The New India Assurance Co. Ltd. Thr. ... vs Smt. Sumanbai Vishwasrao Shingne And ...
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Bombay High Court

The New India Assurance Co. Ltd. Thr. ... vs Smt. Sumanbai Vishwasrao Shingne And ... on 14 March, 2026

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

                                              FIRST APPEAL NO. 511 OF 2012

                              The New India Assurance Company Limited, Nagpur
                                                              Versus
                                  Smt. Sumanbai Vishwasrao Shingne and others
                   ----------------------------------------------------------------------------------------------
             Shri Sandeep Marathe, Advocate for the appellant.

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

(Date: 14/03/2026)

Learned counsel for the appellant seeks withdrawal of the first appeal in view of the compromise in Form 'H'.

In view of the same, First Appeal is disposed of as withdrawn.

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

                            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 15:58:48