ORIENTAL INSURANCE CO. LTD. Vs. GURTEJ SINGH

JUDGEMENT

(1.) This revision petition has been filed under Sec. 21(b) of the Act 1986 in challenge to the Order dtd. 28/10/2013 of the State Commission in appeal no. 1640 of 2011 arising out of the Order dtd. 30/8/2011 of the District Commission in complaint no. 40 of 2011.

(2.) The District Commission vide its Order dtd. 30/8/2011 had allowed the complaint. The State Commission vide its Order dtd. 28/10/2013 had dismissed the appeal. As such the petition has been filed against concurrent findings of the two fora below.

(3.) Further to the Order dtd. 23/11/2021, learned counsel appearing for the petitioner insurance company submits, on instructions, that the insurance company wishes to withdraw its revision petition. Learned counsel also submits that this case may not be treated as a precedent.