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Sri K S Narayana Rao vs Life Insurance Corporation Of ...
2022 Latest Caselaw 3441 Kant

Citation : 2022 Latest Caselaw 3441 Kant
Judgement Date : 28 February, 2022

Karnataka High Court
Sri K S Narayana Rao vs Life Insurance Corporation Of ... on 28 February, 2022
Bench: P.S.Dinesh Kumar, M G Uma
IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 28TH DAY OF FEBRUARY, 2022

                        PRESENT

     THE HON'BLE MR. JUSTICE P.S.DINESH KUMAR

                          AND

          THE HON'BLE MRS. JUSTICE M.G. UMA

         WRIT APPEAL No.2834 of 2014 (S-REG)


BETWEEN:

SRI K S NARAYANA RAO
S/O LATE SURYANARAYANA RAO
AGED ABOUT 50 YEARS
RECORD CLERK
LIC OF INDIA
SINCE DECEASED BY HIS
LEGAL REPRESENTATIVE,
SMT. PADMA
W/O LATE K S NARAYANA RAO
AGED ABOUT 42 YEARS
R/O KESHAVARA POST
VIA MELUR
CHIKKABALLAPUR-562 101

Presently at
NO.123, 2ND MAIN,
MUNICIPAL LAYOUT
NEAR GANESHA TEMPLE
CHIKKABALLAPUR-562 101.
                                          ...APPELLANT

(BY SRI BALARAJ A.C. , ADVOCATE-absent)
                             2




AND

1.    LIFE INSURANCE CORPORATION OF INDIA,
      YOGAKSHEMA
      MUMBAI-400 021
      REPRESENTATED BY ITS CHAIRMAN

2.    THE ZONAL MANAGER
      CUM APPELLATE AUTHORITY
      LIC OF INDIA
      SOUTH CENTRAL ZONAL OFFICE
      JEEVAN BHAGYA, SAIDFABAD
      HYDERABAD-500 063

3.    THE SENIOR DIVISIONAL
      MANAGER CUM DISCIPLINARY
      AUTHORITY, NO.II
      P.B.NO.3829, JEEVAN JYOTHI
      INDIRANAGAR II STAGE
      BANGALORE-560 038

                                           ...RESPONDENTS

(BY SRI H.S. LINGARAJ, ADVOCATE for R.1 TO 3)


      THIS WRIT APPEAL IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER PASSED IN THE WRIT PETION NO.10185/2010 DATED
30.09.2013.


      THIS WRIT APPEAL COMING ON FOR FINAL HEARING,
THIS DAY      P.S. DINESH KUMAR        J., DELIVERED THE
FOLLOWING:
                               3




                        JUDGMENT

This appeal is of the year 2014. None appears for

the appellant in second call. Hence, appeal is dismissed

for non-prosecution.

In view of dismissal of main appeal, I.A.No.1/2016

for dispensation does not survive for consideration.

Hence, disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

mv

 
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