Future General India Insurance Company ... vs Reliance General Insurance Company ...
2024 Latest Caselaw 904 Bom

Bombay High Court

Future General India Insurance Company ... vs Reliance General Insurance Company ... on 15 January, 2024

Author: Bharati Dangre

Bench: Bharati Dangre

                                                                             Board Sr.No.:-4

         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             ORDINARY ORIGINAL CIVIL JURISDICTION

                  INTERIM APPLICATION NO. 2074 OF 2021
                                   In
                     COMMERCIAL SUIT 1341 OF 2018

         Future Generali India Insurance Company      ....PETITIONER
         Limited
                    V/S
         Reliance General Insurance Company Limited....RESPONDENT

WITH NOTICE OF MOTION IN COMMERCIAL DIVISION MATTERS NO. 772 OF 2019 In Commercial Suit 1341 OF 2018

Future General India Insurance Company ....PETITIONER Limited V/S Reliance General Insurance Company Limited....RESPONDENT

WITH THIRD PARTY NOTICE NO. 1 OF 2023 In Commercial Suit 1341 OF 2018

Reliance General Insurance Company Limited ....PETITIONER And Barents Re Reinsurance Company(third Party) V/S Future Generali India Insurance Company ....RESPONDENT

Mr. Dinyar Modon Senior Advocate a/w Mr. Ashish Kamat Senior Advocate a/w Mr. Pranav Sampat a/w Ms. Ankita Roy a/w Ms. Dixita Gohil i/by Khaitan & Co. for Plaintiff/Applicant.

Mr. Nikhil Sakhardande Senior Advocate a/w Mr. Rohan Kadam, a/w Mr. Rajendra Barot, Ms. Nafisa Khandeparkar, Ms. Devanshi Jhaveri and Mr. Devavrat Nimalkar i/by AZB & Partners for Defendant.

        CORAM :                HON'BLE SMT. JUSTICE BHARATI DANGRE
                               J
        DATE :                 15th January, 2024
 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )