Patna High Court - Orders
Shakuntala Devi vs The Managing Director, United India ... on 17 December, 2018
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17478 of 2016
======================================================
Shakuntala Devi Wife of late Dashrath Ojha, resident of Village- Sakhara,
P.O. Kharahan, P.S. Dehri-On- Sone, District Rohtas. ... ... Petitioner/s
Versus
1. The Managing Director, United India Insurance Co. Ltd. Divisional Office
No.- 17, 226, Canada Building 1st Floor Dr. D.N. Road, Fort Mumbai-
400001.
2. The Regional Manager Indian Oil Corporation Limited (Biparan Department)
Bihar State office, 5th floor Loknayak Jai Prakash, Bhawan, Dak Bangla
Chouk Patna (Bihar)- 800001.
3. The Mohini Enterprises Pali Road Dehri-on-Sone District Rohtas (Bihar).
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Ful Man Singh
For the Respondent/s : Mr. Ashok Priyadarshi
======================================================
CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 17-12-2018After some arguments, the learned counsel for the petitioner seeks to withdraw the present petition with liberty to approach the learned Collector for redressal of his grievances under Section 6(II) of the Public Liability Insurance Act, 1991.
Accordingly, the present writ petition is disposed of as withdrawn with the aforesaid liberty and in case, the petitioner files an appropriate claim before the Collector within a period of four weeks, the learned Collector shall adjudicate upon the same on merits and pass reasoned and speaking order within a period of 12 weeks thereafter.
(Mohit Kumar Shah, J) rinkee/-
U