State Consumer Disputes Redressal Commission
Dr. Mrs Aruna Rande vs Shri Mukund Bapuraoji Shende & Ors. on 13 October, 2011
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/01/683
(Arisen out of Order Dated
12/04/2001 in Case No. CC/97/179 of District Forum, Yavatmal)
Dr. Mrs Aruna Rande
Ranade
Hospital, Civil
Line Yavatmal
...........Appellant(s)
Versus
1.Shri Mukund Bapuraoji Shende Jaihind Chowk, Yavatmal
2. Ku. Anjali Mukund Shende Jaihind Chowk, Yavalmal Yavatmal Maharashtra
3. The United India Insurance Co.
Yavatmal Branch, Through its Branch Manager Yavatmal Maharashtra ...........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 Respondent Nos.1 & 2 Adv.Mr B Lahiri for Respondent No.3 ......for the Respondent ORDER Per Mr S M Shembole, Honble Presiding Member Appellant Dr. Mrs. Aruna Ranade as well as her counsel Mr Uday Dastane are absent. Respondent Nos. 1 & 2 and their counsel are also absent. Respondent No.3 as well as his counsel Mr B Lahiri are also absent. However, Proxy Adv.Mr Dhiman Chatterjee for Adv. Mr B Lahiri appeared and filed authority letter issued by Adv. Mr Lahiri.
The record reflects that the appellant as well as her counsel are absent since after granting the interim stay. Thereafter interim stay was also vacated and on 07.04.2011, the matter was adjourned till today. Even though, the appellant as well as her counsel remained absent.
Therefore, we have no other alternative except to dismiss the appeal in default. Accordingly, the appeal is dismissed in default.
No order as to cost.
Copy of this order be supplied to the parties.
Pronounced on 13.10.2011.
[ HON'BLE S.M. SHEMBOLE] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [ HON'BLE N. ARUMUGAM] MEMBER sj