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Shriram General Insurance Co. Ltd., ... vs Sau. Suman Wd/O Ashok Shrikondawar And ...
2026 Latest Caselaw 2691 Bom

Citation : 2026 Latest Caselaw 2691 Bom
Judgement Date : 14 March, 2026

[Cites 0, Cited by 0]

Bombay High Court

Shriram General Insurance Co. Ltd., ... vs Sau. Suman Wd/O Ashok Shrikondawar And ... on 14 March, 2026

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

                                             BEFORE THE NATIONAL LOK ADALAT

                                                  FIRST APPEAL NO. 103/2023

                                        Shriram General Insurance Co. Ltd.
                                                        Versus
                                 Sau. Suman wd/o Ashok Shrikondawar and others
                    ......................................................................................................
                    Shri. E.B. Gaurkhede, Adv. h/f Mr. G.I. Dipwani, Advocate for the Appellant

                    .....................................................................................................
                                       ORDER

(Passed on 14.03.2026)

The learned counsel for the appellant seeks withdrawal of the appeal as per the compromise made between the parties in Form N.

In view of the same, First Appeal is disposed of as withdrawn.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)           (Justice Nivedita P. Mehta)
                         Advocate                  Retd. District Judge

                    MP Deshpande




Signed by: Mr. M.P. Deshpande

Designation: PA To Honourable Judge Date: 18/03/2026 12:25:00

 
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