LIFE INSURANCE CORPORATION OF INDIA Vs. JAGMOHAN SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) While allowing a writ petition filed by the respondents, vide judgment dated 16/11/1995, a direction was issued to the appellants herein in the following terms:

(3.) The division bench in the letters patent appeal declined to interfere and dismissed that appeal in limine vide order dated 13/12/1996.