State Consumer Disputes Redressal Commission
Dadaso Dr.N.M.Kabare Nagari Sahakari ... vs Bhaulal Mahadu Chaudhari, on 14 October, 2013
1 F.A.No.:197/2013
Date of filing :12.07.2013
Date of order :14.10.2013
MAHARASHTRA STATE CONSUMER DISPUTE REDRESSAL
COMMISSION,MUMBAI, CIRCUIT BENCH AT AURANGABAD.
FIRST APPEAL NO. :197 OF 2013
IN COMPLAINT CASE NO.: 792 OF 2010
DISTRICT CONSUMER FORUM :JALGAON.
Dadaso Dr.N.M.Kabare Nagari Sahakari
Bank Ltd., Erandol,
Tq.Erandol, Dist.Jalgaon,
Now under liquidation
through it's Liquidator,
Anil Ramesh Vispute,
Serving as Authorised Officer/Liquidator
R/o Erandol, Tq.Erandol,
District Jalgaon. ` ...APPELLANT
VERSUS
1.Bhaulal Mahadu Chaudhari, R/o Behind Marathi Mulnchi Shala No.1, Kasoda, Tq.Erandol, Dist.Jalgaon.
2. Vijay Bhaulal Chaudhari, R/o as above.
3. Sau.Shobhana Bhaulal Chaudhari, R/o as above.
4. Sau.Ratnamala Dnyaneshwar Chaudhari, R/o as above.
5. Ashok Bhaulal Chaudhari, R/o as above.
6. Sau.Leena Ashok Chaudhari, R/o as above.
7. Santosh Bhaulal Chaudhari, R/o as above. ...RESPONDENTS.
2 F.A.No.:197/2013CORAM : Mr.S.M.Shembole, Hon`ble Presiding Judicial Member.
Smt.Uma S.Bora, Hon`ble Member. Mr.K.B.Gawali, Hon`ble Member.
Present : Adv.Shri.S.K.Naikwade for appellant, Respondent No.1 in person.
O R A L JUDGMENT (Delivered on 14th October 2013) Per Mr.S.M.Shembole, Hon`ble Presiding Judicial Member.
Adv.S.K.Naikwade for the appellant is present. Respondent No.1 Bhaulal Mahadu Chaudhari for himself and other respondents is present. He has submitted that he has received the entire amount of award. Therefore learned counsel for the appellant has filed withdrawal purshis. He has also submitted that pending appeal appellant has complied impugned order by making payment to the respondents and therefore appellant does not want to proceed with the appeal. Hence appeal is disposed of for want of prosecution. No order as to cost.
Sd/- Sd/- Sd/- K.B.Gawali, Uma S.Bora, S.M.Shembole, Member Member Presiding Judicial Member Mane