SHARDABEN ASHOKBHAI LATHIYA Vs. ICICI PRUDENTAL LIFE

JUDGEMENT

(1.) Counsel for the petitioner in RP No. 2109 of 2017, responding to the submission made at the bar by Mr. Punit K. Bhalla, counsel for respondent No. 3- ICICI Bank Ltd., for deleting it's name from the array of parties, submits that the name of ICICI Bank Ltd./R-3 may be treated as deleted as no relief has been sought against them.No one appears on behalf of respondent No. 1 & 2 in RP No. 2109 of 2017.

(2.) Revision Petition No. 2109 of 2017 has been filed with a delay of 203 days.All these Revision Petitions are filed by the same petitioner against ICICI Prudential Life Insurance Co. Ltd. (RP Nos. 3665, 3666, 3667 and 2109 of 2017), Tata AIG Life Insurance Co. Ltd. ( RP Nos. 3668 & 3669 of 2017), Bharti Axa Life Insurance Co. Ltd. (RP Nos. 3670 & 3671 of 2017), Max Newyork Life Insurance Co. Ltd. (RP No. 3672 of 2017) and H.D.F.C. Standard Life Insurance Co. Ltd. ( RP No. 3673 of 2017), with inordinate delays of 342 days, as computed by the registry of this Commission.

(3.) Ia No. 9889 of 2017 is an application for condonation of delay in filing RP No. 2109 of 2017. Similar IAs, these being, IA No. 19168 of 2017, IA No. 19170 of 2017, IA No. 19172 of 2017, IA No. 19174 of 2017, IA No. 19176 of 2017, IA No. 19178 of 2017, IA No. 19181 of 2017, IA No. 19182 of 2017 & IA No. 19184 of 2017, have also been filed in the other revision petitions mentioned in para 2 above.