Mrs. Harpreet Kaur vs Hdfc Life Insurance Company Ltd. Thru. ...
2026 Latest Caselaw 738 ALL

Allahabad High Court

Mrs. Harpreet Kaur vs Hdfc Life Insurance Company Ltd. Thru. ... on 3 April, 2026

Author: Jaspreet Singh

Bench: Jaspreet Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:23398
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1509 of 2026   
 
   Mrs. Harpreet Kaur    
 
  .....Petitioner(s)   
 
 Versus  
 
   Hdfc Life Insurance Company Ltd. Thru. Managing Dir. Regd. Office Lodha Excelus And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Varun Singh, Suyagya Pandey, Varad Arun Yadav   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 8
 
   
 
 HON'BLE JASPREET SINGH, J.       

1. Heard Shri Varad Arun Yadva, learned counsel for the petitioner.

2. In view of the order proposed to be passed by this Court, notice to the private-respondents is dispensed with.

3. By means of the instant petition, the petitioner seeks the following reliefs:-

"(i) Issue a writ, order or direction directing the Learned District Consumer Disputes Redressal Commission, Lucknow-II to decide Complaint Case No.324 of 2021 within a fixed and time-bound period from the date of communication of the order passed by this Hon'ble Court.

(ii) Direct that no unnecessary adjournments be granted to either party."

4. Having considering the aforesaid and from a perusal of the extracts of the order-sheets, which has been brought on record as Annexure No.1 to indicate that the proceedings against the respondent No.2 before the State Commission is already set ex-parte since 2023.

5. Apparently, in this view of the matter there does not appear any reason as to why the matters should remain pending. Accordingly, the petition is disposed of with a request to the District Consumer Disputes Redressal Commission, Lucknow-II to consider and decide the Complaint Case No.324 of 2021 as expeditiously as possible, after affording full opportunity of hearing to the parties, but without granting any unnecessary adjournment to either of the parties.

6. It is made clear that the Court has not examined the case of either of the parties on merits and the Commission concerned shall consider and decide the case of the petitioner strictly in accordance with law.

7. With the aforesaid, the petition is disposed of.

(Jaspreet Singh,J.)

April 3, 2026

Rakesh/-