Bombay High Court
Shriram General Insurance Co. Ltd., Thr ... vs Trupti Satish Patil U/G Of Her Father ... on 7 September, 2018
Author: P.R. Bora
Bench: P.R. Bora
920 & 925-CA-4196-2018 .odt
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
920 CIVIL APPLICATION NO. 4196 OF 2018
IN FAST/6847/2018
SHRIRAM GENERAL INSURANCE CO. LTD THR ITS BRANCH
MANAGER AND ANR
VERSUS
KAILASH SATISH PATIL AND ANR
WITH
CIVIL APPLICATION NO. 4458 OF 2018 IN
FAST/7307/2018
SHRIRAM GENERAL INSURANCE CO. LTD THR ITS BRANCH
MANAGER AND ANR
VERSUS
TRUPTI SATISH PATIL U/G OF HER FATHER SATISH
NARAYAN PATIL AND ANR
...
Advocate for Applicants : Mr. S. G. Chapalgaonkar
Advocate for Respondent No. 1 : Mr. S.V.
Suryawanshi & Mr. Patil S. Santosh
...
CORAM : P.R. BORA, J.
DATED : 07 th SEPTEMBER, 2018. PER COURT:-
. In view of the fact that the applicant- Insurance Company has deposited the entire amount of compensation alongwith interest accrued thereon, The interim stay granted vide order passed on 23.03.2018 is made absolute. The Civil Application stands disposed of.
(P.R. BORA, J.) Mujaheed// ::: Uploaded on - 12/09/2018 ::: Downloaded on - 13/09/2018 00:12:19 :::