State Consumer Disputes Redressal Commission
Icici Lombard General Insurance Co.Ltd vs 1. Keshvrao Nathu Bailee on 25 November, 2011
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH AT NAGPUR
5 TH FLOOR, ADMINISTRATIVE BUILDING NO. 1
CIVIL LINES, NAGPUR-440 001
First Appeal No. A/123/08
(Arisen out of Order Dated null in Case No. of District )
1.ICICI LOMBARD General Insurance Co.
Ltd. Off.at Zenith House, Keshavrao Zade Marg, Mahalaxmi, Mumbai through its legal Manager, Shri.Rajesh Dhane Vs.
1. Keshvrao Nathu Bailee, Mo.
Sonmala, Po.
Murmadi/Tup Tah.Lakhani, Dist.Bhandara.
2. The State ofr Maharashtra, through Collector, Bhandara,
3. The Tahsildar, Tahsil Lakhani, Dist.Bhandara
4. Talathi, Saza No.34, Talathi Office Bhugaon, Tah.Lakhani,Dist.Bhandara.
BEFORE:
Hon'ble Mr.S.M. Shembole PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE MR.N. ARUMUGAM MEMBER PRESENT:
None ......for the Appellant None ......for the Respondent ORDER None for the appellant as well as Respondent are present. Their respective counsel are also absent. On last date Adv.Jaiswal for the appellant and Adv.Ramteke for the Respondent No.1 submitted that the parties have already amicably settled the dispute however, they sought time to submit pursis. Therefore, on their request the matter was adjourned till today. But today nobody for the appellant as well as Respondents appeared. Hence the appeal is dismissed in default.
No order as to costs.
Delivered on 25/11/2011 [ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [ HON'BLE MR.N. ARUMUGAM] MEMBER