State Consumer Disputes Redressal Commission
Gulam Ali Ramjan Ali vs Otto Bock on 8 December, 2011
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
STATE CONSUMER
DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH
AT NAGPUR
5 TH FLOOR,
ADMINISTRATIVE BUILDING NO. 1
CIVIL LINES,
NAGPUR-440 001
Complaint
No. CC/11/2007
GULAM ALI RAMJAN ALI
R/O RALEGAON
YAVATMAL
...........Appellant(s)
Versus
OTTO BOCK
THROUGH ITS
MANAGING DIRECTOR / CHAIRMAN
OFFICE AT OTTO BOCK,
HEALTH CARE INDIA PVT LTD
BEHIND FAIR LAWN HOUSING SOCIETY
SION, TRAMBWAY
ROAD
CHEMBUR
MUMBAI
...........Respondent(s)
BEFORE:
Hon'ble Mr.S.M. Shembole Presiding Member Hon'ble Smt.Jayshree Yengal Member Hon'ble Mr.N. Arumugam Member PRESENT:
Adv.Mr J V Wadhwani ......for the Appellant Adv.Mr S B Solat ......for the Respondent ORDER (Delivered on 08.12.2011) Per Mr S M Shembole, Honble Presiding Member Adv.Mr Wadhwani for the complainant appeared and filed his Vakilpatra today. Adv. Mr S B Solat for appellant is present.
Adv.
Mr Wadhwani submitted an application for return of original complaint for presentation in the State Commission, having jurisdiction. It is submitted that the o.p. has raised preliminary objection about the territorial jurisdiction. Therefore, complainant wants to get the complaint returned for presenting in the State Commission, Mumbai.
Adv.
Mr S B Solat for the o.p. has no objection to return the complaint as he himself raised the preliminary objection.
Hence, the application is allowed. Complaint be returned to the complainant and accordingly, the complaint is disposed of.
Delivered on 08.12.2011.
[S.M. SHEMBOLE] PRESIDING MEMBER [SMT.JAYSHREE YENGAL] MEMBER [N. ARUMUGAM] MEMBER sj