National Consumer Disputes Redressal
New India Assurance Co. Ltd. vs Shinder Pal Singh & Anr. on 9 October, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 465 OF 2015 IN RP/3761/2013 1. NEW INDIA ASSURANCE CO. LTD. ...........Appellants(s) Versus 1. SHINDER PAL SINGH & ANR. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER
For the Appellant : Shri M.S. Kapoor, Adv For the Respondent : Shri Gaurav Gandhi, Adv.
Dated : 09 Oct 2015 ORDER
Heard Learned Counsel for the parties.
Petitioner has filed MA No. 465 of 2015 for restoration of revision petition which was dismissed in default on 11.8.2015 on the ground that he noted down wrong date of 14.8.2015, so, could not appear before State Commission on that date. In the interest of justice, for the reasons mentioned in the application, I allow MA No. 465 of 2015 and order dated 11.8.2015 passed by this Commission in RP No. 3761 of 2013- New India Assurance Co. Ltd. Vs. Shinder Pal Singh & Anr,; is recalled and revision petition is restored at its original number.
Issue notice to respondent No. 2.
Adjourned to 12.2.2016 for final hearing at admission stage.
......................J K.S. CHAUDHARI PRESIDING MEMBER