National Consumer Disputes Redressal
Met Life India Insurance Co. Ltd. vs Urvashi Goyal & Anr. on 20 March, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI FIRST APPEAL NO. 163 OF 2012 (Against the Order dated 11/01/2012 in Complaint No. 46/2009 of the State Commission Punjab) 1. MET LIFE INDIA INSURANCE CO. LTD. Through Chief Manager-Legal, Brigade Seshamahal, 5 Vani Vilas Road, Basavanagudi, Bangalore-560004 Krnataka ...........Appellant(s) Versus 1. URVASHI GOYAL & ANR. W/o Late Sh. Dinesh Goyal, R/o Railway Road, Jagraon Distt- Ludhiana Punjab 2. SHIMLA DEVI W/o . Suresh Goyal, R/o Railway Road, Jagraon, Distt- Ludhiana Punjab ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE D.K. JAIN, PRESIDENT HON'BLE MR. VINAY KUMAR, MEMBER HON'BLE MRS. M. SHREESHA, MEMBER For the Appellant : Mr. Ritesh Khare, Advocate For the Respondent : Mr. Siddharth Sangal, Advocate Dated : 20 Mar 2015 ORDER Admittedly, the directions contained in order dated 28.11.2014 passed in IA No. 336 of 2014 have not been complied with, despite preemptory order dated 30.01.2015. By the said order, while granting one final opportunity to the Appellant to file complete record of the lower Fora within four weeks of the said order, it was directed that if the documents are not filed within the time granted, the Appeal shall stand dismissed for non-prosecution and in default without further reference to the Bench.
In light of the said order, no further orders are called for in this Appeal and it stands dismissed in default.
At this juncture, learned Counsel appearing for the Appellant submits that he is proposing to file application for summoning the record of the lower Fora. As and when such move is made, it shall be considered on its own merits.
......................J D.K. JAIN PRESIDENT ...................... VINAY KUMAR MEMBER ...................... M. SHREESHA MEMBER