State Consumer Disputes Redressal Commission
Roznama vs Roznama on 27 July, 2015
27 07 2015
STATE CONSUMER
DISPUTES REDRESSAL COMMISSION
MAHARASHTRA,
MUMBAI
CONSUMER
COMPLAINT NO.CC/03/65
RAJENDRA
PANDURANG HUJARE & ORS
Vs.
DR.B.J.BIRMOLE
& ORS
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER
MR. Narendra Kawde MEMBER
Dated : 27 JULY, 2015
ORDER
Dr.M.S.Kamath, A/R is present for the complainant. Dr.G.N.Shenoy, A/R is present for the opponent.
Complainant has failed to comply earlier order to file affidavit of evidence. Opponent has already filed affidavit of evidence on record. Now, matter is again adjourned to 06/10/2015 for filing affidavit of evidence by the complainant.
On next date, Dr.M.S.Kamath and Dr.G.N.Shenoy, who are authorized representatives, are directed to address on the new regulations framed by the Honble National Commission for their appearance and address whether they have complied with these regulations. Adjourn to 06/10/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/04/20 VASANT RADHAP[PA SHINDE Vs. DR.ARUN NAIK & ORS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER None is present for the complainant. Dr.G.N.Shenoy, A/R is present for the opponents.
Fresh notice be issued to the complainant at the cost of Commission by Speed Post Acknowledgement Due on the given address in the complaint since earlier notice returned undelivered by the postal authorities though the address is complete. Notice returnable on 06/10/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/05/147 SHRI.BARUN PRASAD CHOUDHARY Vs. TATA MEMORIAL HOSPITAL & ORS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv.Ajay Pawar is present for the complainant. Adv.A.S.Vidyarthi is present for the opponents.
Affidavit of evidence of the complainant is already on record. Opponent failed to file the same. However, expert evidence is on record. Today, Adv.A.S.Vidyarthy files affidavit of evidence of the opponent along with over 100 pages. Copy of the same is handed over to the complainant.
Complainant wants to go through the bulky documents and file counter affidavit, if any. Parties are directed to reconstruct the bulky documents. Adjourn to 02/09/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/572 CHAMPALAL P JAIN Vs. M/S.J GALA BUILDERRS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Per Mr.Shashikant A. Kukarni, Presiding Judicial Member Complainants are present along with Adv.Kishor Shriyan and Adv.Uday Wavikar is present for the opponent.
Both the complainants file pursis to withdraw the complaint. Pursis is identified by their advocate Mr.Kishor Shriyan. Complainants have also filed copy of consent terms on record. Complainants want to withdraw the complaint. In view of the pursis, complaint stands disposed off as withdrawn. No order as to costs.
Pronounced Dated 27th July, 2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/98/284 NANDKISHORE M.RATHI & ORS Vs. JASLOK HOSPITAL & RESEARCH CENTRE & ORS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv.Manoj Chatge is present for the complainant. Adv.Madhavi Deshpande is present for the opponents.
Advocate for the complainant is not prepared in full as he has to take assistance of the client now and then. Hence, matter is again adjourned to 14/08/2015 for final hearing.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/98/374 LINK GARDEN CO-OP HSG.
SOC. LTD.
Vs. M/S. PARASRAMPURIA ESTATE DEVELOPERS PVT. LTD.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv.Dinesh Malekar is present for the complainant. Adv.S.J.Thakkar is present for the opponent.
Heard both the parties at length. Reserved for orders. Adjourn 07/08/2015 [MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/00/423 MRS.NILIMA P SHIRUDE Vs. DR.PRADIP PAWAR & ORS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Dr.M.S.Kamath, A/R is present for the complainant. Dr.Kamath to address on the point of his appearance before us in view of latest regulations framed by the Hon.National Commission. Thereafter only, this case can be heard finally. Adv.Surkruta Chimalkar is present for the opponents. Adjourn to 08/09/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/02/221 MRS.TRIPTA SHAHANI Vs. M/S.CITIBANK CARD CENTRE & ANR BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv.Bhaskar Yogi is present for the complainant. None is present for the opponent. Heard Adv.Bhaskar Yogi finally. Reserved for orders. Adjourn to 10/08/2015.
Later on : Adv.Asita Parmar appeared for the opponent no.2.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/02/355 MS.SHEENA DEVKUMAR RAMANI Vs. NITTE EDUCATION TRUST & ORS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv.Devkumar Ramani, A/R is present for the complainant. Adv.Rajesh Maravoor is present for the opponent. Heard both the parties. Reserved for orders. Adjourn to 10/08/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/03/20 VISHWAKARMA M MEWALAL Vs. M/S.SONAM BUILDERS & ORS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER None is present for the complainant. Adv.Sooraj Naik is present for the opponent. He is unable to argue the matter. Since the matter is old one, matter will be decided on basis of documents available on record. Closed for orders. Adjourn to 11/08/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/03/81 DEEPSHAL CO-OP HSG.SOC.LTD Vs. M/S.PRANAM BUILDERS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv.Sumedha Rao is present for the complainant. Adv.Vishal Lokhande appeared for the opponent without letter of authority. Hence, none is present for the opponent and heard Adv.Sumedh Rao for the complainant finally. Reserved for order. Adjourn to 11/08/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/04/52 MR.AHMED NADEEM KHAN Vs. TATA MEMORIAL HOSPITAL & CANCER RESEARCH INSTITUTE& ORS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv.Prakash Kadam, instructed by Mr.H.G.Misar-advocte on record, is present for the complainant. Adv.A.S.Vidyarthi is present for the opponents.
There is little confusion in last roznama. However, since the opponent no.1 and 3 are now ready with affidavit evidence adopting previous affidavit of opponent no.1 and also ready with the brief notes of written arguments which were to be filed earlier subject to costs of Rs.500/-. There is no objection to this. Affidavit of evidence of the opponent no.1 and 3 adopting affidavit of evidence of the opponent no.1 and brief notes of written arguments are taken on record subject to payment of earlier costs of Rs.500/-and default costs of Rs.1,000/- in the Legal Aid Accounts of the Commission. Copies are given to the complainants advocate. Adjourn to 02/09/2015 for final hearing.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/05/08 SMT.SUDARSHAN BHATIA Vs. R.J.CONSTRUCTION & ORS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv.Sushil Chaurasia is present for the complainant. He files his vakalatnama on record. Adv.Uday Wavikar is present for the opponent. Heard both the parties finally. Reserved for orders. Adjourn to 11/08/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/06/114 ICHALKARANJI MUNICIPAL COUNCIL Vs. UNION OF INDIA & ORS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Heard Adv.Archan Pise along Adv.Tejpal Ingale for the complainant and Adv.Asha Mittal for the opponents.
Reserved for orders. However, in the meantime, learned advocate for the opponents seek time to file authorities supporting their claim. Time is granted with intimation to the complainant. Adjourn to 04/08/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/07/177 JOLLY APARTMENT CO-OP HSG SOC.LTD Vs. M/S.SARANG A ESTATE PVT.LTD BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv.Amrapali Bankar is present for the complainant. Adv.S.B.Prabhwalkar is present for the opponent.
Complainant has submitted copy of agreement which was earlier incomplete in nature. It is taken on record. Copy of the same is given to the opponent. Now, the matter is adjourned to 24/08/2015 for filing citations and replied by the opponent.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.RBT/CC/15/152 SHEELA R OHRI, PROP.EMARSSO INTERNATIONAL Vs. BAJAJ ALLIANZ GENERAL INSURANCE CO.LTD BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv.Archana Jaising, instructed by Mrs.Vandana Jaising-advocate on record, is present for the complainant. She has filed letter of authority on record. Adv.S.R.Singh is present for the opponent.
Adjourn to 07/09/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/10/90 PRAVINCHANDRA SHANTARAM TAMHANE & ANR.
Vs. CHARKOP OMKARSHREE CHS. LTD.& ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Complainant no 2 is present in person, Adv Ajay Pawar is present for the opposite party no 1,4,5,6,7,9,10 & 12; Adv Wavikar is present for opposite party no 13. Since, commissions time is over; board discharged & matter s/o to 19/10/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER usc STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/11/135 ARCHIE BETTY CHS LTD.
Vs. MR.
KAUSHIK B. THAKER & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv Kumarswami is present for the complainant; Adv Dubey is present for the opposite party no 1. Since, commissions time is over; board discharged & matter s/o to 16/11/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER usc STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/12/211 SMT.
MINAXI RAJESH TANNA Vs. ICICI LOMBARD GENERAL INSURANCE CO. LTD BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv Naronha is present for the complainant; Adv Vidyarthi is present for the opposite party. Since, commissions time is over; board discharged & matter s/o to 04/12/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER usc STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/13/205 SHALINI SAH. BANK LTD.
Vs. RELIANCE GENERAL INSURANCE CO. LTD.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv Wavikar is present for the complainant; Adv Varsha Chavan is present for the opposite party. Since, commissions time is over; board discharged & matter s/o to 16/12/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER usc STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/13/220 JYOSTNA PRAVIN SHAH Vs. SIDDHIVINAYAK BUILDERS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 27 JULY, 2015 ORDER Adv.Sumedha Rao is present for the complainant; Adv Ajay Pawar is present for the opposite party. Since, commissions time is over; board discharged & matter s/o to 18/12/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER usc STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/15/752 RAVINDRAKUMAR PATHANIA Vs. STATE BANK OF INDIA BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Heard Mr.Atul Singh -Advocate for the appellant. Perused the record.
Issue notice before admission returnable on 01/10/2015 to the respondent through State Commission by Speed Post acknowledgement due at the cost of the appellant. In addition to the notice through Commission, private notice is permitted. In that case, service affidavit is to be filed on the adjourned date.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/15/784 SHRUSTI DEVELOPERS Vs. ANUP KUMAR SONY BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Heard Mr.B.B.Yogi -Advocate for the appellant.
Issue notice before admission returnable on 05/10/2015 to the respondent through State Commission by Speed Post acknowledgement due at the cost of the appellant. In addition to the notice through Commission, private notice is permitted. In that case, service affidavit is to be filed on the adjourned date.
At this stage, learned counsel for the Appellant prays for grant of stay to the impugned order. Stay is granted subject to depositing the entire amount as directed by the District Consumer Disputes Redressal Forum alongwith interest, compensation, costs, etc. within four weeks. Till the disposal of appeal amount may not be disbursed to the respondent and the amount be invested in a nationalized bank. While depositing amount as per direction of the District Forum, amount which has been deposited at the time of filing of appeal as per proviso to Section-15 of the Consumer Protection Act, 1986 shall be adjusted and the remaining amount be deposited. On deposit of this amount, stay to the impugned order till returnable date. Registrar of the State Commission is directed to remit the amount deposited by the Appellant at the time of filing of the appeal to the District Forum forthwith.
If the amount is not deposited within a period of four weeks, the Respondent is at a liberty to proceed with execution of the order. Registrar of District Forum is hereby directed to invest the amount deposited by the Appellant in a fixed deposit in a nationalized bank, initially for a period of one year and if within a period of one year appeal is not disposed of, Registrar shall go on renewing the said fixed deposit in a nationalized bank on year to year basis till final disposal of appeal. Simultaneously also issue notice to the Respondent on the application for grant of interim stay filed by the Appellant.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/15/718 PRAMOD HOWAL Vs. HDFC BANK LTD.
BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Heard appellant in person.
Issue notice before admission returnable on 01/10/2015 to the respondent through State Commission by Speed Post acknowledgement due at the cost of the appellant. In addition to the notice through Commission, private notice is permitted. In that case, service affidavit is to be filed on the adjourned date.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/11/296 DR.SUBHASH B. ANANDE Vs. RAMCHANDRA M GOLE & ORS.
BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Mr.Balasaheb Deshmukh-Advocate for the appellant. None for respondents. In the interest of justice, by way of last chance adjourned to 01/09/2015.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI RBT/FA/15/445 IN APPEAL NO.
A/12/49 DR.BINOY GUPTA Vs. ADDITIONAL DIRECTOR, CENTRAL GOVT.HEALTH SCHEME BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Dr.Binoy Gupta-Appellant present in person. Mr.H.D.Rathod-Advocate for respondents. Adjourned to 01/10/2015 for final hearing.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/14/68 PRINCIPAL RAMRAJE COLLEGE OF ENGINEERING Vs. SADANAND G RASAL BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Mr.Rahul Deodhar-Advocate for the appellant with authority letter of advocate on record. Mr.D.A.Joshi-Advocate for respondent. He has submitted three authorities which are taken on record. Adjourned to 20/08/2015 for final hearing.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/14/585 ANJAN A BASU Vs. SHREEJI FORD BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET None for appellant. Mrs.Bindu Jain-Advocate h/f.Mrs.Anita Marathe for the respondent. She undertakes to file authority letter during the course of the day. She submits that settlement talks are still going on and requests for an adjournment. Adjourn on 06/10/2015.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/14/785 PRAKASH C SHETH Vs. FUTURE GEN. INSURANCE CO.LTD.
BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Mr.Balasaheb Deshmukh-Advocate for the appellant. Mr.S.R.Singh-Advocate for respondent. Mr.Singh-Advocate has submitted on the last occasion counsel has made submissions erroneously without specific instructions on the basis of memory of the counsel and Mr.Singh wants to withdraw that statement, to which Mr.Deshmukh-Advocate has objected.
After hearing learned counsel for the parties, appeal is admitted. Matter is adjourned to 07/10/2015 for final hearing.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/14/826 SHISHIR V SANJIT Vs. ANIL PHERWANI BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Mr.Abhishek Sing Advocate for the appellant. Mr.Nilesh Parte-Advocate for respondent. By consent adjourned to 03/09/2015.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI REVISION PETITION NO.RP/15/191 VIJAYKUMAR R SOMANI Vs. EVEREST CONSTRUCTION BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Heard Mr.U.B.Wavikar-Advocate for the revision petitioner and Mr.S.B.Prabhavalkar-Advocate i/b. Lex Firmus for respondent nos.1, 5 & 6. Perused the record.
Admit. Notice after admission is waived by respondents. Matter is adjourned to 07/09/2015 for final hearing.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/04/274 PRABHAKAR A VINCHURKAR Vs. DOMBIVALI NAGARI SAHAKARI BANK LTD.
BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Mr.P.B.Kadam-Advocate h/f. Mr.H.G.Misar-Advocate for the appellant. None for respondent though duly served. On the request of advocate of appellant matter is adjourned to 04/08/2015 by way of last chance.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/11/477, A/11/657 & A/11/658 PRITI P TRIVEDI Vs. J.J.KHEDEKAR & ORS.
BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Ms.Arifa Sayad-Advocate for the appellant in A/11/477 and Mr.Ajay Pawar-Advocate for the appellant with authority letter in A/11/657 & A/11/658. Ms.Bindu Jain-Advocate with authority letter for respondent nos.1,2,3,7 & 8 in all appeals. She files reply in all appeals to the application filed by the appellants. Taken on record. Copy thereof is served to the other side. Adjourn on 03/09/2015 for hearing of the application filed by the parties.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/11/901 MR.ASHOK A SHETTY Vs. DELTA AIRLINES BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Ms.Arifa Sayad-Advocate for the appellant. Mr.Zain Khan-Advocate files vakalatnama on behalf of the respondent. Taken on record. Adjourned to 26/08/2015 for final hearing.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/13/333 SAI SUGANDH CHS LTD.
Vs. M/S.SHIVA ENTERPRISES BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Mr.U.B.Wavikar-Advocate for the appellant. Mr.S.B.Prabhavalkar-Advocate for respondent files reply to the application given by the appellant. Adjourn on 07/10/2015.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/14/123 DR.K.H.GHARDA Vs. VISHWANATH V IYER BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Mr.Nilesh Parte-Advocate appears for appellant and undertakes to file authority letter on the next date. Advocate Iyer for the respondent has submitted one authority. It is taken on record. Copy thereof is served on other side. Adjourn on 08/10/2015 for final hearing.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/14/312 SHREEJI FORD Vs. ARYAN A BASU BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Mrs.Bindu Jain-Advocate h/f.Mrs.Anita Marathe for the appellant. None for the respondent. She undertakes to file authority letter during the course of the day. She submits that settlement talks are still going on and requests for an adjournment. Adjourn on 06/10/2015.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/14/495 & A/14/496 DEVIDAS G BALANI Vs. MEHUL THAKKAR & ANR.
BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Mr.S.R.Singh-Advocate for the appellant and Mr.U.B.Wavikar-Advocate for respondent. For want of time matters are adjourned to 26/08/2015.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/14/693 CHRISTOPHER J MATHEWS Vs. SUNITA HOSPITAL BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET Mr.U.B.Wavikar-Advocate for the appellant. Dr.G.N.Shenoy-A.R. for respondent. Report of service upon respondent nos.7, 8 & 9 is awaited. Adjourn on 07/10/2015.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/15/41 J V DAVE Vs. M/S.WIDX INDIA PVT LTD.
BEFORE:
P.B.Joshi, Presiding Judicial Member Dhanraj Khamatkar, Member Dated : 27th July 2015 ORDER-SHEET None for the appellant. Advocate Bavkar for respondent no.1. Adjourn on 15/10/2015. L/o. Appellant appears in person.
[P.B.Joshi] Presiding Judicial Member [Dhanraj Khamatkar] Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/15/326 IN A/15/727 GURUNATH P MHATRE Vs. PRASHANT M BHAREKAR BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Heard Mr.K.J.Mhatre -Advocate for the applicant/appellant.
Issue notice on delay condonation application returnable on 28/08/2015 to the non applicant/Respondent through State Commission by Speed Post acknowledgement due at the cost of the Applicant/Appellant. In addition to the notice through Commission, private notice is permitted. In that case, service affidavit is to be filed on the adjourned date.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI EXECUTION APPLICATION NO.EA/15/14 SHRI D.J.MEHTA Vs. M/S.ADITI LAND & INFRASTRUCTURE BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Executant is present along with Advocate Ishita Bhagat. Mr.Abhijit Sawant-respondent is present for himself and opponent no.1. As per request of the respondent last chance is granted for filing say and hearing on application subject to delaying costs of Rs.1,000/- to be payable to the applicant/complainant. Payment of costs is condition precedent. Adjourn on 31/08/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI EXECUTION APPLICATION NO.EA/13/21 SHRI D.J.MEHTA Vs. M/S.ADITI LAND & INFRASTRUCTURE BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Executant is present along with Advocate Ishita Bhagat. Mr.Abhijit Sawant-respondent is present for himself and opponent no.1. Today the case is fixed for recording the evidence of the accused and his witness. Defence witness is absent. On earlier call accused was ready to give his evidence. Now he states that he is not feeling well. He has also submitted that he does not know the procedure to adduce evidence. He further added that his counsel is absent as he is before the City Civil Court but his advocate also fallen ill. It appears that the accused is prolonging the matter on one or other pretext since long. Last chance is granted subject to delaying costs of Rs.1,000/- to be payable to the applicant/complainant. Payment of costs is condition precedent. Adjourn on 31/08/2015. Accused is directed not to leave India till further orders.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/20 M/S.HASMUKH AGENCY Vs. NATIONAL INSURANCE CO LTD.
BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER This matter be placed before the Division Bench as per earlier order. Adjourn on 19/08/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/201 MR.PARAM A BAKSHI Vs. NOVA SPECIALITY SURGERY BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Mr.Nilesh Khandare-Advocate for the complainant. Mr.Tejas Bhatt-Advocate for opponent no.1. Mr.N.D.Jaywant-Advocate for opponent no.2. Mr.S.B.Prabhavalkar-Advocate for opponent no.3.
File of this complaint is not placed before me. Registry is directed to trace the file and put up before this Commission positively on the next date. Adjourn on 10/09/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/392 MARIA A CORREIA Vs. MR.K.B.JAIN BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Mr.Sohel Kazi-Advocate for the complainant. Amendment is carried out as per order dated 29/06/2015. However, the complainant has not served copy of the amended complaint to the opponent. Complainant is directed to serve copy of the same to the opponent.
Issue notice before admission returnable on 24/09/2015 to the opponent through State Commission by Speed Post acknowledgement due at the cost of the complainant.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/122 JOSEPH ANGELO DIAS Vs. ICICI PRUDENCIAL LIFE INSURANCE CO LTD.
BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Heard Mr.R.Pandey-Advocate for the complainant. Mr.S.R.Singh-Advocate for opponent no.1.Today complainant has moved an application for deletion of name of opponent no.2. Permission is granted to delete the name of opponent no.2.
Single bench of this Commission is not able to admit the complaint, hence, this matter be placed before the Division Bench as per administrative circular issued by this Commission. Adjourn on 26/08/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/126 JAGRUTIBEN V SHAH Vs. WOCKHARD HOSPITAL BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Mr.Sanjay Shah-A.R. for the complainant. Ms.Sucheta N.-Advocate for opponent nos.1 to 5 with authority letter. Ms.Pramila Maingade-Advocate for opponent nos.6 to
8. None for opponent no.9. Opponents have filed reply to oppose admission of complaint. Copy thereof be served to the other side. Opponents have not placed on record legible copies of medical papers as per direction dated 12/05/2015. Now matter is adjourned for hearing on admission to 15/09/2015.
Prior to that opponent nos.1 to 5 to supply legible copies of medical record to the complainant.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/143 SANTOSH PATIL Vs. M/S.ACRUTI JAY DEVELOPERS BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER None for the complainant. Ms.Sukruta Chimalkar-Advocate for opponent. Complainant failed to argue on admission. Matter is adjourned to 31/08/2015 for passing suitable order.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/13/21 IN APPEAL NO.A/13/33 UNION BANK OF INDIA Vs. SMT.RADHABEN M THAKKAR & ORS.
BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Ms.Sumedha Sawant-Advocate for the applicant/appellant. One Mr.Ramkrishna Thakkar-A.R. is present without authority letter on behalf of respondent no.2. He has submitted his identity card and submits that he will file authority on the next date. None is present for respondent nos.1 & 3 though they are duly served. It is urged on behalf of respondent no.2 that the respondent no.2 has settled the matter with respondent no.1 and he wants to file document to that effect. Respondent no.2 is ready to file consent terms on the next date. Hence matter is adjourned to 09/09/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/14/28 IN APPEAL NO.A/14/59 MR.GOPAL JOSHI Vs. DR.ASHTESH GALA & ORS.
BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER One Mr.Nasir Shaikh-Advocate is present for the applicant/appellant without any authority letter. He undertakes to file vakalatnama on the next date. Advocate Ganesh Deshmukh files his vakalatnama on behalf of respondent no.1. Notice issued to respondent no.2 is not yet returned back. Issue fresh notice to respondent no.2 by speed post acknowledgement due through Commission at the cost of applicant. Adjourn on 15/09/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/14/359 IN APPEAL NO.A/14/840 RAM I CHAUHAN Vs. STATE BANK OF INDIA BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Ms.Arifa Sayed-Advocate for the applicant/appellant. Mr.Ramakant S.-Advocate for the respondent with authority letter. It is urged on behalf of the respondent that order passed by the Ld. District Forum is already complied. However, document to that effect is not filed. Respondent to file document to that effect on the next date. Adjourn on 16/09/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/15/03 IN APPEAL NO.A/15/06 EUREKA FORBES LTD.
Vs. JAYSHREE B CHOUGULE BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Ms.Sucheta Natu-Advocate for the applicant/appellant with authority letter. Notice is duly served to the respondent. None present for the respondent. Hence, matter to proceed ex-parte against the respondent. Adjourn on 15/09/2015 for hearing on delay condonation application.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/13/197 IN REVISION PETITION NO.RP/13/849 GAURANG A SHAH Vs. AVON ARCADE PREMISES BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Mr.Mehul G.-Advocate for the applicant/revision petitioner. Mr.Atul Parmar-A.R. for respondent no.1. None present for other respondents.
Heard both the parties. As per request of the applicant, last chance is granted for argument subject to delaying costs of Rs.1000/- to be paid to respondent no.1. Payment of costs is condition precedent. Adjourn on 18/09/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/11/117 GAURI NIZAM KHAN Vs. M/S.IOSIS SPA & WELLNESS PVT LTD. & ORS.
BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Mr.Mohit Bhansali-Advocate for the complainant. Ms.Zohra Shaikh-Advocate for opponent. Advocate for the complainant seeks time to file affidavit of evidence. Today last chance is granted to the complainant for filing affidavit of evidence as per earlier direction subject to payment of costs of Rs.1000/- to be deposited in Legal Aid Fund of this Commission. Payment of costs is condition precedent. Adjourn on 11/08/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/11/107 MR.BHARAT SHAH Vs. VORA ESTATE DEVELOPERS BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Ms.Arifa Sayed-Advocate for the complainant. Mr.A.S.Vidyarthi-Advocate h/f. Mr.Y.C. Naidu-Advocate for opponent. Order is passed on application moved by the complainant. Application for sending original agreement of sale dated 16/01/1998 to the hand writing expert is allowed. However, opponent wants to challenge the said order by filing revision petition. Hence, the matter is adjourned to 05/10/2015. Operation of the order is stayed for a period of one month.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/11/208 SWATI D SHERKHANE Vs. NAVI MUMBAI MUNICIPAL CORPN. HOSPITAL & ORS.
BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Ms.Prachi Dodke-Advocate for complainant. Ms.Tejashree Joshi-Advocate for opponent no.1 with authority letter. Dr.G.N.Shenoy-A.R. for opponent nos.2,3,9&10. Complainant failed to comply order dated 13/05/2015. Complainant is avoiding to give inspection of documents to opponent nos.2,3, 9 &10. Last chance is granted to the complainant subject to payment of costs of Rs.1000/- to be deposited in Legal Aid Fund of this Commission. Payment of costs is condition precedent. Adjourn on 29/09/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/13/497 & CC/13/498 SHAKILA ABDUL SALAM SIDDIQUI & ANR.
Vs. ROYAL PALMS (I) PVT LTD.
BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Ms.Bindu Jain-Advocate for the complainant with authority letter. Ms.Sumi Soman-Advocate for opponent no.1 with authority letter. Ms.Mahi Lalka-Advocate for opponent no.2 with authority letter. Last chance is granted to the complainant subject to delaying costs of Rs.500/- to be deposited in Legal Aid Fund of this Commission. Payment of costs is condition precedent. Adjourn on 08/10/2015. Both the parties have submitted that settlement talks are going on.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/85 VIKRANT GUGNANI Vs. LUFTHANSA GERMAN AIRLINES BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Ms.Arifa Sayed Advocate for the complainant. Ms.Mamta Kadam-Advocate for opponent no.1.Today opponent no.1 has filed counter affidavit. Complainant has paid costs of Rs.500/- as per earlier direction. One Mr.P.Divakar-A.R. is present for opponent nos.2&3 with authority letter. Matter is ready for final argument. It be placed before the Division Bench. Parties are directed to file written notes of arguments as per Regulation 13(2) of Consumer Protection Regulations 2005. Adjourn on 18/11/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/174 SHIV OM TOWER CO-OP. SOC.LTD.
Vs. SHIV OM DEVELOPERS & ORS.
BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Mr.U.B.Wavikar-Advocate a/w. Ms.Arifa Sayed Advocate for the complainant. Ms.Sujata Rajguru-Advocate for opponents with authority letter. Opponent is not ready to argue the matter on the ground that senior counsel is busy at High Court. This cannot be sufficient ground. However, in the interest of justice, adjourned to 17/08/2015 subject to payment of costs of Rs.1,000/- to be deposited in Legal Aid Fund of this Commission. Payment of costs is condition precedent.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/363 DR.PADAM RAJ SINGH Vs. NATIONAL INSURANCE CO LTD.
BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Ms.Nishtha Malik-Advocate for the complainant. Mr.Kumar Sheel-Advocate for opponent. Both the parties are not ready with affidavit of evidence and hence adjourned to 01/09/2015 for filing the same.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/144 TO CC/15/145 NILESH BHOSALE & ORS.
Vs. M/S.ACRUTI JAY DEVELOPERS BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER None for complainants. Ms.Sukruta Chimalkar-Advocate for opponents. Record shows that the complainant is not regular in attending the complaints. Complainants failed to argue on admission without any sufficient reasons in spite of sufficient opportunity. Hence matters are adjourned to 31/08/2015 for passing suitable order.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/146 TO CC/15/147 NILESH BHOSALE & ORS.
Vs. M/S.ACRUTI JAY DEVELOPERS BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER None for complainants. Ms.Sukruta Chimalkar-Advocate for opponents. Opponents have already filed written version. Both the parties have not filed affidavit of evidence on record. Hence adjourned to 31/08/2015 for filing the same.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/374 VIPEEN B RAWAT Vs. SUPREME DEVELOPERS BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Mr.R.R.Ved-Advocate for the complainant. Mr.Ajay Shah -opponent no.2 is present for both the opponents. Opponent no.2 has submitted that he received notice on 25/07/2015. In the interest of justice, time is granted till 11/08/2015 for filing written version.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI APPEAL NO.A/14/80 & A/14/81 SRINIVAS CONTAINER MOVERS PVT LTD.
Vs. ICICI LOMBARD GENERAL INS. CO.LTD.
BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER None present for the appellants. Notice is duly served to the respondents. None for respondents. Hence, adjourned to 13/10/2015 for passing suitable order.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI APPEAL NO.A/14/755 THOMAS NINAN Vs. AXIS BANK LTD.
BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Advocate Binoy Gupta for the appellant. Advocate Venu for respondent no.1. Advocate Kiran Kumar files vakalatnama for respondent no.2. Place this matter for final hearing before the Division Bench on 13/10/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI APPEAL NO.A/15/55 SHIVKRUPA SAHAKARI PATPEDHI LTD & ORS.
Vs. NARAYAN R BERGE BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Advocate Nilesh Parte for the appellant. Mr.K.K.Bhakade-Advocate for respondent without any authority letter. He undertakes to file vakalatnama on the next date.
Place this matter for final hearing before the Division Bench on 15/10/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI APPEAL NO.A/15/103 FUTURE GENERALI INDIA INSURANCE CO LTD.
Vs. DR.MANJULA C GERA BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Advocate S.R.Singh for the appellant. Notice issued to the respondent no.1 is returned back. Notice is duly served to respondent no.2. Appellant is directed to take steps to serve respondent no.1 through Commission. In addition to the notice through Commission, private notice is permitted. In that case, service affidavit is to be filed on the adjourned date. Adjourn on 28/10/2015.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI APPEAL NOs.
A/15/104, A/15/115 & A/15/116 FUTURE GENERALI INDIA INSURANCE CO LTD.
Vs. SANJAY B MORE & ORS.
BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER Advocate S.R.Singh for the appellant. Mr.Abhay Jadhav-Advocate for respondent no.1. Mr.Kumar Kothawala-A.R. for respondent no.2. One Mr.K.B.Tarkase-A.R. is present for respondent no.3. Matter is adjourned to 02/09/2015 for hearing on admission.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/42 PRASAD M NESARIKAR Vs. DAMODAR MUDALIAR BEFORE:
Smt.Usha S.Thakare, Presiding Judicial Member Dated : 27th July 2015 ORDER None for the complainant. Ms.Arifa Sayed-Advocate for opponent. It appears that the complainant was heard for some time by the another bench on 15/07/2015. As per request of the complainant matter is adjourned till today. Due to absence of the complainant matter is adjourned to 04/09/2015 for passing suitable order.
[SMT.USHA S.THAKARE] PRESIDING JUDICIAL MEMBER Ms.