State Consumer Disputes Redressal Commission
M/S.Runwal Tea Trading Co. Pvt. Ltd. vs Shri Sangli Bank Ltd. (Now Icici Bank ... on 20 November, 2008
CONSUMER DISPUTES REDRESSAL COMMISSION CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, MUMBAI Date of filing : 17/06/1999 MISC. APPL. NO. 2080 OF 2008 Date of order : 20/11/2008 @ CONSUMER COMPLAINT NO. 294 OF 1999 M/s.Runwal Tea Trading Co. Pvt. Ltd. Regd. H.O. & Factory Talegaon Dhadhere, Tal. Shirur, Dist. Pune (thru Mr.Lalitkumar Runwal, Managing Director) Applicant/complainant V/s. 1.
Shri Sangli Bank Ltd. (now ICICI Bank Ltd.) H.O. Rajwade Chowk, Sangli-416 416.
2. The Manager The Sangli Bank Ltd. (now ICICI Bank Ltd.) Camp Branch, Pune, Regional Office Pune Asstt. G.M. II, SAG, Pune. Respondents/O.Ps.
Corum : Justice Mr.B.B. Vagyani, Honble President Shri S.R. Khanzode, Honble Judicial Member Present: Mr.J.M. Baphna, Advocate for the applicant/complainant.
Mrs.Arati Barve, Advocate for the respondents/O.Ps.
- : ORAL ORDER :-
Per Justice Mr. B.B. Vagyani, Honble President On oral request of Mr.J.M. Baphna, Advocate for the complainant, complaint is taken on Board. Advocate Mrs.Aarati Barve present for O.P. The Learned Advocate Mr.Baphna makes a statement that the matter is amicably settled between the parties out of Court and therefore, complainant wants to withdraw the complaint.
-: ORDER :-
1.
Application is allowed.
2. Complainant is allowed to withdraw the complaint.
3. Complaint stands disposed of as withdrawn.
4. No order as to costs.
5. Copies of the order be furnished to the parties.
(S. R. Khanzode) (B.B. Vagyani) Judicial Member President dd.