State Consumer Disputes Redressal Commission
Vidarbha Co-Op Dal Mill, Ansing, vs The Akola District Central ... on 21 April, 2011
Daily Order
STATE CONSUMER
DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH
AT NAGPUR
5 TH FLOOR,
ADMINISTRATIVE BUILDING NO. 1
CIVIL LINES,
NAGPUR-440 001
Complaint
Case No. CC/03/253
Vidarbha Co-op Dal
Mill, Ansing,
Tah. & Dist.
Washim,
Through its In-charge
Manager
Babarao Daryaji
Lothe,
R/o Ansing, Tah.&
Distt. Washim
...........Complainant(s)
Versus
1.The Akola District Central Co-Operative Bank Ltd. Akola, Through its Managing Director, Civil Lines, Akola, Tah.& Distt.
Akola.
2. The Akola District Central Co-Operative Bank Ltd. Akola, Through its Chairman, Civil Lines, Akola, Tah. & Distt. Akola.
............Opp.Party(s) BEFORE:
HON'BLE P.N.KASHALKAR PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL MEMBER PRESENT:
Adv. A.S.Deshpande ......for the Complainant ORDER Per Mr. P.N. Kashalkar, Hon'ble Judicial Presiding Member.
Adv. A.S. Deshpande for complainant present. None for respondent. Complainant has filed pursis on dated 28/10/2010 stating therein that complainant has repaid Rs.15,00,000/- on 28 July, 2010 towards full and final settlement of the loan under one time settlement scheme of the respondent and as such complainant does not want to proceed with the matter and wants to withdraw the same. Hence the following order.
ORDER.
1. Complaint is dismissed as withdrawn.
2. No order as to cost.
3. Copies of this order be supplied to the parties free of cost.
Pronounced on 21/04/2011.
[ HON'BLE P.N.KASHALKAR] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER ay