State Consumer Disputes Redressal Commission
S.S. Guru, Proprietor vs The S.T. Courier Service, The Managing ... on 29 June, 2022
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, CHENNAI BEFORE Hon'ble THIRU. JUSTICE R. SUBBIAH :: PRESIDENT Thiru.R.VENKATESA PERUMAL :: MEMBERCC. No. 89/2013
DATED THIS THE 29TH DAY OF JUNE 2022 Mr.S.S.Guru, Proprietor, M/s Akash Jari Enterprises, No.61, Sathiyam Nagar, 1st Floor, Kumbakonam - 621 001 ..Complainant Vs
1.The Managing Director, The S.T.Courier Service, 199, Hariyan street, C.Pallavaram, Chennai - 600 043
2. The Manager, The S.T.Courier Service, 79, 1st floor, R.Krishnanagar main road, Kallukkudi, Trichy.
3. The Manager, S.T.courier service, 23, Kaliyamman koil street, (old bus stand) Kumbakonam - 612 001
4. The Manager, S.T.courier service, 2, APJ complex, Kamaraj Nagar, Near Abirami Hotel, Kanchipuram HO, Kanchipuram - 631 501 ..opposite parties Counsel for the complainant : M/s E.Gopalakrishnan Counsel for the ops 1 to 4 : M/s M.Jayakumar This complaint is coming on before us for hearing today, this commission made the following order in open court:-
Docket order No representation for complainant. Opposite parties present. This complaint is posted today for appearance of complainant and for arguments in list or for dismissal. when the matter was called at 11.00 A.M, the complainant was not present, hence passed over and called again at 12.30 noon, then also the complainant has not appeared. Hence we are of the view that keeping the complaint pending is of no use as the complainant is not interested in prosecuting the case. The complaint is dismissed for default. No order as to cost.
Sd/- Sd/- R.VENKATESAPERUMAL R.SUBBIAH MEMBER PRESIDENT