State Consumer Disputes Redressal Commission
Sh. Om Parkash. vs M/S Reliance General Insurance Co. Ltd. ... on 6 October, 2017
H. P. STATE CONSUMER DISPUTES REDRESSAL
COMMISSION SHIMLA
Misc. Application No.: 763/2017
Date of Presentation : 23.09.2017
Date of Order : 06.10.2017
......
Om Parkash son of Shri Banarsi Dass resident of House No.186
Phase-4 Mohali Chandigarh.
...... Applicant/Complainant
Versus
1.M/s. Reliance General Insurance Company Ltd. through its Managing Director 570 Rectifier House Naigaum Cross Road Wadala (W) Mumbai-400031.
2. Reliance General Insurance Company Ltd. SCO No.145- 146 Top Floor above VLCC Sector-9C Chandigarh through its manager 2nd Address SCO No.212-213 1st Floor Sector-34A Chandigarh.
3. Reliance General Insurance Dhiru Bhai Ambani Group Shimla Himachal Pradesh through its Managing Director.
4. M/s. J.V. Motors authorised Distributor or Ashok Leyland Leyparts SCF No.449 New Motor Market Manimajra U.T. Chandigarh through its Proprietor/Partner.
......Non-applicants/opposite parties Coram Hon'ble Justice P.S. Rana (R) President Hon'ble Mr. Vijay Pal Khachi Member Hon'ble Mrs. Meena Verma Member Whether approved for reporting?1 Yes. For Applicant : Mr. Anil Chauhan Advocate.
For Non-applicants : None. JUSTICE P.S. RANA (R) PRESIDENT: O R D E R :-
1. Application filed for condonation of delay in filing appeal. As per office report there is delay of 218 days for filing 1 Whether reporters of the local papers may be allowed to see the order? Yes. Om Parkash Versus M/s. Reliance General Insurance Co. Ltd. & Anr.
(M.A. No.763/2017) appeal. Learned Advocate appearing on behalf of applicant submitted that he does not want to continue with the present application and appeal and he has been instructed by his client to withdraw the same. In view of the above stated facts application is dismissed as withdrawn. Consequently appeal is also dismissed. Statement of learned advocate appearing on behalf of applicant will form part and parcel of order. File of learned District Forum alongwith certified copy of order be sent back forthwith and file of State Commission be consigned to record room after due completion forthwith. Certified copy of order be transmitted to parties forthwith free of costs strictly as per rules. Application and appeal are disposed of. Pending application(s) if any also disposed of.
Justice P.S. Rana (R) President Vijay Pal Khachi Member Meena Verma Member 06.10.2017.
KD* 2