National Consumer Disputes Redressal
Dharampal Batra, Proprietor M/S. Shoe ... vs Oriental Insurance Co. Ltd. on 4 June, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1062 OF 2015 (Against the Order dated 18/11/2014 in Appeal No. 301/2014 of the State Commission Haryana) 1. DHARAMPAL BATRA, PROPRIETOR M/S. SHOE PALACE RAILWAY ROAD, BHADURGARH, JHAJJAR HARYANA ...........Petitioner(s) Versus 1. ORIENTAL INSURANCE CO. LTD. BHADURGARH BRANCH THROUGH ITS AUTHORIZED SIGNATORY HEGI, REGIONAL MANAGER, LIC BUILDING, JAGADHARI RAOD AMBALA CANTT PUNJAB ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE AJIT BHARIHOKE, PRESIDING MEMBER HON'BLE MRS. REKHA GUPTA, MEMBER For the Petitioner : Mr. Girish Kumar, Advocate For the Respondent :
Dated : 04 Jun 2015 ORDER After some arguments, learned counsel for the petitioner sought time to seek telephonic instructions from the petitioner. Now on telephonic instructions counsel for the petitioner seeks to withdraw the revision petition.
Revision petition is dismissed as withdrawn.
......................J AJIT BHARIHOKE PRESIDING MEMBER ...................... REKHA GUPTA MEMBER