Angoori v. Life Insurance Corporation Of India & 2 Ors

Angoori v. Life Insurance Corporation Of India & 2 Ors

(National Consumer Disputes Redressal Commission, New Delhi)

Revision Petition No. 155/2013 | 11-02-2013

After some arguments, learned counsel for the petitioner seeks to withdraw this revision petition. The revision petition is, therefore, dismissed as withdrawn. ......................J -1- AJIT BHARIHOKE PRESIDING MEMBER

Advocate List
Bench
  • MR. AJIT BHARIHOKE, PRESIDING MEMBER
Eq Citations
  • 2013 (1) C.P.C. 646
  • 1 (2013) CPJ 606 (NC)
  • LQ/NCDRC/2013/620
Head Note

Criminal Law — Revision Petition — Dismissal of revision petition as withdrawn — After some arguments, learned counsel for petitioner seeking to withdraw revision petition — Revision petition, therefore, dismissed as withdrawn