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State Consumer Disputes Redressal Commission

M/S. Transworld Compressors ... vs 1. M/S. Air Park International on 8 July, 2013

  
 
 
 
 
 
 BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL 
  
 
 
 
 
 







 



 
   
   
   


   
     
     
     

BEFORE THE
    HON'BLE STATE CONSUMER DISPUTES REDRESSAL 
    
   
    
     
     

COMMISSION,  MAHARASHTRA, MUMBAI
    
   
  
  
   

 
  
 
  
   
   

 
  
 
  
   
   
     
     
     
       
       
       

First Appeal
      No. A/05/2478
      
     
      
       
       

(Arisen out
      of Order Dated 27/10/2005 in Case No. 288/2001 of District Pune)
      
     
    
     

 
    
   
    
     
     

 
    
   
    
     
     
       
       
       
         
         
         

1.

M/s. Transworld Compressors Technologies Ltd.

C 3/8, Raksha Lekha Society, South Main Rd., Koregaon Park, Pune - 411 001.

...........Appellant(s)     Versus    

1. M/s. Air Park International B/8, Akshay Complex, Dhole Patil Road, Pune - 411 001.

2. Continental Cargo Forwarders 11, Tirupathi Apartments, Nehru Road, Vile Parle (E), Mumbai - 400 057.

3. Internal Courier and Cargo Anand Cloth Market, 2nd floor, Ahmedabad Ahmedabad

4. New India Assurance Co. Ltd.

2420

Gen. Thimayya Road, Gulmohar Apartmetn, Pune - 411 001.

5. Jet Air Ltd.

Packing Paper Products Co., MIDC Area, B Cross Road, Next to Tata Infotech, Andheri (E), Mumbai 400 093.

6. Regional Executive Director, Airport Authority of India (NAD) Western Region, Mumbai Airport, Mumbai 400 099.

...........Respondent(s)   BEFORE:

   
HON'ABLE MR. Dhanraj Khamatkar PRESIDING MEMBER   HON'ABLE MR. Narendra Kawde MEMBER   PRESENT:
None ......for the Appellant   None ......for the Respondent ORDER (Per Shri Dhanraj Khamatkar, Hon'ble Presiding Member )   (1) The appellant was directed to issue notice through paper publication to the respondent no.1. The appellant has not complied with the order. Today, the appellant as well as its advocate, both are absent.

From the perusal of the roznamas, it is seen that the appellant is not interested to proceed with the appeal. Hence, the appeal stands dismissed for non-prosection.

 

Pronounced on 8th July, 2013. 

   

[HON'ABLE MR.

Dhanraj Khamatkar] PRESIDING MEMBER       [HON'ABLE MR.

Narendra Kawde] MEMBER pgg