State Consumer Disputes Redressal Commission
Lodha Developers vs The Consumer Welfare Association on 1 December, 2010
BEFORE THE HON
BEFORE
THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal No. A/10/723
(Arisen out
of order dated 30/04/2010 in Case No. 144/09 of District Mumbai)
1. LODHA
DEVELOPERS 216 SHAH & NAHAR INDUSTRIAL ESTATE DR E MOSES ROAD WORLI MUMBAI
MUMBAI MAHARASHTRA
....Appellant
Versus
1. THE
CONSUMER WELFARE ASSOCIATION 402 B WING ASHOK COMPLEX JUSTICE RANADE ROAD
DADAR MUMBAI
MAHARASHTRA
....Respondent
BEFORE
:
Hon'ble Mr. P.N. Kashalkar , PRESIDING MEMBER
Hon'ble Mr. Dhanraj Khamatkar , Member PRESENT:
Mr.Uday Wavikar, Advocate for the Appellant None for the Respondent *JUDGEMENT/ORDER Per Shri P.N. Kashalkar, Honble Presiding Judicial Member Advocate Mr.U.B. Wavikar for the appellant makes a statement that since the matter has been settled by his client out of Commission, he does not want to prosecute the appeal. Respondent is absent probably because the matter is already settled. We therefore permit Advocate Mr.Wavikar to withdraw the appeal. As such, we pass the following order :-
-: ORDER :-
1.
Appeal stands dismissed as withdrawn.
2. No order as to costs.
3. Copies of the order be furnished to the parties.
Pronounced Dated the 01 December 2010 [Hon'ble Mr. P.N. Kashalkar] PRESIDING MEMBER [Hon'ble Mr. Dhanraj Khamatkar] Member dd