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Life Insurance Corporation Of ... vs Shiv Kumar Dewangan
2021 Latest Caselaw 2560 Chatt

Citation : 2021 Latest Caselaw 2560 Chatt
Judgement Date : 24 September, 2021

Chattisgarh High Court
Life Insurance Corporation Of ... vs Shiv Kumar Dewangan on 24 September, 2021
                                1
                                                    WA No. 266 of 2021


                                                             NAFR

      HIGH COURT OF CHHATTISGARH, BILASPUR

                      WA No. 266 of 2021

   1. Life Insurance Corporation Of India Through Its Chairman,
      Managing Director And Executive Directors (Of P And IR,
      MB, And AC, P And GS, CLIA, DIRECT Marketing)
      Departments), Yogakshema Building, Jeevan Bima Marg,
      Mumbai 400021

   2. Life Insurance Corpotation Of India Through Its Zonal
      Manager Central Zone, Jeevan Shikha Building, 60-B, Arear
      Hills Hoshangabad Road, Bhopal 462011

   3. Life Insurance Corporation Of India Through Its Manager
      (Legal) Division Office, Shiv Dulare Mishra Parishar, Vyapar
      Vihar Bilaspur District Bilaspur Chhattisgarh

   4. Life Insurance Corporation Of India Through Its Divisional
      Manager, Divisional Office Shahdol M. P.

                                                   ---- Appellants

                            Versus

    Shiv Kumar Dewangan S/o Late Laxmi Narayan Dewangan
     Aged About 36 Years R/o Sardar Patel Ward House No. 10,
     Mungeli District Mungeli Chhattisgarh

                                                ---- Respondent

For Appellants :- Mr. B.P. Sharma, Adv with Mr. Himanshu Pandey, Adv

Hon'ble Shri Prashant Kumar Mishra, Ag.CJ Hon'ble Smt. Rajani Dubey, J Judgment On Board

By

Prashant Kumar Mishra, Ag.CJ

WA No. 266 of 2021

24/09/2021

1. Learned counsel for the appellant seeks permission of the

Court to withdraw the writ appeal with liberty to move

application for early hearing of the writ petition.

2. On due consideration, prayer is allowed.

3. Accordingly, the writ appeal is dismissed as withdrawn. If an

application for early hearing is moved by the appellant,

learned Single Judge is requested to consider the same

expeditiously.

                     Sd/-                                         Sd/-

         (Prashant Kumar Mishra)                       (Rajani Dubey)
            Acting Chief Justice                           Judge




Ayushi
 

 
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