State Consumer Disputes Redressal Commission
Smt. Samruddhi Samar Sapre vs Five Star Co-Op Housing Society Ltd on 1 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
Complaint
Case No. CC/01/256
1.Smt. Samruddhi Samar Sapre
2. Samar P Sapre Both R/o Prashant Nagar Flat No. 1 Ground Floor Chintamani Apartments Ajni Chowk Wardha Road Nagpur ...........Complainant(s) Versus
1. Five Star Co-Op Housing Society Ltd.
17, Farmland, Ramdaspeth Nagpur through its President Shri Arvind N Tarekar R/o 17, Farm Land, Ramdaspeth Nagpur.
2. Smt Anuradha Arvind N Tarekar R/o 17, Farm Land, Ramdaspeth Nagpur.
............Opp.Party(s) BEFORE:
Hon'ble Mr.S.M. Shembole Presiding Member Hon'ble Smt.Jayshree Yengal Member Hon'ble Mr.N. Arumugam Member PRESENT:
Adv.Mr S B Solat ......for the Complainant Adv.Mr Aniket Pande ......for the Opp. Party ORDER (Delivered on 01.02.2012) Per Mr S M Shembole, Honble Presiding Member Adv.Mr S B Solat for the complainant and Adv. Mr Aniket Pande for the opponent are present. On last date, Adv. Mr Solat was directed to file his Vakilpatra but he has not filed the same. On the contrary, he submitted that in spite of giving notice to the complainant, complainant did not turn up. He has also produced copy of notice dtd.05.12.2011. He has also produced the postal envelop, which was sent to the complainant. On perusal of this envelop, it reflects that the same envelop is returned as complainant has left his address. Therefore, there is no other alternative except to dismiss the complaint. Accordingly, the complaint is dismissed.
No order as to cost.
Copy of this order be supplied to the parties.
[S M SHEMBOLE] PRESIDING MEMBER [ SMT.JAYSHREE YENGAL] PRESIDING MEMBER [ HON'BLE MR.N. ARUMUGAM] MEMBER sj