State Consumer Disputes Redressal Commission
Roznama vs Roznama on 4 August, 2015
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
MAHARASHTRA, MUMBAI
Complaint Case No. CC/15/514
GOPALDAS
VISHNU & CO. LTD
Vs.
UNION
BANK OF INDIA
BEFORE:
Dhanraj Khamatkar PRESIDING
MEMBER
Dated : 04 Aug 2015
ORDER
Heard Mr.Prashant Bhalerao, Advocate for the complainant for some time. Advocate for the complainant is not prepared to argue the matter and sought time. Matter stands adjourned to 04/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/519 SRIDHAR RAMCHANDRAN Vs. NEEPA REAL ESTATE PVT.LTD BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.Rajiv Singh, Advocate present for the complainant with authority letter. Heard. Issue notice before admission to the opponent by registered post acknowledgement due through this Commission at the cost of complainant. Matter stands adjourned to 21/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/520 HEMANT H SAREKAR Vs. D.S.JAITAPKAR BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Heard Mr.H.G. Misar, Advocate for the complainant. Admit. Issue notice after admission to the opponent by registered post acknowledgement due through this Commission at the cost of complainant. Matter stands adjourned to 22/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/521 UDAY G BADADORE Vs. D.S.JAITAPKAR BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Heard Mr.H.G. Misar, Advocate for the complainant. Admit. Issue notice after admission to the opponent by registered post acknowledgement due through this Commission at the cost of complainant. Matter stands adjourned to 22/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/522 DAMODAR V PANCHAL Vs. D.S.JAITAPKAR BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Heard Mr.H.G. Misar, Advocate for the complainant. Admit. Issue notice after admission to the opponent by registered post acknowledgement due through this Commission at the cost of complainant. Matter stands adjourned to 22/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/542 HEMA HITESH SHAH Vs. H.D.F.C BANK BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Complainant present in person. At the request of complainant, matter stands adjourned to 04/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Execution Application No. EA/14/17 KETAN JAGANNATH GAIKWAD Vs. PURANIK BUILDCON PVT.LTD & ORS BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.Milind Gaikwad, Power of attorney holder of complainant/executant is present. Mr.Girish Rao, Advocate present for opponents and files reply to the execution application. Copy of the same is delivered to Mr.Gaikwad. He has taken objection to the appearance of Advocate Mr.Rao stating that Vakalatnama alleged to be filed by the Advocate is not on record. In the earlier Roznama, he appeared as an Advocate. However, his Vakalatnama is not on record. Advocate Mr.Rao undertakes to file Vakalatnama on the next date. Today, executant/complainant is directed to go through the reply filed by the opponents and if he wants to file any reply thereto, he is free to file the same. However, in that case, he is directed to serve copy of the same in advance to the opponents. Matter stands adjourned to 17/08/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Execution Application No. EA/15/15 MAHENDRA KUMAR GANDHI Vs. R.H.DOSHI & ORS BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Executant/complainant present in person. Mr.Sanjay Gade, Advocate present for the opponent a/w. opponents. Today, he has filed an application for adjournment. On last date, he sought time to file a reply. Today, he is not ready with the reply and asked time for filing reply. Application for adjournment filed is to delay the execution proceeding. However, in the interest of justice, time is granted to file a reply to the Execution Application subject to costs of Rs.5,000/- to be deposited in the Consumer Legal Aid Fund of this Commission. Matter stands adjourned to 21/08/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Execution Application No. EA/13/18 GILROY LEO CRASTO FLOYD TENRENCE CRASTO Vs. FELIX SEQUERIA, M/S BUILD WELL CONSTRUCTIONS BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Executants/complainants are present a/w. Advocate Mr.M.A. Khan. None present for the opponent/accused. Report of bailable warranted issued to opponents/accused is on record. It is returned without serve on the opponents/accused stating that the flat where the accused is residing is locked since last 1 months. Advocate for the executants/complainants has filed an application under Section 82 of Cr.P.C. stating that accused very much resides on the address given and the executants/complainants as well as Advocate met the opponent/accused. Issue bailable warrant for Rs.15,000/- against the opponent/accused through concerned Police Station with intimation to Higher Authority mentioning the aforesaid facts. Matter stands adjourned to 11/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Execution Application No. EA/14/16 PAYAL M GANDHI Vs. RAJANIKANT DOSHI BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Executant/complainant-Mr.Mahendra Kumar Gandhi present in person. He has filed an application a/w. doctors certificate in respect of executant/complainant-Payal Gandhi, taken on record. Opponents/accused Nos.1a, 1b & 1c are present a/w. Advocate Mr.Sanjay Gade. Advocate Mr.Gade filed his Vakalatnama on record. He also files an exemption application on behalf of opponent/accused 1d on the ground that opponent/accused 1d is a student. Exemption is granted for today only. Advocate for opponents/accused states that opponent/accused No.3 is HIV infected and he could not attend the Commission and prayed for exemption. Executant/complainant has filed an application stating therein that opponent/accused No.3 is doing business. However, in view of Medical Report already filed, he was given exemption. However, on the next date he should remain present physically to record the plea. Matter stands adjourned to 21/08/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Execution Application No. EA/15/05 MR.RAMPRASAD THAKUR PARDESHI Vs. VIGHNAHARTA BUILDERS & PROJECT PVT.LTD BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Executant/complainant present a/w. Advocate Mrs.Pratibha Gharat. Summons sent to opponent/accused No.2-Sunil Pandurang Mane is returned back with an endorsement that accused died on 07/04/2011. As the opponent/accused No.2 died, executant/complainant is directed to take necessary steps. As regards service of summons to opponent/accused No.1, opponent No.1 is doing work on plot No.8, Gopi Tank Road, 197 Behind Raja Rani Travels, Mahim (West), Mumbai-400 016. Executant/complainant is directed to take necessary steps. Matter stands adjourned to 16/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/470 ANAND UTTARKAR Vs. RUNNAWAL CONSTRUCTIONS BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Heard Ms.Pallavi Mehta, Advocate for the complainant on the point of admission. Admit. Issue notice after admission to the opponent by registered post acknowledgement due through this Commission at the cost of complainant. Matter stands adjourned to 23/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/14/447 VINAYAK S SAWANT Vs. SAGA INFRA PROJECT PVT.LTD Complaint Case No. CC/14/448 SHIVAJI B JAGTAP Vs. SAGA INFRA PROJECT PVT.LTD Complaint Case No. CC/15/203 SUNIL APPUSO KHAT Vs. M/S.SAGA INFRA PROJECT PVT.LTD Complaint Case No. CC/15/204 MANOHAR HAJARE Vs. M/S.SAGA INFRA PROJECT PVT.LTD BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 COMMON ORDER-SHEET Mr.Gore, Advocate present a/w. Advocate Mr.Digambar Thakare for the complainant. Mr.S.B. Prabhavalkar, Advocate present for opponent Nos.1&2 files Vakalatnama on record. He also files reply in all the complaints except CC/15/203 on record. Copy of the same be served to the other side. Complainant has handed over copy of complaint compilation in CC/15/203 to opponent Nos.1&2 through Advocate Mr.Prabhavalkar.
Advocate for the complainant has not taken steps as directed by Roznama dated 02/06/2015. Complainant is directed to take steps. Matter stands adjourned to 28/08/2015 by way of last chance.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/201 TIRUPATI COMPLEX CO-OP HSG.SOC.LTD Vs. TIRUPATI ENTERPRISES BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.S.B. Prabhavalkar, Advocate present for the complainant. Mr.Digambar Thakare, Advocate present a/w. Advocate Ms.Deepali Pednekar for the opponents files Vakalatnama on record. He also files reply to oppose the admission. Copy of the same is served to the complainant.
Heard both parties. Complainant has made out a prima-facie case for admission. Admit. Notice after admission is waived. As regards Interim Relief Application, both parties are directed to file their justification on the next date. Matter stands adjourned to 04/09/2015 for filing written version by the opponents.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/250 MR.K USMAN MULLA Vs. MR.TEJAS MANAJI BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Complainant present in person requests for an adjournment. Notices issued to the opponents. Acknowledgements are received in respect of opponent Nos.2&5. Opponent Nos.2&5 are present in person. Notices issued to opponent Nos.1,3&4 are returned back unserved. Complainant is directed to take steps to serve opponent Nos.1,3&4. Matter stands adjourned to 28/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/290 MANOHAR VAMAN SUVARNA Vs. M/S.QATAR AIRWAYS BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER None present for the complainant. Ms.Prity Bhavsar, Advocate present for the opponents files Vakalatnama on record. She states that claim of the complainant in the complaint is not justifiable. Matter stands adjourned to 07/09/2015 for arguments on the point of admission by way of last chance.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Miscellaneous Application No. MA/15/310 In Appeal No. A/15/684 ROOPESH KUMAR DWIVEDI Vs. POOJA DEEPAK JADHAV BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.Jitendra Pathade, Advocate present for applicant/appellant files Vakalatnama on record. He files an amendment application to delay condonation application, which is taken on record. Issue notice on delay condonation application to non-applicant/respondent by registered post acknowledgement due through this Commission at the cost of applicant/appellant. Matter stands adjourned to 26/10/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/13/358 SHRI. KRISHNA J. GUPTA Vs. M/S. URJA DEVELOPERS BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.Ajay Pawar, Advocate present for the complainant. As directed on 25/06/2015 complainant has not take steps to serve the opponent. Today, Advocate Mr.Pawar states that he will take steps to serve the opponent by next date. Matter stands adjourned to 28/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/14/209 DEEPA VEER GANGOO Vs. HARVERY INDIA TOURS & TRAVELS BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.Filji Frederick, Advocate present for the complainant. Mr.S. Hussain, Advocate present for the opponent. Opponent has already filed affidavit of evidence on 05/03/2015. Matter is pending for filing affidavit of evidence of complainant since 25/09/2014. Today also Advocate for the complainant sought time. Time is granted to the complainant for filing affidavit of evidence subject to costs of Rs.500/- to be deposited in the Consumer Legal Aid Fund of this Commission. Complainant is directed to serve copy of affidavit of evidence to the opponent well in advance and opponent if wants to file counter affidavit, should file the same on the next adjourned date. Matter stands adjourned to 30/11/2015 for filing affidavit of evidence by the complainant and counter affidavit, if any, by the opponent.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/14/514 RANGNATH BHIKAJI TUPE Vs. M/S.ADITYA ASSOCIATES BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mrs.Bindu Jain, Advocate present for the complainant. Mr.Jayesh Jain, Advocate present for the opponents. Both parties filed their affidavit of evidence on record. Copy of the same be exchanged with each other. Both Advocates state that they have not gone through the affidavit of evidence filed by the other side. Parties are directed to file their written brief notes of arguments as per Regulation 13(2) of Consumer Protection Regulations 2005, at least two days prior to next date before the Registrar (Legal) along with counter affidavit, if any. Matter stands adjourned to 18/01/2016 for final hearing. Complainant is directed to do continuous pagination.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/181 SIEMENS LTD Vs. PANALPINA WORLD TRANSPORT ( I ) LTD BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.Ajay Pawar, Advocate present for the complainant with authority letter. Mr.Chandrakant Mahadeshwar, Advocate present for opponent No.1 files Vakalatnama on record. Mr.Sandeep Barve, Advocate present for opponent No.2 files Vakalatnama on record. He states that opponent No.2-M/s.Unique Global Logistic Pvt. Ltd. merged with M/s.BDP UGL Global Logistics (I) Pvt. Ltd. Complainant is directed to amend the cause title accordingly. Complaint is admitted on 23/03/2015. Opponents state that they have been duly served on 08/07/2015. Matter stands adjourned to 21/08/2015 for filing written version.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/216 MS.SANGEETA FRANKLIN Vs. SHREE.SAINATH ENTERPRISES BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mrs.Pratibha Gharat, Advocate present for the complainant. Ms.Manjusha Kumbhar, Advocate present for opponent Nos.1&2 files Vakalatnama on record. She undertakes to file Vakalatnama on behalf of opponent No.3 on the next date. Advocate Ms.Kumbhar states that they have received notice on 13/07/2015. Matter stands adjourned to 25/08/2015 for filing written version by the opponents.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/217 AMOL PRAKASH BHAMRE Vs. SHREE.SAINATH ENTERPRISES BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mrs.Pratibha Gharat, Advocate present for the complainant. Ms.Manjusha Kumbhar, Advocate present for opponent Nos.1&2 files Vakalatnama on record. She undertakes to file Vakalatnama on behalf of opponent No.3 on the next date. Advocate Ms.Kumbhar states that they have received notice on 16/07/2015. Matter stands adjourned to 25/08/2015 for filing written version by the opponents.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/304 SUMANT KUMAR JHA Vs. CLASSIC DEVELOPERS PVT.LTD BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.Dharmesh Singh, Advocate present for the complainant without any authority letter. He states that during the course of the day he will file his authority letter. He has not complied the order dated 13/05/2015. He states that he will comply the order immediately. Matter stands adjourned to 28/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/329 SUDHIR DNYANDEO SARVADE Vs. NEERAJ VED BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.V.S. Bansode, Advocate present for the complainant. Ms.Amisha Joshi, Advocate present for the opponent files Vakalatnama on record. She also files written version on record. Copy of the same be served to the complainant. Opponent files reply to the Interim Relief Application on record. Copy of the same is served to the complainant. Advocate for the complainant has stated that as per allotment letter flat No.504 was allotted. Advocate for the opponent states that in allotment letter it was typographical mistake on the part of the opponent and complainant was allotted a flat No.804 which is available subject to confirmation by the complainant. Since, opponent himself has admitted this position; the opponent is directed not to create third party interest in flat No.804.
Both the parties are now directed to file affidavit evidence as per provisions of Section 13(4) of Consumer Protection Act, 1986. Parties are further directed to prepare their affidavits well in advance and serve copies thereof on the other side. On receipt of such affidavit from the other side, the parties are at a liberty to file their counter-affidavits, if any. Such counter-affidavits shall also be prepared well in advance and copies thereof shall be exchanged with the other side at least a fortnight prior to the next date of hearing. Affidavits and counter-affidavits and relevant documents shall be presented before the State Commission on 08/12/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/340 MURUGULLA DAYAKAR Vs. LODHA HIGH RISE BUILDER PVT. LTD.
BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.A.B. Jahangir, Advocate present for the complainant. Ms.Manjusha Kumbhar, Advocate present for the opponents files Vakalatnama on record. She also files written version along with documents on record. Copy of the same be served to the complainant. Both the parties are now directed to file affidavit evidence as per provisions of Section 13(4) of Consumer Protection Act, 1986. Parties are further directed to prepare their affidavits well in advance and serve copies thereof on the other side. On receipt of such affidavit from the other side, the parties are at a liberty to file their counter-affidavits, if any. Such counter-affidavits shall also be prepared well in advance and copies thereof shall be exchanged with the other side at least a fortnight prior to the next date of hearing. Affidavits and counter-affidavits and relevant documents shall be presented before the State Commission on 04/12/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/341 MR.
RAMDAS B. KAKADE Vs. M/S EKAL ENTERPRISES BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.A.B. Jahangir, Advocate present for the complainant. Mr.Vishal Tambat, Advocate present for the opponent No.2 files Vakalatnama on record. Notice issued to opponent No.1 is returned back. Complainant is directed to take steps to serve opponent No.1. Advocate Mr.Tambat rquests time for filing written version. Time of one week is granted to opponent No.2 for filing written version. Matter stands adjourned to 12/08/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/256 MRS.SONIYA V VILANKAR Vs. MR.JYOTINDRA KUMAR P SHAH BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.Nilesh Parab, Advocate present for the complainant with authority letter. None present for the opponents. Opponent Nos.2,4&5 are still to be served. Complainant has not taken any steps for serving opponent Nos.2,4&5. Advocate for the complainant states that settlement talks are going on. Complainant is directed to take steps to serve opponent Nos.2,4&5. If steps are not taken, the complaint filed against them will be dismissed. Matter stands adjourned to 29/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/257 MRS.SONIYA V VILANKAR Vs. MR.JYOTINDRA KUMAR P SHAH BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.Nilesh Parab, Advocate present for the complainant with authority letter. None present for the opponents. Opponent Nos.2,4&5 are still to be served. Complainant has not taken any steps for serving opponent Nos.2,4&5. Advocate for the complainant states that settlement talks are going on. Complainant is directed to take steps to serve opponent Nos.2,4&5. If steps are not taken, the complaint filed against them will be dismissed. Matter stands adjourned to 29/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Complaint Case No. CC/15/438 UDAY GANPATRAO BADADAVE Vs. RELIANCE GENERAL INSURANCE CO.LTD BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Complainant present in person. It seems that notices are not issued. Complainant is directed to serve notice after admission to the opponents. Matter stands adjourned to 30/09/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Appeal No. A/15/118 JAI SHIVRAJ NAGARI SAH.BANK LTD Vs. SAITAJ SINGH P ARJUNSINGH CHAHEL BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.Poojary, Advocate present for the appellant with authority and requested for an adjournment. Matter stands adjourned to 16/10/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Appeal No. A/15/119 JAI SHIVRAJ NAGARI SAH.BANK LTD Vs. JASMIT KAUR SARATASINGH CHAHEL BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.Poojary, Advocate present for the appellant with authority and requested for an adjournment. Matter stands adjourned to 16/10/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI Appeal Nos. A/15/328 to A/15/330 ABID ALI KHAN Vs. M/S.MAROL LAND DEVELOPERS BEFORE:
Dhanraj Khamatkar PRESIDING MEMBER Dated : 04 Aug 2015 ORDER Mr.Manoj Chatge, Advocate present for the appellant with authority letter. As per Roznama dated 02/07/2015 steps are not taken by the appellant for serving respondents. Last chance is granted to serve respondents, failing which necessary orders will be passed. Matter stands adjourned to 19/10/2015.
[ Dhanraj Khamatkar] PRESIDING MEMBER dd