State Consumer Disputes Redressal Commission
Munni Devi vs Adhi. Abhi.Vidut Vitaran Khand on 24 August, 2016
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010 First Appeal No. A/2406/2015 (Arisen out of Order Dated 28/10/2015 in Case No. M/05/2013 of District Baghpat) 1. Munni devi Baghpat ...........Appellant(s) Versus 1. Adhi. Abhi.Vidut vitaran Khand Baghpat ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN PRESIDENT HON'BLE MRS. Bal Kumari MEMBER For the Appellant: For the Respondent: Dated : 24 Aug 2016 Final Order / Judgement
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UTTAR PRADESH, LUCKNOW.
APPEAL NO.2406 OF 2015 (Against the judgment/order dated 28.10.2015 in Miscellaneous Case No.03/2013 of the District Consumer Forum, Baghpat.) Smt. Munni Devi, W/o Sri Ramesh Chandr, R/o Chaprauli Road, Badaut, District Baghpat.
...............Appellant Vs Eexcutive Engineer.
Vidyut Vitran Khand, Badaut, District Baghpat ...............Respondent BEFORE:
HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN, PRESIDENT HON'BLE SMT. BAL KUMARI, MEMBER For the Appellant : None present.
For the Respondents : None present. Dated: 24.08.2016 JUDGMENT
MR. JUSTICE AKHTAR HUSAIN KHAN (ORAL) None appeared for appellant. Appeal was filed on 18.11.2015. Registry has reported appeal to be defective. Several dates have been given to appellant for removing defect but defect pointed out by registry has not been removed. On 27.05.2016 last opportunity was given to appellant for removing to defect subject to condition that no further time shall be given again for this purpose. Even then the appellant failed to remove defect and none is present today for appellant.
In view of above appeal is not entertained and is dismissed as defective.
(JUSTICE AKHTAR HUSAIN KHAN) PRESIDENT (SMT. BAL KUMARI) MEMBER Sarika [HON'BLE MR. JUSTICE AKHTAR HUSAIN KHAN] PRESIDENT [HON'BLE MRS. Bal Kumari] MEMBER