State Consumer Disputes Redressal Commission
Mr.Kanti Kumar Kanoria vs General Motors India Ltd. & Anr. on 8 July, 2008
CONSUMER DISPUTES REDRESSAL COMMISSION CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, MUMBAI FIRST APPEAL NO. 413 OF 2008 Date of filing : 15/03/2008 @ MISC. APPL. NO. 641 OF 2008 Date of order : 08/07/2008 IN CONSUMER COMPLAINT NO. 395 OF 2006 DISTRICT CONSUMER FORUM : SOUTH MUMBAI Mr.Kanti Kumar Kanoria 4, Kanoria House, Worli Seaface North A.G. Road, Worli, Mumbai-400 025. Appellant/org. complainant V/s. 1.
General Motors India Ltd.
Trade Avenue, B-201, 2nd floor, Near L.T. Health Centre, Andheri (E), Mumbai-400 059.
2. Fortpoint Automotive Pvt. Ltd.
Hindustan Mills Compound, Dr.Anandrao Nair Marg, Near Jacob Circle, Saat Rasta, Mahalaxmi, Mumbai 400 011. Respondents/org. O.Ps.
Corum : Shri P.N. Kashalkar, Honble Presiding Judicial Member Smt. S.P. Lale, Honble Member Present: Mr.S.N. Bulbule, Advocate for the appellant.
Mr.S.S. Mankame, Advocate for the respondent No.1.
Mr.Narendra Deorukhkar, respondent No.2 in person.
- : ORAL ORDER :-
Per Shri P.N. Kashalkar, Honble Presiding Judicial Member We heard Mr.S.N. Bulbule, Advocate for the appellant, Mr.S.S. Mankame, Advocate for the respondent No.1 and Mr.Narendra Deorukhkar, respondent No.2 in person.
The appellant can file restoration application before the same Forum since the complaint was dismissed for default and not decided on merits.
-: ORDER :-
1. Appellant is allowed to withdraw this appeal.
2. No order as to costs.
3. Misc. Appl. No.641/2008, which is for stay stands disposed of.
4. Copies of the order be furnished to the parties.
(S. P. Lale) (P.N. Kashalkar) Member Presiding Judicial Member