State Consumer Disputes Redressal Commission
Smt. Vaarala Sumithra W/O.Vaarala ... vs M/S Reddy Express Tours And Travels ... on 4 June, 2014
BEFORE THE A.P.STATE CONSUMER DISPUTES REDRESSAL COMMISSION: HYDERABAD. F.A.No.725/2012 against C.C.No.90/2012 District Forum, Kadapa Y.S.R.District. Between: Smt. Vaarala Sumithra W/o.Vaarala Phani Raj, aged about 40 years, Occ:Housewife, R/o. Quarters at Central Prison, Rajampet Road Kadapa City, YSR District.. Appellant/complainant. And 1.
M/s Reddy Express Tours and Travels Private Limited, Plot No.150 & 151, Near 9 Phase Gokul flats,KPHB Hyderabad-500 072, Rep. by its authorized signatory.
2. M/s Reddy Express Tours and Travels 7 Roads, Kadapa, Y.S.R.District, Rep. by its Manager. Respondents/O.Ps Counsel for the Appellant: M/s.V.R.Reddy Kovvuri Counsel for the Respondents:-R1 and R2 served.
QUORUM:
HONBLE SRI JUSTICE GOPALA KRISHNA TAMADA, PRESIDENT.
AND SRI R.LAKSHMINARASIMHA RAO, HONBLE MEMBER.
WEDNESDAY, THE FOURTH DAY OF JUNE, TWO THOUSAND FOURTEEN Oral Order (As per Honble Sri Justice GopalaKrishna Tamada, President) *** None appeared for the appellant despite the fact that the matter is posted under the caption of dismissal on 03-6-2014. Earlier also the matter was adjourned for absence of the counsel of the appellant on 05-2-2013, 18-3-2013, 30-4-2013, 27-6-2013, 18/7/2013, 20/8/2013, 19/9/2013, 13/2/2014, 05-3-2014, 18/3/2014, 03-4-2014, and on 17-4-2014 it was posted to 03-6-2014 under the caption of dismissal. On 036-2014, we observed as follows:
Though the matter is posted under the caption of dismissal, none appears for the appellant. Call on 04-6-2014 under the same caption.
Today also none appeared for the appellant and the matter was passed over in the morning and again called in the afternoon and none appears. Hence the appeal is dismissed for non-prosecution. There shall be no order as to costs.
Sd/-PRESIDENT.
Sd/-MEMBER.
JM Dt.04-6-2014.