Shri. Sunil Sadanand Bokil vs Life Insurance Corporation Of ...
2021 Latest Caselaw 13820 Bom

                      Shubhada S Kadam                                         6 wp 11853.2016.doc

                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         CIVIL APPELLATE JURISDICTION
                                         WRIT PETITION NO.11853 OF 2016


                      Sunil Sadanand Bokil                                    ....Petitioner
                           Versus
                      Life Insurance Corporation of India through
                      its Chairman and ors.                                   ....Respondents


                      Mr. Sunny P. Udasi i/b. Mr. Pranil K. Sonawane, advocate for the
                      petitioner.
                      Mr. Ramesh K. Cheulkar, advocate for respondent No.1.


                                                  CORAM : PRASANNA B. VARALE &
                                                          N. R. BORKAR, JJ.

                                                  DATE      : 24th SEPTEMBER, 2021.


                      P.C. :


                      1.           Learned   counsel   appearing    for   respondent     No.1-   Life

Insurance Corporation of India(LIC) prayed for placing on record, copies

of rules and regulations of the company as well as copy of certain

judgments, on which, he seeks to place reliance. It is the submission of

the learned counsel for the petitioner that these documents only support

the submissions, which are already made in the affidavit-in-reply.

Accordingly, learned counsel for the respondent - LIC is permitted to

place on record the compilations. Learned counsel undertakes to supply

copies of the compilation to learned counsel for the petitioner.

Digitally signed by SHUBHADA SHUBHADA SHANKAR SHANKAR KADAM KADAM Date:

2021.09.29 11:47:33 +0530 Shubhada S Kadam 6 wp 11853.2016.doc

2. Mr. Udasi, learned counsel holding for Mr. Sonawane,

advocate for the petitioner prayed for short adjournment on the ground of

unavailability of Mr. Sonawane on account of some personal difficulty.

Accordingly, post the petition for further consideration on

8th October, 2021.

( N. R. BORKAR, J.) (PRASANNA B. VARALE, J.)