Andhra Pradesh High Court - Amravati
G.T.Pavan Kumar, vs Life Insurance Corporation Of India, on 10 October, 2022
HIGH COURT OF ANDHRA PRADESH
MAIN CASE No: W.P.No.3 of 2017
PROCEEDINGS SHEET
SL. DATE ORDER OFFICE
NO. NOTE
05. 10.10.2022 VS, J
At request of both side counsel, post
the matter after Two(02) weeks.
In the meanwhile, the learned
counsel for petitioner is directed to produce
the material to show that, as per the
instructions of the Branch Manager, he has
received the Account Payee cheques, which
were not drawn in favour of LIC of India.
The learned Standing Counsel for the
respondent is also directed to produce the
copy of the Enquiry Report and as well as the letter addressed by the petitioner dated 21.06.2012, wherein he has admitted his guilt.
_______ VS, J AVTP SL. DATE ORDER OFFICE NO. NOTE SL. DATE ORDER OFFICE NO. NOTE SL. DATE ORDER OFFICE NO. NOTE