Bombay High Court
Sulochana Balkrishna Kadam vs The Presiding Officer, Cgit 2, Mumbai on 23 July, 2025
2025:BHC-OS:11753 909-OSWP-2107-2010.DOC
sumedh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO.2107 OF 2010
Sulochana Balkrishna Kadam & Anr. ... Petitioners
v/s.
The Presiding Officer, CGIT-1 & Ors. ... Respondents
______________________
Mr. Ramesh Ramamurthy a/w. Adv. Saikumar Ramamurthy,
Adv. Seema Sorte for the Petitioners.
Mr. Ramesh C. for Respondent Nos.2 to 4-LIC.
________________________
CORAM : Kamal Khata, J.
DATED : 23rd July 2025.
P.C.:-
1. The Petitioner as well as Respondent agreed to settle this dispute by the Respondent paying Rs.5,00,000/- in full and final settlement of the Petitioner's claim.
2. In view of the above, the learned Advocate for the Petitioner, on instructions, seeks liberty to withdraw this Petition.
3. The learned Advocate for the Respondent assures the Court that, the payment will be made to the Petitioner's wife Digitally signed by SUMEDH SUMEDH NAMDEO NAMDEO SONAWANE SONAWANE Date:
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4. The Petitioner's wife to give the account number if they choose to transfer it electronically. The Petitioner's Advocate to give the account number of the Petitioner's wife to the Respondent by email, WhatsApp and by all other digital mode available by 25th July 2025.
5. The Respondent's Advocate has handed over an email from the Secretary, (Legal & HPF) committee is taken on record.
6. Petition is disposed of accordingly.
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