State Consumer Disputes Redressal Commission
Distt Co Oprative Bank vs Km Anisa on 8 August, 2018
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010 First Appeal No. A/2012/2898 ( Date of Filing : 28 Dec 2012 ) (Arisen out of Order Dated in Case No. of District State Commission) 1. Distt Co Oprative Bank a ...........Appellant(s) Versus 1. Km Anisa a ...........Respondent(s) BEFORE: HON'BLE MR. Vijai Varma PRESIDING MEMBER HON'BLE MR. Gobardhan Yadav MEMBER For the Appellant: For the Respondent: Dated : 08 Aug 2018 Final Order / Judgement
ORAL State Consumer Disputes Redressal Commission U.P., Lucknow.
Appeal No. 2898 of 2012 Branch Manager, District Cooperative Bank Ltd., Branch Sada, District, Bahraich. .....Appellant.
Versus Km. Anisa aged about 22 years d/o Late Safeeq Ahmad, R/o Mohalla Mansurganj, District, Bahraich. ...Respondent.
Present:
Hon'ble Mr. Vijai Varma, Presiding Member.
Hon'ble Mr. Govardhan Yadav, Member.
None responds.
Date: 8.8.2018 ORDER (Delivered by Sri Vijay Varma, Member) Case called out. None responds. None is appearing form the side of the appellant for the last several dates. On 9.4.2018, the appellant was given last opportunity to take the steps for issuing notice to the respondent. It transpires that the appellant is no more interested in the proceedings of the case and therefore, there is no purpose in adjourning the case. This appeal, therefore, deserves to be dismissed in default of the appellant.
Accordingly, the appeal is dismissed in default.
Certified copy of the order be provided to the parties in accordance with rules.
(Vijai Varma) (Goverdhan Yadav) Presiding Member Member Jafri PA II Court No.3
[HON'BLE MR. Vijai Varma] PRESIDING MEMBER [HON'BLE MR. Gobardhan Yadav] MEMBER