State Consumer Disputes Redressal Commission
M/S. Dhanlaxmi Krishi Vikas Kendra vs The New India Assurance Consumer ... on 18 October, 2011
1 FA-888/2006 Date of filing :04/05/2006 Date of order :18/10/2011 MAHARASHTRA STATE CONSUMER DISPUTE REDRESSAL COMMISSION,MUMBAI, CIRCUIT BENCH AT AURANGABAD.
FIRST APPEAL NO. : 888 OF 2006 IN COMPLAINT CASE NO.: 130 OF 2005 DISTRICT CONSUMER FORUM : PARBHANI M/s. Dhanlaxmi Krishi Vikas Kendra through Proprietor Sanjay Shankarrao Pame Monda Market Mazalgaon road, Pathri, Dist.Parbhani. ...APPELLANT VERSUS The New India assurance Consumer Protection Act . Ltd Through Branch Manager Parbhani Yashwadeep, Shivaji road, Parbhani. ...RESPONDENTS CORAM : Shri. Mr.D.N.Admane , Hon`ble Presiding Judicial Member.
Mrs.Uma S.Bora, Hon`ble Member. Mr.K.B.Gawali, Hon`ble Member.
Present : None for appellant.
Adv.V.R.Mundada appeared for respondent.
O R A L O R D E R Per Mrs.Uma S.Bora, Hon`ble Member.
On 04/05/2011 Adv. A.N.Neharkar holding for Adv. G.K.Thigle appeared for appellant. Thereafter matter was adjourned on 15/07/2011, 26/08/2011 and today 18/10/2011 neither appellant nor his counsel present. Appeal is pertaining to the year 2006. Every time some body had appeared and sought time. Adv. V.R.Mundada appeared for respondent. It seems that appellant is not interested in pursuing the matter. Appeal dismissed in default.
K.B.Gawali, Mrs.Uma S.Bora Mr.D.N.Admane Member Member Presiding Judicial Member Patil A.H. Steno H.G. 1 FA-888/2006