Smt. Shubhangi Ajayrao Jirapure vs Irfanuddin S/O Shamimuddin Kazi And 2 ...
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Bombay High Court

Smt. Shubhangi Ajayrao Jirapure vs Irfanuddin S/O Shamimuddin Kazi And 2 ... on 14 March, 2026

  2026:BHC-NAG:4396


                    HIGH COURT LEGAL SERVICES SUB-COMMITTEE, NAGPUR BENCH,
                                            NAGPUR.
                                BEFORE THE NATIONAL LOK ADALAT

                                              FIRST APPEAL NO. 952 OF 2015

                                           Smt. Shubhangi Ajayrao Jirapure
                                                              Versus
                                   Irfanuddin S/o Shamimuddin Kazi and others
                   ----------------------------------------------------------------------------------------------
             Shri P.R.Agrawal, Advocate for the appellant.
             Ms. Anita Mategaonkar, Advocate for the respondent no. 3.

                      ----------------------------------------------------------------------------------------------
                                                              ORDER

(Date: 14/03/2026)

Matter is amicably settled vide settlement Form 'N'. In view of

that, settlement is accepted. The Appeal is disposed of as settled.

Court fee be refunded as per Rules.

The claimant is entitled to withdraw of entire compensation

amount, if any, deposited by the appellant in the Court along with interest

accrued.

                            Member                           Member                      Presiding Officer
                          (Amol Patil )                    (Bharat Vyas)           (Ms. Justice Nivedita P. Mehta)
                            Advocate                         Retd.D.J.


             SKNair




Signed by: Mr. S.K. NAIR

Designation: PS To Honourable Judge Date: 17/03/2026 15:12:23