State Consumer Disputes Redressal Commission
The Chief Executive Office, Max Life ... vs Mrs. Saburan Nissa on 20 November, 2017
Cause Title/Judgement-Entry BEFORE THE ASSAM STATE CONSUMER DISPUTES REDRESSAL COMMISSION GUWAHATI Miscellaneous Application No. MA/8/2017 In Revision Petition No. RP/1/2017 1. The Chief Executive Office, Max Life Insurance Company Ltd. Plot 90A, Sector 18, Udyog Vihar, Gurgaon-122015 Haryana 2. Gurvinder Singh Talwar, Manager-Legal, Max Life Insurance Company Ltd. 12th Floor, DLF Square, Jacaranda Marg, DLF Phase II, Gurgaon-122015 Haryana ...........Appellant(s) Versus 1. Mrs. Saburan Nissa W/o Md. Rosidur Rahman, Vill.-Bengenakhowa Grant Gaon (Near ASEB Power House) P.O.- Bengenakhowa-785621 Golaghat Assam 2. The Manager, Axis Bank Ltd. Golaghat Branch, GF Road, Golaghat Golaghat Assam ...........Respondent(s) BEFORE: HON'BLE MRS. JUSTICE A. Hazarika PRESIDENT HON'BLE MR. Dilip Kr. Mahanta MEMBER HON'BLE MS. Renu Prava Mahanta MEMBER For the Appellant: Mr. D. Saud,Advocate, Proxy for Ms. M. Mahanta, Advocate for For the Respondent: Dated : 20 Nov 2017 Final Order / Judgement Heard Mr. D. Saud, learned counsel, appearing for the applicant. Mr. Saud, has placed before this Commission a postal certificate with regard to service of notice upon the respondent. However, none appeared on behalf of the respondents despites service of notice. The postal certificate submitted by Mr. Saud, shall form part of the record.
This is an application for condoning the delay of 37 days in preferring the accompanying appeal. We have perused the statements made in the application. The grounds for delay has been explained at paragraphs 6 to 17 of the application. We have found that sufficient causes have been shown for not preferring the appeal in time. Thus, considering the statements made in the application, particularly, statements made on oath at paragraphs 6 to 17 of the application, also for the ends of justice, delay in preferring the accompanying appeal is condoned.
Misc Case is allowed and disposed of accordingly. [HON'BLE MRS. JUSTICE A. Hazarika] PRESIDENT [HON'BLE MR. Dilip Kr. Mahanta] MEMBER [HON'BLE MS. Renu Prava Mahanta] MEMBER