State Consumer Disputes Redressal Commission
Sanjay Radhesham Agrawal vs Sau Shewani C. Sangolkar & Anr. on 9 January, 2014
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, CIRCUIT BENCH AT NAGPUR STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, CIRCUIT BENCH AT NAGPUR 5th Floor, Administrative Building No. 1 Civil Lines, Nagpur-440 001 First Appeal No. A/09/787 (Arisen out of Order Dated 19/06/2009 in Case No. CC/09/10 of District Chandrapur) Sanjay Radhesham Agrawal R/O Santoshi Mata Ward Karwa Road Ballarpur Dist. Chandrapur ...........Appellant(s) Versus 1.
Sau Shewani C. Sangolkar R/O Mahakali Colliery Chandrapur
2. Mangesh Ramkrushna Ankar R/o Qtr. No. B-10, Near Area Hospital Lalpeth Coliery Chandrapur ...........Respondent(s) BEFORE: Hon'ble Mr. B.A.Shaikh Presiding Member Hon'ble Mr.N. Arumugam Member PRESENT: None ......for the Appellant None ......for the Respondent ORDER (Passed on 09.01.2014) Per Mr B A Shaikh, Honble Presiding Member None is present for the appellant. On last date also none had appeared for the appellant. The appellant has not taken steps since long for service of notice to the respondent. On last date last chance was granted to the appellant for taking appropriate steps for service of notice to the respondent till this date. No steps are taken as per the said order. Therefore, the appeal deserves to be dismissed in default. The appeal be recalled at 3.00 p.m. for order.
The appeal is recalled at 4.30 p.m. today for order. Presently also none is appeared for the appellant.
Hence, the appeal is dismissed in default.
No order as to cost.
Copy of this order be supplied to the parties.
[ B. A. SHAIKH ] PRESIDING MEMBER [ N. ARUMUGAM] MEMBER sj