Care Health Insurance Limited (Formerly Known As Religare Health Insurance Company Ltd.) & Anr Vs Harjinder Singh Sohal

Case No: Revision Petition No. 563 Of 2022

Date of Decision: April 10, 2024

Acts Referred: Contract Act, 1872 — Section 19#Consumer Protection Act, 2019 — Section 58(1)(b)

Hon'ble Judges: Dr. Inder Jit Singh, Presiding Member

Bench: Single Bench

Advocate: Pankaj Seth

Final Decision: Dismissed