State Consumer Disputes Redressal Commission
Shirdi Industries Ltd vs Cholamandalam Ms General Insurance Co ... on 7 August, 2019
1 (CC/16/1233)
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
MAHARASHTRA, MUMBAI
CONSUMER COMPLAINT NO.CC/16/1233
Shirdi Industries Ltd.
A Wing, Mhatre Pen Building,
Senapati Bapat Marg,
Dadar(W), Gokhale Road S.O.
Mumbai 400 028. Complainant(s)
Versus
Cholamandalam MS General
Insurance Co. Ltd.
6th floor, Unit 1, Solitaire Corporate Park,
Andheri Kurla Road,
Chakala, Andheri(E),
Mumbai 400 093. Opponent(s)
BEFORE:
Mr.D.R.Shirasao, Hon'ble Presiding Judicial Member
A.K.Zade, Hon'ble Member ORAL ORDER Per: Mr.D.R.Shirasao, Presiding Judicial Member 1] Advocate Smt.Riddhi Doshi is present with authority letter from Advocate Shri.S.R.Singh on record for complainant. Shri.Sandesh Ambavkar-Dy.Manager Legal is present for complainant. Shri.Hemant B.Gaokar-Dy.Manager of opponent is present alongwith Advocate Shri.Krishna D.Sharma.
2] Parties have arrived at compromise and have filed Consent Terms on record. Consent Terms are signed by the authorised representative of complainant and opponent alongwith their Advocates. Authorised representatives of complainant and opponent are present before the Commission and they admit contents of Consent Terms. Alongwith Consent Terms they have filed authorisation letter and their I.D.proof on record. In 2 (CC/16/1233) view of the same, complaint is disposed of in terms of Consent Terms. No order as to costs.
Certified copy of this order be supplied to the parties.
Pronounced on 7th August, 2019.
[D.R.SHIRASAO] PRESIDING JUDICIAL MEMBER [A.K.ZADE] MEMBER rsc