National Insurance Co. Ltd., Thr. ... vs Vishwanath Pandurang Shikare And ...
2026 Latest Caselaw 2655 Bom

Bombay High Court

National Insurance Co. Ltd., Thr. ... vs Vishwanath Pandurang Shikare And ... on 14 March, 2026

                                      HIGH COURT LEGAL SERVICES SUB-COMMITTEE,
                                               NAGPUR BENCH, NAGPUR.

                                            BEFORE THE NATIONAL LOK ADALAT

                                               FIRST APPEAL ST. NO. 3449/2024

                                          National Insurance Company Ltd.
                                                        Versus
                                      Vishwanath Pandurang Shikare and others
                    ......................................................................................................
                    Shri. C.C.Anthony, Advocate for the Appellant
                    Shri. S.C. Bhalerao, Advocate for the Respondent No.1
                    .....................................................................................................
                                                       ORDER

(Passed on 14.03.2026)

The appellant has tendered pursis today, which is marked as "X" for identification.

The Appeal stands disposed as withdrawn in terms of pursis Exh. 'X'. No costs.

The Respondent / Claimant shall be entitled to withdraw the amount of compensation, if deposited in the Court, along with accrued interest.

Court fees, if any, be refunded to the appellant as per rules.

                         MEMBER                      MEMBER                    PRESIDING OFFICER
                       (Amol Patil)                (Bharat Vyas)            (Justice Nivedita P. Mehta)
                         Advocate                 Retd. District Judge

                    MP Deshpande




Signed by: Mr. M.P. Deshpande

Designation: PA To Honourable Judge Date: 17/03/2026 14:20:56