State Consumer Disputes Redressal Commission
Shri Ajay Kumar Khanna vs Dr.Amarish R. Kapasi on 10 March, 2014
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI Execution Application No. EA/13/21(A) (Arisen out of Order Dated 21/09/2010 in Case No. CC/95/58 ) Shri Ajay Kumar Khanna G-3/302, Obelisk Sundarvan Complex, Lokhandwala Road Andheri (W), Mumbai 400 053 ...........Appellant Versus Dr.Amarish R. Kapasi C/o. Ramesh Kapasi 198/A-2, Jaya Niwas, Ground floor Gujarat Society, Opp.Jain Dairy Sion(W), Mumbai 400 022 Address in USA:
Physical Medicine & Rehabilitation Dept. Atlanta VA Medical Center 1670, Clairmont Road MC 05 Decatur, GA 30033, USA ...........Respondent BEFORE:
HON'ABLE MR. JUSTICE R.C.Chavan PRESIDENT HON'ABLE Smt.Usha S.Thakare, Judicial Member PRESENT:
None present for the complainant/executant.
ORDER Per Honble Smt.Usha S.Thakare, Judicial Member None present for the complainant/executant. Today execution application is fixed for recording statement of the complainant/executant under section 200 of Code of Criminal Procedure, 1973. Complainant/executant failed to remain present. Hence as per section 256 of Code of Criminal Procedure, execution petition is dismissed for default.
Pronounced on 10th March, 2014.
[HON'ABLE MR. JUSTICE R.C.Chavan] PRESIDENT [HON'ABLE SMT.Usha S. Thakare] Judicial Member Ms.