State Consumer Disputes Redressal Commission
M/S. Awate Weaving Mills vs United India Insurance Co.Ltd. on 12 April, 2012
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE HON'BLE STATE CONSUMER DISPUTES
REDRESSAL
COMMISSION, MAHARASHTRA,
MUMBAI
Complaint Case No. CC/00/425
1.M/S. AWATE WEAVING MILLS GAT NOO.158, NEW KABHOOR VASAHAT, IACHALKARANJI, TAL HATKANANGLE, DIST KOLHPAUR.
...........Complainant(s) Versus
1. UNITED INDIA INSURANCE CO.LTD.
BABASAHEB KHANJIRE BHAVAN, STATION RD, ICHALKARANJI-416117.
............Opp.Party(s) BEFORE:
Hon'ble Mr. S.R. Khanzode PRESIDING MEMBER Hon'ble Mr. Narendra Kawde MEMBER PRESENT:
None present for the complainant.
Mr.M.G. Barve, Advocate for the opponent.
ORAL ORDER Per Shri S.R. Khanzode, Honble Presiding Judicial Member Complainant is remaining absent for last few dates and failed to take effective steps to prosecute this complaint. Mr.M.G. Barve, Advocate present for the opponent. Under the circumstances, we pass the following order :-
-: ORDER :-
1. Complaint stands dismissed for default.
2. No order as to costs.
3. Copies of the order be furnished to the parties.
Pronounced Dated 12th April 2012.
[Hon'ble Mr. S.R. Khanzode] PRESIDING MEMBER [Hon'ble Mr. Narendra Kawde] MEMBER dd