National Consumer Disputes Redressal
Ramveer Singh vs Oriental Insurance Co. Ltd. on 13 May, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 2046 OF 2010 (Against the Order dated 22/03/2010 in Appeal No. 2617/2006 of the State Commission Haryana) 1. RAMVEER SINGH R/o. House No. 553, Sector 11 Panchkula Haryana ...........Petitioner(s) Versus 1. ORIENTAL INSURANCE CO. LTD. Through its Chief Regional Manager, SCO No. 109-111, Surendra Building, Sector 17 Chandigarh ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE V.B. GUPTA, PRESIDING MEMBER HON'BLE MR. SURESH CHANDRA, MEMBER For the Petitioner : nemo For the Respondent :
Dated : 13 May 2015 ORDER There is an office report in this case.
As per office report, the revision petition was filed in the year 2010. However, the same could not be listed, since there were certain defects in the petition.
Further, it is apparent from the office report, that petitioner has given undertaking to remove the defects, within four weeks.
-2-We have issued notice to the petitioner for today. However, notice has been received back with postal remarks "Left without address". Since, petitioner has not removed the defects during last five years nor there is any appearance on behalf of petitioner, therefore the present petition stand dismissed in default as well as for non-prosecution.
File be consigned to record room.
......................J V.B. GUPTA PRESIDING MEMBER ...................... SURESH CHANDRA MEMBER