RAJEEV KUMAR Vs. LIFE INSURANCE CORPORATION OF INDIA & ORS.
LAWS(SC)-2017-7-74
SUPREME COURT OF INDIA
Decided on
July 17,2017
RAJEEV KUMAR
Appellant
VERSUS
Life Insurance Corporation of India And Ors.
Respondents
JUDGEMENT
KURIAN,J. -
(1.) Delay condoned.
(2.) Leave granted.
(3.) The appellant approached the High Court, aggrieved by the denial of work by Respondent No.1/Cooperative Bank.;
(2.) Leave granted.
(3.) The appellant approached the High Court, aggrieved by the denial of work by Respondent No.1/Cooperative Bank.;
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