State Consumer Disputes Redressal Commission
Maharashtra State Electricity ... vs Rameth Ganpatlal Sharma on 7 September, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA CIRCUIT BENCH AT NAGPUR 5 TH FLOOR, ADMINISTRATIVE BUILDING NO. 1 CIVIL LINES, NAGPUR-440 001 First Appeal No. A/09/268 (Arisen out of Order Dated 05/12/2008 in Case No. CC/08/225 of District Forum, Amravati) Maharashtra State Electricity Distribution Co Ltd., Through its Dy Exe. Engineer Sub-Divn. No.2, Amravati. ...........Appellant(s) Versus Rameth Ganpatlal Sharma R/o Subhash Chok, Juna Sarafa, Amravati. ...........Respondent(s)
BEFORE: Hon'ble Mr.S.M. Shembole Presiding Member Hon'ble Smt.Jayshree Yengal Member Hon'ble Mr.N. Arumugam Member PRESENT: None ......for the Appellant None ......for the Respondent ORDER (Passed on 07.09.2012) Per Mr S M Shembole, Honble Presiding Member None for the appellant is present. Its counsel Mr R K Deshmukh and Dhande are also absent. Respondent Ramesh Sharma as well as his counsel are absent. Both the parties as well as their counsel were also absent on last date. Not only this, but the record also reflects that appellant as well as their counsel are absent since prior to 07.04.2011. Hence, appeal deserves to be dismissed in default. It be recalled at 3.00 p.m. Matter is recalled at 5.15 p.m. but nobody for the appellant is present.
Hence, appeal is dismissed in default.
Nor order as to cost.
[ S. M. SHEMBOLE ] PRESIDING MEMBER [ SMT.JAYSHREE YENGAL] MEMBER [ N. ARUMUGAM] MEMBER sj