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Vinod S/O Bhagwant Gadbail And ... vs Life Insurance Corporation, ...
2022 Latest Caselaw 9093 Bom

Citation : 2022 Latest Caselaw 9093 Bom
Judgement Date : 12 September, 2022

Bombay High Court
Vinod S/O Bhagwant Gadbail And ... vs Life Insurance Corporation, ... on 12 September, 2022
Bench: S.B. Shukre, G. A. Sanap
                                                                                                           4-WP 5407-22.odt
                                                                  1/1



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH, NAGPUR.

                                 CIVIL WRIT PETITION NO. 5407                            OF        2022

                                               Vinod Bhagwant Gadbail and ors.
                                                                    -Vs-
                              Life Insurance Corporation, Central Office Mumbai and ors.
       -----------------------------------------------------------------------------------------------------------------------------
       Office notes, Office Memoranda of
       Coram, appearances, Court's orders                                   Court's or Judge's Orders.
       or directions and Registrar's orders.
       -----------------------------------------------------------------------------------------------------------------------------
                                              Mr. A.P.Thakare, counsel for the petitioners.


                                                      CORAM : SUNIL B.SHUKRE &
                                                              G.A. SANAP, JJ.
                                                       DATE             : 12.09.2022.

                                         1.            Heard.

2. Petitioners are seeking regularization of service in respondent No.3-Life Insurance Corporation, Amravati by relying upon the judgment of the Apex Court dated 18.01.2011 delivered in Civil Appeal No.(s) 953-968 of 2005 ( LIC of India and anr.ETC. Vs. Anil Kumar Etc).

3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

4. In addition to usual mode of service, private service is permitted.

(G.A.SANAP,J) (SUNIL B. SHUKRE,J)

Signed By:KAVITA PRAVIN TAYADE P. A.

Signing Date:12.09.2022 17:40

Kavita

 
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