State Consumer Disputes Redressal Commission
Vasan Automotive Ltd Akola vs Subhash Rajaram Vande on 12 October, 2017
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA NAGPUR CIRCUIT BENCH NAGPUR First Appeal No. A/14/363 (Arisen out of Order Dated 08/09/2014 in Case No. CC/38/2014 of District Akola) 1. VASAN AUTOMOTIVE LTD AKOLA PHASE-3,midc,OP AIRPORT,MURTIJAPUR ROAD,AKOLA AKOLA 2. VASAN AUTOMOTIVE LTD AURANGABAD MOUJA,NAYGAON NAGAR ROAD,AURANGABAD AURANGABAD ...........Appellant(s) Versus 1. SUBHASH RAJARAM VANDE VADEAON,TQ-BALAPUR,DIST-AKOLA AKOLA ...........Respondent(s) BEFORE: HON'BLE MRS. Jayshree Yengal PRESIDING MEMBER For the Appellant: For the Respondent: Dated : 12 Oct 2017 Final Order / Judgement
(Passed on 12/10/2017) None for the appellant is present. Advocate Miss Shahu holding authority of advocate Mr. Kasture is present for respondent. The respondent has already filed written notes of arguments. Perusal of previous proceeding reflects that appellant lastly appeared in this matter on 7/9/2016. He had sought time to file written notes of arguments on 5/7/2016. The appellant has not filed the written notes of arguments although this appeal was repeatedly adjourned on seven adjourned dates i.e. on 26/10/2016, 22/12/2016, 10/2/2017, 29/3/2017, 27/6/2017 and 16/8/2017 for fling the same. . Today also none for the appellant is present. The appellant has also not filed written notes of arguments The appeal deserves to be dismissed for want of prosecution. It be recalled at the end of board for appropriate orders.
Later on:
This appeal is recalled at the end of the board. None for the appellant is present. The appeal is dismissed in default. [HON'BLE MRS. Jayshree Yengal] PRESIDING MEMBER