State Consumer Disputes Redressal Commission
Mr. Gajanan R. Govarikar vs Ruby Hall Clinic on 28 January, 2015
Daily Order BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI Complaint Case No. CC/02/180 1. MR. GAJANAN R. GOVARIKAR PUNE. ...........Complainant(s) Versus 1. RUBY HALL CLINIC PUNE. ............Opp.Party(s) BEFORE: HON'BLE MR. Shashikant A. Kulkarni PRESIDING MEMBER HON'BLE MR. Narendra Kawde MEMBER For the Complainant: None For the Opp. Party: Adv.Manjusha Kulkarni ORDER Per Hon'ble Narendra Kawde, Member [1] None is present for the complainant though duly served. Adv.Manjusha Kulkarni is present for the opponent. She states that complainant is no more. However, no document is placed on record to that effect. Notice sent to the complainant has been duly served, but signature of the receiver does not tally with the signature available in the complaint compilation. On earlier occasion, none remained present for the complainant. It appears that the complainant is not interested in prosecution of the complaint. In view of this, matter stands dismissed in default. No order as to costs.
Pronounced Dated 28th January, 2015. [HON'BLE MR. Shashikant A. Kulkarni] PRESIDING MEMBER [HON'BLE MR. Narendra Kawde] MEMBER