National Consumer Disputes Redressal
M/S. Ambica Vijay Saw Mill vs Oriental Insurance Company Ltd. on 3 August, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI CONSUMER CASE NO. 24 OF 2006 1. M/s. AMBICA VIJAY SAW MILL Through its Partner, Mr. Poonamchand Ramji Patel, Residing at Chinmay Road, Mela Ground, Dhoraji, Rajkot Gujrat. ...........Complainant(s) Versus 1. ORIENTAL INSURANCE COMPANY LTD. GALAXY CHAMBER, STATION ROAD, DHORAJI-360 410 GUJARAT. ...........Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE V.K. JAIN, PRESIDING MEMBER HON'BLE DR. B.C. GUPTA, MEMBER
For the Complainant : Mr. Rakesh Malhotra, Advocate For the Opp.Party : Ms. Savita Singh, Advocate Dated : 03 Aug 2015 ORDER After some arguments the learned counsel for the complainant seeks to withdraw the complaint with liberty to approach the concerned Civil Court for redressal of the grievances of the complainant. The complaint is dismissed as withdrawn. Leave as sought is granted.
In the event of the complainant approaching a Civil Court it shall also be entitled to seek benefit of the provision contained in Section 14 of the Limitation Act, if such a benefit is otherwise available to it in law.
......................J V.K. JAIN PRESIDING MEMBER ...................... DR. B.C. GUPTA MEMBER