Dilipkumar Kalabhai Raval vs Life Insurance Corporation Of India
2025 Latest Caselaw 1317 Guj

Gujarat High Court

Dilipkumar Kalabhai Raval vs Life Insurance Corporation Of India on 24 July, 2025

                                                                                                              NEUTRAL CITATION




                            C/SCA/13761/2017                                   ORDER DATED: 24/07/2025

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                     R/SPECIAL CIVIL APPLICATION NO. 13761 of 2017
                      ==========================================================
                                              DILIPKUMAR KALABHAI RAVAL
                                                        Versus
                                     LIFE INSURANCE CORPORATION OF INDIA & ORS.
                      ==========================================================
                      Appearance:
                      MR RAMNANDAN SINGH(1126) for the Petitioner(s) No. 1
                      MR YOGI K GADHIA(5913) for the Respondent(s) No. 1,2,3
                      ==========================================================
                           CORAM:HONOURABLE MR.JUSTICE N.S.SANJAY GOWDA

                                                           Date : 24/07/2025

                                                            ORAL ORDER

1. Both the learned counsels for the parties jointly submit that the issues raised in this writ petition are covered by the decision rendered by the Supreme Court in Civil Appeal No.6950 of 2009, decided on 27.4.2022. They also submit that the claim of the petitioner will be considered in accordance with the terms of the said order. The said submission is placed on record.

2. The learned counsels submit that the petitioner had approached the Committee that has been constituted pursuant to the order of the Hon'ble Apex Court.

3. In view of the judgment referred to herein-above, on petitioner approaching the Committee, the claim of the petitioner shall be considered by the Committee in accordance with law.

4. The petition stands DISPOSED OF.

Rule is made absolute accordingly.

Sd/-

(NSSG,J) OMKAR