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Judgment
Arindam Sinha, J
Mr. Mohapatra, learned advocate appears on behalf of petitioner and submits, his client is widow of the deceased, who took house building loan from Punjab National Bank. The deceased took insurance cover regarding repayment of the loan. His client’s husband died due to Covid-19 pandemic. The bank is demanding repayment, while the insurance company, documents.
He submits, the insurance company has filed counter. Mr. Dutta, learned advocate appears on behalf of the insurance company and submits on instruction, petitioner be directed to file claim afresh along with supporting documents, for consideration by his client and information on the result to be given to petitioner within three weeks there from. Mr. Mohapatra submits, though his client has already submitted claim, repudiated on ground that Covid-19 pandemic is not a critical disease as per policy but on direction made, his client will again submit within ten days from date.
The financier though was represented earlier, goes unrepresented today.
Petitioner will submit her claim with supporting documents along with this order within ten days from date, to the insurance company. The insurance company will thereupon deal with the claim and inform petitioner of the result three weeks thereafter. Till two weeks after petitioner is informed of the result, the financier is restrained from taking any step for recovery, to distress of petitioner.
The writ petitioner is disposed of.
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