National Consumer Disputes Redressal
Gopal Kumar Sharma vs Oriental Insurance Co. Ltd. & Anr. on 4 July, 2016
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 3308 OF 2015 (Against the Order dated 08/07/2015 in Appeal No. 58/2015 of the State Commission Himachal Pradesh) 1. GOPAL KUMAR SHARMA S/O SH. DHANJAY SHARMA, R/O VILL TARWAHI, P.O. BEENA TEHSIL SADAR, DISTRICT MANDI HIMACHAL PRADESH ...........Petitioner(s) Versus 1. ORIENTAL INSURANCE CO. LTD. & ANR. PALACE COLONY, MANDI DISTRICT MANDI HIMACHAL PRADESH 2. ORIENTAL INSURANCE CO. LTD. THROUGH ITS SENIOR DIVISIONAL MANAGER, DIVISIONAL OFFICE ESTATE, KAITHU SHIMLA-171003 HIMACHAL PRADESH 3. MAHINDRA AND MAHINDRA FINANCIAL SERVICES LIMITED NER CHOWK, TEHSIL SADAR DISTRICT MANDI HIMACHAL PRADESH ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER HON'BLE MR. PREM NARAIN, MEMBER For the Petitioner : NEMO For the Respondent :
Dated : 04 Jul 2016 ORDER None appeared for the petitioner even in second round.
Revision petition stands dismissed in default.
......................J K.S. CHAUDHARI PRESIDING MEMBER ...................... PREM NARAIN MEMBER