Bombay High Court
Mr. Sanjay Ajinath Hole vs National Insurance Co.Ltd. And Anr on 1 October, 2018
517 CAF 13568 OF 2018.odt
vks
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 3568 of 2018
IN
FIRST APPEAL(ST) NO.13254 OF 2018.
Sanjay Ajinath Hole ... Applicant
In the matter between
National Insurance Co.Ltd ... Appellant
V/s.
Sanjay Ajinath Hole and anr ... Respondents
Mr. Abhijit P. Kulkarni, for the applicant
Mr. Amol Gatne, for the appellant.
CORAM : DR.SHALINI PHANSALKAR-JOSHI, J.
DATE : 1 st OCTOBER,2018. P.C. : 1] Not on board. Upon mentioning, taken on today's board. 2] Heard learned counsel for the applicant and appellant. 3] As per order dated 5th May, 2018, passed by this Court, it
was recorded that the appellant has even no objection, if respondent- claimants withdraw the admitted amount of Rs.14 lakhs. 4] In view thereof, this application is allowed. The applicant- claimant is permitted to withdraw an amount of Rs.14 lakhs subject to furnishing usual undertaking.
5] Application is disposed off accordingly.
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