State Consumer Disputes Redressal Commission
M/S Nerkar Developers vs Smt Rohini Bhalchandra Murhar & Anr. on 27 January, 2014
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, CIRCUIT BENCH AT NAGPUR STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, CIRCUIT BENCH AT NAGPUR 5th Floor, Administrative Building No. 1 Civil Lines, Nagpur-440 001 First Appeal No. A/07/491 (Arisen out of Order Dated 21/03/2007 in Case No. CC/06/125 of District Nagpur) M/s Nerkar Developers Through its Partner Shri Bhaurao Dhondbaji Nerkar R/o Plot No.261-A, Laxminagar, Nagpur ...........Appellant(s) Versus 1.
Smt Rohini Bhalchandra Murhar
2. Dr. Bhalchandra Balkrishna Murhar Both R/o C/o Rajni Niwas Plot No.7, Vyankatesh Nagar, Khamla Road, Nagpur ...........Respondent(s) BEFORE: Hon'ble Mr. B.A.Shaikh Presiding Member Hon'ble Mr.N. Arumugam Member PRESENT: Mr S.B.Solat, Advocate for the Appellant Mr D M Gabhane, Advocate for the Respondent ORDER (Passed on 27.01.2014) Per Mr B A Shaikh, Honble Presiding Member Adv. Mr S B Solat is present for the appellant. Adv. Mr D M Gabhane is present for the respondent. Adv. Mr Solat filed a Pursis on last date stating that Shri Bhaurao Dhondbaji Nerkar, who filed the present appeal, died on 07.09.2013 and he has no further instruction from his Legal Representatives in this appeal. He also made similar statement orally before us.
In view of the said Pursis, it is clear that the appellant died on 07.09.2013 and the Legal Representatives are not brought on record till this date.
Hence, appeal is dismissed as abated.
[ B. A. SHEIKH] PRESIDING MEMBER [ N. ARUMUGAM] MEMBER sj