State Consumer Disputes Redressal Commission
Mahesh Nirankari vs Even Religeyar Insu.Co. on 22 August, 2015
Daily Order None present for the appellant.
None was present for the appellant on 16.12.2014.
Shri Atmaram Taunk, learned counsel for appellant sought time on 25.01.2014, 30.05.2014, 17.09.2014, 24.04.2015, 01.06.2015 and 04.07.2015. On six occasions counsel sought time to argue on admission. Today none is present.
Continuous seeking adjournment and non-appearance shows that the appellant is not interested in pursuing this appeal. The appeal is dismissed for want of prosecution.