Delhi High Court - Orders
Manoj Mishra & Ors vs M/S. Religare Health Insurance Co. Ltd on 19 October, 2023
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5604/2023 & CM APPL. 21989/2023
MANOJ MISHRA & ORS. ..... Petitioners
Through: Mr. Prashant Vaxish with Mr.
Abhishek Dubey, Advs.
versus
M/S. RELIGARE HEALTH INSURANCE CO. LTD.
..... Respondent
Through: Ms.Megha Gupta with Mr. Dhiraj
Malik, Advs. for Respondent
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 19.10.2023
1. Petitioners have approached this Court for reinstating the insurance policy, bearing No. 11440450, by challenging the revocation thereof.
2. It is stated that the Petitioners approached the District Consumer Dispute Redressal Commission, South District, New Delhi, but since the said Commission was not hearing the matters due to lack of quorum, the Petitioners have approached this Court.
3. This Court on 01.05.2023 issued notice in the Writ Petition and also passed an interim order directing that if any claim is lodged during the pendency of the Writ Petition then the same shall not be rejected on the ground that the policy of the Petitioners is suspended.
4. It is stated by the learned Counsel for the Petitioners that now the District Consumer Dispute Redressal Commission, South District, New This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/10/2023 at 02:14:52 Delhi, has started functioning. However, the case of the Petitioner is listed on 11.01.2024. He further submits orally that the Commission is not inclined to grant protection to the Petitioner as has been granted by this Court on the ground that the interim order granted by this Court is still continuing.
5. Statement of the learned Counsel for the Petitioner is taken on record.
6. Interim order dated 01.05.2023, passed by this Court, shall continue till an effective date of hearing is afforded to the Petitioners by the District Consumer Dispute Redressal Commission, South District, New Delhi.
7. With these observations, the Writ Petition is disposed of along with the pending applications.
8. It is made clear that this Court has not made any observations on the merits of the case and the District Consumer Dispute Redressal Commission, South District, New Delhi, is directed to decide the case of the Petitioners on its merits uninfluenced by fact that this Court had passed an interim order at the time of issuance of notice.
SUBRAMONIUM PRASAD, J OCTOBER 19, 2023 Rahul This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 22/10/2023 at 02:14:52