State Consumer Disputes Redressal Commission
Raijibhai Chhotabhai Patel vs Executive Engineer, Mseb on 3 February, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
STATE CONSUMER
DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH
AT NAGPUR
5 TH FLOOR,
ADMINISTRATIVE BUILDING NO. 1
CIVIL LINES,
NAGPUR-440 001
First Appeal
No. A/01/606
(Arisen out
of Order Dated null in Case No. of District None)
1.Raijibhai Chhotabhai Patel R/o Rail Toly,Gondia,Dist.Gondia Vs.
1. Executive Engineer, MSEB Gondia
2. Chief Engineer, mseb, 4TH floor Prakash Garh, Bandra, East Mumbai
3. Chairman MSEB, Prakash Garh, Bandra, East Mumbai
4. Supentindent Engineer, MSEB O&M Circle, Admn.Building, Nagpur Road, Bhandara 04 BEFORE:
Hon'ble Mr.S.M. Shembole PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE MR.N. ARUMUGAM MEMBER PRESENT:
None ......for the Appellant Adv.Quazi ......for the Respondent ORDER Appellant Raijibhai Patel is absent. Adv.Quazi appeared for Respondent and filed memo of appearance. As both parties were absent since long notice was issued to both of them and in response to the notice, Respondent appeared through Adv.Quazi. One Ravishankar appeared for the appellant and submitted that appellant Raijibhai is dead and his son has sent him. He has further submitted that he is serving with the sons of appellant. He submitted that sons of appellant are not aware about this appeal. The record reflects that Adv.Bapat has filed this appeal for appellant Raijibhai. But his VP does not bear his signature. Anyhow, it is obvious from the submission of Ravishankar that the appellant has died and his LRs are not interested to proceed with the appeal. Hence the appeal deserves to be dismissed and is hereby dismissed.
No order as to costs.
Delivered on 03/02/2012 [ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [ HON'BLE MR.N. ARUMUGAM] MEMBER