State Consumer Disputes Redressal Commission
Life Insurance Corporation Of India vs Smt. Ushabai Sanjay Shelke on 7 May, 2013
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal
No. A/11/510
(Arisen out
of Order Dated 28/04/2011 in Case No. 678/2010 of District Solapur)
1.LIFE INSURANCE CORPORATION OF INDIA PUNE D. O. 4 TH FLOOR, MAHAVIR PARK, S. N. 688, A B 2, PUNE SAARA ROAD, BIBEWEWADI, PUNE 411037.
THROUGH DIV. MANAGER WESTERN ZONAL OFFICE YOGEKSHEMA, JEEVAN BIMA MARG, MUMBAI 400021.
...........Appellant(s) Versus
1. SMT. USHABAI SANJAY SHELKE R/AT POST BONDALE (SHINDE VASTI) TAL MALSHIRAS , DIST.SOLAPUR.
...........Respondent(s) BEFORE:
HON'BLE MR. Dhanraj Khamatkar PRESIDING MEMBER HON'BLE MR. Narendra Kawde MEMBER PRESENT:
A S VIDYARTHI , Advocate for the Appellant DATED : 07/05/2013 ORDER (Per Shri Dhanraj Khamatkar, Honble Presiding Member ) (1) The order dated 03/10/2012 is self-operative order. It is stated that the appellant is directed to supply appeal compilation and deposit required postage in the office of the Commission within 7 days, failing which the appeal shall stand dismissed automatically without further reference to the Commission and matter was adjourned to 17/12/2012.
As per the self-operative order, the appellant failed to comply with the order dated 03/10/2012. Being self-operative order, we cannot modify the same in view of rulings of the Apex Court. Appeal stands disposed off accordingly.
(2) The counsel for the appellant prayed that the amount deposited shall not be disbursed till the revision period is over. Accordingly, prayer of the appellant is granted.
[HON'BLE MR.
Dhanraj Khamatkar] PRESIDING MEMBER [HON'BLE MR.
Narendra Kawde] MEMBER pgg