NARAINDAS Vs. TATA AIG LIFE INSURANCE CO. LTD.

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India challenging order dtd. 17/11/2023 passed by Hon'ble National Consumer Disputes Redressal Commission (in short 'NCDRC') in Revision Petition No. 719 of 2021.

(2.) Said Revision Petition was filed before NCDRC impugning order dtd. 10/5/2019 passed by the State Consumer Disputes Redressal Commission, UP, Allahabad in Appeal No.CC 1403/2008.

(3.) Since the entire cause of action pertaining to the present subject matter has arisen within the jurisdiction of Uttar Pradesh, 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 she may be permitted to withdraw the present petition with liberty to approach the jurisdictional High Court.