National Consumer Disputes Redressal
Director Of Insurance vs Patel Reviben Manilal & 2 Ors. on 5 April, 2016
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 2844 OF 2015 (Against the Order dated 08/05/2015 in Appeal No. 1052/2014 of the State Commission Gujarat) 1. DIRECTOR OF INSURANCE OFFICE OF STATE INSURANCE FUND, GOVERNMENT OF GUJARAT VIMA LEKHA BHAVAN, DR. JIVRAJ MEHTA BHAVAN BLOCK NO.17, 3RD FLOOR, GANDHI NAGAR GUJARAT ...........Petitioner(s) Versus 1. PATEL REVIBEN MANILAL & 2 ORS. WIDOW OF MANILAL DEVABHAI AT & POST NETRAMALI, TAL. IDAR DISTRICT- SABARKANTA GUJARAT 2. DISTRICT AGRICULTURAL OFFICER, SABARKANTHA JILLA PANCHAYAT OFFICE, AT & POST HIMATNAGAR, DISTRICT HIMATNAGAR GUJARAT 3. DIRECTOR OF AGRICULTURAL, KRUSHI BHAVAN, SECTOR 10, GANDHINAGAR-382010 GUJARAT ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER
For the Petitioner : Ms. Puja Singh, Adv. For the Respondent : Nemo
Dated : 05 Apr 2016 ORDER
Learned Counsel for petitioner has moved application for permission to withdraw revision petition as amount awarded by for a below has been paid by petitioner to respondent in full and final settlement. In such circumstances, application is allowed and revision petition stands dismissed as withdrawn and petitioner is permitted to withdraw 50% amount deposited by petitioner with District Forum in compliance to order dated 19.11.2015 passed by this Commission.
......................J K.S. CHAUDHARI PRESIDING MEMBER