State Consumer Disputes Redressal Commission
Shantisagar Nagari Sahakari ... vs Shri. Sangramsingh Sambhajirao Desai & ... on 29 March, 2012
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE HON'BLE STATE CONSUMER DISPUTES
REDRESSAL
COMMISSION, MAHARASHTRA,
MUMBAI
First Appeal No. A/05/1795
(Arisen out of Order Dated 25/02/2005 in Case
No. 160/2004 of District Satara)
1.Shantisagar Nagari Sahakari Patsanstha Maryadit Khambale (Aundh), Taluka Kadegaon, Dist. Sangli, Branch Vita, Tal.
Khanapur, Dist. Sangli.
...........Appellant(s) Versus
1. Shri. Sangramsingh Sambhajirao Desai R/o. A/6, Onkar Apartments, S. No. 98, Bhusair Colony, Paud Road, Kothrun, Pune - 38.
2. Mr. Sambhajirao Baburao Desai R/o. 12, Nachiket Apartments, Near Krishna English School, Koyna Vasahat, Karad - 110
3. Smt. Samidha Sambhajirao Desai R/o. 12, Nachiket Apartments, Near Krishna English School, Koyna Vasahat, Karad - 110 ...........Respondent(s) First Appeal No. A/05/1796 (Arisen out of Order Dated 30/09/2004 in Case No. 82/2004 of District Sangli)
1. Shantisagar Nagari Sahakari Patsanstha Maryadit Khambale (Aundh), Taluka Kadegaon, Dist. Sangli, Branch Vita, Tal.
Khanapur, Dist. Sangli.
........Appellant(s) Versus
1. Shri. Subhash Sarjerao Kadam R/o. Dhebewadi, Taluka Patan, District Satara ........Respondent(s) First Appeal No. A/05/1797 (Arisen out of Order Dated 30/12/2003 in Case No. 186/2003 of District Sangli)
1. Shantisagar Nagari Sahakari Patsanstha Maryadit Khambale (Aundh), Taluka Kadegaon, Dist. Sangli, Branch Vita, Tal.
Khanapur, Dist. Sangli.
...........Appellant(s) Versus
1. Shri. Shivajirao Ramrao Kale R/o. Maldan, Taluka Patan, District Satara ...........Respondent(s) First Appeal No. A/05/1798 (Arisen out of Order Dated 28/01/2005 in Case No. 243/2004 of District Sangli)
1. Shantisagar Gramin Bigar Sheti Patsanstha Maryadit Khambale (Aundh), Taluka Kadegaon, Dist. Sangli, Branch Vita, Tal.
Khanapur, Dist. Sangli.
2. Shri. Mahadeo Balku Bhosale (Madhunana) R/o. Khambale (Aundh), Tal. Kadegaon, Dist. Sangli
3. Shri. Ashok Rajaram Suryawanshi R/o. Apshinge, Tal. Kadegaon, Dist. Sangli ...........Appellant(s) Versus
1. Shri. Shrirang Nivrutti Yadav R/o. Renavi, Taluka Khanapur, Dist. Sangli ...........Respondent(s) First Appeal No. A/05/1799 (Arisen out of Order Dated 13/05/2005 in Case No. 8/2005 of District Sangli)
1. Shantisagar Nagari Sahakari Patsanstha Maryadit Khambale (Aundh), Taluka Kadegaon, Dist. Sangli, Branch Vita, Tal.
Khanapur, Dist. Sangli.
...........Appellant(s) Versus
1. Sou. Maya Shivaji Raut R/o. Shramsaphlya, Trimurti Colony, Karve Naka, Karad, Taluka Patan, Dist.
Satara ...........Respondent(s) First Appeal No. A/05/1800 (Arisen out of Order Dated 30/09/2004 in Case No. 83/2004 of District Satara)
1. Shantisagar Nagari Sahakari Patsanstha Maryadit Khambale (Aundh), Taluka Kadegaon, Dist. Sangli, Branch Vita, Tal.
Khanapur, Dist. Sangli.
...........Appellant(s) Versus
1. Shri. Sarjerao Pandurang Kadam R/o. Dhebewadi, Taluka Patan, District Satara ...........Respondent(s) First Appeal No. A/05/1801 (Arisen out of Order Dated 28/01/2005 in Case No. 246/2004 of District Sangli)
1. Shantisagar Gramin Bigar Sheti Patsanstha Maryadit Khambale (Aundh), Taluka Kadegaon, Dist. Sangli, Branch Vita, Tal.
Khanapur, Dist. Sangli.
2. Shri. Mahadeo Balku Bhosale (Madhunana) R/o. Khambale (Aundh), Tal. Kadegaon, Dist. Sangli
3. Shri. Ashok Rajaram Suryawanshi R/o. Apshinge, Tal. Kadegaon, Dist. Sangli ...........Appellant(s) Versus
1. Sou. Suhas Shring Yadav R/o. Renavi, Taluka Khanapur, Dist. Sangli ...........Respondent(s) First Appeal No. A/05/1802 (Arisen out of Order Dated 28/02/2005 in Case No. 106/2004 of District Satara)
1. Shantisagar Nagari Sahakari Patsanstha Maryadit Khambale (Aundh), Taluka Kadegaon, Dist. Sangli, Branch Vita, Tal.
Khanapur, Dist. Sangli.
...........Appellant(s) Versus
1. Sou. M. P. Gayakwad R/o. Tarale, Taluka Patan, Dist. Satara
2. Shri. Aabasaheb Balasaheb Patankar,so-called Chairman R/o. Patan, Tal. Patan, Dist. Satara
3. Shri. Rajendra Babasaheb Salunkhe,so-called Vice Chairman R/o. Patan, Tal. Patan, Dist. Satara
4. Shri. Vikramsingh Balasaheb Salunkhe, So-called Director R/o. Divashi, Tal. Patan, Dist. Satara
5. Shri. Sunil Mahipati Ghadage R/o. Mhavashi, Tal. Patan
6. Shri. Niwas Rajaram Patil, so-called Director R/o. Vathar, Tal. Karad,
7. Shri. Chandrakant Mahadeo Mulik, so-called Director R/o & Tal Patan, Dist. Satara
8. Shri. Tukaram Dyanadeo Sawant, so-called director R/o. Savari, Tal. Patan Maharashtra
9. Shri. Vithalrao Inju Jagtap, so-called Director R/o. & Tal. Patan, Dist. Satara
10. Shri. Vithalrao Ganapatrao Deshmukh, so-called Director R/o. Nimsod, Tal. Khatav, Dist. Satara
11. Shri. Sunil Mahadeo Shete R/o. Malhar Peth, Taluka Khatav, Dist. Satara
12. Shri. Patangrao Tukaram Bhise, so-called Director R/o. Ramapur (Patan), Taluka Patan, Dist. Satara
13. Shri. Vasudeo Maruti Desai, so-called Director R/o. & Tal. Patan, Dist. Satara
14. Sou. Milan Shaukat Sayyad, so-called Director R/o. & Tal. Patan, Dist. Satara ...........Respondent(s) First Appeal No. A/05/1803 (Arisen out of Order Dated 28/01/2005 in Case No. 245/2004 of District Sangli)
1. Shantisagar Gramin Bigar Sheti Patsanstha Maryadit Khambale (Aundh), Taluka Kadegaon, Dist. Sangli, Branch Vita, Tal.
Khanapur, Dist. Sangli.
2. Shri. Mahadeo Balku Bhosale (Madhunana) R/o. Khambale (Aundh), Tal. Kadegaon, Dist. Sangli
3. Shri. Ashok Rajaram Suryawanshi R/o. Apshinge, Tal. Kadegaon, Dist. Sangli ...........Appellant(s) Versus
1. Shri. Shrikant Suhas Yadav Through Suhas Shrirang Yadav, R/o. Renavi, Taluka Khanapur, Dist. Sangli ...........Respondent(s) BEFORE:
Hon'ble Mr. S.R. Khanzode PRESIDING MEMBER Hon'ble Mr. Narendra Kawde MEMBER PRESENT:
Both parties are absent.
ORAL ORDER Per Shri S.R. Khanzode, Honble Presiding Judicial Member Appellant and respondent, both are remaining absent in spite of notice published on the Notice Board of this Commission, the Bar and on Internet as well as by way of abundant precaution, intimation sent by post on 02/11/2011. Hence, the order :-
-: ORDER :-
1.
All these appeals bearing Nos.1795 to 1803/2005 stand dismissed for default.
2. No order as to costs.
3. Copies of the order be furnished to the parties.
Pronounced Dated 29th March 2012.
[Hon'ble Mr. S.R. Khanzode] PRESIDING MEMBER [Hon'ble Mr. Narendra Kawde] MEMBER dd