State Consumer Disputes Redressal Commission
Sri. Hrithik vs Mr. Kishore, on 14 November, 2025
.9.
o8.08.2025
Oral: Hon'ble Presi dent ccl3sl2023
ORDER
- ,Case called out. There is no representation on behalf of both the parties.
If steps taken, issue complaint notice to Op Nos.1 arrd 2, returnable by t4.lL.2O2S Preside nt oF-tE{-s{6r r'.tet 4u<au I 2025 lComplairant/s ^{a)^nh hnry-ttt. sc l2e lccl3sl2023 Opposite party/s iHon'ble President 'ty -te$ 9,ft $i l^ky ORAL ORDER Case is cailed out No representation on behalf of Complainants.
Complaint has to be decided within 90 days from the date of frling of the complaint. Complaint is of the year 2O23.Qen after lapse of two year$ Complainants are unabld-to secure the presence of 6pposite Parties No.i and 2. Hence, Complaint is dismissed for non- prosecution.
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La Member President
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