State Consumer Disputes Redressal Commission
M/S Elnova Pharma vs The New India Assurance Co. Ltd. on 23 September, 2024
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
U.T. CHANDIGARH
[Additional Bench]
Appeal No. : A/304/2023
Date of Institution : 02/11/2023
D a t e o f D ec i s i o n : 23/09/2024
M/s Elnova Pharma, C/o Village Rampur Jattan,
Moginand, Nahan Road, Kala Amb, Sirmour (H.P), through
its Partner Sh. Rajesh Jain son of Sh. Sukhmal Jain,
Resident of H.No1078-1079, Sector 12, HUDA, Panipat
(Haryana).
....Appellant
Ve r s u s
1.The New India Assurance Co. Ltd., through its Deputy General Manager, having its office at SCO 36- 37, Sector 17-A, Chandigarh.
2. Merit ISLA Pvt. Ltd., Branch Office: 422A, Tower-B, 4 t h Floor, Spaze 1-Tech Park, Sohna Road, Gurgaon.
3. Globe Toyota, Karnal, Opposite PTC Madhuban, G.T. Road, Karnal, Haryana (India) 132 001.
.... Responde nts
BEFORE: MRS. PADMA PANDEY PRESIDING MEMBER
PREETINDER SINGH MEMBER
PRESENT : Sh. Abhishek Sethi, Advocate for the Appellant.
Sh. S.S. Sidhu, Advocate for the Respondent No.1. Respondent No.2 ex-parte vide order dated 18.01.2024. Ms. Shairon Tyagi, Advocate proxy for Sh. Shivam Grover, Advocate for the Respondent No.3.
PER PREETINDER SINGH, MEMBER
1. For orders, see the orders passed in Appeal No.332 of 2023 titled The New India Assurance Co. Ltd.
-2-Vs. M/s Elnova Pharma & Ors., vide which this Appeal has been dismissed with no order as to cost. A copy of that order is placed on the record, which shall be deemed to form a part of this order.
2. All the pending application(s), if any, also stands disposed off accordingly.
3. Certified copies of this order be sent to the parties free of charge.
4. The file be consigned to Record Room, after completion.
P r on o u n c e d 23 r d S eptem ber, 20 2 4 Sd/-
(PADMA PANDEY) PRESIDING MEMBER Sd/-
(PREETINDER SINGH) MEMBER "Dutt"