State Consumer Disputes Redressal Commission
1. Station Manager Air India vs Garlapati Krishna Reddy on 17 December, 2015
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL FORUM Telangana Revision Petition No. RP/57/2015 (Arisen out of Order Dated 13/04/2015 in Case No. Complaint Case No. CC/221/2014 of District Rangareddi) 1. 1. Station Manager Air India Shamshabad, Hyderabad 2. 2. General Manager Engg, Air India Ltd., Engineering Complex, Begumpet, Hyderabad 3. 3. Manager Air India Ltd., R/o 5-10-193, HACA Bhavan, Opposite Kalanjali Showroom, Hill Fort road, Saifabad, Hyderabad 500004 ...........Appellant(s) Versus 1. Garlapati Krishna Reddy S/o Venkat Reddy aged 63 years,Occ. Retd Govt Employee, R/o Flat No 504, Hardhik Palace, SBH C, Colony, Saidabad, Hyderabad ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE B. N. RAO NALLA PRESIDENT For the Petitioner: For the Respondent: Dated : 17 Dec 2015 Final Order / Judgement
TELANGANA STATE CONSUMER DISPUTES REDRESSAL COMMISSION :
AT HYDERABAD RP No. 57 of 2015 against IA No.358/2014 in CC No.221/2014 on the file of DCF, Rangareddy Between :
1) Station Manager, Air India, Shamshabad. 2) General Manager (Engg),
Air India Ltd., Engineering Complex, Begumpet, Hyderabad.
3) Manager, Air India Ltd., R/o 5-10-193, HACA Bhavan, Opposite Kalanjali Showroom, Hill Fort Road, Saifabad, Hyderabad - 500 004.
Petitioners/Respondents/Opposite parties And Garlapati Krishna Reddy S/o Venkat Reddy, Aged 63 years, Occ: Retired Govt. Employee, R/o Flat No.504, Hardic Palace, SBH-C Colony, Saidabad, Hyderabad.
Respondent/Petitioner/Complainant Counsel for the Petitioners : V.Umadevi Counsel for the Respondent :
Coram : Hon'ble Sri Justice B.N.Rao Nalla ... President
Thursday, the Seventeenth day of December Two thousand Fifteen Oral Order : (per Hon'ble Sri Justice B.N.Rao Nalla, Hon'ble President) *** This is a revision filed by the Petitioners under Section 17 (1)(b) of Consumer Protection Act, 1986 seeking to set aside the Orders dated 13.04.2015 passed by the District Consumer Forum, Rangareddy district at L.B. Nagar, Hyderabad in IA No.138 of 2014 in CC No.221 of 2014.
2. Counsel for the Petitioners present and reported that memo is filed not pressing the revision petition. Perusal of the record reveals that a memo is filed by Petitioners on 19.10.2015 seeking permission of this Commission to withdraw the revision.
3. Heard. Perused the memo.
4. In view of the withdrawal memo filed and the circumstances explained therein, this revision petition is dismissed as withdrawn.
PRESIDENT JBNRN (P) [HON'BLE MR. JUSTICE B. N. RAO NALLA] PRESIDENT