State Consumer Disputes Redressal Commission
Mr.Deviprasad Chandrakant Ketkar vs M/S.Whirlpool Of India Ltd.(Woil) on 31 August, 2009
CONSUMER DISPUTES REDRESSAL COMMISSION CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, MUMBAI FIRST APPEAL NO.964/2008 Date of filing: 08/07/2008 IN CONSUMER COMPLAINT NO.353/2004 Date of order : 31/08/2009 DISTRICT CONSUMER FORUM, MUMBAI SUBURBAN Mr.Deviprasad Chandrakant Ketkar 11-12 Poornima 62 Pestom Sagar, Chembur Mumbai 400 089 ..Appellant/org.complainant v/s. 1.
M/s.Whirlpool of India Ltd.(WOIL) 1071-1075 Oberoi Garden Estate Near Chandivali Studio, Andheri(E) Mumbai 400 072
2. M/s.CITU Services Shop no.8, Bhaveshwar Arcade Behind Saraswat Bank, Opp.Shreyas Cinema Ghatkopar (W), Mumbai 400 086
3. M/s.Kulkarni Bros.
73, Gokhale Road (North) Dadar (W), Mumbai 400 028 Respondents/org.O.Ps Corum: Shri P.N.Kashalkar, Honble Presiding Judicial Member Smt.S.P.Lale, Honble Member Present : Appellant in person.
O R A L O R D E R Per Shri P.N.Kashalkar, Honble Presiding Judicial Member Heard appellant in person. He seeks withdrawal of appeal. Hence the following order:-
ORDER Appellant is allowed to withdraw the appeal.
Appeal stands dismissed as withdrawn.
Copies of the order be furnished to the parties.
(S.P.Lale) (P.N.Kashalkar) Member Presiding Judicial Member Ms.