State Consumer Disputes Redressal Commission
Smart Reliance G.S.M. Service(Dsls ... vs Consumer Club, Manipur,Represented By ... on 24 January, 2009
THE MANIPUR STATE CONSUMER DISPUTES REDRESSAL
THE MANIPUR
STATE CONSUMER DISPUTES
REDRESSAL
COMMISSION (STATE COMMISSION), SANGAIPROU, IMPHAL.
MANIPUR.
MISC. CASE NO.27 0F 2008.
Smart Reliance G.S.M. Service(DSLS ENTER
Old Lambulance Opposite G.P. Womens College, Imphal,
represented
by Mr. Roshan Singh Rajkumar.
.. Appellant/Applicant.
-- versus --
1.
Consumer Club, Manipur,represented by its General Secretary Ch.
Nabachandra Singh on behalf of the Consumer Chabungbam Romi Meitei of Khurai Thongam Leikai in complainat case No. 58 of 2008.
2. Consumer Club, Manipur,represented by its General Secretary Ch.
Nabachandra Singh on behalf of the Consumer Wangkheirakpam Dillipkumar Singh of Kha-Imphal Keisam Leikai, Imphal in consumer complainat case No. 59 of 2008.
Respondents.
P R E S E N T Mr. Gogonchandra Tongbra, S. Binodini Devi, Member. Member.
For the Appellants Counsel: - Mr. H. Homendrajit Singh, Advocate.
For the Respondents Counsel:- Mr. Ch. Nabachandra Singh, General Secy.
Consumer Club,Manipur.
JUDGEMENT AND ORDER Date 24.01.2009.
Mr. Ch. Nabachandra Singh, Secretary, Respondent, Club appears in person. None appears for the appellant. It is seen from the records that the appellant was absent on 3(three) consecutive days ie.06/12/2008, 27/12/2008 and 24/01/2009(to-day). It appears that the appellant is not interested in pursuing the matter. Hence, the application for condonation of delay is rejected for default and non-prosecution.
Sd/- Justice, H.K.K. Singh
President
Sd/-
Mr Gogonchandra Tongbra
Member