Bombay High Court
Shri.Balbhim Baburao ... vs The New India Assurance Co.Ltd on 16 April, 2019
Author: K.K. Tated
Bench: K.K. Tated
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE CIVIL JURISDICTION
FIRST APPEAL NO. 1612 OF 2016
The New India Assurance Co. Ltd. Through ....Appellant
Centralized Motro Tp Claims Hub,
V/S
Mr. Balbhim Baburao Sankpal And Anr. ....Respondent
WITH CA IN OTH.(MCA/TXA/CA/FERA) NO. 181 OF 2017 In CROSS OBJECTION STAMP LODGING NO . 10404 OF 2017 Shri.balbhim Baburao Sankpal,(thr.his Wife ....Applicant Seema Sankpal As The Appellant Is 100% Disabled) V/S The New India Assurance Co.ltd. ....Respondent WITH CROSS OBJECTION STAMP STAMP NO. 10404 OF 2017 In FIRST APPEAL 1612 OF 2016 The New India Assurance Co. Ltd. Through ....Petitioner Centralized Motro Tp Claims Hub, V/S Mr. Balbhim Baburao Sankpal And Anr. ....Respondent Devendranath S. Joshi Adv For Appellant Shri Nsarg Mehta adv i/by Adv. Baldev H. Bhalwal, For Respondent No.1.
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DATE : 16th April, 2019
P.C. :
Not on Board. Taken on Board. at present no order, ( FOR REGISTRAR JUDICIAL - I ) Page 2/2 ::: Uploaded on - 18/04/2019 ::: Downloaded on - 18/04/2019 22:42:04 :::