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State Consumer Disputes Redressal Commission

M/S Phulora Chsl & Anr vs Kishor Narayan Patankar & Ors on 11 December, 2013

  
 
 
 
 
 
 BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL 
  







 



 
   
   
   


   
     
     
     

BEFORE THE
    HON'BLE STATE CONSUMER DISPUTES REDRESSAL 
    
   
    
     
     

COMMISSION,  MAHARASHTRA, MUMBAI
    
   
  
  
   

 
  
 
  
   
   

 
  
 
  
   
   
     
     
     
       
       
       

Revision
      Petition No. RP/13/114
      
     
      
       
       

(Arisen out
      of Order Dated 30/08/2013 in Case No. 419/2011 of District Additional
      DCF, Mumbai(Suburban))
      
     
    
     

 
    
   
    
     
     

 
    
   
    
     
     
       
       
       
         
         
         

1.

M/s Phulora CHSL Through Its Authorised Representative, Near IIT Main Gate, Powai, Mumbai 400076

2. Mr. Pradeep Kilpady Flat No 201, Phulora CHSL., Near IIT Main Gate Powai Mumbai 400076, Through its Constituted Attorney Mr. Sudhir Gokarn ...........Appellant(s)     Versus  

1. Kishor Narayan Patankar Flat No 604, Phulora CHSL., Near IIT Main Gate, Powai, Mumbai - 400076

2. Mrs Usha Narayan Patankar Flat No 601, Phulora CHSL., Near IIT Main Gate, Powai, Mumbai - 400076

3. Mr. R. Sethuraman Flat No 403, Phulora CHSL., Near IIT Main Gate, Powai, Mumbai - 400076

4. Mrs Maniben Gala Flat No 703, Phulora CHSL., Near IIT Main Gate, Powai, Mumbai - 400076

5. Mr. Navin M Dedhia Flat No 203, Phulora CHSL., Near IIT Main Gate, Powai, Mumbai - 400076

6. Mrs M M Bagayatkar Flat No 704, Phulora CHSL., Near IIT Main Gate, Powai, Mumbai - 400076

7. Mr. Nixon P Jonny Flat No 804, Phulora CHSL., Near IIT Main Gate, Powai, Mumbai - 400076

8. Mr. Babu Z Kudalkar Flat No 501, Phulora CHSL., Near IIT Main Gate, Powai, Mumbai - 400076 ...........Respondent(s)   BEFORE:

   
HON'ABLE MR. JUSTICE R.C.Chavan PRESIDENT   HON'ABLE MR. Dhanraj Khamatkar Member   PRESENT:
Mr.M.K.Sahu-Advocate i/b. Mr.Rajnish Ranjan-Advocate for the revision petitioner.
       
ORDER Per Honble Mr.Justice R.C.Chavan, President Heard Mr.M.K.Sahu-Advocate i/b. Mr.Rajnish Ranjan-Advocate for the revision petitioner.
Learned counsel for the petitioner seeks leave to withdraw the revision petition with a liberty to file fresh revision petition. Leave is granted.
ORDER Revision petition stands disposed of as withdrawn with a liberty to file fresh revision petition.
Pronounced on 11th December, 2013. 
   
[HON'ABLE MR.
JUSTICE R.C.Chavan] PRESIDENT       [HON'ABLE MR. Dhanraj Khamatkar] Member Ms.