State Consumer Disputes Redressal Commission
Shivaji Rangnath Khilari, vs Wasan Automobiles, on 5 February, 2014
1 F.A.No.:67/2010
Date of filing :29.01.2010
Date of order :05.02.2014
MAHARASHTRA STATE CONSUMER DISPUTE REDRESSAL
COMMISSION,MUMBAI, CIRCUIT BENCH AT AURANGABAD.
FIRST APPEAL NO. :67 OF 2010
IN COMPLAINT CASE NO.: 517 OF 2009
DISTRICT CONSUMER FORUM :AHMEDNAGAR.
Shivaji Rangnath Khilari,
R/o Kharwandi, Tq.Newasa,
Dist.Ahmednagar. ...APPELLANT
VERSUS
1. The Manager,
Wasan Automobiles,
At Sahyadri chowk, MIDC Nagpur,
Tq. & Dist.Ahmednagar.
2. Mahindra & Mahindra Ltd.,
Aakurdi Road, Kantiwali Estate,
Mumbai - 400 101. ...RESPONDENTS
CORAM : Mr.S.M.Shembole, Hon`ble Presiding Judicial
Member.
Smt.Uma S.Bora, Hon`ble Member.
Present : None for appellant, Adv.Shri.D.E.Padwale for respondent No.2.
O R A L JUDGMENT (Delivered on 5th February 2014) Per Mr.S.M.Shembole, Hon`ble Presiding Judicial Member.
1. Appellant Shri.Shivaji Khilari as well as his counsel Shri.Hemant Dhage are absent. Adv.D.E.Padwale for respondent No.2 2 F.A.No.:67/2010 is present. None for respondent No.1 is present. On last date it was directed to issue fresh notice to respondent No.1 as Adv.Zarekar reported to be dead. But no notice is issued. Private notice was also permitted. Appellant as well as his counsel Shri.Hemant Dhage are absent. On last date also they were absent. However, proxy Adv.C.A.Jadhav had appeared on behalf of Adv.Shri.Dhage for appellant and given undertaking to file V.P. on adjourned dated. Today nobody for the appellant is present. No authority letter is filed by proxy Adv.Jadhav. Therefore appeal deserves to be dismissed for default.
2. Moreover, we have perused the copy of impugned judgment and order and also copies of complaint, written version and other documents and we find that judgment and order is just and legal. Hence on any count appeal deserves to be dismissed and accordingly it is dismissed.
Sd/- Sd/- Uma S.Bora, S.M.Shembole, Member Presiding Judicial Member Mane