State Consumer Disputes Redressal Commission
Dilip Govindraoji Gudhadhe vs Janardhan Ramchandraji on 11 December, 2012
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
Revision Petition No. RP/09/94
(Arisen out of Order Dated 28/07/2009 in Case No. EP/65/08 of
District None)
1.DILIP GOVINDRAOJI GUDHADHE R/O KHARTALEGAON TQ. BHATUKALLI , DISTT. AMRAVATI AMRAVATI, MAHARASTRA
2. SAU. MANGLATAI MANOHARRAO BAKSHI R/O OPP. TO POLICE COMMISSIONER , S BANGLOW CAMP.
AMRAVATI MAHARASTRA
3. RAMESH GANESHRAOJI PANDE, R/O JAIRAM NAGAR , SHANKAR NAGAR ROAD , AMRAVATI MAHARASTRA
4. B.K. PANDE R/O DEEP NAGAAR , NO 1 CHATRI TALAV ROAD AMRAVATI MAHARASTRA
5. RAVINDRA DASHRATHRAO VIRULKAR , R/O LAGHUVETAN COLONEY , CONGRESS NAGAR ROAD AMRAVATI MAHARASTRA
6. SUDHAKAR PANDURANGJI NERKAR R/O SADHANA COLONEY ,DASTUR NAGAR , AMRAVATI MAHARASTRA
7. SUBHASH GOPALRAOJI SINGARU, SADHANA COLONEY , DASTUR NAGAR AMRAVATI MAHARASTRA
8. SAU, MADHAVI MUKUND MORONE , R/O EKVIRA VIDYUT COLONEY BHATWADI SATURNA AMRAVATI MAHARASTRA
9. NITIN BABURAOJI HIWASE R/O JEEVAN CHHAYA COLONEY RUKHMINI NAGAR AMRAVATI MAHARASTRA
10. RAMESHWAR LAXAMANRAO VIDHALE R/O SAURABHA COLONEY KATHORA NAKA-AMRAVATI MAHARASTRA
11. RAVINDRA ASHOKRAO DESHMUKH, MOTI NAGAR , AMRAVATI MAHARASTRA
12. KU. KUNDATAI PRABHAKARAO BHAGWAT, R/O AMBAPETH AMRAVATI MAHARASTRA ...........Appellant(s) Versus
1. JANARDHAN RAMCHANDRAJI WATHODKAR, R/O DEEP NAGAR NO, 03 NEAR EKNATH CIHAR AMRAVATI MAHARASTRA
2. SAMRUDHI MADHYAVARTI SAHAKARI GRAHAK BHANDAR MARYADIT , THROUGH, IT,S PRESIDENT.
GALLI NO, 07 , KALYAN NAGAR AMRAVATI MAHARASTRA
3. SHRI DINKAR WAMANRAOJI CHAUDHARI PRESIDENT , SAMRUDHI MADHAVARTI SAHAKARI GRUHA BHANDAR MARYADIT, AMRAVATI MAHARASTRA ...........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 Petitioner None ......for the Respondent ORDER (Passed on 11/12/2012) Revision Petitioner as well as his counsel Shri.Kalantri are absent. Respondent as well as his counsel Shri. Rathi are also absent. On last date, Adv.Ratho had submitted that the Revision Petitioner has already complied the order and as such execution petitions pertaining to Rev.Petition No.95/09 and Rev.Petition No.98/09 have already been withdrawn. However, Adv.Kalantri for the Rev.Petitioners sought time to verify and confirm this fact from his client. However, today Revision Petitioner as well as his counsel Shri.Kalantri are absent. Therefore we have no hesitation to accept the submission of Adv.Rathi for the Respondents that the Revision Petitioner has already complied the impugned order and, therefore, the Revision Petitions became infructuous. Hence the Revision Petition is dismissed.
No orders as to costs.
[ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [ HON'BLE MR.N. ARUMUGAM] MEMBER