State Consumer Disputes Redressal Commission
Sunil Kumar vs Sbi Life Insu.Co.Ltd. on 12 November, 2022
Daily Order M. P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, 76, ARERA HILLS, BHOPAL (Proceedings under Chapter VI of the Legal Services Authorities Act 1987 (39 of 1987) and Lok Adalat Scheme of 1997 framed thereunder FIRST APPEAL NO. 406 OF 2017 (Arising out of order dated 09.02.2017 passed in C.C.No.27/2015 by the District Commission, Ratlam) Sunil Kumar. .... Appellant Versus Manager, SBI Life Insurance Co.Ltd. & Anr. ..... Respondents. BENCH OF LOK ADALAT 1.
HON'BLE SHRI JUSTICE SHANTANU S. KEMKAR
2. HON'BLE SHRI S. S. BANSAL
3. HON'BLE DR. (SMT) MONIKA MALIK AWARD/ORDER DATE OF ORDER ORDER WITH SIGNATURE ORDER OF THE REGISTRAR ON OFFICE NOTING 12.11.2022 Shri Ajay Dubey, learned counsel for the appellant.
Shri Vikas Rai, learned counsel for the respondent no.1 and 2.
Shri Yash Vidyarthi, learned counsel for the respondent no.3.
Parties submits that the matter is settled between the parties out of court.
Learned counsel for the appellant on instructions seeks leave to with draw this appeal.
Prayer is accepted. The appeal is disposed of as withdrawn.
-2-This order shall be binding and enforceable between the parties as provided under the Legal Services Authorities Act, 1987 (Justice Shantanu S. Kemkar) (S. S. Bansal) (Dr. Monika Malik)