State Consumer Disputes Redressal Commission
Phool Singh Paurush vs Vishal Tractor on 30 September, 2015
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010 First Appeal No. A/2112/2014 (Arisen out of Order Dated 18/07/2014 in Case No. C/63/2003 of District Hathras) 1. Phool Singh Paurush Mhamaya Nagar ...........Appellant(s) Versus 1. Vishal Tractor Hathras ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE Virendra Singh PRESIDENT For the Appellant: For the Respondent: ORDER
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UTTAR PRADESH, LUCKNOW APPEAL NO. 2112 OF 2014 (Against the judgment/order dated 18-07-2014 in Complaint Case No. 63/2003 of the District Consumer Forum, Hathras ) Phool Singh Pourush S/o Late Mangal Singh Pourush R/o Nagla Aliya,Post Gangchouli Tehsil Hathras, District Mahamaya Nagar ...Appellant Vs.
01.M/s. Vishal Tractors Eglaas Road, Hathras.
02.Branch Manager U. P. Rajya Bhumi Vikas Bank Branch Eglaas Road, Hathras.
03.Chairman, Sonalika International Tractors Limited Main Office Village Chhak Gunjra Jalandhar Road, Hoshiyarpur, Punjab ...Respondents BEFORE:
HON'BLE MR. JUSTICE VIRENDRA SINGH, PRESIDENT HON'BLE MR. UDAI SHANKAR AWASTHI, MEMBER For the Appellant : None appears For the Respondent : -
Dated : 30-09-2015 JUDGMENT MR. JUSTICE VIRENDRA SINGH, PRESIDENT(ORAL) This appeal is put up today. No one appeared on behalf of the appellant. The appeal was filed on 10-02-2014 having some defects indicated and informed to the appellant to remove the defects but neither the defects have been removed even after several opportunities have been given to the appellant, nor anybody is appearing to pursue this appeal, hence this appeal is dismissed in default of the appellant.
( JUSTICE VIRENDRA SINGH ) PRESIDENT ( U S AWASTHI ) MEMBER pnt [HON'BLE MR. JUSTICE Virendra Singh] PRESIDENT