Bihari Prasad vs The Life Insurance Corporation ...
2021 Latest Caselaw 6111 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.2831 of 2021
     ======================================================

Bihari Prasad, Son of Shri Khoob Lal Gupta, Resident of Village - Chakani, P.s.-Brahmpur, District-Buxar, Bihar.

... ... Petitioner/s Versus

1. The Life Insurance Corporation through its Chairman, Central Office, Yogakshema, Mumbai-400021.

2. The Zonal Manager (Appellate Authority), East Central Zone Office, Jeewan Deep Building, 5th Floor, Exhibition Road, Patna.

3. The Sr. Divisional Manager (Competent Authority), Patna Divisional Office-

II, Jeevan Ganga Building, Fraser Road, Patna-800001.

4. Sales Deptt. LIC of India, Patna DO-II, 4th Floor, Jeevan Ganga Building, Fraser Road, Patna-800001.

5. The Branch Manager, Life Insurance Corporation, Branch-Buxar.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Prince Kumar Mishra, Advocate For the Respondent/s : Mr.Sameer Sawarn, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR)

Date : 14-12-2021 Heard learned counsel for the parties.

Petitioner has prayed for following reliefs:-

(a) For issuance of writ in the nature of certiorari, quashing the order dated 11/06/2020 passed by Zonal Manager (Appellate Authority), whereby and whereunder the appeal under regulation 23 of Life Insurance Corporation of India (Agents) Regulation, 2017 has been rejected and the order dated 21/10/2019 passed by the Senior Divisional Manager, Patna Division -II terminating the agency of the petitioner along with forfeiture of the entire commission in respect of all policies effected under the agency by the petitioner has been affirmed.

Patna High Court CWJC No.2831 of 2021 dt.14-12-2021

(b) For issuance of writ in the nature of certiorari, quashing the order dated 09/10/2018 whereby and whereunder, agency of petitioner has been terminated udner sub rule 1(b) of regulation 16 of the LIC of India (Agents) Regulation 2017 by the Sr. D. M. Patna-2.

(c) For any other relief/reliefs which this Hon'ble Court deems fit."

After some argument, learned counsel for the petitioner

seeks permission to withdraw this writ petition to challenge the

order dated 06.04.2021, passed by Chairman, Life Corporation

of lndia which was passed during pendency of this writ petition

before appropriate forum.

With aforesaid liberty, this writ petition is disposed of.

                                                 (Sanjay Karol, CJ)


                                                     ( S. Kumar, J)


Sanjay/-Ranjay
AFR/NAFR                NAFR
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Uploading Date          18.12.2021
Transmission Date       NA