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State Consumer Disputes Redressal Commission

Dtdc Courier And Cargo Ltd. vs Gurinder Singh on 10 June, 2016

                                              First Additional Bench

       STATE CONSUMER DISPUTES REDRESSAL COMMISSION
       PUNJAB, DAKSHIN MARG, SECTOR -37 A, CHANDIGARH.

                     First Appeal No.259 of 2013

                                     Date of Institution : 07.03.2013.
                                      Date of Decision : 10.06.2016

Manjinder Singh son of Sulakhan Singh R/o VPO Sarai Diwana,
Tehsil and District Tarn Taran.
                                   ........Appellant/Complainant.

                                 Versus


M/s Guru Nanak Agro Industries (Regd.) Patiala Road, Nabha,
District Patiala through its partner Sh.Harbans Singh.

                                                ........Respondent/OP.

                                   First Appeal against order dated
                                   05.12.2012 passed by the
                                   District Consumer Disputes
                                   Redressal Forum, Patiala.
Quorum:-
        Sh. J.S. Klar, Presiding Judicial Member

Sh.J.S.Gill, Member Sh. Harcharan Singh Guram, Member Present:- 

        For the appellant    :     None
        For the respondent   :     None

J.S. Klar, Presiding Judicial Member:-

We have observed that none has been appearing on behalf of the appellant for last so many dates. Accordingly, the appeal is dismissed in default and record of the District Forum be sent back.
(J.S. Klar) Presiding Judicial Member (J.S.Gill) Member June 10, 2016 (Harcharan Singh Guram) Lb/- Member First Additional Bench STATE CONSUMER DISPUTES REDRESSAL COMMISSION PUNJAB, DAKSHIN MARG, SECTOR -37 A, CHANDIGARH.
First Appeal No.499 of 2015
Date of Institution : 11.05.2016. Date of Decision : 10.06.2016
1. DTDC Courier & Cargo Ltd., Railway Road Godown, Near Samrat Hotel Railway Road, Bathinda, through its incharge Proprietor/Partner/Owner/Manager.
2. DTDC Courier & Cargo Ltd., Corporate Office DTDC House, 3 Victoria Road, Bangalore-560047, through its MD/Director/Owner.

........Appellants/OPs No.2&3. Versus

1. Gurminder Singh aged about 28 years, son of Nirmal Singh r/o Frid Nagar, Gali No.1 Rampura Phul, District Bathinda.

........Respondent/Complainant.

2. Trackon Couriers Pvt. Ltd., New Market, Rampura Phul District Bathinda through its Proprietor R.K.Grover (Gogi).

........Respondent/OP No.1. First Appeal against order dated 16.07.2014 passed by the District Consumer Disputes Redressal Forum, Bathinda. Quorum:-

Sh. J.S. Klar, Presiding Judicial Member Sh.J.S.Gill, Member Sh. Harcharan Singh Guram, Member Present:- 
     For the appellants      :     None
     For respondent No.2     :     Ex-parte
J.S. Klar, Presiding Judicial Member:-
We have observed that none has been appearing on behalf of the appellants for last so many dates. Accordingly, the appeal is dismissed in default and record of the District Forum be sent back. First Appeal No.499 of 2015 2
The amount deposited by the appellants with this Commission be remitted to respondent No.1/complainant alongwith interest, if any, accrued thereupon after the expiry of 45 days of sending of certified copy of the order to them. The registry is hereby directed to do the needful.
(J.S. Klar) Presiding Judicial Member (J.S.Gill) Member June 10, 2016 (Harcharan Singh Guram) Lb/- Member