State Consumer Disputes Redressal Commission
M/S. Kerala Agro Machinery Corporation ... vs South African Airways And Another on 22 September, 2014
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
MAHARASHTRA, MUMBAI
BEFORE THE HON'BLE STATE CONSUMER DISPUTES
REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI
Consumer Complaint No.CC/00/105
M/s. Kerala Agro Machinery Corporation Ltd.,
Through its Managing
Director,
Having its registered
office at:-
Athani P.O. Ernakulam
District, Kerala.
...........Complainant(s)
Versus
1.South African Airways, Address:- 2, Sequivira House, Near Cargo Complex, Andheri (East), Mumbai 400 099.
2. Union Transport ( India) Pvt. Ltd., Haria Centre, 5, Sahakar Road, Next to Gokul Arcade, Vile Parle (East) Mumbai 400 057.
...........Opponent(s) BEFORE:
HON'ABLE MR. JUSTICE R. C. CHAVAN, PRESIDENT HONABLE MR. DHANRAJ KHAMATKAR, MEMBER PRESENT:
None present for both the parties ORAL ORDER Per Honble Mr. Justice R. C. Chavan, President This complaint was taken out from sine-die list. Thereafter, notices were issued to the parties at the instance of the Commission. As per postal acknowledgement receipt on record, notice was duly served to the Complainant. However, inspite of service of notice, today none present for the Complainant. This is an old complaint pending since the year 2000. It appears that the Complainant has lost interest in further prosecution of this complaint. Since, the Complainant is absent today, it is not desirable to prolong the old matter. Hence, the complaint stands dismissed for want of prosecution.
Pronounced and dictated on 22nd September, 2014 [HON'ABLE MR. JUSTICE R. C. CHAVAN] PRESIDENT [HONABLE MR. DHANRAJ KHAMATKAR] MEMBER KVS