State Consumer Disputes Redressal Commission
Policy Bazaar Insurance vs Illyash Khan And Another on 6 March, 2024
APPEAL NO.01 OF 2022 06.03.2024
POLICYBAZAAR INSURANCE BROKERS PVT. LTD. VS. ILLYASH KHAN & ANR.
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
HARYANA, PANCHKULA
Date of Institution: 03.01.2022
Date of final hearing: 06.03.2024
Date of Pronouncement: 06.03.2024
APPEAL NO.01 OF 2021
IN THE MATTER OF
Policybazaar Insurance Brokers Private Limited (previously known as
Policybazaar Insurance Web Aggregator Limited) having its registered
office at Plot No.119, Sector 44, Gurugram, Haryana-122001 through its
authorized representative namely Sh. Rohit Kumar.
....Appellant/Opposite Party No.2
Versus
1.Illyash Khan son of Sh. Budh Singh, resident of House No.FCA- 1694, Gali No.4, SGM Naar, NIT Faridabad, Tehsil and District Faridabad, Haryana-121001.
....Respondent No.1/Complainant
2. M/s Religare Health Insurance, Vipul Tech Square, Tower C, 3rd Floor, Sector 43, Golf Coarse Road, Gurugram, Haryana-12200 through its Director.
....Respondent No.2/Opposite Party No.1 CORAM: HON'BLE MR. JUSTICE T.P.S. MANN, PRESIDENT MR. S.P. SOOD, JUDICIAL MEMBER Present: Shri Vikas Mehra, proxy counsel for Shri Munish Kumar Garg, counsels for the appellant.
Shri Jatin Sehrawat, counsel for respondent No.2. PER: T.P.S. MANN, J.
ORDER
1. On the previous date, fresh notice was issued to respondent No.1.
2. Proxy counsel appearing for the appellant states that during pendency of the appeal, opposite party No.2 i.e. Policybazaar Insurance Brokers Private Limited has already paid the awarded Page 1 of 2 APPEAL NO.01 OF 2022 06.03.2024 POLICYBAZAAR INSURANCE BROKERS PVT. LTD. VS. ILLYASH KHAN & ANR. amount to complainant/respondent No.1 Illyash Khan and under these circumstances, the appellant wants to withdraw the present appeal.
3. In view of the fact that the compliance of the impugned order has since been made, the appeal is hereby dismissed as withdrawn.
4. Application(s) pending, if any, stand disposed of in terms of the aforesaid order.
5. A copy of this order be provided to the parties free of cost as mandated by the law. The order be uploaded forthwith on the website of the Commission for the perusal of the parties.
6. File be consigned to record room along with a copy of this order.
(T.P.S. MANN) PRESIDENT (S.P. SOOD) JUDICIAL MEMBER Pronounced On: 06.03.2024 DR Page 2 of 2