PATANJALI FOOD LTD. Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) These two original petitions have been instituted alleging deficiency on the part of the Oriental Insurance Co. Ld., in not having satisfied the entire claim of the complainant regarding losses suffered in a fire that occurred in the night of 24/25/12/2000. It is the contention of the claimants that the Insurance Company proceeded to get the incident surveyed and then obtained assessments luxuriously thereby delaying the process of indemnifying the loss. The ad-hoc method and the delay resulted in prolonged harassment by the Insurance Company as a consequence whereof the present complaints have been filed.

(2.) The complaints were instituted originally by M/s Ruchi Soya Industries Ltd., which company underwent insolvency proceedings before the National Company Law Tribunal, Mumbai. A resolution plan was drawn up and the company was taken over by M/s Patanjali Foods Limited who were, under the orders of this Commission, substituted in place of the original complainants. When the matter previously commenced for consideration an Order was passed on 14/8/2023 to the following effect:--

(3.) The reason for passing of the said Order was that there was some allegations regarding the transaction of indemnification under some cloud. The complaint was before the Central Bureau of Investigation and hence it was thought proper to obtain instructions in this regard. The case was listed on 25/10/2023 and 5/12/2023 whereafter an Order was passed on 8/12/2023 to the following effect:--