State Consumer Disputes Redressal Commission
Milind Dayaram Vaikole vs 1. J. T. Mahajan Urban Co-Op. Ltd. ... on 10 January, 2013
F.A.No.: 1263-08
1
STATE CONSUMER DISPUTE REDRESSAL COMMISSION,
MUMBAI, CIRCUIT BENCH AT AURANGABAD.
Date of filing : 23.10.2008
Date of Order: 10.01.2013
FIRST APPEAL NO.: 1263 OF 2008
IN COMPLAINT CASE NO.: 517 OF 2008
DISTRICT CONSUMER FORUM: JALGAON.
Milind Dayaram Vaikole
R/o. Motha Akhada, Ravivar Peth,
Savada, Tq. Raver, Dist. Jalgaon. ...Appellant
-Versus-
1.J. T. Mahajan Urban Co-op. Ltd. Faijpur, R/o. Bharambe Wada, Khushalbhau Road, Faijpur,Tq. Yawal, Dist. Jalgoan. Through Manager, Avinash Keshav Nehete, R/o. Kasar Galli, Faijpur, Tq. Yawal, Dist. Jalgaon.
2. Tapi Urban Co-op. Credit Society Ltd. Sawada, At Post. Sawada, Tq. Raver, Dist. Jalgaon.
3. Pramod Mansaram Kolhe R/o. Om Colony, Faijpur Road, Tq. Raver, Dist. Jalgaon.
4. Harchand Shivram Bhangale, R/o. Opp. Mhalsa Devi Mandir, Near Swami Narayan Mandir, Savda, Tq. Raver, Dist. Jalgoan.
5. Dinanath Ramchandra Deshmukh, R/o. Deshmukh Wada, Opp. Panjab National Bank, Savada, Tq. Raver, Dist. Jalgaon.
6. Supadu Ramu Pachpande R/o. Kajipura, Savda, Tq. Raver, Dist. Jalgaon.
7. Sunil Ramdas Bendale R/o. Kajipura, Savda, Tq. Raver, Dist. Jalgaon.
F.A.No.: 1263-08 2
8. Sunil Bhaskar Waghule R/o. Motha Akhada, Ravivar Peth, Tq. Raver, Dist. Jalgaon.
9. Pandhari Devchand Sapakale R/o. At Post Wadkhoda, Tq. Raver, Dist. Jalgoan.
10. Jagdish Waman Shirsath, R/o. At Post Savda, Tq. Raver, Dist. Jalgoan.
11. Damu Tukaram Dhangar, R/o. At Post Savda, Tq. Raver, Dist. Jalgaon.
12. Milind Shrawan Lokhande R/o. Baudh Wada, Savda, Tq. Raver, Dist. Jalgaon.
13. Seema Narendra Bendale R/o. Kajipura, Savda, Tq. Raver, Dist. Jalgaon.
14. Narendra Chudaman Bendale R/o. Kajipura, Savda, Tq. Raver, Dist. Jalgaon.
15. Suresh Vasudeo Waghulade R/o. Motha Akhada, Ravivar Peth, Savada, Tq. Raver, Dist. Jalgaon. ...Respondents Coram : Mr. B. A.Shaikh, Hon'ble Presiding Judicial Member Mr. K. B. Gawali, Hon'ble Member Present: None for the appellant.
- :: ORAL ORDER ::-
Per Mr. B. A.Shaikh, Hon'ble Presiding Judicial Member
1. The appeal was initially taken up for hearing on 11.05 a.m. At that time none had appeared for the appellant. The appeal was therefore kept back. It is again taken up for hearing at 12.05 p.m., presently also none has appeared for F.A.No.: 1263-08 3 the appellant. We have perused the earlier daily proceeding from the date of first hearing. It shows that none had appeared for the appellant on 20.09.2011, 22.11.2011, 03.04.2012, 22.06.2012, 05.10.2012 & 19.11.2012. The appellants advocate had appeared only on two dates i.e. on 06.02.2012 and 16.08.2012. However, the appellant has not complied with the direction given to him on 06.02.2012 for getting served the notices to the respondents along with appeal memo and annexure. The appellant was also directed to produce the acknowledgements about the service of the said notices returnable on 03.04.2012. This Commission also saddled cost of Rs.500/- on 16.08.2012 and further cost of Rs. 500/- on 05.10.2012 as appellant did not appear before this Commission and did not comply with the aforesaid direction. The said cost is also not deposited in this Commission as per those orders. The appeal was filed in the year 2008 and appellant since then has not taken any steps for getting served the notices on 15 respondents till this date. Thus we find that the appellant is not interested in pursuing this appeal. Appeal is therefore dismissed in default.
(K. B. Gawali) (B. A. Shaikh)
Member Presiding Judicial Member
Kalyankar