National Consumer Disputes Redressal
Religare Health Insurance Company Ltd. vs Subhash Chander Aggarwal on 27 July, 2017
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 2122 OF 2017 (Against the Order dated 26/04/2017 in Appeal No. 836/2016 of the State Commission Punjab) WITH IA/10001/2017,IA/10002/2017 1. RELIGARE HEALTH INSURANCE COMPANY LTD. THROUGH AUTHORIZED SIGNATORY RELIGARE HEALTH INSURANCE CO. LTD, D3, DISTRICT CENTRE, SAKET NEW DELHI ...........Petitioner(s) Versus 1. SUBHASH CHANDER AGGARWAL R/O. H.NO. 274/12, GALI OBC BANK WALI TARN TARAN PUNJAB ...........Respondent(s) REVISION PETITION NO. 2123 OF 2017 (Against the Order dated 26/04/2017 in Appeal No. 837/2016 of the State Commission Punjab) WITH
IA/10001/2017,IA/10002/2017 1. RELIGARE HEALTH INSURANCE COMPANY LTD. THROUGH AUTHORIZED SIGNATORY RELIGARE HEALTH INSURANCE CO. LTD, D3, DISTRICT CENTRE, SAKET NEW DELHI ...........Petitioner(s) Versus 1. SUBHASH CHANDER AGGARWAL R/O. H.NO. 274/12, GALI OBC BANK WALI TARN TARAN PUNJAB ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE D.K. JAIN,PRESIDENT HON'BLE MRS. M. SHREESHA,MEMBER For the Petitioner : Ms. Suman Bagga, Advocate For the Respondent :
Dated : 27 Jul 2017 ORDER Ms. Bagga, learned Counsel appearing for the Petitioner/Insurance Company states that since the Respondent/Complainant has unfortunately expired, she has instructions not to press the Revision Petitions.
Accordingly, the Revision Petitions are dismissed as not pressed.
It goes without saying that dismissal of these Revision Petitions shall have no bearing on the future claims, which may be made by the nominee(s) of the Complainant.
......................J D.K. JAIN PRESIDENT ...................... M. SHREESHA MEMBER