Jharkhand High Court
Kiran Devi vs Life Insurance Corporation Of India ... on 18 March, 2026
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 1618 of 2026
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Kiran Devi, W/o Late Om Prakash. ... ... Petitioner(s)
Versus
Life Insurance Corporation of India Ltd. & Ors.
... ... Respondent(s)
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Praveen Chandra, Advocate Mr. Kumar Sameer, Advocate For the Respondent(s) : Mr. Sachin Kumar, Advocate
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th
02/ 18 March, 2026
1. Learned counsel for the petitioner is directed to implead State as party respondent.
2. Necessary corrections should be carried out during course of day in red ink in the cause title.
3. The petitioner is directed serve two copies of the writ petition upon the office of the learned Advocate General.
4. Learned counsel for the petitioner further submitted that the petitioner tried to lodge an F.I.R. but the same was not accepted by the police. He will bring on record the necessary documents.
5. The respondents are directed to file counter-affidavit.
6. List this case after six weeks under the heading for "Admission".
(ANANDA SEN, J.) 18.03.2026 S.K.D/CP-2 1