State Consumer Disputes Redressal Commission
The Oriental Insurance Company Ltd. vs M/S Vardhman Concrete on 2 November, 2018
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION,UTTARAKHAND 176 Ajabpur Kalan,Mothrowala Road, Dehradun-248121 Final Order Miscellaneous Application No. MA/23/2018 ( Date of Filing : 01 Nov 2018 ) In First Appeal No. A/15/167 1. The Oriental Insurance Company Ltd. Divisional office, Railway Road, Opp.Jwalapur Post office, Jwalapur, Haridwar through The Oriental Insurance Company Ltd., Divisional office 1st floor 4 B Sachdeva Colony, Opp. Nainital Bank Ltd. Haridwar Road, Dehradun through its Senior Divisional Manager. Dehradun Uttarakhand ...........Appellant(s) Versus 1. M/s Vardhman Concrete 354, Rampur Pawti, M.I.E.T College, Meerut having its Reg. office at C-45 Sharda Nagar, Railway Road, Jwalapur, Haridwar, through its Directoe Rjat Jain s/o late Mukesh Jain r/o C-45, Sharda Nagar, Railway Road, Jwalapur, Haridwar. Haridwar Uttarakhand ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE B.S. Verma PRESIDENT HON'BLE MR. Balveer Prasad JUDICIAL MEMBER HON'BLE MRS. Veena Sharma MEMBER For the Appellant: For the Respondent: Dated : 02 Nov 2018 Final Order / Judgement Sh. M.K. Kohli, learned counsel for the applicant has moved an application dated 01.11.2018 for the release of Rs. 25,000/-, which was deposited by the applicant at the time of filing the appeal as well as Rs. 1,00,000/-, which was deposited by the applicant in compliance of the stay order.
The appeal was dismissed and the applicant has deposited the amount before the District Forum in full and final satisfaction of the order passed by this Commission.
Therefore, the amount deposited by the applicant be released in favour of the applicant.
The application stands disposed of accordingly. [HON'BLE MR. JUSTICE B.S. Verma] PRESIDENT [HON'BLE MR. Balveer Prasad] JUDICIAL MEMBER [HON'BLE MRS. Veena Sharma] MEMBER