State Consumer Disputes Redressal Commission
Shri.Ashok Rangrao Jadhav vs Smt.Leela Gurappa Kumbhar Alias Leela ... on 13 November, 2019
1 (RP/18/146)
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
MAHARASHTRA, MUMBAI
REVISION PETITION NO.RP/18/146
Shri.Ashok Rangrao Jadhav
Vahishtha Apartment,
Nagraj Colony, Vishrambag,
Sangli. Petitioner(s)
Versus
1. Smt.Leela Gurappa Kumbhar alias
Leela Shankar Kumbhar
Budhgaon, Tal.Miraj,
Dist.Sangli
2. Kalpana Balaso Kumbhar
Warnli Compound,
Vishrambag,
Sangli.
3. Seema Shashikant Kumbhar
Budhgaon, Tal.Miraj,
Dist.Sangli
4. Samata Nagari Sahakari
Pat Sanstha Maryadit, Sangli
S.T.Colony Road,
Samved Apartment,
Vishrambag,
Sangli.
5. Madhav Sambhajirao Chougule
Sonai Bunglow, S.T.Colony Road,
Sangli
6. Ananda Bhiwa Waghmare
Chintamanrao College of Commerce
Opp.Walchand College of Engineering
Vishrambag,
Sangli. Respondent(s)
BEFORE:
Mr.Justice A.P.Bhangale, Hon'ble President
A.K.Zade, Hon'ble Member
2 (RP/18/146)
PRESENT:
For the None present
Petitioner (s):
For the
Respondent(s): None present
ORAL ORDER
Per: Mr.Justice A.P.Bhangale, Hon'ble President [1] Revision petitioner and their Advocate absent. It appears that before the learned District Consumer Disputes Redressal Forum, Sangli an execution application bearing No.244 of 2008 u/s 27 of the Consumer Protection Act, 1986 is pending whereby execution applicant seeks action against accused/opponent who had failed to comply with the final order passed in consumer complaint No.777 of 2007 passed on 30/01/2008. Proceedings are very old and it is necessary that the revision petitioner who is the person interested to oppose the execution shall appear before the learned Forum below. Learned Forum below to hear the revision petition. In the event petitioner/accused appears his statement in defence, if any, be recorded and learned Forum below shall dispose of the execution application as early as possible. Petitioner/accused shall appear before the executing learned Forum below on scheduled date. We dispose of this revision petition accordingly as dismissed. No order as to costs.
Certified copy of this order be supplied to the parties. Pronounced on 13th November, 2019.
[JUSTICE A.P.BHANGALE] PRESIDENT [A.K.ZADE] MEMBER rsc