National Consumer Disputes Redressal
Raghuraji Agro Industries (P) Ltd. vs United India Insurance Co. Ltd. & Anr. on 20 May, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 140 OF 2010 1. RAGHURAJI AGRO INDUSTRIES (P) LTD. Faizabad Road, Akbarpur District, Ambedkar Nagar, Uttar Pradesh, Regis. Off. Mohsinpur, Mansoorpur, Akbarpur Ambedkar Nagar ...........Complainant(s) Versus 1. UNITED INDIA INSURANCE CO. LTD. & ANR. Through its Chairman cum Managing Director, Having its Head Office at 24, Whites Road Chennai Tamil Nadu 2. UNITED INDIA INSURANCE CO. LTD. Through Branch Manager, Having its Branch Office at Alkaraje Building, Rekabganj Chauraha Faizabad ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE V.K. JAIN, PRESIDING MEMBER HON'BLE MR. DR. B.C. GUPTA, MEMBER
For the Complainant : Mr. Joy Basu, Sr. Advocate with Ms. Prerna Mehta, Advocate and Mr. Abhinav Pandey, Advocate For the Opp.Party : Mr. Ravi Bakshi, Advocate Dated : 20 May 2015 ORDER
After extensive arguments, the learned senior counsel for the complainant on instructions seeks to withdraw the complaint with liberty to approach the concerned Civil Court for the redressal of its grievances. In view of the request of the learned counsel for the complainant, the present complaint is dismissed as withdrawn and leave as sought is granted.
The complainant, if approaches the concerned Civil Court for the redressal of its grievances, shall also be entitled to seek benefit of the provisions contained in Section 14 of the Limitation Act, if such a benefit is otherwise admissible to it in law.
......................J V.K. JAIN PRESIDING MEMBER ...................... DR. B.C. GUPTA MEMBER