State Consumer Disputes Redressal Commission
Life Insurance Corpn. Of India vs Smt.Aruna Ashwin Keshruwala on 2 February, 2009
CONSUMER DISPUTES REDRESSAL COMMISSION CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, MUMBAI FIRST APPEAL NO. 1124 OF 2007 Date of filing : 05/09/2007 @ MISC. APPL. NO. 1489 OF 2007 Date of order : 02/02/2009 IN CONSUMER COMPLAINT NO. 567 OF 2001 DISTRICT CONSUMER FORUM : MUMBAI SUBURBAN Life Insurance Corpn. of India Mumbai Divisional Office No.III Jeevan Seva Building, S.V. Road, Santacruz (W), Mumbai-400 054.
Life Insurance Corpn. of India Thru its Zonal Office, Yogakshema, Jeevan Bima Marg, Mumbai 400 021.
Appellants/org. O.Ps V/s.
Smt.Aruna Ashwin Keshruwala F-20, 301/302, Green Crest, Yamuna Nagar, Oshiwara, Andheri (W), Mumbai 400 053. Respondent/org. complainant Corum : Justice Mr.B.B. Vagyani, Honble President Shri S.R. Khanzode, Honble Judicial Member Smt. S.P. Lale, Honble Member Present: Ms.Sheetal Patil, Adv. h/f. Mr.A.S. Vidyarthi, Adv. for the appellants.
None for the respondent.
- : ORAL ORDER :-
Per Justice Mr. B.B. Vagyani, Honble President We heard Ms.Sheetal Patil, Advocate h/f. Mr.A.S. Vidyarthi, Advocate for the appellants. None present for the respondent. Learned Advocate Ms.Patil for the appellants makes a statement that she wants to withdraw the appeal.
-: ORDER :-
1. Appellant is allowed to withdraw the appeal.
2. Appeal stands disposed of as withdrawn.
3. Misc. Appl.
No.1489/2007, which is for stay stands disposed of.
4. Amount if deposited be returned to the appellants.
5. Copies of the order be furnished to the parties.
(S. P. Lale) (S.R. Khanzode) (B.B. Vagyani) Member Judicial Member President dd.