State Consumer Disputes Redressal Commission
S.L.Pandey vs Parihar Bros. on 21 September, 2022
M. P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION PLOT NO. 76, ARERA HILLS, BHOPAL (M.P.) FA No.1154 / 2019.
(Appeal arises out of the order dated 16.5.2019 passed by the District Consumer Disputes Redressal Commission, Rewa in CC No.161/2015) S. L. Pandey, s/o Shri Parasnath Pandey, R/o Hardihai, Post Patehra, Tehsil Hanumana, District Rewa (M.P.). .... APPELLANT.
Versus Parihar Brothers & Anr. .... RESPONDENTS. As per Shri Justice Shantanu Kemkar, (oral) :
Date of ORDER Order 21.09.2022 None for the appellant.
We find that on 7.4.2022 also none appeared for the appellant. SPC for today was issued to the appellant as also to the counsel for the appellant, but no one is appearing for the appellant.
Dismissed for want of prosecution. (Justice Shantanu Kemkar) (D. K. Shrivastava) (Dr. Monika Malik) PRESIDENT MEMBER MEMBER Phadke