Jharkhand High Court
Ganesh Sharma Son Of Late Ram Swarup ... vs Religare Health Insurance Company ... on 6 February, 2019
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.1721 of 2017
Ganesh Sharma son of Late Ram Swarup Sharma, resident of 17,
Deshbandhu Lane, Dimna Road, PO Mango, PS Mango (Olidih), District-
East Singhbhum.
...... Petitioner
Versus
1. Religare Health Insurance Company Limited through its Chief
Executive Officer, office at D3, P3B, District Centre, Saket, New Delhi, PO
and PS New Delhi, New Delhi 110017.
2. Authorized Signatory, Religare Health Insurance Company Limited,
office at D3, P3B, District Centre, Saket, New Delhi, PO and PS New Delhi,
New Delhi 110017.
3. Manager Customer Service, Religare Health Insurance Company
Limited, office at D3, P3B, District Centre, Saket, New Delhi, PO and PS
New Delhi, New Delhi 110017.
...... Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. Akshay Kr. Mahto, Advocate For the Respondents :
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04/Dated 06th February, 2019 This writ petition has been filed for setting aside the letter dated 21.12.2016 issued by the respondent No.3 by which claim No.90242115 has finally been rejected.
It is evident from the pleadings that the relief as has been sought for against the respondents namely, Religare Health Insurance Company, who admittedly is not state within the meaning of Article 226 of the Constitution of India, therefore, the writ will not lie at this juncture.
Learned counsel for the petitioner seeks permission to withdraw the present writ petition with a liberty to approach before the appropriate forum.
In view thereof, the writ petition is dismissed on the ground of non- maintainability with the liberty to the petitioner to approach before the appropriate forum for redressal of his grievance, if he so wishes.
(Sujit Narayan Prasad, J.) Saurabh