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A.Palaniappan vs The Life Insurance Corporation Of India
2024 Latest Caselaw 18253 Mad

Citation : 2024 Latest Caselaw 18253 Mad
Judgement Date : 12 September, 2024

Madras High Court

A.Palaniappan vs The Life Insurance Corporation Of India on 12 September, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                    W.A.(MD).No.1304 of 2022



                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                          DATED : 12.09.2024

                                                CORAM:

                           THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                             and
                          THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                         W.A.(MD).No.1304 of 2022
                                                   and
                                  C.M.P.(MD)No.10114 and 10116 of 2022


              A.Palaniappan                                    ... Appellant

                                                  -vs-

              1.The Life Insurance Corporation of India,
                Rep. By the Chairman/The Executive Director,
                (Marketing/PD),
                “Yougakshema” Building, West Wing,
                Jeevan Beema Marg,
                Mumbai – 400 021.

              2.The Zonal Manager,
                Life Insurance Corporation of India,
                Southern Zonal Office,
                Old No.102, New No.153,
                LIC Building, Anna Salai,
                Mount Road,
                Chennai – 2.

              3.The Senior Divisional Manager,
                Life Insurance Corporation of India,
                Madurai Divisional Office,
                Jeevan Prakash, Bridge Station Road,
                P.O.Box No.16, Sellur,
                Madurai – 625 002.                                  ... Respondents




                ____________
https://www.mhc.tn.gov.in/judis
              Page 1 of 3
                                                                    W.A.(MD).No.1304 of 2022


              PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, against
              the order passed by this Court in W.P.(MD)No.7592 of 2018, dated
              28.09.2022.
                           For Appellant       : Mr.S.Rajasekar
                           For Respondents     : Mr.G.Prabhu Rajadurai



                                              JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

The learned counsel appearing for the appellant seeking permission

of this Court to withdraw this Writ Appeal and he has also made an

endorsement to that effect.

2.Recording the submission and endorsement made by the learned

counsel appearing for the appellant, this Writ Appeal is dismissed as

withdrawn. No Costs. Consequently, connected miscellaneous petitions are

closed.




                                                         [R.S.M., J.]      [L.V.G., J.]
                                                                  12.09.2024
              NCC      :Yes/No
              Index :Yes/No
              Internet: Yes
              Mrn




                ____________

https://www.mhc.tn.gov.in/judis

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

Mrn

and C.M.P.(MD)Nos.10114 and 10116 of 2022

12.09.2024

____________ https://www.mhc.tn.gov.in/judis

 
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