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Judgment
TRIBHUVAN DAHIYA, J. (ORAL) These petitions have been filed seeking a writ of certiorari quashing the order(s) dated 29.05.2026, Annexure P-1, passed by the Permanent Lok Adalat, Public Utility Services, Sonipat, in case no.1016/18, no.1017/18 and no.494/18, respectively.
Learned counsel for the petitioner(s) - Insurance Company submits that the petitions may be referred to the State Level Grievances Redressal Committee in terms of directions issued by this Court in a batch of petitions decided vide judgment dated 28.03.2025 rendered in CWP-19752-2023 titled Bajaj Allianz General Insurance Company Ltd. v. Shamsher Singh and others.
In that matter, this Court framed the following issue for consideration:
30.Consequently, now the main issue emerging for consideration before this Court is, as to whether this Court can, in the instant motion, while gauging the legality of the impugned awards, also adjudicate the issue “as to who is to be held liable to make payment of the awarded amount, the petitioner/ insurance company or the respondent No.3/Bank?”
And relegated the petitioner/insurance company as well as the respondent/ Bank to the State Level Grievances Redressal Committee to decide the said issue with the following directions:
45.In view of the above, this Court deems it apposite to relegate the petitioner/insurance company and the respondent No.3/Bank to the State Level Grievances Redressal Committee for adjudication of the issue framed by this Court in the latter part of paragraph 30 of this verdict. Both the petitioner/insurance company and the respondent No.3/Bank are at liberty to file their respective claims along with relevant documents, if they so desire, before the Committee (supra).
Needless to say that, the State Level Grievances Redressal Committee shall, after giving due opportunity of hearing to the parties concerned, make an endeavour to expeditiously decide the dispute, as per the operational guidelines of the P.M.F.B.Y.
The instant petitions are, accordingly, disposed of in the same terms and the petitioner/insurance company is relegated to the State Level Grievances Redressal Committee for adjudication of its disputes with the third respondent/Union Bank of India.
A photocopy of this order be placed on the connected files.