State Consumer Disputes Redressal Commission
Shri.Vijay S/O Shyamarao Ghate vs Nagpur Municipal Corporation on 5 October, 2017
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA NAGPUR CIRCUIT BENCH NAGPUR First Appeal No. A/15/187 (Arisen out of Order Dated 16/02/2015 in Case No. CC/697/11 of District Nagpur) 1. SHRI.VIJAY S/O SHYAMARAO GHATE GHATE RESTAURENT,AMBAZARI LAYOUT,NAGPUR NAGPUR ...........Appellant(s) Versus 1. NAGPUR MUNICIPAL CORPORATION COMMISSION ,CIVIL LINES,NAGPUR NAGPUR 2. NAGPUR MUNICIPAL CORPORATION WATER WORKS DEPARTMENT,DHARAMPETH,NAGPUR 3. GOVT OF MAHARASHTRA URBAN DEVELOPMENT,MANTRALAYA,MUMBAI ...........Respondent(s) BEFORE: HON'BLE MRS. Jayshree Yengal PRESIDING MEMBER For the Appellant: For the Respondent: Dated : 05 Oct 2017 Final Order / Judgement (Passed on 5/10/2017) Advocate Mr. Nandanwar is present for appellant and filed a pursis submitting that the dispute involved in this matter is settled between the parties and he wants to withdraw this appeal. In view of the pusis filed by the appellant, the appeal is dismissed as withdrawn. [HON'BLE MRS. Jayshree Yengal] PRESIDING MEMBER