State Consumer Disputes Redressal Commission
Smt Savita Sadashiv Devrukhkar vs Maharashtra State Electricity ... on 13 December, 2011
Daily Order
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal
No. A/10/152
(Arisen out
of Order Dated 20/01/2010 in Case No. 99/2009 of District Raigarh)
SMT SAVITA SADASHIV DEVRUKHKAR
R/O SHEL POST DESHMUKH KAMBALE TARPHE, BIRWADI,
TALUKA MAHAD, DISTRICT RAIGAD.
...........Appellant(s)
Versus
1.ASSISSTANT ENGINEER, MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO LTD.
SUB DIVISION MAHAD, TALUKA MAHAD, DISTRICT RAIGAD.
2. EXECUTIVE ENGINEER, MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO. LTD., SUB DIVISION MAHAD, TALUKA MAHAD, DISTRICT RAIGAD.
...........Respondent(s) BEFORE:
Hon'ble Mr. S.R. Khanzode PRESIDING MEMBER Hon'ble Mr. Dhanraj Khamatkar Member Hon'ble Mr. Narendra Kawde MEMBER PRESENT:
None for the Appellant Mr. S. S. JINSIWALE, Advocate for the Respondents ORDER Per -
Hon'ble Mr. S. R. Khanzode, Presiding Judicial Member Appellant and Learned Counsel for the Appellant are absent since previous two dates. They are absent even today. Adv. S. S. Jinsiwale is present on behalf of the Respondent. Appeal stands dismissed for default.
Pronounced and dictated on 13th December, 2011 [Hon'ble Mr. S.R. Khanzode] PRESIDING MEMBER [Hon'ble Mr. Dhanraj Khamatkar] Member [Hon'ble Mr. Narendra Kawde] MEMBER kvs