State Consumer Disputes Redressal Commission
Shobha Ramchandra Ketkar vs Proprietor Of Avirat Udhyog Mandir on 5 January, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA Appeal No. A/00/851 (Arisen out of order dated 02/11/1999 in Complaint No.506/1999 of District Kolhapur) Smt.Shobha Ramchandra Katkar, Vs. The Proprietor, R/at Plot No.97, 'A' Gautam Society, Avirat Udyog Mandir, Opp. Rajesh Motors, Kavala Naka, Opp. Kavare Engineering, Kolhapur. Shivaji Udyam Nagar, Kolhapur.
BEFORE:
Hon'ble Mr. Justice A. P. Bhangale, President Hon'ble Mr. D.R. Shirasao, Judicial Member Dated : 05/01/2017 ORDER None present. Appellant is absent though duly served. Hence, appeal is dismissed for want of prosecution.
[Justice A.P.Bhangale] President [D.R. Shirasao] Judicial Member ep