State Consumer Disputes Redressal Commission
Estee Advisors Pvt. Ltd. vs Religare Health Insurance Company Ltd. on 27 January, 2021
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, HARYANA, PANCHKULA Consumer Complaint No.156 of 2020 Date of Institution: 09.12.2020 Date of Decision: 27.01.2021 Estee Advisors Pvt. Ltd., P05-01A, P05-01B, P05-01C, 5th Floor, Tower-A, WTC Gift City, Block-51, Road 5E, Zone-5, Gity City, Gandhinagar, Gujarat-382355 through its Director Shri Shalabh Rakyan. .....Complainant VERSUS 1.
Religare Health Insurance Company Limited, Unit No.604-607, 6th Floor, Unitech Cyber Park, Tower-C, Sector 39, Gurgaon through its Manager.
2. HII Insurance Broking Services Pvt. Ltd., Prop. No.87B, 3rd Floor Shahpur Jat, New Delhi DL-110049.
..... Opposite Parties CORAM: Hon'ble Mr. Justice T.P.S. Mann, President. Shri Harnam Singh Thakur, Judicial Member. Present:- Shri Nihul Pratap Singh, counsel for the complainant. O R D E R T.P.S. MANN, J. (ORAL)
At the outset, learned counsel for the complainant states that as the amount involved in the present complaint is less than Rs.1 crore, the complainant may be allowed to withdraw the present complaint with liberty to the complainant to file a fresh complaint before the learned District Consumer Disputes Redressal Commission on the same cause of action.
2. In view of the above, the complaint is hereby dismissed as withdrawn with liberty to the complainant to file a fresh complaint on the same cause of action, before the learned District Consumer Commission.
Announced 27.01.2021 (Harnam Singh Thakur) Judicial Member (T.P.S. Mann) President D.R.