National Consumer Disputes Redressal
National Insurance Co. Ltd. vs Mittal Enterprises & Anr. on 19 June, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 291 OF 2015 IN RP/4107/2014 1. NATIONAL INSURANCE CO. LTD. ...........Appellants(s) Versus 1. MITTAL ENTERPRISES & ANR. ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE V.K. JAIN, PRESIDING MEMBER
For the Appellant : Ms. Arti Singh, Advocate
Mr. Arun Bhati, Advocate For the Respondent : Mr. Saurabh Gupta, Advocate for R-1
Dated : 19 Jun 2015 ORDER
The Registry is directed to calculate the amount payable by UCO Bank to the complainant in terms of the order of this Commission dated 21.04.2015 and pay the said amount after encashing the FDRs which UCO Bank had deposited with this Commission and the balance amount, if any, shall be returned to the UCO Bank. The Execution Petition pending before the State Commission shall stand satisfied on making this payment. The miscellaneous application stands disposed of.
......................J V.K. JAIN PRESIDING MEMBER