State Consumer Disputes Redressal Commission
Ismail Construction Company(P) Ltd., vs Ravi Shankar Shukla S/O Lalit & Others on 16 December, 2013
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/02/113
(Arisen out
of Order Dated 12/11/2001 in Case No. CC/1997/404 of
District Forum, Nagpur)
Ismail Construction Company(P) Ltd.,
101, New Bazar, First Floor,
Besides Karachi Stores, Sadar,
Nagpur-01 through it's Director,
Shri Mohamad
Ismail S/o Shaikh
Ibrahim, R/o. Sadar,
Nagpur.
...... Appellant(s)
Versus
1.Ravi Shankar Shukla s/o Lalit Shukla, R/o. Quarter No. 4/52, Seminary Hills, Nagpur.
2. S.K. Sirajuddin, R/o. 25-P/62, G.W.T. Street, Borgaon, Nagpur-440 013.
3. The Managing and other Partners Of M/s. The Construction World Real Estates Corporation, 101, New Bazar, First Floor, Besides Karachi Stores, Sadar, Nagpur-440 001.
4. Shri Rajesh Krishnarao Yawalkar, R/o. Village & Post Mohpa, Tah. Kalmeshwar, Distt. Nagpur.
5. Nagpur Municipal Corporation, Civil Lines, Nagpur through Commissioner, N.M.C. ...... Respondent(s) BEFORE:
HON'ABLE MR. B.A.Shaikh PRESIDING MEMBER HON'BLE MR.N. ARUMUGAM MEMBER PRESENT:
ORDER (Delivered on 16/12/2013) PER SHRI B.A. SHAIKH, HON'BLE PRESIDING MEMBER.
None present for the appellant and respondent Nos. 1 to 4. Adv. Mr. A.P.J.P. Dube appeared for the respondent No.5 and he made a grievance that he has not received copy of appeal compilation from the appellant. Moreover, on last date also appellant's Adv. had appeared at late hour when the appeal was recalled for appropriate order. On last date direction was given to the appellant to file 2 set of the appeal compilation for the use of this Commission. The said direction is not complied. Therefore, appeal deserves to be dismissed in default. Appeal be recalled at 3.00 p.m. for order.
Appeal is recalled at 3.45 p.m. for order. Presently also none appeared for the appellant. Hence, the appeal is dismissed in default.
Dated:- 16/12/2013.
[HON'ABLE MR. B.A.Shaikh] PRESIDING MEMBER [ HON'BLE MR.N. ARUMUGAM] MEMBER ay