Patna High Court - Orders
Life Insurance Corpn.Of India vs Lalita Devi & Ors on 2 August, 2012
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh, Vikash Jain
Patna High Court LPA No.1085 of 2010 (9) dt.02-08-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1085 of 2010
======================================================
Life Insurance Corpn.Of India
.... .... Appellant/s
Versus
Lalita Devi & Ors
.... .... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Rajeev Ranjan Prasad
Mr. Anjani Kumar Singh
Mr. Prakash Chandra Jha
Mr. Amod Kr.
For the Respondent/s : Mr. Amarnath Singh
======================================================
CORAM: HONOURABLE MR. JUSTICE SHIVA KIRTI SINGH
and
HONOURABLE MR. JUSTICE VIKASH JAIN
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE SHIVA KIRTI SINGH)
9. 02-08-2012Learned counsel for the appellant corporation wants to show us that claim of group insurance for benefit of the employees through the employer is vastly different from Salary Saving Scheme of L.I.C. which was considered by the Apex Court of Delhi Electric Supply Undertaking Vs. Basanti Devi (1999) 8 SCC-229. For that he wants to bring the brochure and other details of Group Insurance scheme on record.
As prayed, put up this case under the same heading on 13th August, 2012. The case shall retain position in the list.
(Shiva Kirti Singh, J)
Fahad./- (Vikash Jain, J)