Bombay High Court
Life Insurance Corporation Of India vs Mrs. Shobha Ashok Ambekar on 10 March, 2021
Author: C.V. Bhadang
Bench: C.V. Bhadang
30-wp-2652-20 & Ors
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2652 OF 2020
Life Insurance Corporation of India ..Petitioner
Vs.
Radha Govind Amrite ..Respondent
WITH
WRIT PETITION (ST) NO.3176 OF 2020
Life Insurance Corporation of India ..Petitioner
Vs.
Dr.Ajit Bhaskar Oke ..Respondent
WITH
WRIT PETITION (ST) NO.3177 OF 2020
Life Insurance Corporation of India ..Petitioner
Vs.
Dr.Shaila Prakash Bhatwadekar ..Respondent
WITH
WRIT PETITION (ST) NO.3179 OF 2020
Life Insurance Corporation of India ..Petitioner
Vs.
Mrs.Shobha Ashok Ambekar ..Respondent
WITH
WRIT PETITION (ST) NO.3180 OF 2020
Life Insurance Corporation of India ..Petitioner
Vs.
Dr.Pradeep Gopal Talwalkar ..Respondent
WITH
WRIT PETITION (ST) NO.3182 OF 2020
Life Insurance Corporation of India ..Petitioner
Vs.
Mrs.Meera Madhukar Padhye ..Respondent
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30-wp-2652-20 & Ors
WITH
WRIT PETITION (ST) NO.3183 OF 2020
Life Insurance Corporation of India ..Petitioner
Vs.
Ajit Kumar Krishnaji Modak ..Respondent
WITH
WRIT PETITION (ST) NO.3187 OF 2020
Life Insurance Corporation of India ..Petitioner
Vs.
Smt.Padmaja Nilkanth Damle ..Respondent
WITH
WRIT PETITION (ST) NO.3188 OF 2020
Life Insurance Corporation of India ..Petitioner
Vs.
Suhas Janardan Apte ..Respondent
WITH
WRIT PETITION (ST) NO.3190 OF 2020
Life Insurance Corporation of India ..Petitioner
Vs.
Subodh Vasant Sapre ..Respondent
WITH
WRIT PETITION (ST) NO.3197 OF 2020
Life Insurance Corporation of India ..Petitioner
Vs.
Shashikant Vaman Kale ..Respondent
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Mr. B.M. Chatterjee, Senior Advocate a/w Mr. Shriniwas Bhave, Mr.
Akshay Shah and Mr. Kamal Shah a/w. Mr. Shyesh Shah and Ms.
Kavita Sing for the Petitioners in all Writ Petitions.
Mr. Sameer Tendulkar for the Respondents in all Writ Petitions.
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30-wp-2652-20 & Ors
CORAM : C.V. BHADANG, J.
DATE : 10th MARCH 2021 P.C. . Heard.
2. The learned counsel for the respondents points out that the statement was made on 16/2/2021 which is recorded saying that the decision in the case of Dr. Suhas H. Pophale Vs. Oriental Insurance Co. Ltd. & Its Estate Officer (2014) 4 SCC 657 has been referred to a Larger Bench. The learned counsel submits that in fact the decision in the case of Life Insurance Corporation of India Vs. Vita Pvt. Ltd. and Anr. in Special Leave to Appeal (C) No.35859/2014 has been referred to a Larger Bench by order dated 17/3/2015. The statement so made is taken on record.
3. By consent of parties, stand over to 30/3/2021 at 2.30 p.m. for final disposal, subject to constraints of time.
4. Ad-interim relief, already operating, if any, to continue till next date.
C.V. BHADANG, J.
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