SARU BORAH Vs. LIFE INSURANCE CORPORATION OF INDIA

JUDGEMENT

(1.) Heard Shri R.K. Bora, learned counsel for the petitioner. Also heard Shri S.P. Choudhury, learned counsel representing the Life Insurance Corporation of India Limited (herein after the LICI).

(2.) Considering the subject matter in dispute and the fact that the writ petition is pending since the year 2017, the same is taken up for disposal at the admission stage.

(3.) The brief facts of the case may be narrated as follows.