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State Consumer Disputes Redressal Commission

Jaya Datatrey Joshi vs Pramodbhai N Sharma on 30 December, 2021

                                                   Date of filing: 22/06/2016
                                                   Date of disposal: 30/12/2021
                                                   Days of disposal: 2017 Days.


     IN THE CONSUMER DISPUTES REDRESSAL COMMISSION
                GUJARAT STATE, AHMEDABAD
                            COURT NO: 04
                         C.C. No. 86 of 2016
1.   Pratik Samaj Seva Trust (Government Recognized)
     Grahak Suraksha Mandal and Jilla Mahiti Kendra,
     14, R.K. Complex, First Floor, opp. HomeScience Collage,
     Mota Bajar, Po. Vallabh Vidhyanagar, Dist. Anand.
2.   Jaya Datatrey Joshi,
     B/43, Vraj Vatika Society,
     Opp. Laxmikunj Society, New Sama road,
     Dist. Vadodara.                                      ...Complainants.
                            V/s
1.   Pramodbhai Narayanprasad Sharma,
     901/Suryaganga Tower, B/h. Devine dining Hall,
     Anand-Vidhyanagar road, Dist. Anand.
2.   Satishbhai Ramchandra Bhargav,
     Bhalje road, Mistri Society, Dist. Anand.
3.   Dineshbhai Bhupendrabhai Patel,
     Krushnakunj Society, B/h. Sanket Complex,
     Anand.
4.   Manishkumar Ramanlal Barot,
     Triveni Complex, Vidhyanagar road,
     Mu. Vallabh vidhyanagar, Dist. Anand.                 ...Opponents.


        BEFORE:        Dr. J.G. Mecwan, Presiding Member.

Smt. Usha P. Jani, Member.

APPEARANCE: ld. Representative Mr. Shantilal for Pratik Samaj Seva Trust for the complainant.

ORDER BELOW EXH. 11 & 12.

ORAL ORDER: (By Dr. J.G. Mecwan, Presiding Member) Dec. 30, 2021.

1. Today when the matter is come up for hearing, we have heard complainant - Smt. Jayaben Datatrey Joshi through video conferencing.

2. This Commission has received withdrawal pursis of complainant Smt. Jayaben Datatrey Joshi. In the pursis complainant Smt. Jayaben Datatrey Joshi stated that "the present Complaint has been filed by the complainant at the relevant time but now complainant is no longer interested in prosecuting the aforementioned case and requested to conclude this Compliant "

R.I. DESAI CC/2016/86

3. Heard ld. Representative Mr. Kapasia for the complainant. Copy of Adhar Card of complainant Smt. Jayaben Datatrey has been produced herewith. We have gone through the record. In the present matter complainant is no longer interested in prosecuting the aforementioned case and desire to conclude this matter. The endorsement of complainant as well as endorsement of 'President' of Consumer Protection Centre, Vallabh Vidhyanagr (Anand) has been made on the withdrawal pursis. Authority letter of Grahak Suraksha Mandal and Jilla Grahak Mahiti Kendra is also on record. Ld. Adv. Mr. A.B. Zala has also filed Vakalatpatra for the complainant which is on record and he has also consented for the present withdrawal through the pursis dated 29.12.2021 which is on record at Exh.12.

4. In view of the above, in the interest of justice permission is granted to withdraw the present Compliant by passing following final order.

ORDER

1. Permission is granted to withdraw the C.C No. 86/2016 and accordingly the Complaint stands disposed of as withdrawn.

2. No order to costs.

3. Office is directed to forward a free of cost certified copy of this order to the respective parties.

      [Usha P. Jani]                                 [Dr. J.G. Mecwan]
         Member                                       Presiding Member




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   R.I. DESAI                        CC/2016/86