Reliance Nippon Life Insurance ... vs Dharampal Singh Karnot
2021 Latest Caselaw 11046 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 223/2021

Reliance Nippon Life Insurance Co. Ltd., (Previously known as Reliance Life Insurance Co. Ltd.), Office : Sabu Tower, Chaupasni Road, Jodhpur - 342003, Rajasthan, Corporate Office : Reliance Centre, 5th Floor, South Wing, Near Prabhat Colony, Santacruz East, Mumbai - 400k 055. Maharashtra through Authorized Signatory Vipin Chaurasia S/o Shri Vinod Chaurasia aged 39 years, at present working as Service Manager in Jaipur office of Reliance Nippon Life Insurance Co. Ltd. Office at Man Upasna Tower, Plot No.-C, 44 6th Floor, Sardar Patel Marg, C-Scheme Jaipur (Raj.)

----Petitioner Versus

1. Dharampal Singh Karnot S/o Shri Devi Singh Karnot, R/o 2-Cha-21, Kamla Nehru Nagar, Pali, Marwad 306401.

2. Hdfc Standard Life Insurance Co. Ltd., Through Branch Manager, Office Third Floor, Fifth Avenue Building, Pwd Colony, Jodhpur 342001, Rajasthan.

3. Max Bupa Life Insurance Co. Ltd., Through Branch Manager, Office Plot No. 44/1 And 44/1(A), Thrid Floor, Fifth Avenue Building, Pwd Colony, Jodhpur 342001, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Amit Mehta Mr. Himanshu Shinde ) Mr. Rajesh Mootha ) through VC For Respondent(s) : Mr. Vinay Mehta

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/07/2021 Learned counsel Mr. Vinay Mehta is appearing for the

respondent No.1. Since the respondent Nos.2 and 3 are

proforma parties, notices need not be issued to them.

(2 of 2) [CW-223/2021]

Call for record of the Permanent Lok Adalat (Public

Utility Services) Jodhpur, Rajasthan Case/Application

No.17/2016 - Dharampal Singh Karnot Vs. HDFC

Standard Life Insurance Co. Ltd. & Ors.

In the meantime, if the petitioner-insurance

company furnishes a bank guarantee of rupees fifty lakh

(Rs.50,00,000/-) before the Registrar (Judicial) of this

Court within a period of four weeks from today, effect and

operation of the order dated 18.2.2020 passed by the

Permanent Lok Adalat (Public Utility Services) Jodhpur,

Rajasthan in Case/Application No.17/2016 - Dharampal

Singh Karnot Vs. HDFC Standard Life Insurance Co. Ltd.

& Ors., shall remain stayed.

The petitioner-insurance company is also directed to

renew the bank guarantee time to time till pendency of

this writ petition.

List after six weeks.

(VIJAY BISHNOI),J

33-msrathore/-

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