State Consumer Disputes Redressal Commission
Makemy Trip (India) Pvt.Ltd. vs Dr.Paresh N.Doshi on 16 March, 2020
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI MISC. APPLICATION NO.MA/20/98 MAKEMYTRIP (INDIA) PVT.LIMITED, Regd.office at : UG-7, TDI Mall, Shivaji Palace Complex, Rajouri Garden, New Delhi and Corporate Office at 19th floor, Tower A, B and C Building No.5, DLF Epitome, DLF Phase III, Cyber City, Gurugram 122 002. ...........Applicant (s) Versus Dr.Prasad Narendra Doshi, R/p. Doshi Hospital, Near B.J.Market,, Jilha Peth, Jalgaon, Tal.and District Jalgaon. ............Non-applicant(s) BEFORE:
Hon'ble Mr.Justice A.P.Bhangale, PRESIDENT Hon'ble D.R.Shirasao, JUDICIAL MEMBER For the Applicant:
Adv.Bindu Jain.
For the Non- None
applicant:
ORAL ORDER
Per Mr.Justice A.P.Bhangale, President Heard learned advocate Mrs.Bindu Jain is present for the applicant.
For the reasons stated in the application, application for transfer of proceedings is allowed.
Proceedings of appeal bearing no.A/17/1196 pending at Nashik Circuit Bench to be called for to be heard at Principal Bench at Mumbai.
Dictated and Pronounced Dated 16th March, 2020.
[ Justice A.P.Bhangale ] PRESIDENT [ D.R.Shirasao ] JUDICIAL MEMBER pg