The New India Assurance Co Ltd vs Limbaji Tukaram Wanve And Ors
2024 Latest Caselaw 3017 Bom

Bombay High Court

The New India Assurance Co Ltd vs Limbaji Tukaram Wanve And Ors on 31 January, 2024

                             1
                                                    914.02FA

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                BENCH AT AURANGABAD

         935 FIRST APPEAL NO. 914 OF 2002
     WITH CIVIL APPLICATION NO. 2449 OF 2005
                   IN FA/921/2002
        WITH FIRST APPEAL NO. 919 OF 2002
        WITH FIRST APPEAL NO. 956 OF 2002
        WITH FIRST APPEAL NO. 916 OF 2002
       WITH FIRST APPEAL NO. 915 OF 2002
        WITH FIRST APPEAL NO. 918 OF 2002
       WITH FIRST APPEAL NO. 917 OF 2002
        WITH FIRST APPEAL NO. 920 OF 2002
        WITH FIRST APPEAL NO. 922 OF 2002
        WITH FIRST APPEAL NO. 921 OF 2002

         THE NEW INDIA ASSURANCE CO. LTD.
                      VERSUS
         LIMBAJI TUKARAM WANVE AND ANR.
                             ...
Advocate for Appellant : Mr. M.R.Deshmukh
Advocate for Respondent no.1 : Mr.M.M.Patil [Beedkar]
                             ...
                        CORAM : ARUN R. PEDNEKER, J.

                        DATE       : 31.01.2024

P.C. :

1]          Detach Writ Petition Nos. 918/2002 and
922/2002.


2]          List all these matters for final hearing on 26 th

February, 2024 in the final board, except Writ Petition Nos.918/2002 and 922/2002.

914.02FA

3] The parties to give synoptical notes and the judgments on which they want to rely upon.

[ARUN R. PEDNEKER] JUDGE DDC