State Consumer Disputes Redressal Commission
Oriental Insurance Company Limited vs Punjab Gramin Bank on 5 December, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
DAKSHIN MARG, SECTOR 37-A, CHANDIGARH.
Revision petition No.101 of 2012
Date of institution : 23.11.2012
Date of decision : 05.12.2012
1.Oriental Insurance Company Limited, Jalandhar Road, Mahavir Marg, Kapurthala.
2. Branch Manager, Oriental Insurance Company Ltd., Jalandhar Road Mahavir Marg, Kapurthala.
3. Divisional Manager, Oriental Insurance Company Limited, Divisional Office, 32 G.T.Road, Amardeep Building, Opp. Narinder Cinema, Jalandhar.
4. The Oriental Insurance Company Limited, Regional Office, S.C.O.109- 111, Surindera Building, Sector 17-D, Chandigarh. All 1 to 4 through Deputy Manager (Legal)-cum-Authorised Signatory.
...Petitioners Versus Punjab Gramin Bank, a body Corporate constituted under the Regional Rural Banks Act, 1976, Head Office Jalandhar Road, Kapurthala through its Power Attorney Holder Pal Singh, son of Sh.G.S.Uppal.
...Respondent Revision Petition against the order dated 30.10.2012 of the District Consumer Disputes Redressal Forum, Kapurthala.
Before:-
Shri Piare Lal Garg, Presiding Member. Shri Jasbir Singh Gill, Member. Present:-
For the petitioners : Sh.Rahul Sharma, Advocate for Sh.Ashwani Talwar, Advocate. PIARE LAL GARG, PRESIDING MEMBER Learned counsel for the petitioner submitted that the revision petition be dismissed as withdrawn and he will file the revision petition against the order dated 15.11.2012 vide which the application of respondent for setting aside of ex- parte order dated 30.10.2012 was dismissed by the District Forum.
Dismissed as withdrawn.
(Piare Lal Garg) Presiding Member (Jasbir Singh Gill) Member December 05, 2012.
Davinder