State Consumer Disputes Redressal Commission
Assistant Engineer, Mseb vs Smt.Sheela W/O Purushottam Mohokar, on 17 February, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, CIRCUIT BENCH, NAGPUR 5th floor, Administrative Building, Civil Lines, Nagpur-01 Revision Petition No. RP/ 01/89 : (Not in confonet) (Arisen out of Order Dated null in Case No. of District ) 1.
Assistant Engineer, MSEB Sub.Dvn. Akot, Distt. Akola.
2. Executive Engineer, (Rural) MSEB, CCO&M Dvn.Gorakshan Road, T.&D. Akola Vs. Smt.Sheela W/o Purushottam Mohokar, R/o Hiwarkhed Road, Akot Tq.Akot Dist.Akola BEFORE:
HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE Mr. N.Arumugam MEMBER PRESENT:
......for the Appellant ......for the Respondent ORDER Revisionist as well as his counsel Mr.Deshpande are absent. None for the Respondent is present. As both parties are absent since long notice was issued to them but no report is received. On perusal of the office copy of the notice it reflects that it was issued on the correct address of the parties as shown in the Revision Petition. Therefore it will have to be presumed that the Revisionist as well as Respondents are served with notice. But nobody turned up. Hence the Revision deserves to be dismissed in default. Accordingly the Revision Petition is dismissed in default.
No order as to costs.
Delivered on 17/02/2012 [ HON'BLE SMT.JAYSHREE YENGAL] PRESIDING MEMBER MEMBER [HON'BLE Mr. N.Arumugam] MEMBER