State Consumer Disputes Redressal Commission
Noorjahan vs The Regional Manager Qatar Airways on 22 August, 2017
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION THIRUVANANTHAPURAM Complaint Case No. CC/15/111 1. NOORJAHAN pournami punnkulam ks puram p o ,karungapally kollam ...........Complainant(s) Versus 1. THE REGIONAL MANAGER QATAR AIRWAYS pettah p o 695024 ............Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE SRI.S.S.SATHEESACHANDRAN PRESIDENT SRI. V. V. JOSE MEMBER For the Complainant: For the Opp. Party: Dated : 22 Aug 2017 Final Order / Judgement
THE KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION VAZHUTHACAUD, THIRUVANANTHAPURAM.
COMPLAINT NO - 111/2015 ORDER DATED. 22/08/2017 PRESENT:-
HON'BLE JUSTICE SRI. S.S.SATHEESACHANDRAN : PRESIDENT SRI. V.V.JOSE : MEMBER COMPLAINANT :
Mrs.Noorjahan, Pournami, Punnakulam, K.S. Puram P.O, Karunagappally, Kollam District.
(By Adv. K.P. Jabbar) RESPONDENT:
The Regional Manager, Qatar Air Ways, pettah P.O, Pin. 695024, Thiruvananthapuram District.
(By Adv. C.A. Nanda Kumar) (2) ORDER HON'BLE JUSTICE SRI. S.S.SATHEESACHANDRAN : PRESIDENT No representation for complainant today also. Complainant's counsel absent. Respondent represented by counsel. Complaint is dismissed.
JUSTICE S.S.SATHEESACHANDRAN : PRESIDENT V.V.JOSE : MEMBER Sh/-
[HON'BLE MR. JUSTICE SRI.S.S.SATHEESACHANDRAN] PRESIDENT [ SRI. V. V. JOSE] MEMBER