Karnataka High Court
M/S. Microtex India Ltd vs The Insurance Regulatory And on 30 October, 2017
Author: A.S.Bopanna
Bench: A.S.Bopanna
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF OCTOBER 2017
BEFORE
THE HON'BLE MR.JUSTICE A.S.BOPANNA
W.P.NO.54413/2014 (GM-RES)
BETWEEN:
M/S. MICROTEX INDIA LTD
A COMPANY INCORPORATED UNDER THE PROVISIONS
OF COMPANIES ACT, 1956
HAVING ITS REGISTERED OFFICE AT
PLOT NO. 33, PART 33 A, 34C
KIADB INDUSTRIAL AREA
HOSAKOTE, BANGALORE RURAL DISTRICT
BANGALORE-562 114
REPRESENTED BY ITS DIRECTOR
MR.GUNNA ASHOK REDDY
... PETITIONER
(By MS : NIDHISHREE B V, ADV)
AND
1.THE INSURANCE REGULATORY AND
DEVELOPMENT AUTHORITY
3RD FLOOR, PARISHARAM BHAVAN
BASHEER BAGH,
HYDERABAD-500 004
REPTD. BY ITS CONTROLLER(CHAIRMAN)
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2.MR. T.S. VIJAYAN
FATHERS NAME UNKNOWN TO THE PETITIONER
AGED MAJOR, CHAIRMAN
THE INSURANCE REGULATORY AND
DEVELOPMENT AUTHORITY
3RD FLOOR, PARISHARAM BHAVAN
BASHEER BAGH,
HYDERABAD-500 004.
3.MR. SURESH MATHUR
FATHER S NAME UNKNOWN TO THE PETITIONER
AGED MAJOR
SENIOR JOINT DIRECTOR (NON LIFE)
THE INSURANCE REGULATORY AND
DEVELOPMENT AUTHORITY
3RD FLOOR, PARISHARAM BHAVAN
BASHEER BAGH, HYDERABAD-500 004.
4.M/S CHOLAMANDALAM MS
GENERAL INSURANCE COMPANY LTD
DARE HOUSE, II FLOOR,
N.S.C BOSE ROAD, PARRYS
CHENNAI-600 001.
REPTD., BY ITS CHIEF EXECUTIVE OFFICER
MR.S.S. GOPALARATNAM
ALSO AT:
19/1, 9/1, ULSOOR ROAD
OPP. ULSOOR GURUDWARA
BANGALORE-560 042.
... RESPONDENTS
(By Sri : S SRIRANGA FOR R1-R3 AND SRI.O.MAHESH
ADV. FOR R4)
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THIS W.P. IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE ORDER DT.16.4.2014 ISSUED BY THE R-1
(ANNX-T) AND DIRECT THE R-1 TO CALL FOR AN
INDEPENDENT REPORT FROM ANY OTHER APPROVED
SURVEYOR IN TERMS OF THE REPRESENTATION OF
THE PETITIONER DT.15.10.2011 (AT ANNX-H) TO
ASSESS THE LOSS CAUSED BY THE FIRE ACCIDENT
AND FURNISH THE COPY OF THE REPORT TO THE
PETITIONER, WITHIN A REASONABLE PERIOD OF TIME
OF 30 DAYS, IN TERMS OF SEC. 64 UM(3) OF THE
INSURANCE ACT, 1938; AND CONSEQUENTLY DIRECT
R-4 TO SETTLE THE CLAIM OF THE PETITIONER AT
RS.7,40,59,855/- (RUPEES SEVEN CRORES FORTY
LAKHS FIFTY NINE THOUSAND EIGHT HUNDRED &
FIFTY FIVE ONLY)
THIS WRIT PETITION COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo dated 25-10-2017.
In terms of the memo, the petition is disposed of as withdrawn, with liberty as prayed for.
Sd/-
JUDGE mpk/-*