State Consumer Disputes Redressal Commission
Dadaso Dr.N.M.Kabare Nagari Sahakari ... vs Dr.Shantaram Vaman Thakare, on 14 October, 2013
1 F.A.No.:196/2013
Date of filing :12.07.2013
Date of order :14.10.2013
MAHARASHTRA STATE CONSUMER DISPUTE REDRESSAL
COMMISSION,MUMBAI, CIRCUIT BENCH AT AURANGABAD.
FIRST APPEAL NO. :196 OF 2013
IN COMPLAINT CASE NO.: 794 OF 2010
DISTRICT CONSUMER FORUM :JALGAON.
Dadaso Dr.N.M.Kabare Nagari Sahakari
Bank Ltd., Erandol,
Tq.Erandol, Dist.Jalgaon,
Now under liquidation
through it's Liquidator,
Anil Ramesh Vispute,
Serving as Authorised Officer/Liquidator
R/o Erandol, Tq.Erandol,
District Jalgaon. ` ...APPELLANT
VERSUS
1.Dr.Shantaram Vaman Thakare,
2. Dr.Pravin Shantaram Thakare,
3. Sau.Manjusha Pravin Thakare,
4. Sau.Meerabai Shantaram Thakare,
5. Dr.Ashwinkumar Shantaram Thakare,
6. Sau.Manisha Ashwinkumar Thakare, All R/o Kasoda in front of Balaji Temple, Kasoda, Tq.Erandol, Dist.Jalgaon. ...RESPONDENTS.
CORAM : Mr.S.M.Shembole, Hon`ble Presiding Judicial Member.
Smt.Uma S.Bora, Hon`ble Member.
Mr.K.B.Gawali, Hon`ble Member.
2 F.A.No.:196/2013Present : Adv.Shri.S.K.Naikwade for appellant, Respondent No.1 in person.
O R A L JUDGMENT (Delivered on 14th October 2013) Per Mr.S.M.Shembole, Hon`ble Presiding Judicial Member.
Adv.S.K.Naikwade for the appellant is present. Respondent No.1 Dr.Shantaram Thakare for himself and other respondents is present. He has submitted that he has received the entire amount of award. Therefore learned counsel for the appellant has filed withdrawal purshis. He has also submitted that pending appeal appellant has complied impugned order by making payment to the respondents and therefore appellant does not want to proceed with the appeal. Hence appeal is disposed of for want of prosecution. No order as to cost.
Sd/- Sd/- Sd/- K.B.Gawali, Uma S.Bora, S.M.Shembole, Member Member Presiding Judicial Member Mane