State Consumer Disputes Redressal Commission
Roznama vs Roznama on 22 June, 2015
STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
APPEAL NO. A/15/584
FUTURE GENERALI INDIA
CO.LTD
Vs.
USHA BHOIR
BEFORE:
Justice
R.C.Chavan, President
Dhanraj
Khamatkar, Member
Dated : 22nd June 2015
ORDER
Heard Advocate Mr.S.R. Singh for the appellant. Admit. Issue notice after admission to the respondent r/o 26/08/2015 through this State Commission by speed post acknowledgement due at the cost of the appellant. In addition to notice through Commission private service is also permitted. In that case service affidavit is to be filed.
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.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/15/615 M.L. AHER Vs. INDIAN AIRLINES GAGAN VIHAR CO.OP. HSG. SOC. LTD.
BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Heard Advocate Mr.Uday Wavikar for the appellant. Issue notice before admission to the respondent r/o 17/08/2015 by speed post acknowledgement due through appellant at the cost of the appellant. In addition to notice through Commission private notice is also permitted. In that case service affidavit is to be filed.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/15/616 RAJENDRA KOOKADA Vs. NATIONAL INSURANCE CO.LTD BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Heard Advocate Mr.Bhaskar Yogi for the appellant. Admit. Issue notice after admission to the respondent r/o 31/08/2015 through this State Commission by speed post acknowledgement due at the cost of the appellant. In addition to notice through Commission private service is also permitted. In that case service affidavit is to be filed.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/15/438 DR.PRAJAKTA P MULAY Vs. DR.VINOD GOYAL BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr..S.S. Deshpande is present for the appellant. He seeks time. Hence, matter is adjourned to 28/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/11/296 DR. SUBHASH B. ANANDE Vs. RAMCHANDRA MUKANDA GOLE & ORS.
BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Balasaheb Deshmukh is present for the appellant. None present for the respondent. In the interest of justice matter is adjourned to 27/07/2015 since it pertains to medical negligence.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/132 BIPIN VELIYAM Vs. JAI SANTOSHI MAA ENTERPRISES APPEAL NO. A/14/185 M/S JAI SANTOSHI MAA ENTERPRISES Vs. SHRI.GIRI GURUCHIYATH APPEAL NO. A/14/186 M/S JAI SANTOSHI MAA ENTERPRISES Vs. MR.BIPIN VELIYAM BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 Common Order-Sheet in A/14/132 + A/14/185 + A/14/186 In First Appeal No.132 of 2014, Adv. Nagaraj Hoskeri is present on behalf of the Appellant, whereas Adv. Smt. Vidya Gole is present on behalf of the Respondent.
In First Appeals bearing Nos.185 of 2014 and 186 of 2014, Adv. Smt. Vidya Gole is present for the Appellants, whereas Adv. Nagaraj Hoskeri is present on behalf of the Respondents.
Parties state that they will make last efforts to settle the matter. Hence, by way of last chance matter is adjourned to 29/07/2015. Ld.Counsel Mr.Hoskeri states that he will not proceed the matter in execution proceeding.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/626 MR.MAHESH PATEL Vs. SURESH VASANT KAMAT BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Nagraj Hoskeri is present for the appellant. None present for the respondent no.1. Advocate Mr.Bhaskar Yogi is present for the respondent no.2. At the request of the Ld.Counsel for the appellant matter is adjourned to 22/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/891 PRADNYARAJ DEVELOPERS Vs. KASHINATH S HADISHE & Others BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.S.S. Choudhary is present for the appellant. Advocate Mr.Nilesh Bhandari is present for the respondents. He files vakalatnama on behalf of the respondents. Taken on record. At the request of both the parties list this matter for final hearing before the Circuit Bench at Pune on 13/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/1022 AJOAY S JAJODIA Vs. THE NEW INDIA ASSURANCE CO.LTD BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER None present for the appellant. Advocate Mr.Kiran Patil is present for the respondent. At the request of the Ld.Counsel for the respondent matter is adjourned to 29/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/15/114 GOEL GANGA DEVELOPERS PVT.LTD Vs. SHRI.TANAJI BALASAHEB GAMBHIRE BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Mihit Mekal i/b ALMT Legal is present for the appellant. Advocate Mr.Nilesh Bhandari is present for the respondents. Both the Ld.Counsel have filed pursis stating that the matter may be listed at Pune. Hence, list this matter before Circuit Bench at Pune on 13/07/2015. Interim orders, if any, to continue.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. RBT/FA/15/275 MOHAMAD YUSUF K SHAIKH Vs. FAIJULLHA USMAN SHAIKH BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Anand Kulkarni is present for the appellant. Advocate Mr.Pankaj Purway is present for the respondent. He files vakalatnama. Taken on record. Appellant states that he will prepare two sets of appeal compilation. Matter is adjourned to 27/08/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/15/480 MR.SANJAY SALVI Vs. DR.JYOSTNA VIJAPURKAR BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Nagraj Hoskeri is present for the appellant. Respondent No.1 is present in person. Advocate Mr.Pankaj Bandekar is present for the respondent no.2. Advocate Mr.Bandekar states that he is not well and therefore, he seeks an adjournment. Other side has no objection. Matter is adjourned to 16/09/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/15/381 SHRIMAN GANESH GHAMANDI Vs. KUONI TRAVEL ( I ) PVT.LTD BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Appellant is present in person. Heard appellant in person. Admit. Issue notice after admission to the respondent r/o 03/09/2015 through this State Commission by speed post acknowledgement due at the cost of the appellant. In addition to notice through Commission private service is also permitted. In that case service affidavit is to be filed.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI REVISION PETITION NO. RP/15/143 MR.KIRIT KUMAR G THAKKAR Vs. SAKET CHS LTD BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Nagraj Hoskeri is present for the Revision Petitioner. Ld.Counsel for the petitioner files affidavit of Mr.Sanjay Patel, who has already been added as opponent in the complaint as Director of the Company, stating that he takes whole responsibility of the project in which complainant society is involved. Issue notice to the other side r/o 30/07/2015 by speed post acknowledgement due at the costs of the petitioner through Commission.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/00/1107 ARYAN AUTOMOTIVE PVT.LTD Vs. DAYANAND VISHWANATH MORE BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Anand Kulkarni is present for the appellant. He seeks time to supply second set and also seeks permission to take photocopies of the appeal compilation. He is allowed to take photocopies of the appeal compilation and to take effective steps to serve notice to the respondent within a week. If the steps are taken notice be issued to the respondent returnable on 04/08/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/00/1142 HOTEL HIGH VIEW Vs. LEWIS MONTERIO BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Mr.Nitin Chavan, representative of the appellant present and states that there is some death in the Advocates family and therefore, he seeks an adjournment. Respondent is present in person. Matter is adjourned to 08/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/00/1161 AIR INDIA LTD Vs. MOHAMMED NAEEM BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.S. Hussain is present for the appellant. Ld.Counsel for the appellant states that the respondent could not be served as the packet sent to the respondent has come back with an endorsement left. In that case the appellant has to take steps to have the respondent served by paper publication. Ld.Counsel for the appellant states that he will take instructions from his client. Matter is now adjourned to 13/08/2015 for taking steps to serve the respondent.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/99/2042 CEAT LTD .
Vs. MR MOHAN A.JAGDALE AND ORS BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Authorized Representative Mr.Anup R. Shripanavar is present for the appellant. He states that the matter has been settled and seeks fifteen days time. Time is granted. Matter is adjourned to 08/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/04/1227 MRS.SHOBHA A.MURKEWAR PROP.
M/S.SHIVAM CONSTRUCTION CO.
Vs. ARUN KUMAR BISWAS BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Jain is present for the appellant. Respondent is present in person. Respondent states that his Advocate is sick and therefore, unable to attend this Commission today. Other side has no objection. Hence, at the request of the respondent matter is adjourned to 14/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/09/947 M/S. RATNA HOMES Vs. MR. MADHUKAR GOPAL CHOUGLE BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Ajay Pawar is present for the appellant with authority letter. Advocate Ms.Sukruta Chimalkar is present for the respondent. She seeks an adjournment. Adjournment is granted. Matter is adjourned to 21/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/11/717 CONSUMER WELFARE ASSOCIATION & ORS Vs. MR.RAMAKANT SITARAM DESAI PROMOTER APPEAL NO. A/11/718 CONSUMER WELFARE ASSO.
& ORS.
Vs. MR.RAMAKANT SITARAM DESAI PROMOTER BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER In A/11/717 Advocate Ms.Sukruta Chimalkar is present for the appellant. Advocate Mr.Kiran Patil is present for the respondent.
In A/11/718 Representative of the Appellant is present. Advocate Mr.Kiran Patil is present for the respondent. By way of last chance matter is adjourned to 23/07/2015 for settlement.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/12/642 SHUBHAM MOHAN KADAM Vs. SUB. DIVISIONAL OFFICER, BSNL & ORS BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Padmanabh Pise is present for the appellant. Advocate Mr.N.D. Sharma is present for the respondent no.1. Advocate Mr..S.S Jinsiwale is present for the respondent no.2. At the request of the appellant matter is adjourned to 28/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/123 DR.K.H.GHARDA Vs. VISHWANATH V IYER BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Manoj Mhatre is present for the appellant. Advocate Mr.V.V.Iyer is present for the respondent. At the request of the Ld.Counsel for the respondent matter is adjourned to 27/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/512 SHREENATH HITESH NURSERY Vs. SHRI.SAMPATRAO MAHADEO MALI BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Bhaskar Yogi i/b Advocate Mr.Santosh Patil is present for the appellant. None present for the respondent. At the request of the Ld.Counsel for the appellant matter is adjourned to 28/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/693 CHRISTOPHER J MATHEWS Vs. SUNITA HOSPITAL BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Uday Wavikar is present for the appellant. Advocate Ms.Kranti Tandale i/b Dr.G.N. Shenoy is present for the respondent and seeks an adjournment on the ground that Dr.Shenoy has suffered from injury. Other side has no objection. Hence, matter is adjourned to 27/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/920 M.D.SHARMA & ANR Vs. SUDHIR R PHATAK BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Balasaheb Deshmukh i/b Advocate Mr.Uday Warunjikar is present for the appellant. Advocate Ms.Devyani Bhave is present for the respondent. Ld.Counsel for the respondent files written notes of arguments. Copy be given to the respondent. Ld.Counsel for the appellant seeks time to file written notes of arguments. He is directed to give copy of written notes of arguments to the respondent one week in advance. Matter is now adjourned for final hearing on 28/07/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/15/440 MR.AMEYA A KULKARNI Vs. M/S.JYOSTNA VIJAPURKAR BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Pankaj Bandekar is present for the appellant. Respondent No.1 is present in person. Advocate Mr.Nagraj Hoskeri is present for the respondent no.2. Advocate Mr.Bandekar states that he is not well and therefore, he seeks an adjournment. Other side has no objection. Hence, matter is adjourned to 16/09/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/10/369 M/S.GUNDECHA BUILDERS Vs. MAMTA D CO-OP. HSG.
SOC.LTD.
BEFORE:
Justice R.C.Chavan, President Dhanraj Khamatkar, Member Dated : 22nd June 2015 ORDER Advocate Mr.Mohit Bhansali is present for the appellant. Advocate Mr.Uday Wavikar is present for the respondent. Both the Ld.Counsel state that they are trying to settle the matter amicable and therefore, seek time. Time is granted. Matter is adjourned to 26/08/2015.
[Justice R.C.Chavan] PRESIDENT [Dhanraj Khamatkar] Member ep STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/ 98/488 VINOD KUMAR BHAGWAT Vs. M/S. 20TH CENTURY FINANCE CORPORATION LTD.
BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.Bindu Jain is present for the complainant. Today, she has filed a copy of amended complaint on record. No report is yet received of the notice sent to the opponent. Hence, await report. Adjourn to 06/07/2015.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/01/119 SMT.SHOBHA KOCHALE & ORS Vs. DR.RAVI ABHYANKAR & ANR.
BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.Yogita Bedekar is present for the complainant. Adv.Madhura Chitnis, instructed by Mr.A.S.Vidyarthi-advocate on record, is present for the opponent no.2.
Both the parties have failed to file brief notes of written arguments on record as directed earlier. They are permitted to file brief notes of written arguments on record two days prior to next date subject to costs of Rs.500/- by each of the parties in the Legal Aid Account of the Commission.
Complainant is also permitted to file counter affidavit, if any, on next date. Adjourn to 01/07/2015 for final hearing.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER Pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/01/465 CHAWLA PLAZA OWNER C.H.S.LTD Vs. SHRI.PREM T CHAWLA BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Mr.Devbrat Chatterjee is present for the complainant society. He has filed a copy of resolution authorizing him to act on behalf of the society. Taken on record. He sought time for settlement as talks are going on. Hence, on request of the complainant, matter is adjourned to 24/07/2015.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER Pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/07/136 JITENDRA MANEKLAL SHAH Vs. V.K.SAHANI & ORS BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.R.P.Choube is present for the complainant. Mr.Sharma, opponent no.2 is present in person.
Since the written version of the Opponent is on the record, we direct the parties to lead their respective evidence under Section-13(4) of the Consumer Protection Act, 1986 by filing their affidavits and/or affidavits of their witnesses, if any. Parties are further directed to prepare their affidavits well in advance and serve copies thereof before hand to the other side. On receipt of such affidavits from the other side, the parties are at a liberty to file their counter-affidavits, if any. Such counter-affidavits shall also be prepared well in advance and copies thereof shall be exchanged with the other side at-least a fortnight prior to the next date of hearing. Affidavits, counter-affidavits and relevant documents shall be presented before the State Commission on 24/07/2015.
Complainant is directed to go through the case file, re-organize the case files in two identical sets and carry out same continuous pagination. Adjourn to 24/07/2015.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/07/144 MR.ARUN SINGH Vs. M/S.GHARONDA CONSTRUCTIONS BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.Bhaskar Yogi is present for the complainant. None is present for the opponent. Heard on the application of amendment. Said application pertains to add prayer for execution of conveyance. Opponent in written version has contended that they have not denied for execution of conveyance and hence we think it proper to allow the application to add prayer for execution of conveyance vis--vis complainant society is allowed to continue and rest of the members are deleted.
Since the written version of the Opponent is on the record, we direct the parties to lead their respective evidence under Section-13(4) of the Consumer Protection Act, 1986 by filing their affidavits and/or affidavits of their witnesses, if any. Parties are further directed to prepare their affidavits well in advance and serve copies thereof before hand to the other side. On receipt of such affidavits from the other side, the parties are at a liberty to file their counter-affidavits, if any. Such counter-affidavits shall also be prepared well in advance and copies thereof shall be exchanged with the other side at-least a fortnight prior to the next date of hearing. Affidavits, counter-affidavits and relevant documents shall be presented before the State Commission on 20/07/2015.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/08/141 ANIL GEHI Vs. STATE BANK OF INDIA BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER None is present for the complainant. Adv.Pallavi Kandgaonkar is present for the opponent. She has filed written version on record. Copy of the same be served on the complainant.
Since the written version of the Opponent is on the record, we direct the parties to lead their respective evidence under Section-13(4) of the Consumer Protection Act, 1986 by filing their affidavits and/or affidavits of their witnesses, if any. Parties are further directed to prepare their affidavits well in advance and serve copies thereof before hand to the other side. On receipt of such affidavits from the other side, the parties are at a liberty to file their counter-affidavits, if any. Such counter-affidavits shall also be prepared well in advance and copies thereof shall be exchanged with the other side at-least a fortnight prior to the next date of hearing. Affidavits, counter-affidavits and relevant documents shall be presented before the State Commission on 20/07/2015.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI FIRST APPEAL NO.A/11/447 M/S ORBIT CONSTRUCTIONS & REALTORS PVT LTD Vs. SMT SHARDABAI NAYAK BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.S.B.Prabhawalkar is present for the appellant. Adv.Uday Wavikar is present for the respondent. On request of the appellant, matter stands adjourned to 24/06/2015.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/01/289 SHRI.R.SUBRAMANIAM Vs. M/S.GAYATRI CONSTRUCTION CO. & ORS BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER None is present for the complainant. Adv.Ajay Pawar is present for the opponent. Matter is adjourned to 08/07/2015 for final hearing as a last chance.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/01/313 R.F.LAMBAY Vs. SHANTI NURSING HOME & ANR.
BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Mr.J.B.Gai, A/R is present for the complainant.
Adv.S.B.Prabhawalkar is present for the opponent. Heard both the advocates at length. Reserved for orders. Adjourn to 01/07/2015.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER Pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/02/278 DR.SHASHIKANT U LOKHANDE Vs. VILAS GUPTA & ORS BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.S.B.Prabhawalkar is present for the complainant. Adv.Arifa Sayyed is present for the opponent no.1. She has filed affidavit of evidence on record. Copy is served on the other side.
Matter is adjourned to 22/07/2015 for filing counter affidavit, if any, by the complainant. Notice sent to the opponent no.3 is neither received back nor acknowledgment receipt is on record. Registrar Legal to find out report in respect of notice sent to the opponent no.3 or complainant to take steps. Adjourn to 22/07/2015.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER Pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/02/453 and CC/02/454 MEENA V TIBDEWAL Vs. STATE BANK OF INDIA & ORS BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 COMMON ORDER Adv.Arifa Sayyed is present for the complainant. Adv.V.N.Abhyankar is present for the opponent. Both the parties failed to produce any order copy from any other Court. To have proper adjudication and decision of this case, the Commission cannot wait for further time. On request of the complainants advocate, matter is adjourned to 06/07/2015 for final hearing.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER Pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/02/451 C.V.CHOUDHARI & ORS Vs. SUNITA SADANAND GOSWAMI BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.Nilesh Parte, instructed by Mr.S.B.Prabhawalkar-advocate on record, is present for the complainant. He files letter of authority on record. Today, he files affidavit of evidence of the complainant and reply to the application moved by the opponent. Copies of the same served on the opponent. Adv.Rodrigues is present for the opponent. He requests for time to file affidavit of evidence. Time is granted. Now, matter is adjourned to 24/07/2015 file affidavit of evidence by the opponent. Application for appointment of commissioner will be heard at the time of final hearing.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL 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:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.Rumana Bagdadi is present for the complainant. Adv.Vishal Lokhande is present for the opponent. Today, he files affidavit of evidence on record. Copy be served on the complainant. It is taken on record.
Since the evidence part in the complaint is over, matter now stands adjourned for final hearing. In the meantime, both the parties shall file brief notes of arguments in terms of Regulation 13(2) of the Consumer Protection Regulations, 2005 two days before next date before Registrar (Legal) of the Commission. Registrar (Legal) shall accept the same.
Brief notes of written arguments should not exceed more than three pages.
Both the parties are directed to do continuous pagination and in margin give page numbers of the documents on which they relied upon. Adjourn to 27/07/2015.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/03/218 MRS.ANJU PREMSHANKAR SINGH & ANR Vs. M/S.SUPERIOR BUILDERS & ORS BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.V.K.Dubey is present for the complainant. Adv. Kiran Patil is present for the opponent.
Today, Adv.Dubey has filed affidavit of evidence of the complainant. Copy is served on the opponent. Opponent sought time to file affidavit of evidence. Time is granted. Opponent to file affidavit of evidence.
Both the parties also shall file brief notes of arguments in terms of Regulation 13(2) of the Consumer Protection Regulations, 2005 two days before next date before Registrar (Legal) of the Commission. Registrar (Legal) shall accept the same.
Brief notes of written arguments should not exceed more than three pages.
Both the parties are directed to do continuous pagination and in margin give page numbers of the documents on which they relied upon. Adjourn to 24/07/2015.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/05/72 VEENA SUR CO-OP HSG.SOC.LTD Vs. M/S.VEENA DEVELOPERS BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER None is present for the complainant. Adv.Bhaskar Yogi is present for the opponent.
Since the written version of the Opponent is on the record, we direct the parties to lead their respective evidence under Section-13(4) of the Consumer Protection Act, 1986 by filing their affidavits and/or affidavits of their witnesses, if any. Parties are further directed to prepare their affidavits well in advance and serve copies thereof before hand to the other side. On receipt of such affidavits from the other side, the parties are at a liberty to file their counter-affidavits, if any. Such counter-affidavits shall also be prepared well in advance and copies thereof shall be exchanged with the other side at-least a fortnight prior to the next date of hearing.
Affidavits, counter-affidavits and relevant documents shall be presented before the State Commission on 20/07/2015.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/09/204 TO CC/09/206 UDAYANAND RAO Vs. MEGAPOLIS PROJECTS PVT. LTD & ORS.
BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 COMMON ORDER Adv.Uday Wavikar is present for the complainant. Adv.B.R.Pai is present for the opponent no.1, 2 and 3. None is present for the opponent no.4 society, which is a formal party.
Both the parties submitted that settlement talks are going on between the parties and sought time. Time is granted and matter is adjourned to 23/09/2015 for filing consent terms on record or for final hearing.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/11/2 AND CC/11/56 JINDAL DRUGS LTD Vs. TATA-AIG GENERAL INSURANCE CO LTD BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 COMMON ORDER Adv.Mohit Bhansali is present for the complainant. Adv.Madhura Chitnis, instructed by Mr.A.S.Vidyarthi-advocate on record, is present for the opponent.
On request of both the parties, matter stands adjourned to 30/09/2015 for final hearing. Complainant to state whether the costs are paid.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER Pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/12/213 MILIND BOROLE Vs. M/S. SHIVAM PARIVAR DEVELOPERS PVT LTD & ORS BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.Amit Tripathi, instructed by Mr.Filji Federick-advocate on record, is present for the complainant. He files letter of authority on record. None is present for the opponent. Matter is adjourned to 29/09/2015 as a last chance for final hearing.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/12/230 ACME ENCLAVE - II B & C CO-OP.HSG.SOC.
Vs. M/S ACME DWELLERS PVT LTD & ORS.
BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.Uday Wavikar is present for the complainant. Adv.S.B.Prabhawalkar is present for the opponent. He files reply to the application-cum-clarification filed by the complainant. Taken on record. Copy is served on the complainant.
This matter be kept before the Bench comprising of Mr.P.B.Joshi, Presiding Judicial Member and Mr.Narendra Kawde, Member, since this matter is part-heard by the said Bench. Hence, matter is adjourned to 24/07/2015 for hearing on the said application as well as for final hearing.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/12/313 SHREE VISAMO CHS LTD Vs. VIJAY ENTERPRISES BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.Ajay Pawar is present for the complainant. Adv.Dinesh Malekar is present for the opponent. Complainant sought time for final hearing. Hence, adjourn to 29/092015 for final hearing.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/13/156 VINAYAK P. KUVESKAR Vs. NAVSHAKTI COMBINES BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.Uday Wavikar is present for the complainant. Adv.Kirti Shetty is present for the opponent.
Both the parties have failed to file brief notes of written arguments as directed earlier. Both the parties are permitted to file their respective brief notes of written arguments on record subject to costs of Rs.500/- each in the Legal Aid Account of the Commission.
It is submitted that both the parties are exploring possibility of settlement in the matter outside the Commission. Hence, matter is adjourned to 29/09/2015 for filing consent terms or for final hearing.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/13/161 AND CC/13/162 DR.
SHAISTA KHAN Vs. NIRMAL LIFE STYLE ( KALYAN) PVT. LTD BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 COMMON ORDER Adv.A.B.Salunke is present for the complainants in both the cases. Adv.V.K.Tondavalkar is present for the opponent.
Complainant has already file brief notes of written arguments on record. Opponent has failed to file brief notes of written arguments on record. He sought time to file the same. Permission is granted to file brief notes of written arguments on record subject to costs of Rs.500/- payable by opponent in the Legal Aid Account of the Commission. Adjourn to 13/10/2015 for final hearing. Complainant is directed to carry out same continuous pagination in all sets of complaint compilation.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/61 MR.RATNADEEP D JOG Vs. MR.RAJAN MADHUKAR PANCHIKAR BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Complainant is present in person. He has filed brief notes of written arguments on record. His advocate is absent. Adv.Bhaskar Yogi is present for the opponent no.2. He has already file brief notes of written arguments on record. None is present for the opponent no.1.
Since advocate on record for the complainant is absent, matter is adjourned to 16/10/2015 for final hearing. Complainant is directed to carry out same continuous pagination in all sets of complaint compilation.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/67 KOPRAN LTD Vs. FUTURE GENERAL INSURANCE CO.LTD BEFORE:
P.B.Joshi, PRESIDING JUDICIAL MEMBER Shashikant A. Kulkarni, JUDICIAL MEMBER Dated : 22 JUNE, 2015 ORDER Adv.Bhaskar Yogi is present for the complainant. None is present for the opponent.
Adv.Yogi has failed to file brief notes of written arguments. He is permitted to file the same on next date subject to costs of Rs.500/- payable in the Legal Aid Account of the Commission. Adjourn to 16/10/2015 for final hearing. Complainant is directed to carry out same continuous pagination in all sets of complaint compilation.
Later on :- Adv.Bhavana Bhatt is present for the opponent. She has already filed brief notes of written arguments.
[P.B.Joshi] PRESIDING JUDICIAL MEMBER [Shashikant A. Kulkarni] JUDICIAL MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/388 MS.ARUNDHATI WALVALKAR Vs. M/S.PODDAR DEVELOPERS LTD BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Heard complainant in person on the point of admission. Complaint is admitted. Issue notice after admission to the opponents through Commission only, by Speed post acknowledgement due at the cost of complainant r/o.11/08/2015. Private notice is also permitted. However, in that case, complainant has to file service affidavit on record.
Adjourn to 11/08/2015 for return of the notice and for filing written [Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/390 GEEKAY INTERNATIONAL CO.
Vs. NATIONAL INSURANCE CO.LTD BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Heard Adv.Bhaskar Yogi for the complainant for some time on the point of admission. Issue notice before admission to the opponent through Commission only, by Speed Post acknowledgement due at the cost of complainant r/o. 12/08/2015. Private notice is also permitted. However, in that case, complainant has to file service affidavit on record.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/393 DEEPAK T MANE Vs. PRASHANT PATKAR BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER None is present for the complainant. In the interest of justice, matter is adjourned to 20/07/2015 for hearing on admission.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/15/260 IN A/15/583 FUTURE GENERALI INDIA CO.LTD.
Vs. MRS.SUNITA DNYANDEV POWAR BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Bhavana Bhatt is present for the applicant. Issue notice on delay condonation application to the non-applicant /respondent by Speed Post Acknowledgement Due through Commission at the cost of the applicant/appellant returnable on 16/09/2015. Private notice is also permitted. However, in that case, complainant has to file service affidavit on record.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI EXECUTION APPLICATION NO.EA/04/614 MR.DILIP S. GADA (SHAH) Vs. M/S.SUPERIOR BUILDER & ORS.
BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Ajay Pawar is present for the executant. Adv.Kiran Patil is present for the opponent no.1 and 3. Adv.A.R.Pathak is present for the opponent no.2.
Parties have submitted that there is a stay to the proceedings by the Honble National Commission. Hence, adjourn to 16/10/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI EXECUTION APPLICATION NO.EA/13/14 DR.VIRENDRA KUMAR Vs. M/S.APA CONSTRUCTION PVT.LTD BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Digambar Thakare, instructed by Mr.H.G.Misar-advocate on record, is present along with executant. He has filed letter of authority on record. Adv.Bhaskar Yogi is present for the accused. Accused is absent. Adv.Yogi has filed exemption application for the absence of the accused. Exemption is granted. Adv.Yogi has also sought time for the cross-examination of the executant. Granted. Adjourn to 31/07/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI EXECUTION APPLICATION NO.EA/14/22 M/S.APA CONSTRUCTION P LTD Vs. DR.VIRENDRA KUMAR BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Bhaskar Yogi is present for the executant. Executant is absent. Adv.Yogi has filed exemption application for the absence of the executant. Exemption is granted. Adv.Digambar Thakare, instructed by Mr.H.G.Misar-advocate on record, is present along with accused. He has filed letter of authority on record.
Adv.Yogi has also sought time for the cross-examination of the accused. Granted. Adjourn to 31/07/2015 [Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI EXECUTION APPLICATION NO.EA/13/23 DILIP S. GADA Vs. M/S. SUPERIOR BUILDERS BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Ajay Pawar is present for the executant. Adv.Kiran Patil is present along with accused no.3 and filed an exemption application for the accused no.1. Exemption is granted. Adv.A.R.Pathak is present along with accused no.2.
Parties have submitted that there is a stay to the proceedings by the Honble National Commission. Hence, adjourn to 16/10/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/370 MRS.NEELAWATI BHIWARKAR Vs. M/S.PERFECT BUILDERS BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.S.C.Surana is present for the complainant. Adv.S.V.Kharat is present for the opponent no.1 and 2. He files reply opposing the admission of the complaint. Taken on record. Copy is served on the complainant. Opponent no.3 and 4 are absent though duly served through paper publication. Adjourn to 21/07/2015 for hearing on admission.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/436 MR.AMIT B PARIKH Vs. M/S.MERCEDES-BENZ INDIA BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Siddiqui is present for the complainant. Adv.M.S.Pandit is present for the opponent no.1. None is present for the opponent no.2. Adv.Nityanand is present for the opponent no.3.
Parties submitted that settlement talks are going on and sought time. Time is granted. Adjourn to 31/07/2015 for filing settlement terms or for hearing on admission.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/443 MR.ARJUN P GURAV Vs. SHRIRAM EQUIPMENT FINANCE CO.LTD BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Complainant is present in person. His advocate is absent. Adv.Rakhi Dubey, instructed by M/s.Das Associates-advocates on record is present for the opponent. She has filed letter of authority on record.
Advocate for the opponent has filed certain documents on record. Copies of the same are given to the complainant. Opponent to explain which certificate he wants to rely upon. Matter is adjourned by way of last chance to 24/07/2015 for hearing on admission.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/445 CAPRICORN CHS LTD Vs. EVERSHINE BUILDERS PVT.LTD BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Devarshi Raut is present for the complainant. Adv.Bhakti Nadkarni, instructed by Lex Firmus-advocate on record, is present for the opponent. She has filed letter of authority on record.
Since 21/02/2015, opponent seeks time to file reply to oppose the admission of the complaint. Today also, Adv.Nadkarni sought time to argue the matter on the point of admission. Matter having adjourned earlier, the request of the opponent for adjournment cannot be granted.
Heard on the point of admission. Considering the submissions and the prayer clause (b) of the complaint i.e. the opposite party be directed to bear the costs including registration charges, legal charges, out of pocket expenses etc. towards the execution of conveyance in favour of the complainant society, I am of the view that the said prayer clause (b) is mandatory relief as per The Maharashtra Ownership Flats (Regulation of the Promotion, Construction, Sale, Management and Transfer) Act,1963. Hence, the complaint be admitted. Adv.Nadkarni waives notice after admission. The matter, therefore, be fixed for filing written version by the opponent. Adjourn to 21/07/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/512 SUNIL K JAJOO Vs. OMEGA INVESTMENTS & PROPERTIES LTD BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.R.K.Naik is present for the complainant. Adv.P.Y.Shankar, instructed by Mr.Venkatesh Mishra-advocate on record, is present for the opponent no.1. Adv.Shah is present for the opponent no.2, 3 and 4. Adv.Shamika Kulkarni is present for the opponent no.8. Adv.Dipa Ahuja is present for the opponent no.9. Adv.Uday Wavikar is present for the opponent no.10 and 11.
Complainant submits an application to delete the opponent no.10 and 11 to which opponent no.10 and 11 have no objection. Deletion is allowed. Complainant to make deletion of opponent no.10 and 11 in the complaint and file corrected copy positively till next date. Matter is adjourned to 31/07/2015 for hearing on admission.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/596 KISHORILAL BABLANI Vs. M/S.ADITYA ENTERPRISES & ORS BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Uday Wavikar is present for the complainant. Adv.Prabhawalkar is present for the opponent no.1 to 3. Adv.Tamsin Monis, instructed by M/s.ALJ & Partner-advocate on record, is present for the opponent no.4. She has filed letter of authority on record.
Adjourn to 23/06/2015 for hearing on admission.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/114 CHANDRAHAS A GUPTA Vs. THE COUNTRY CLUB OF INDIA BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Lalith Nair is present for the complainant. Adv.Sneha, instructed by Mr.Ghanshyam Tripathi-advocate on record, is present for the opponent. She has filed letter of authority and vakalatnama of Mr.Ghanshyam Tripathi & ors. Taken on record. Prima-facie, it seems that in the complaint as filed the complainant has claimed exaggerated compensation towards mental agony. Complainant to make statement about which amount he would refer to complaint for claiming compensation finally. Hence, adjourn to 22/07/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI FIRST APPEAL NO.A/14/240 SMITA SAVLA Vs. U.K.BUILDERS BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Appellant is present in person. Her Adv.Prabhu is absent. Adv.Avadh holding for Adv.Prabhu is present for the appellant. He undertakes to file letter of authority on next date. Adv.Dinesh Tiwari for the respondent is absent. Adv.Raghvendra holding for Adv.Dinesh Tiwari is present without letter of authority.
Since advocates on record are absent to argue the matter on admission, matter stands adjourned to 09/07/2015 by way of last chance.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/14/209 IN A/14/541 U.K.BUILDERS Vs. SMITA SAWALA BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Dinesh Tiwari for the applicant/appellant is absent. Adv.Raghvendra holding for Adv.Dinesh Tiwari is present without letter of authority. Non-applicant/Respondent is present in person. Her Adv.Prabhu is absent. Adv.Avadh holding for Adv.Prabhu is present for the respondent. He undertakes to file letter of authority on next date.
Since advocates on record are absent to argue the matter on delay condonation application, matter stands adjourned to 09/07/2015 by way of last chance.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/15/89 IN A/15/190 KAMAL P JADHAV Vs. SHRISKUMAR R CHAVAN BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Baliram Kamble is present for the applicant. Notices are not served on the respondents as yet. Applicant to serve notices on the respondents proper address. Appellant is permitted to utilize set of compilations from the returned envelopers. Adjourn to 07/08/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/15/179 IN A/15/382 NEW INDIA ASSURANCE CO.LTD Vs. M/S.SHRIRAM CASHEW BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.D.S.Joshi is present for the applicant/appellant. Adv.Amit Deuskar is present for the respondent. He files his vakalatnama on record. He wants time to file reply opposing delay condonation application. Time is granted. Hence, adjourn to 22/07/2015 for hearing on delay condonation application.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/00/11 TO CC/00/13 BHASKAR R JAMBHULKAR Vs. VINOD LALSING THAKUR & ORS BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 COMMON ORDER Adv.Digambar Thakare, instructed by Mr.Subodh Gokhale-advocate on record, is present for the complainants in three complaints. Adv.Bhaskar Yogi is present for th opponents.
Last chance is granted for making statement about the settlement. Adjourn to 20/07/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/11/243 NEELVAN BUNGLOW CO-OP. HSG. SOC. LTD.
Vs. MR.
VILAS SAMANT BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Bindu Jain is present for the complainant. She files reply to the application filed by the opponent keeping the matter in abeyance. Adv.Rajesh Yadav is present for the opponent. He submits that in this case executor of the will needs to be made party as his client is brother of the original opponent who holds no property. In any case, Adv.Yadav shall find out said provision or procedure under which such proceedings may be kept in abeyance for whatsoever reasons. Adjourn to 20/07/2015 as a last chance.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/13/242 MR VAIBHAV DEEPAK SHAH Vs. M/S MERCEDES BENZ INDIA PVT LTD BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Sameer Jagtap is present for the complainant. Adv.Amruta Bhangare, instructed by Mrs. Anita Marathe-advocate on record, is present for the opponent no.1. She has filed letter of authority on record. None is present for the opponent no.2.
Adv.Jagtap files affidavit of evidence of the complainant. Copy be served on the opponent no.1.
Since the evidence part in the complaint is over, matter now stands adjourned for final hearing. In the meantime, both the parties shall file brief notes of arguments in terms of Regulation 13(2) of the Consumer Protection Regulations, 2005 two days before next date before Registrar (Legal) of the Commission. Registrar (Legal) shall accept the same.
Brief notes of written arguments should not exceed more than three pages.
Both the parties are directed to do continuous pagination and in margin give page numbers of the documents on which they relied upon. Adjourn to 02/11/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/13/401 MR.
CHANDRASHEKHAR R. PHANSALKAR Vs. AMEYA PROPERTIES BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.P.K.Deshmukh is present for the complainant. Adv.Salim Shaikh, instructed by Mr.Manoj Pandey-advocate on record, is present for the opponent. He files letter of authority on record.
Complainant to file counter affidavit, if any. On 15/04/2015, matter was adjourned to today for compliance. Complainant submitted that the opponent has yet not given papers to him. So also, opponent has not produced any proof that he has served the papers to the complainant. However, by way of last chance, opponent is directed to serve the papers to the complainant.
Since the evidence part in the complaint is over, matter now stands adjourned for final hearing. In the meantime, both the parties shall file brief notes of arguments in terms of Regulation 13(2) of the Consumer Protection Regulations, 2005 two days before next date before Registrar (Legal) of the Commission. Registrar (Legal) shall accept the same.
Brief notes of written arguments should not exceed more than three pages.
Both the parties are directed to do continuous pagination and in margin give page numbers of the documents on which they relied upon. Adjourn to 03/11/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/13/455 SMT.TRIPTA R SHARMA Vs. M/S VAIDEHI AKASH HOUSING PVT.LTD BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Bhaskar Yogi is present for the complainant. He files an additional affidavit of the complainant. Taken on record. Adv.Adjay Pawar is present for the opponent no.1 to
5. He seeks time to file affidavit evidence of opponent no.4 and 5.
Adv.Prabhawalkar is present for the opponent no.7.
Adv.Yogi seeks time to know about the correct position in respect of order whether it subsists or otherwise. However, by way of last chance, opponent no.4 and 5 to submit their affidavit of evidence subject to costs of Rs.500/- payable in the Legal Aid Account of the Commission. Adjourn to 23/09/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/174 M/S SHIV OM TOWER CO-OP. SOC. LTD.
Vs. M/S SHIV OM DEVELOPERS & ORS.
BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Uday Wavikar is present for the complainant. Adv.Sujata Rajguru, instructed by M/s.Shamim & Co.-advocates on record, is present for the opponent.
Today, the matter is fixed for hearing on interim application filed by the complainant. However, Adv.Wavikar has filed one another application for interim application in view of urgency. It is taken on record. Copy is served on the opponent. Opponent wants to file reply to the same and sought time.
Said application pertains to make arrangement for alternate power supply through generator to the complainants 17 storied building in which senior citizens reside on different floor. Because of incident of fire in the adjoining building, power supply of the complainant building was discontinued; members of the complainant society had to undergo great hardship. In view of the urgency, matter at interim stage will have to be heard urgently. However, today advocate, on record, in-charge of the case, for the opponent, is not present. Hence, I am in view to grant a short adjournment to hear both the applications for interim reliefs. Adjourn to 06/07/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/225 SACHIN A BHELKE Vs. MR.SANKAT H SHAIKH BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Baliram Kamble is present for the complainant. Adv.Prabhawalkar is present for the opponent no.06/11/2015. Both the parties have filed their respective affidavits of evidence on record. Copies of the same be exchanged.
Since the evidence part in the complaint is over, matter now stands adjourned for final hearing. In the meantime, both the parties shall file brief notes of arguments in terms of Regulation 13(2) of the Consumer Protection Regulations, 2005 two days before next date before Registrar (Legal) of the Commission. Registrar (Legal) shall accept the same. Brief notes of written arguments should not exceed more than three pages.
Both the parties are directed to do continuous pagination and in margin give page numbers of the documents on which they relied upon. Adjourn to 06/11/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/398 MRS.KARUNA S PUNJABI Vs. MR.ASHOK MOHANAMI BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Devendra Sharma is present for the complainant. Adv.Ajay Pawar is present for the opponent. Application for maintainability will be heard at the final hearing.
Since the written version of the Opponent is on the record, we direct the parties to lead their respective evidence under Section-13(4) of the Consumer Protection Act, 1986 by filing their affidavits and/or affidavits of their witnesses, if any. Parties are further directed to prepare their affidavits well in advance and serve copies thereof before hand to the other side. On receipt of such affidavits from the other side, the parties are at a liberty to file their counter-affidavits, if any. Such counter-affidavits shall also be prepared well in advance and copies thereof shall be exchanged with the other side at-least a fortnight prior to the next date of hearing. Affidavits, counter-affidavits and relevant documents shall be presented before the State Commission on 30/09/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/14/578 MRS.ADITI S KUMAR Vs. M/S.SAI-NINAD ENTERPRISES BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Arifa Sayyed is present for the complainant. None is present for the opponent, though served.
We direct the parties to lead their respective evidence under Section-13(4) of the Consumer Protection Act, 1986 by filing their affidavits and/or affidavits of their witnesses, if any. Parties are further directed to prepare their affidavits well in advance and serve copies thereof before hand to the other side. On receipt of such affidavits from the other side, the parties are at a liberty to file their counter-affidavits, if any. Such counter-affidavits shall also be prepared well in advance and copies thereof shall be exchanged with the other side at-least a fortnight prior to the next date of hearing. Affidavits, counter-affidavits and relevant documents shall be presented before the State Commission on 30/09/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/87 TO CC/15/92 VASANT CHENNAPPA SALIAN Vs. M/S.RADIANCE PROPERTIES ( INDIA ) LTD BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 COMMON ORDER Adv.Shashikant Dhanwade, instructed by Mr.R.S.Jagtap-advocate on record, is present for the complainant. None is present for the opponent.
Since the written version of the Opponent is on the record, we direct the parties to lead their respective evidence under Section-13(4) of the Consumer Protection Act, 1986 by filing their affidavits and/or affidavits of their witnesses, if any. Parties are further directed to prepare their affidavits well in advance and serve copies thereof before hand to the other side. On receipt of such affidavits from the other side, the parties are at a liberty to file their counter-affidavits, if any. Such counter-affidavits shall also be prepared well in advance and copies thereof shall be exchanged with the other side at-least a fortnight prior to the next date of hearing. Affidavits, counter-affidavits and relevant documents shall be presented before the State Commission on 05/10/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/230 TO CC/15/237 SHRI.BERNOD M PINTO Vs. M/S.RADIANCE PROPERTIES ( I ) LTD BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 COMMON ORDER Adv.Shashikant Dhanwade, instructed by Mr.Vinod Ghayal-advocate on record, is present for the complainant. None is present for the opponent.
Since the written version of the Opponent is on the record, we direct the parties to lead their respective evidence under Section-13(4) of the Consumer Protection Act, 1986 by filing their affidavits and/or affidavits of their witnesses, if any. Parties are further directed to prepare their affidavits well in advance and serve copies thereof before hand to the other side. On receipt of such affidavits from the other side, the parties are at a liberty to file their counter-affidavits, if any. Such counter-affidavits shall also be prepared well in advance and copies thereof shall be exchanged with the other side at-least a fortnight prior to the next date of hearing. Affidavits, counter-affidavits and relevant documents shall be presented before the State Commission on 05/10/2015.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/121 SHRI.AJAY GOENKA Vs. METRO MOTORS AUTO HANGER DIV BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER None is present for the complainant. Adv.Amruta Bhangare, instructed by Mrs.Anita Marathe-advocate on record, is present for the opponent no.2. She files letter of authority on record and files vakalatnama of Mrs.Anita Marathe. Taken on record.
Now, the matter is adjourned to 06/10/2015 for filing affidavits of evidence by both the parties.
Later no :- Adv.P.R.Mishra appeared for the complainant. She files affidavit of evidence of the complainant on record. Copy be served on the opponent. She undertakes to do so.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/159 SMT.RADHA M TEJWANI Vs. M/S.RUNAWAL DEVELOPER PVT.LTD BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.V.S.Kadam is present for the complainant. Adv.Prabhawalkar is present for the opponent. Opponent request for time to file written version. Eight days time is granted. Adjourn to 30/06/2015 for filing written version by the opponent.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/15/323 MR.CHANDUR G SHAHANI Vs. ENKAY CASTLE BEFORE:
Shashikant A. Kulkarni, PRESIDING JUDICIAL MEMBER Dated : 22 June, 2015 ORDER Adv.Rasika Joshi is present for the complainant. Adv.R.M.Mane, instructed by Mr.Dhananjay Rananavare-advocate on record, is present for the opponent. He files letter of authority and vakalatnama of Adv.Dhananjay Rananavare. Taken on record.
Now, matter stands adjourned to 21/07/2015 for filing written version of the opponent.
[Shashikant A. Kulkarni] PRESIDING JUDICIAL MEMBER PGG