HEMLATA VERMA Vs. ICICI PRUDENTIAL LIFE INSURANCE
LAWS(SC)-2019-7-36
SUPREME COURT OF INDIA
Decided on July 01,2019

HEMLATA VERMA Appellant
VERSUS
ICICI PRUDENTIAL LIFE INSURANCE CO LTD And ANR Respondents

JUDGEMENT

- (1.) Delay condoned.
(2.) Leave granted.
(3.) By impugned order, National Consumer Disputes Redressal Commission, Delhi (for short, "the Commission") dismissed the revision petition filed by the appellant herein on the ground of limitation.;


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