L.I.C. Of India & Another vs Mrs. Manju Bala Sanghi
2024 Latest Caselaw 9069 P&H

Punjab-Haryana High Court

L.I.C. Of India & Another vs Mrs. Manju Bala Sanghi on 29 April, 2024

                                        Neutral Citation No:=2024:PHHC:058160




130 IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

                                Neutral Citation No. 2024:PHHC:058160
                                RSA-1676-1992
                                 Date of Decision: April 29, 2024

Life Insurance Corporation of India and another             ... Appellants

                  Versus

Mrs. Manju Bala Sanghi                                      ...Respondent

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Prateek Mahajan, Advocate for the appellants.

            Ms. Meghna Nehra, Advocate for the respondent.

DEEPAK GUPTA, J.(Oral)

On 02.04.2024, following order was passed by this Court:-

"The respondent was an agent of the LIC. Her agency was terminated, which was challenged by the said respondent-plaintiff by filing a suit for declaration. The suit was decreed by the Trial Court. Appeal filed by the appellants-defandants was dismissed. This judgment is against the concurrent findings of both the Courts below. Learned counsel for the appellants submits that now respondent must be about 70 years of age and that she may not be interested in continuing with the agency. Learned counsel also submits that because of the stay, respondent is not working as an agent of the LIC for the last more than 30 years.

Ms. Meghna, Advocate has appeared and submits that she will file the fresh power of attorney on behalf of the respondent. She also seeks time, so as to obtain necessary instructions from the respondent as to whether she would still want to continue as an agent of the appellants.

Adjourned to 24.04.2024."

Today, fresh power of attorney has been filed by Ms. Meghna

Nehra on behalf of the respondent. Learned counsel for the respondent

makes a statement that respondent is no longer interested in working as an

agent of Appellant - LIC.

1 of 2

Neutral Citation No:=2024:PHHC:058160

Neutral Citation No. 2024:PHHC:058160 RSA-1676-1992

In view of the aforesaid statement, learned counsel for the appellants

submits that the present appeal has become infructuous.

In view of the aforesaid facts and circumstances, present

petition is disposed of, having become infructuous.

April 29, 2024                                    (DEEPAK GUPTA)
sarita                                                 JUDGE
                     Whether reasoned/speaking: Yes/No
                     Whether reportable:        Yes/No




                                        2 of 2