State Consumer Disputes Redressal Commission
Prabha Bhatia & Ors. vs Sharad G. Seth & Ors. on 8 December, 2011
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
STATE CONSUMER
DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH
AT NAGPUR
5 TH FLOOR,
ADMINISTRATIVE BUILDING NO. 1
CIVIL LINES,
NAGPUR-440 001
First Appeal
No. A/07/783
(Arisen out of Order Dated 20/03/2007 in
Case No. CC/279/2006 of District Forum, Nagpur)
1.PRABHA BHATIA
2. AMIT S/O MANAOHAR BHATIA
3. POOJA D/O MANOHAR BHATIA All 1 to 3 R/O 7, CHITNIVIS BLOCK NELSON SQ.
NAGPUR
4. SMT. IFRA JALIL R/O 894, NEAR DURGA MANDIR KATOL ROAD NAGPUR MAHARASTRA ...........Appellant(s) Versus
1. SHARAD G. SETH
2. SMT. ANJU W/O SHARAD SETH BOTH R/O 302, SADODAY NELSON SQ.
NAGPUR MAHRASTRA
3. M/S. ASSOCIATE BUILDERS, PROP. SANTDAS S/O SADOROMAL CHAWLA, SADODAY VILLA BYRAMJI TOWN NAGPUR MAHARASTRA ...........Respondent(s) BEFORE:
Hon'ble Mr.S.M. Shembole Presiding Member Hon'ble Smt.Jayshree Yengal Member Hon'ble Mr.N. Arumugam Member PRESENT:
None ......for the Appellant Adv.Mr S B Solat for Respondent Nos.1 & 2 None for Respondent No.3 ORDER Per Mr S M Shembole, Hon'ble Presiding Member Appellant as well as their counsel are absent. Adv. S B Solat for the respondent Nos.1 & 2 is present. Respondent No. 1 Sharad G Seth is also present. None for the respondent No.3 is present. Adv. Mr Solat, for respondent Nos.1 & 2 has submitted Pursis, giving intimation that on 31.08.2009, respondent No.3 has executed the registered sale-deed in favour of respondent Nos.1 & 2 and hence, according to him, appeal became in fructuous. As the appellant are absent since long, the appeal is dismissed in default.
No order as to cost.
Copy of this order be supplied to the parties.
Delivered on 08.12.2011.
[S.M. SHEMBOLE] PRESIDING MEMBER [SMT.JAYSHREE YENGAL] MEMBER [N. ARUMUGAM] MEMBER sj