State Consumer Disputes Redressal Commission
Dr. Praveen Kumar Awasthi vs Sri Neeraj Kacher, on 30 October, 2017
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/1999/1799 (Arisen out of Order Dated in Case No. of District State Commission) 1. Dr. Praveen Kumar Awasthi Bareilly ...........Appellant(s) Versus 1. Sri Neeraj Kacher, New Delhi ...........Respondent(s) BEFORE: HON'BLE MR. Vijai Varma PRESIDING MEMBER HON'BLE MR. Raj Kamal Gupta MEMBER For the Appellant: For the Respondent: Dated : 30 Oct 2017 Final Order / Judgement
ORAL State Consumer Disputes Redressal Commission U.P., Lucknow.
Appeal No. 1799 of 1997 Dr. Praveen Kumar Awasthi s/o Shri S.P. Gupta, R/o 188 B, Kannongoan, Bareilly. .....Appellant.
Versus 1- Sri Neeraj Kacher, R/o 4B, Ashok Vihar Phase-I, New Delhi.
2- M/s Sainik Financiers, 106/6, 1st Floor, Civil Lines, Opp. Sainik Services, Station Road, Bareilly.
3- Smt. Neera Agarwal w/o Sri Praveen Agarwal, R/o 188 B, Kannongoan, Bareilly.
4- Sri R.K. Agarwal, C/o M/s R.N. Higher Purchase, 106/15-16 Civil Lines, Opp. Sainik Services, Station Road, Bareilly. ...Respondents.
Present:
Hon'ble Mr. Vijai Varma, Presiding Member.
Hon'ble Mr. Raj Kamal Gupta, Member.
None responds.
Date: 30.10.2017 JUDGMENT (Delivered by Sri Raj Kamal Gupta, Member) Case called out. None responds nor steps taken for issuance of notice to the respondent. This appeal is pending since 1999 and the appellant is not taking steps for issuing notice to the respondent and the appellant was given too many opportunities for the same. On 9.8.2017, the appellant was given last opportunity to take steps but still none is appearing from the side of the appellant nor any step taken. Therefore, it is clear 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.(2)
ORDER The appeal is dismissed in default.
Certified copy of the judgment be provided to the parties in accordance with rules.
(Vijai Varma) (Raj Kamal Gupta) Presiding Member Member Jafri PA II Court No.2
[HON'BLE MR. Vijai Varma] PRESIDING MEMBER [HON'BLE MR. Raj Kamal Gupta] MEMBER