Supreme Court - Daily Orders
Life Insurance Corporation Of India vs R.S. Deshpande Since Deceased Thr Lrs. on 28 February, 2020
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.4 COURT NO.6 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) (Dy) No(s). 34917/2017
(Arising out of impugned final judgment and order dated 01-08-2017
in WP No. 7354/1999 passed by the High Court Of Judicature At
Bombay)
LIFE INSURANCE CORPORATION OF INDIA & ORS. Petitioner(s)
VERSUS
R.S. DESHPANDE SINCE DECEASED THR LRS. & ANR. Respondent(s)
( IA No. 135937/2017 - CONDONATION OF DELAY IN FILING
IA No. 135938/2017 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS)
Date : 28-02-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)Mr. D. N. Goburdhan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Mr. D.N. Goburdhan, learned counsel for the petitioners invited attention of this Court to the decision of Sr.Divisional Manager and others vs. Life Insurance Corporation of India and Others [(2019) 4 SCC 479] and submitted that the present controversy is covered by said decision in favour of the LIC.
Though there is some force in his submission, considering the peculiar facts and circumstances of the present case, we see no reason to interfere. The special leave petition is accordingly dismissed.
Signature Not Verified
Pending applications, if any, also stand disposed of. Digitally signed by INDU MARWAH Date: 2020.03.03 13:53:13 IST Reason:
(INDU MARWAH) (PRADEEP KUMAR)
COURT MASTER (SH) BRANCH OFFICER