SUSHMA JINDAL Vs. UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India challenging order dtd. 17/1/2024 passed by Hon'ble National Consumer Disputes Redressal Commission (in short 'NCDRC') .

(2.) The above matter was filed before NCDRC impugning order dtd. 10/8/2022 passed by the State Consumer Disputes Redressal Commission, Lucknow, Uttar Pradesh in Appeal No. 635/2021.

(3.) Since the entire cause of action pertaining to the present subject matter has arisen within the jurisdiction of Allahabad 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.