State Consumer Disputes Redressal Commission
Smt.Lilabai Kisanchand Advani vs L.I.C on 11 December, 2023
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA NAGPUR CIRCUIT BENCH NAGPUR First Appeal No. A/14/379 ( Date of Filing : 30 Oct 2014 ) (Arisen out of Order Dated 19/07/2014 in Case No. CC/145/2013 of District Akola) 1. SMT.LILABAI KISANCHAND ADVANI R/O.KANWAR NAGAR SOCIETY,NEAR RADHAKRISHNA TALKIES,AKOLA AKOLA ...........Appellant(s) Versus 1. L.I.C CHAUDHARI VIDYALAYA ROADBESIDES DURGA,AKOLA AKOLA ...........Respondent(s) BEFORE: HON'BLE MR. A.Z.KHWAJA PRESIDING MEMBER HON'BLE MRS. K.S. KAPSE MEMBER PRESENT: None ......for the Appellant Advocate Mr.Ghagarkar for respondent. ......for the Respondent Dated : 11 Dec 2023 Final Order / Judgement Per Shri Hon'ble A.Z.Khwaja, Presiding Member.
Appellant and advocate both are absent. Advocate Mr.Ghagarkar is present for respondent. It is submitted by advocate Mr.Ghagarkar that the appellant has died. It appears that this fact was also noted in earlier order shit dt.18/08/2021, but appellant has not taken any steps regarding bring the L.Rs. on record. Appeal was filed in the year 2014 and since no steps are taken by the appellant. No further time can be granted. Appeal is hereby dismissed as default. [HON'BLE MR. A.Z.KHWAJA] PRESIDING MEMBER [HON'BLE MRS. K.S. KAPSE] MEMBER