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State Consumer Disputes Redressal Commission

Shri. Sunil Ambumal Chawala vs Shri. Vilas Jotinath Davari & Ors. on 6 March, 2012

  
 
 
 
 
 
 BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL 
  
 
 
 







 



 
   
   
   


   
     
     
     

BEFORE THE HON'BLE STATE CONSUMER DISPUTES
    REDRESSAL  
    
   
    
     
     

COMMISSION,  MAHARASHTRA,
    MUMBAI 
    
   
  
  
   

 
  
 
  
   
   

  
  
 
  
   
   
     
     
     
       
       
       

First Appeal No. A/07/569 
      
     
      
       
       

(Arisen out of Order Dated 24/04/2007 in Case
      No. 180/2006 of District   Kolhapur) 
      
     
    
     

 
    
   
    
     
     

  
    
   
    
     
     
       
       
       
         
         
         

1.

Shri. Sunil Ambumal Chawala New Fashion Cloth Garment Centre, Near Police Station, Main Road, Sangli, Tal. Miraj, Dist. Sangli. Director of Shri. Gurukripa Nagari Co. operative Credit Society Ltd., Sangli Branch, Ichalkaranji, Tal. Hatkanangale, Dist. Kolhapur ...........Appellant(s) Versus

1. Shri. Vilas Jotinath Davari Kolhapur, 548/1, Plot No. 2, Mal East Side, Kasabe Bavada, Kolhapur

2. Sou. Sunita Vilas Davari Through Power of Attorney Holder Mr. Vilas Jotinath Davari, Kolhapur, 548/1, Plot No. 2, Mal East Side, Kasabe Bavada, Kolhapur

3. Mr. Tejas Vilas Davari, Minor through Shri. Vilas Jotinath Davari Kolhapur, 548/1, Plot No. 2, Mal East Side, Kasabe Bavada, Kolhapur

4. Miss. Shweta Vilas Davari, minor through Shri. Vilas Jotinath Davari Kolhapur, 548/1, Plot No. 2, Mal East Side, Kasabe Bavada, Kolhapur ...........Respondent(s)   BEFORE:

   

Hon'ble Mr. S.R. Khanzode PRESIDING MEMBER   Hon'ble Mr. Narendra Kawde MEMBER   PRESENT:

Both parties are absent.

   

ORAL ORDER Per Shri S.R. Khanzode, Honble Presiding Judicial Member Appellant is remaining absent in spite of notice published on the Notice Board of this Commission, the Bar and on Internet and in spite of the fact that intimation of the date of hearing sent to him by post on 23/01/2012. Appellant also failed to take any effective steps to prosecute this appeal. Under the circumstance, we pass the following order :-

-: ORDER :-

1.    

Appeal stands dismissed for default.

2.     No order as to costs.

3.     District Consumer Disputes Redressal Forum be informed about dismissal of this appeal, so that it can take further steps to execute the warrant of conviction.

4.     Copies of the order be furnished to the parties.

Pronounced Dated 6th March 2012. 

 

[Hon'ble Mr. S.R. Khanzode] PRESIDING MEMBER       [Hon'ble Mr. Narendra Kawde] MEMBER dd