State Consumer Disputes Redressal Commission
M/S. Narne Estates Pvt. Ltd., vs 1. Dr. Sangameswara Sastry Srirangam, on 28 July, 2023
1
THE TELANGANA STATE CONSUMER DISPUTES REDRESSAL
COMMISSION-RANGA REDDY
FA.NO.27/2016
AGAINST THE ORDERS IN CC.NO.704 OF 2008 ON THE FILE
OF DISTRICT COMMISSION-II HYDERABAD
Between:
M/s. Narne Estates Private Limited,
Rep.by its General Manager,
Having Office at No.1, Gunrock Enclave,
Secunderabad.
/
......... Appellant/Opposite Party
And
1.Dr. Sangameswara Sastry Srirangam, S/o S.Ramana Murthy, aged about 67 years, Occ:Doctor,
2.Dr.Mahalakshmi Srirangam W/o Sangameswara Sastry, Aged about 62 years, Occ: Doctor, Both R/o H.No.3-2-320, Soma Sundaram Street, Secunderabad .......Respondents /Complainants Counsel for the Appellant/Opp. Party No.2: M/s. VVL Sujatha Counsel for the Respondents/Complainants : M/s M. Roop Kumar QUORUM: HON'BLE SMT. MEENA RAMANATHAN, I/c. PRESIDENT AND HON'BLE SRI K. RANGA RAO, MEMBER - JUDICIAL FRIDAY, THE 28TH DAY OF JULY TWO THOUSAND TWENTY THREE **** Order :
1. This is an appeal filed by the Appellant/Opposite Party under Section-15 of the Consumer Protection Act,1986 praying this Commission to allow the present appeal by setting aside the order dated 30.04.2013 in C.C.No.704/2008 passed by the District Consumer Redressal Commission-II, Hyderabad and pass such other order.2
2. Counsel for the appellant present. Costs paid. M/s Katapalli Sai Sashi Yadav, Advocate filed vakalat for appellant with consent of the earlier counsel. He has also filed a memo stating that the appellant intends to settle the matter with the Respondents out of the court as such, he is not pressing the appeal. The same is endorsed on the appeal. In view of the same the appeal is dismissed as not pressed.
__________________________________ I/c PRESIDENT MEMBER -J Dt: 24.04.2023 *SR