State Consumer Disputes Redressal Commission
Sri. Hrithik vs Mr. Kishore, on 14 November, 2025
5-
08.08.2025
Oral: Hon'ble President cc/3312023
ORDER
Case called out. There is no representation on behalf of both the parties.
If steps taken, issue complaint notice to OP Nos.1 and 2, returnable by L4.Lt.2025 oP- ( 8{ s*ef, Pre nt
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cri;iptai:rant/s ,f ye[??fi, kr*,on, H=r ''- lc:;le Party/sl sc /2e /cc/3312023 ctl-t \.t shys lt@zss'ae* ORAL ORDER Case is called out.
No representation on behalf of Complainants.
Complaint has to be decided within 90 days from the date of filing of the complaint. Complaint is of the
1...
year 2023. bven after lapse of two year$ Complainants are unabli to secure the presence o-Opposite Parties No. 1 and 2. Hence, Complaint is dismissed for non-
prosecution
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Member President
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