State Consumer Disputes Redressal Commission
Shri Parasnath Asharfilal Gupta vs Dr.Sandip Jaste on 11 February, 2015
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Complaint
Case No. CC/03/59
Shri Parasnath Asharfilal Gupta,
R/at : Bakat Ali Nagar,
G-4, Room No.9,
Antop Hill, Wadala East,
Mumbai 400 037.
[Through Constituted Attoreny
Shri Chhangur S. Chauhan]
...........Complainant(s)
Versus
1.Dr.Sandip Jaste, Having his Clinic situated at Opp.Bharat Chambers, Next Gomantak Hotel, Near Plaza Cinema, N.C.Kelkar Road, Dadar, Mumbai 400 028.
............Opp.Party(s) BEFORE:
HON'BLE MR. Shashikant A. Kulkarni PRESIDING MEMBER HON'BLE MR. Narendra Kawde MEMBER For the Complainant:
None For the Opp. Party:
Adv.N.D.Jaywant for the opponent no.1.
ORDER Per Honble Mr.Narendra Kawade, Member None is present for the complainant. Adv.N.D.Jaywant is present for the opponent no.1. None is present for the opponent no.2.
On last time, complaint was adjourned for the appearance of the complainant in the interest of justice since notice sent by RPAD returned undelivered with postal endorsement not found. It appears that the complainant is not interested in prosecution of the complaint. Hence, complaint stands dismissed in default. No order as to costs.
Pronounced Dated 11th February, 2015.
[HON'BLE MR.
Shashikant A. Kulkarni] PRESIDING MEMBER [HON'BLE MR.
Narendra Kawde] MEMBER PGG