Bombay High Court
Pankhuri Abhijit Warange vs Life Insurance Corporation Of India And ... on 21 December, 2022
Author: Amit Borkar
Bench: Amit Borkar
43-crwp4636-2022+2.doc
AGK
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
WRIT PETITION NO.4636 OF 2022
WITH
ATUL
Digitally
signed by
ATUL
GANESH
WRIT PETITION NO.4640 OF 2022
WITH
GANESH KULKARNI
KULKARNI Date:
2022.12.21
16:51:36
WRIT PETITION NO.4641 OF 2022
+0530
Pankhuri Abhijit Warange ... Petitioner
V/s.
Life Insurance Corporation of India
& Anr. ... Respondents
None for the petitioner.
Mr. A.R. Patil, APP for the respondent no.2/State.
CORAM : AMIT BORKAR, J.
DATED : DECEMBER 21, 2022
P.C.:
1. None for the petitioner. Stand over to 27th March 2023.
2. It is made clear that there is no ad-interim relief granted by this Court and it shall be open for the Trial Court to proceed with the complaint.
(AMIT BORKAR, J.) 1