocate for the respondent No.1.

                                  CORAM       : R. M. JOSHI, J.
                                  DATE        : 25th JANUARY, 2024

P.C. :-

1. None appeared for respondent No.2 in spite of service of notice.

2. By consent of both sides, appeal is taken up for final hearing

without calling R and P as learned counsel for both sides do not dispute

the facts of the case.

3. After completion of the argument of learned counsel for both sides,

at the request of learned counsel for the claimants, stand over to 30 th

January, 2024 for placing of judgment on record.

(R. M. JOSHI, J.)

ssp

946.fa2666.18.odt 1 of 1

 
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