State Consumer Disputes Redressal Commission
Shivkrupa Sahakari Patpedhi Ltd., ... vs 1.Shri Nanasaheb Kashinath Shinde, 2. ... on 10 January, 2014
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION,
MAHARASHTRA, MUMBAI
First
Appeal No. A/09/1060
(Arisen
out of Order Dated 10/08/2009 in Case No. 238/2009 of District Satara)
Shivkrupa Sahakari Patpedhi Ltd., Mumbai
Successor-in-Title of Dadasaheb Sakhvalkar
Sahakari Pat Sanstha Ltd. Eksal, through
1.Chandrakant Shrirang Vanjari, Chairman
2. Bhimrao Digambar Borade, Vice-Chairman r/o. 1, Suryadarshan Tower, Nitin Company, Near Signal, Eastern Express Highway, Thane (west) 400 601.
3. Ramdas Vasant Karne r/a. Sadguru Chambers, Opp. Pushkar Mangal Karyalaya, Dist. Satara.
4. Dadasaheb Sakhavalkar Sahakari Pat Sanstha Ltd.
Eksal Shirbe, Koregaon, Dist.Satara through Chiarman Shri Bapuso Namdeo Bhosale r/o. Eksal, Post Shirbe, Koregaon, Dist.Satara.
5. Shri Maruti Baburao Mane, Vice-Chairman, r/o. Eksal, Post Shirbe, Koregaon, Dist.Satara.
...........Appellant(s) Versus
1.Shri Nanasaheb Kashinath Shinde,
2. Mrs. Sushila Nanasaheb Shinde, Both r/o.13/2, Godoli Naka, Satara, Dist.Satara.
...........Respondent(s) BEFORE:
Hon'ble Mrs. Usha S. Thakare, Presiding Judicial Member Hon'ble Mr. Narendra Kawde Member PRESENT:
Adv.Mohit Bhansali for the appellant.
Adv.Dhanajay Rananaware for the respondents.
ORDER Per Honble Mrs.Usha S. Thakare, Presiding Judicial Member Appellant and Respondent in this Appeal No.1060/09 have arrived at consent terms before the Lok Adalat held on 10/01/2014 and have compromised the matter in presence of panel members. They have executed proforma/Consent Terms before the members of Lok Adalat. Consent terms shall be binding on both the parties and in case of default committed by either party, other party shall be at liberty to invoke the jurisdiction of this Commission to execute the said proforma/Consent Terms as if it is a decree passed by this Commission. Hence, the order:-
-:
ORDER :-
1. Appeal No.1060/09 stands disposed of in terms of proforma/Consent Terms, which shall be attached herewith.
2.
Copies of the order be furnished to the parties.
Dated 10th January 2014 .
[Hon'ble Mrs. Usha S. Thakare] PRESIDING JUDICIAL MEMBER [Hon'ble Mr. Narendra Kawde] MEMEBR