Bombay High Court
Vijay Sonlal Jadhav And Ors vs The National Insurance Co. Ltd., Jalna ... on 30 July, 2021
Author: R. G. Avachat
Bench: R. G. Avachat
1056CA6853.2021
-1-
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD.
CIVIL APPLICATION NO. 6853 OF 2021
IN
FIRST APPEAL (ST) NO. 9124 OF 2020
Vijay Sonlal Jadhav & Ors. ...Applicants
Versus
The National Insurance Co. Ltd., Jalna
through its Divisional Manager, Aurangabad & Ors. ...Respondents
.....
Shri. R. V. Gore, Advocate for the applicants
Shri. S. V. Kulkarni, Advocate for respondent No. 1
.....
CORAM : R. G. AVACHAT, J.
DATE : 30th JULY, 2021 PER COURT : -
1. Heard learned Counsel and the learned AGP appearing on behalf of the respective parties. Perused the impugned award.
2. In view of the submissions made and for the reasons cited in the application, the applicants are permitted to withdraw 60% of the amount deposited in this Court, on furnishing usual undertaking to the satisfaction of the learned Registrar (Judicial) of this Court. The balance amount be invested in Fixed Deposit in any nationalized bank, till the disposal of the appeal.
SG Punde, PA ::: Uploaded on - 02/08/2021 ::: Downloaded on - 24/09/2021 05:26:29 ::: 1056CA6853.2021 -2-
3. The Civil Application No. 6853 of 2021 for withdrawal of the amount, is accordingly disposed of.
[ R. G. AVACHAT ] JUDGE SG Punde, PA ::: Uploaded on - 02/08/2021 ::: Downloaded on - 24/09/2021 05:26:29 :::