National Consumer Disputes Redressal
Met Life India Insurance Company Ltd. vs Usirikayala Sreenivasa Rao on 27 March, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI MISCELLANEOUS APPLICATION NO. 460 OF 2014 IN RP/4881/2012 1. MET LIFE INDIA INSURANCE COMPANY LTD. ...........Appellants(s) Versus 1. USIRIKAYALA SREENIVASA RAO ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER
For the Appellant : MR. KING STUBB, MR. KASIVA, MS. PALLAVI SHARMA KANSAL, MR. SAURABH KANSAL & MR. RITESH KHARE For the Respondent : MR. G.S. MANI
Dated : 27 Mar 2015 ORDER
Heard learned counsel for the parties. Petitioner has filed MA No.460 of 2014 for restoration of the revision petition which was dismissed in default on 13.10.2014. Learned counsel for the petitioner submitted that he was busy in Supreme Court and also annexed copy of order passed on that day showing his presence. Counsel for respondent stated that counsel for the petitioner should have appeared well in time before this Commission. As the counsel for the petitioner was busy in the Supreme Court, the Miscellaneous Application No.460 of 2014 is allowed and order dated 13.10.2014 passed by this Commission is recalled and revision petition is restored to its original number.
Adjourned to 15.7.2015 for final disposal at the admission stage.
......................J K.S. CHAUDHARI PRESIDING MEMBER