State Consumer Disputes Redressal Commission
Mr. Rajeev Jain vs Auto Hanger (India) Pvt Ltd & Anr. on 21 February, 2011
BEFORE THE HON
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Complaint Case No. CC/09/1
1.MR. RAJEEV JAIN JAISONS HOUSE 13 TH ROAD KHAR MUMBAI 400052 ...........Complainant(s) Versus
1. AUTO HANGER (INDIA) PVT LTD RAJAN HOUSE GR FLOOR APPA SAHEB MARATHE MARG PRABHADEVI MUMBAI
2. MERCEDES BENZ INDIA PVT.LTD.
SECTOR 15-A, CHIKHALI, PIMPRI PUNE-18 ............Opp.Party(s) BEFORE:
Hon'ble Mr. P.N. Kashalkar PRESIDING MEMBER Hon'ble Mr. Dhanraj Khamatkar Member PRESENT:
Ms.Rashmi Manne,Advocate, Proxy for U.WAVIKAR, Advocate for the Complainant Ms.Deeksha Dadwal, Advocate Proxy for Hariani & Co. for opponent No.1.
Mr.M.S. Pandit, Advocate for opponent No.2.
ORDER Per Shri P.N. Kashalkar, Honble Presiding Judicial Member It appears that complainant is satisfied with the repairs and jobs carried out to his car by the opponents. He has recorded satisfaction in the letter dated 31/01/2011. He has also taken vehicle back from the opponents. Opponent No.2 therefore submits that the Commission should dispose of the complaint with consent of parties to this complaint. Advocate Ms.Rashmi Manne appearing for the complainant agrees with the submissions made by Advocate Mr.Pandit in this behalf. As repairs have been carried out to the satisfaction of the complainant to his car, no consumer dispute remains. As such we pass the following order :-
-: ORDER :-
1. Complaint stands dismissed as there is no surviving consumer dispute.
2. No order as to costs.
3. Copies of the order be furnished to the parties.
Pronounced Dated 21st February 2011.
[Hon'ble Mr. P.N. Kashalkar] PRESIDING MEMBER [Hon'ble Mr. Dhanraj Khamatkar] Member dd