State Consumer Disputes Redressal Commission
Ruchi Masale, vs Shashank Shridhar Deo on 3 March, 2014
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
STATE CONSUMER
DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH AT
NAGPUR
5 TH FLOOR,
ADMINISTRATIVE BUILDING NO. 1
CIVIL LINES,
NAGPUR-440 001
First Appeal
No. A/03/561
(Arisen out
of Order Dated 04/03/2003 in Case No. CPA/47/2002 of District Akola )
Ruchi Masale, Through its
Prop. P.G. Dhule,
Plot No. H 17, Phase III, M.I.D.C. Akola
Tq. & Distt. Akola.
...........Appellant(s)
Versus
Shashank Shridhar Deo,
R/o. Jatharpeth Chowk, Akola,
Tq. & Distt. Akola.
...........Respondent(s)
BEFORE:
HON'ABLE MR. B.A.Shaikh PRESIDING MEMBER HON'ABLE MRS. Jayshree Yengal MEMBER PRESENT: None .....For the appellant None .....For the respondent ORDER (Delivered on 03/03/2014) PER SHRI B.A. SHAIKH, HON'BLE PRESIDING MEMBER.
None present for both the sides. On last date it was found that the appellant consistently remained absent on previous dates. This Commission issued notice to the appellant and respondent on 26/12/2013, as appeal is received on transfer from the State Commission, Mumbai. However, no report about service of notice to the appellant is received but notice issued to the respondent is returned unserved with endorsement as "Left". We presume that the notice is duly served on the appellant as it is issued to the appellant on his correct address given in the appeal memo. As the appellant is absent, the appeal deserves to be dismissed in default. Appeal be recalled at 3.00 p.m. for order.
Appeal is recalled at 3.45 p.m. for order. Presently also none appeared for the appellant. Hence, appeal is dismissed in default.
Dated:- 03/03/2014.
[HON'ABLE MR. B.A.Shaikh] PRESIDING MEMBER [HON'ABLE MRS. Jayshree Yengal] MEMBER ay