National Consumer Disputes Redressal
M/S The New India Assurance Co. Ltd. vs Sri Sankar Deb on 6 August, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1393 OF 2015 (Against the Order dated 09/03/2015 in Appeal No. 29/2014 of the State Commission Tripura) 1. M/S THE NEW INDIA ASSURANCE CO. LTD. RG CITY CENTRE LOCAL SHOPPING CENTRE, B-BLOCK, LAWERENCE RAOD, DELHI ...........Petitioner(s) Versus 1. SRI SANKAR DEB S/O SRI NARYANA DEB R/O CHANPUR, P.O. KHAYERPUR, P.S. EAST AGARTALA WEST TRIPURA TRIPURA ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE V.B. GUPTA, PRESIDING MEMBER
For the Petitioner : Mr. Navdeep Singh, Adv. For the Respondent :
Dated : 06 Aug 2015 ORDER
Learned counsel for petitioner on instructions states that petitioner does not want to pursue with the present petition and wants to withdraw the same.
In view of the above statement made by learned counsel for petitioner, present revision petition stand dismissed as withdrawn.
File be consigned to record room.
......................J V.B. GUPTA PRESIDING MEMBER