State Consumer Disputes Redressal Commission
Devinder Singh Son Of Sh.Barkat Singh vs The New India Assurance Co.Ltd. on 1 June, 2010
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB, S.C.O. NO.3009-10, SECTOR 22-D, CHANDIGARH. First Appeal No.1424 of 2008 Date of Institution : 10.12.2008 Date of decision : 01.06.2010 Devinder Singh son of Sh.Barkat Singh, resident of Village Bhunerheri, Tehsil and District Patiala. Appellant Versus 1.
The New India Assurance Co.Ltd.7, Chotti Bardari, The Mall, Patiala.
2. The Branch Manager, The New India Assurance Co.Ltd 7, Chotti Bardari, The Mall, Patiala.
Respondents First Appeal against the order dated 4.9.2008 of the District Consumer Disputes Redressal Forum, Patiala.
Before:-
Honble Mr.Justice S.N.Aggarwal, President.
Mrs.Amarpreet Sharma, Member.
Present:-
For the appellant : None.
For the respondents : Ex-parte.
JUSTICE S.N. AGGARWAL, PRESIDENT None had been appearing for the appellant since 17.3.2010. None had appeared for the appellant on 17.5.2010. None is present today for the appellant.
Dismissed for want of prosecution.
(Justice S.N.Aggarwal) President (Mrs.Amarpreet Sharma) Member June 1, 2010.
Davinder