State Consumer Disputes Redressal Commission
Dilip Kumar Nayak vs Srei Eqipments Fin. Ltd. on 9 June, 2023
Cause Title/Judgement-Entry IN THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION ODISHA, CUTTACK Complaint Case No. CC/25/2020 ( Date of Filing : 03 Jun 2020 ) 1. Dilip Kumar Nayak S/o- Sarangdhar Nayak, At- Nimidiha, Po- ParadeepGarh, Ps- Paradeep, Dist- jagatsinghpur. ...........Complainant(s) Versus 1. SREI Eqipments Fin. Ltd. Having its Head Office at- Plot No. Y-10, Block E.P., Sector- V, Salt Lake City, Kolkata. 2. The Branch Managetr, SREI Equipement Finance Limited, Jaydev Vihar, At/Po- Jaydev Vihar, Bhubaneswar, Dist- Khurda. ............Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE Dr. D.P. Choudhury PRESIDENT HON'BLE MR. Pramode Kumar Prusty. MEMBER HON'BLE MS. Sudhiralaxmi Pattnaik MEMBER PRESENT: Mr. A.K. Samal, Advocate for the Opp. Party 0 Dated : 09 Jun 2023 Final Order / Judgement Learned Counsel On Behalf Of O.P. Is Present. It Appears That The Complainnat Is Absent. No Evidence On Affidavit Has Been Filed So Far.
Therefore, The Complaint Case Is Dismissed For Default. [HON'BLE MR. JUSTICE Dr. D.P. Choudhury] PRESIDENT [HON'BLE MR. Pramode Kumar Prusty.] MEMBER [HON'BLE MS. Sudhiralaxmi Pattnaik] MEMBER