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Life Insurance Corporation Of India . vs Kolla Santhi . on 29 June, 2016

Bench: Dipak Misra, C. Nagappan

      ITEM NO.17                                COURT NO.4                         SECTION XVII

                                   S U P R E M E C O U R T O F               I N D I A
                                           RECORD OF PROCEEDINGS

                              I.A. 2/2016 in Civil Appeal           No(s).     5201/2016

      LIFE INSURANCE CORPORATION OF INDIA AND ANR.                                  Appellant(s)

                                                           VERSUS

      KOLLA SANTHI AND ANR.                                                         Respondent(s)

      (for modification                   of   court's     order    dated    13.5.2016      and   office
      report)

      Date : 29/06/2016 This application was called on for hearing today.

      CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                             HON'BLE MR. JUSTICE C. NAGAPPAN

      For Appellant(s)                    Mr. Ankur Mittal, AOR
                                          Mr. Abhay Gupta, Adv.

      For Respondent(s)                   Mr. G.V.R. Choudary, Adv.
                                          Mr. K. Shivraj Choudhuri, AOR
                                          Mr. A. Chandra Sekhar, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

This is an application for modification of the order dated 13.05.2016.

Having heard learned counsel for the Life Insurance Corporation of India, we direct that the Corporation shall deposit the amount as directed in the aforesaid order within three weeks hence. After depositing the same, it may take steps for withdrawal of the amount deposited before the State Consumer Disputes Redressal Commission and the National Consumer Disputes Redressal Commission. Needless to say, the said amount, along with the interest accrued thereon, if any, shall be permitted to be withdrawn by the said fora.

The I.A. stands disposed of.

                         (Gulshan Kumar Arora)                                     (H.S. Parasher)
                             Court Master                                            Court Master