Patna High Court
Vishnudeo Singh vs The Union Of India on 4 August, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9397 of 2022
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Vishnudeo Singh S/o Late Ram Narayan Singh, permanent resident of Rajeev
Nagar, Road No. 04, Patna, P.O. Keshri Nagar, Patna, P.S.-Jajeev Nagar,
District-Patna-800013, at present reside at Flat No. 201, Nilayam Apartment,
65-4-15 Annpurna Nagar, Near Hanuman Temple Sri Haripuram, P.O.
Malkapuram Visakapatnam, District-Vishakhapatnam-530011, State-Andhra
Pradesh.
... ... Petitioner/s
Versus
1. The Union of India through the Principal Secretary, Finance Department,
Government of India, New Delhi.
2. The State of Bihar through the Principal Secretary, Finance Department,
Government of Bihar, Patna.
3. General Manager, Insurance Regulatory and Development of India
(I.R.D.A.) Consumer Officers, Department Grievance Redressal Cell Sy No.
115/1, Financial District Nanakramguda, Gachibowli, Hydrabad.
4. The Assistant General Manager, Consumer Affairs Department Insurance
Regulatory and Development Authority of India, Sy No. 115/1, Financial
District Nanakramguda, Hyderabad-500032 Ph-040 20204000.
5. The Manager (Incharge) Ombudsman Office, Hyderabad Office of the
Insurance Obudsman 6-2-46, Ist Floor Moin Court, Lane Opp. Steem
Function Palace AC Guards, Lakdi Ka Pool, Hyderabad-500004, Tel-040-
67504123/23312/22 FAX 040-23376599, Email-bimalgkpal,
[email protected] (State of Andhra Pradesh, Telangana and Union Territory
of Yanam - a part of the territory of Pondicherry).
6. The Managing Director, MAX LIFE INSURANCE COMPANY LIMITED,
Registered Office 419, Bhai Mohan Singh Nagar, Railmangra Tehsil Bala
Chaur, District-Nawanshahr, Punjab-144533.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Shambhu Sharan Singh, Advocate
For the Respondent/s : Dr. K.N. Singh, Additional Solicitor General
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 04-08-2022
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
"(i) For direction/order to the respondent
authority concern to pay the amount of death claim of wife
Patna High Court CWJC No.9397 of 2022 dt.04-08-2022
of petitioner namely Mrs. Sheela Devi (the policy holder) in
favour of petitioner (the sole claimant).
(ii) For the statutory interest on the delayed
payment of claim amount of death of wife o petitioner.
(iii) For other relief/reliefs as your Lordships
may be deem fit and proper in the facts and circumstances of
the case."
Learned counsel for the petitioner seeks permission
to withdraw the present petition reserving liberty to initiate
proceedings before the appropriate forum.
Prayer allowed.
We are hopeful that considering the attending
circumstances, as and when, such proceedings are initiated, the
same shall be decided expeditiously and preferably within a
period of six months thereafter.
The instant petition stands disposed of in the
aforesaid terms.
Interlocutory Application(s), if any, also stands
disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Rajiv/veena-
AFR/NAFR
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