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Bombay High Court

Shri. Narendra Babarao Deshmukh And Ors vs Life Insurance Corporation Of India And ... on 23 March, 2022

Author: Madhav J. Jamdar

Bench: G.S. Patel, Madhav J. Jamdar

                                                                             7-ASCAW-1319-2019.DOC




                              Shiv



                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                             CIVIL APPELLATE JURISDICTION
                                           CIVIL APPLICATION NO.1319 OF 2019
                                                              IN
                                             WRIT PETITION NO.4559 OF 2010

                              Narendra Babarao Deshmukh & Ors                        ...Petitioners
                                     Versus
                              Life Insurance Corporation of India & Ors            ...Respondents

           Digitally signed
           by HEMANT
                                                            WITH
           CHANDERSEN
HEMANT
CHANDERSEN
SHIV
           SHIV
           Date:                            CIVIL APPLICATION NO.1484 OF 2011
           2022.03.24
           18:01:59
           +0530                                              IN
                                              WRIT PETITION NO.4559 OF 2010

                              Narendra Babarao Deshmukh & Ors                        ...Petitioners
                                     Versus
                              Life Insurance Corporation of India & Ors            ...Respondents


                              Mr Narendra B Deshmukh, for the Petitioner/Applicant.
                              Mr Abhijeet Joshi, i/b Pooja P Joshi for LIC/Respondent No 1.


                                                    CORAM       G.S. Patel &
                                                                Madhav J. Jamdar, JJ.
                                                    DATED:      23rdMarch 2022
                              PC:-


1. Petitioner No 2 has passed away. Learned Counsel seeks leave to bring on record the heirs and legal representatives of Page 1 of 2 23rd March 2022 7-ASCAW-1319-2019.DOC Petitioner No 2 on record. Amendment to be carried out by 8th April 2022 without need of reverification. It is not necessary to serve a copy of the amended Petition. Necessary amendment be conveyed to the Respondents.

2. List the Petition on 20th April 2022.

(Madhav J. Jamdar, J) (G. S. Patel, J) Page 2 of 2 23rd March 2022