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State Consumer Disputes Redressal Commission

Kum Nuz Hat Khursheed Ahmed Through ... vs Iqbal Ahmed Mohammed Yusuf Khwaja on 15 June, 2011

  
 
 
 
 
 
 BEFORE THE HONBLE STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
MAHARASHTRA, MUMBAI
  
 
 







 



 
   
   
   


   
     
     
     

BEFORE THE
    HON'BLE STATE CONSUMER DISPUTES REDRESSAL 
    
   
    
     
     

COMMISSION,  MAHARASHTRA, MUMBAI
    
   
  
  
   

 
  
 
  
   
   

 
  
 
  
   
   
     
     
     
       
       
       

First Appeal
      No. A/07/911 B
      
     
      
       
       

(Arisen out
      of Order Dated 16/06/2007 in Case No. Complaint Case No. CC/03/99 of
      District Thane)
      
     
    
     

 
    
   
    
     
     

 
    
   
    
     
     
       
       
       
         
         
         

1.

Kum Nuz hat Khursheed Ahmed Through power of attorney holder Shri Momin Khursheed Ahmed House No.1 Bhusar Mohalla, Bhiwandi Dist Thane ...........Appellant(s) Versus  

1. Iqbal Ahmed Mohammed Yusuf Khwaja, Kaniz Apartment, Behind Kirti Hotel, Islampura Bhivandi Dist Thane  

2. Smt Zohra Mohammed Yusuf Khwaja House No 1 Bhusar Mohalla, Bhiwandi Dist Thane  

3. Akeel Mohammaed Yusuf Khwaja House No 1 Bhusar Mohalla, Bhiwandi Dist Thane  

4. Shri Aarif Mohammed Yususf Khwja House No 1 Bhusar Mohalla, Bhiwandi Dist Thane  

5. Smt Aasma Shaukat Qureshi 225/A Islampura Near Haseen Talkies, Bhiwandi Dist Thane  

6. Shri Salman Iqubal Bhoje House No11 Bunder Road, Bhiwandi, Thane.

...........Respondent(s)   BEFORE:

Hon'ble Mr. P.N. Kashalkar PRESIDING MEMBER   Hon'ble Mrs. S.P.Lale Member       PRESENT:
Mr.Manoj Mhatre, Advocate for the Appellants.
 
Mr.Sanjay Borkar, Advocate for the Respondent No.6.
None for the other Respondents.
     
O R D E R   Mr.Momin Khursheed Ahmed power of attorney holder of Fauzia Khursheed Momin a/w Advocate Mr.Manoj Mhatre present. Power of Attorney holder of the Appellant wants to withdraw this appeal and hence he has filed withdrawal application dated 15.06.2011. Mr.Borkar, Advocate for the Respondent No.6 present. Other Respondents are not present, some of them are dead. In view of the withdrawal application filed by the Power of Attorney holder Mr.Momin Khursheed Ahmed, we pass the following order:
 
O R D E R                       
(i)            Appeal stands dismissed as withdrawn.
                    
(ii)            Inform the parties accordingly.
   

Pronounced Dated the 15th June, 2011.

 

[Hon'ble Mr. P.N. Kashalkar] PRESIDING MEMBER     [Hon'ble Mrs. S.P.Lale] Member ep