State Consumer Disputes Redressal Commission
Shri. Narasiha Eknath Kulkarni vs Shri. Shrikant Anant Bapat & Ors. on 13 December, 2011
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal
No. A/06/648
(Arisen out
of Order Dated 22/02/2006 in Case No. 353/2004 of District Solapur)
1.Shri. Narasiha Eknath Kulkarni R/o. 47/B, Antrolikar Nagar, Solapur.
Solapur Maharashtra ...........Appellant(s) Versus
1. Shri. Shrikant Anant Bapat R/o. 679, South Kasba, Solapur.
Solapur Maharashtra
2. Bhagyoday Grahak Bhandar and Bhagyoday Tours and Travels R/o. 622, South Kasba, Solapur Solapur Maharashtra
3. Shri. Sadashiv Gangadhar Vaidya R/o. 622, South Kasba, Solapur Solapur Maharashtra ...........Respondent(s) BEFORE:
Hon'ble Mr. S.R. Khanzode PRESIDING MEMBER Hon'ble Mr. Dhanraj Khamatkar Member PRESENT:
Both parties are absent.
ORAL ORDER Per Shri S.R. Khanzode, Honble Presiding Judicial Member Both parties are remaining absent in spite of notice published on the Notice Board as well as on the Internet Board of this Commission. Intimation of todays date was also given by way of abundant precaution by Post through this Commission to both the parties on 18/11/2011. Both parties are absent even today. Hence, the order :-
-:
ORDER :-
1. Appeal stands dismissed for default.
2. No order as to costs.
3. Copies of the order be furnished to the parties.
Pronounced Dated 13th December 2011.
[Hon'ble Mr. S.R. Khanzode] PRESIDING MEMBER [Hon'ble Mr. Dhanraj Khamatkar] Member dd