State Consumer Disputes Redressal Commission
Jasbir Singh Son Of Sh.Didar Singh vs Chauhan Cold Store on 22 January, 2010
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, PUNJAB,
S.C.O. NO.3009-10, SECTOR 22-D, CHANDIGARH.
First Appeal No. 1454 of 2009
Date of Institution : 13.10.2009
Date of decision : 22.01.2010
Jasbir Singh son of Sh.Didar Singh, resident of village Kandhala Jattan, P.S.
Tanda, District Hoshiarpur.
...Appellant
Versus
1.Chauhan Cold Store, Adda Saran, village Kandhala Jattan, P.S. Tanda, District Hoshiarpur, through its Manager Sh.Baldev Singh son of Sh.Karnail Singh, resident of village Kandhala Sheikhan, P.S.Tanda, District Hoshiarpur.
2. Sh.Baldev Singh son of Sh.Karnail Singh, resident of village Kandhala Sheikhan, P.S.Tanda, District Hoshiarpur.
3. Resham Singh son of Sh.Karnail Singh, resident of village Kandhala Sheikhan, P.S. Tanda, District Hoshiarpur through its attorney Baldev Singh son of Sh.Karnail Singh, resident of village Kandhala Sheikhan, P.S.Tanda, District Hoshiarpur.
...Respondents First Appeal against the order dated 9.7.2009 of the District Consumer Disputes Redressal Forum, Hoshiarpur.
Before:-
Hon'ble Mr.Justice S.N.Aggarwal, President.
Mrs.Amarpreet Sharma, Member. Present:-
For the appellant : None. JUSTICE S.N. AGGARWAL, PRESIDENT None has appeared for the appellant on 18.12.2009 and 11.1.2010. None has appeared for the appellant even today after second call.
Dismissed for want of prosecution.
(Justice S.N.Aggarwal) President (Mrs.Amarpreet Sharma) Member January 22, 2010.
Davinder