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State Consumer Disputes Redressal Commission

A.Balaji vs The Indian Institute Of Planning And ... on 30 March, 2022

  	 Daily Order 	   

 IN THE TAMIL NADU STATE CONSUMER DISPUTES REDRESSAL COMMISSION, 

 

 CHENNAI - 600 003.

 

BEFORE         Hon'ble Thiru. Justice R.SUBBIAH                        PRESIDENT 

 

                      Thiru. S. KARUPPIAH                                             JUDICIAL MEMBER

                      Thiru. R. VENKATESAPERUMAL                          MEMBER   F. A. No.98/2017   (Against the Order dt.26.02.2016 made in C.C. No.319/2014 on the file of D.C.D.R.C., Chennai (South)) DATED THE 30TH DAY OF MARCH 2022   Mr. A. Balaji, S/o. K.R. Arunachalam (Late), No.7, First Main Road, Thillai Nagar, Kolathur, Chennai - 600 099.                                                               .. Appellant / Complainant.

-Versus-

1. The Indian Institute of Planning and Management, Through its Authorized Representative, No.133/4, Qutab Enclave, Phase - II, New Delhi.

 

2. The Indian Institute of Planning and Management, Represented by its Authorized Representative, IIPM Towers, No.145, Marshall's Road, Egmore, Chennai - 600 008.

 

3. The Registrar, Manonmaniam Sundaranar University, Abishekapatti, Tirunelveli - 627 012.                                                  .. Respondents / Opposite parties.

 

Appellant / Complainant               : Party in person Respondents / Opposite parties   : Served           This appeal coming up before us on 30.03.2022 for appearance of appellant in person, for filing written argument of appellant if any and for arguments (in list) or for dismissal and this Commission made the following Order in open court: 

                                                                                              
Docket Order   No representation for appellant in person.  This appeal is posted today for appearance of appellant in person, for filing written argument of appellant, if any and for arguments (in list) or for dismissal. 
When the matter was called at 10.30 A.M., the Appellant was not present.  Hence, passed over and called again at 12.00 Noon. still, there is no representation for the appellant.  Hence we are of the view that keeping the appeal pending is of no use as the appellant is not interested in prosecuting the case.
Hence, the appeal is dismissed for default.   No order as to costs.
                 
                  Sd/-                                          Sd/-                                            Sd/-

 

R. VENKATESAPERUMAL                S. KARUPPIAH                               R.SUBBIAH

 

            MEMBER                             JUDICIAL MEMBER                           PRESIDENT