State Consumer Disputes Redressal Commission
Mrs. Sunita Jalla Through Her ... vs 1. M/S. Baramati Investment Pvt.Ltd. 2. ... on 23 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/04/29
1.MRS. SUNITA JALLA THROUGH HER CONSTITUTED ATTORNEY SHRI SUBHASH SOMNATH JHALLA, R/O.2, DEONAR CO-OPERATIVE HOUSING SOCIETY, [MADHUVAN], B.S.D.MARG, DEONAR, MUMBAI 400 088.
...........Complainant(s) Versus
1. M/S. BARAMATI INVESTMENT PVT.LTD.
2. MR.D.H.P.PAREKH, DIRECTOR OF M/S.BARAMATI INVESTMENT PVT.LTD.
151, CENTRAL FACILITY BLDG, A.P.M.C., MARKET 1, PHASE II, SECT-19, TURBHE, NAVI MUMBAI-400705.
............Opp.Party(s) BEFORE:
Shashikant A. Kulkarni PRESIDING MEMBER Mr.Narendra Kawde MEMBER For the Complainant:
None For the Opp. Party:
None ORDER Per Hon'ble Mr.Narendra Kawde, Member None is present for the complainant as well as for the opponent.
On last date, since the notice sent to the complainant returned undelivered with postal endorsement 'left', the matter was adjourned for appearance of the complainant. However, complainant failed to furnish correct address for communication. This Commission has no means to trace out the latest address of the complainant. It appears that the complainant is not interested in prosecution of the complaint. Hence, the complaint stands dismissed in default.
Pronounced Dated 23th February, 2015.
[ Shashikant A. Kulkarni] PRESIDING MEMBER [ Mr.Narendra Kawde] MEMBER pgg