State Consumer Disputes Redressal Commission
Capt. Anil Kumar Gupta & Mrs. Archana ... vs Jhb Constructions Co.Pvt.Ltd. on 3 August, 2011
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA,
MUMBAI
Complaint
Case No. CC/02/209
1.CAPT. ANIL KUMAR GUPTA & MRS. ARCHANA GUPTA, FLAT NO.12A, MOON BEACH APARTT., PRABHADEVI SEA BEACH, MUMBAI-25 ...........Complainant(s) Versus
1. JHB CONSTRUCTIONS CO.PVT.LTD., J.H.B. CONSTRUCTION CO. PVT. LTD., MANGAL MURTI, PLOT NO.17, SETOR-30, SANPADA, NAVI MUMBAI-705.
2. MR. BHULAND N. YADAV, DIRECTOR, J.H.B. CONSTRUCTION CO. PVT. LTD., MANGAL MURTI, PLOT NO.17, SETOR-30, SANPADA, NAVI MUMBAI-705 ............Opp.Party(s) BEFORE:
Hon'ble Mr. P.N. Kashalkar PRESIDING MEMBER Hon'ble Mrs. S.P.Lale Member Hon'ble Mr. Dhanraj Khamatkar Member PRESENT:
Mr.M.K. Nair, Advocate for the complainants.
Mr.Suresh Sharma, Advocate for the opponent.
ORDER Per Shri P.N. Kashalkar, Honble Presiding Judicial Member Advocate Mr.Suresh Sharma has filed an affidavit of Director of the Company informing that the complainants had taken possession of the premises. In view of this, we are finding that the complainants are not interested in prosecuting the complaint further. We have given 2-3 chances to Advocate Mr.Nair to produce complainants.
But, according to Advocate Mr.Nair, complainants are not approaching him for prosecuting this complaint. Even letter sent to the complainants returned unserved. Therefore, for want of prosecution, we dismiss this complaint. Hence, the following order :-
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ORDER :-
1. Complaint stands dismissed for want of prosecution.
2. No order as to costs.
3. Copies of the order be furnished to the parties.
Pronounced Dated 3rd August 2011.
[Hon'ble Mr. P.N. Kashalkar] PRESIDING MEMBER [Hon'ble Mrs. S.P.Lale] Member [Hon'ble Mr. Dhanraj Khamatkar] Member dd