State Consumer Disputes Redressal Commission
M/S.Manisha Infrastructure Pvt. Ltd & ... vs Icici Lombard General Insurance Co.Ltd on 16 August, 2013
1 CC/12/2010
Date of filing :23/07/2010
Date of order :16/08/2013
MAHARASHTRA STATE CONSUMER DISPUTE REDRESSAL
COMMISSION,MUMBAI, CIRCUIT BENCH AT AURANGABAD.
IN COMPLAINT CASE NO.: 12 OF 2010
M/s.Manisha Infrastructure Pvt. Ltd & S.S.Fabricator,
Through its Authorised Signatory,
Dilip Bhanudas Chavan
R/o.319,Labh Chambers Station road,
Aurangabad 43100. Complainant
VERSUS
1.ICICI Lombard General Insurance Co.Ltd Through its Manager (General Operation) Interface 11, 4th Floor, Malad Link road, Malad(W), Mumbai 400 064.
2. ICICI Lombard General Insurance Co.Ltd Aurangabad Branch through its Manager, Alaknanda Ist & II nd Floor, Adalat road, Aurangabad 431 001. Opponents CORAM : Mr.S.M.Shembole, Hon`ble Presiding Judicial Member.
Mr.K.B.Gawali, Hon`ble Member.
O R A L O R D E R Date 16/08/2013 Per.Mr.S.M.Shembole Hon'ble Presiding Judicial Member.
1. None for the complainant is present, its counsel Shri.P.P.Dawalkar is also absent. The record reflects that nobody for the complainant is present since 22/04/2013. Copies of some of the documents are also not supplied by the complainant on earlier date 22/04/2013. On last date, the matter was adjourned till today by way of last chance but today also nobody for complainant is present. Therefore, there is no alternative except to dismiss the complaint in default. Hence, it be recalled at 3.30 p.m. for order.
2 CC/12/2010
2. Matter is recalled at 3.45 p.m. but nobody for the complainant turned up. Adv.Shri.R.H.Dahat for the complainant is present. The complaint is dismissed in default. No order as to cost.
K.B.Gawali S.M.Shembole Member Presiding Judicial Member Patil A.H. Steno H.G.