Karnala Madhu vs Life Insurance Corporation Of India
2025 Latest Caselaw 1388 Tel

Telangana High Court

Karnala Madhu vs Life Insurance Corporation Of India on 27 January, 2025

      THE HON'BLE THE ACTING CHIEF JUSTICE SUJOY PAUL

                                   AND

             THE HON'BLE SMT. JUSTICE RENUKA YARA

             WRIT APPEAL Nos.1276 and 1226 of 2024
COMMON JUDGMENT:

(Per the Hon'ble the Acting Chief Justice Sujoy Paul)

Sri Ravi Kumar Vadlakonda, learned counsel for the

appellants; Sri Bathula Raj Kiran, learned Standing Counsel for

Life Insurance Corporation, for the respondents in W.A.No.1276 of

2024 and Sri Avadesh Narayan Sanghi, learned counsel for the

respondents in W.A.No.1226 of 2024.

Regard being had to the similitude of the question involved,

on the joint prayer of the parties, both the matters were heard on

admission analogously.

2. Learned counsel for the appellants, at the outset, submits

that he may be permitted to withdraw both the appeals by giving

liberty to the appellants to file appropriate proceedings before the

Hon'ble Supreme Court of India seeking clarification/modification

of its previous order.

3. The other side has no objection.

4. Accordingly, the Writ Appeals are dismissed as withdrawn

with the liberty prayed for. No order as to costs.

Miscellaneous petitions pending, if any, shall stand closed.

_______________________ SUJOY PAUL, ACJ

______________________ RENUKA YARA, J

27.01.2025 nvl