DINESH Vs. BIRLA SUN LIFE INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India challenging order dtd. 3/8/2023 passed by Hon'ble National Consumer Disputes Redressal Commission (in short 'NCDRC') in Review Petition No. 3785 of 2017.

(2.) The above matter was filed before NCDRC impugning order dated 18. 08.2017 passed by the State Consumer Disputes Redressal Commission, Maharashtra in Consumer Complaint No.472/2007.

(3.) Since the entire cause of action pertaining to the present subject matter has arisen within the jurisdiction of Bombay High Court, relying upon judgment dtd. 4/3/2024 passed by Hon'ble Supreme Court in Siddhartha S Mookerjee vs. Madhab Chand Mitter, Civil Appeal Nos. 3915-16/2024, learned counsel for petitioner prays that the petitioner may be permitted to withdraw the present petition with liberty to approach said jurisdictional High Court.