State Consumer Disputes Redressal Commission
Shri. Shrikant N. Erandole vs 1. Dr. G.S.Kulkarni Shardha Surgical ... on 9 September, 2014
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE HON'BLE STATE CONSUMER DISPUTES
REDRESSAL
COMMISSION, MAHARASHTRA,
MUMBAI
First Appeal No. A/99/1434
(Arisen out of Order Dated 30/06/1999 in Case
No.68/1999 of District Forum, Sangli)
1.SHRI. SHRIKANT N. ERANDOLE BAZAR PETH, BUDHAGAON, TAL MIRAJ, DIST. SANGLI ...........Appellant(s) Versus
1. DR. G.S.KULKARNI SHARDHA SURGICAL AND ACCIDENT HOSPITAL, DR. AMBEDKAR RD, SANGLI
2. DR.SUHAS S. SHAH, CONSULTING ORTHOPEDIC SURGEON, EMPIRE CLINIC, 2, EMPIRE HOUSE, ERALA, S.V.ROAD, VILE PARLE (WEST) MUMBAI 400 056.
...........Respondent(s) BEFORE:
HON'BLE MR. P.B. Joshi PRESIDING MEMBER HON'BLE MR. Narendra Kawde MEMBER For the Appellant:
None For the Respondent:
None ORDER Per Hon'ble Mr.Narendra Kawde, Member [1] This appeal was lying on sine-die list which was taken out. Notices were issued to both the parties. Notice of the appellant is returned back with endorsement "not found". Notice sent to the respondent no.1 is duly served and notice sent to the respondent no.2 received back with endorsement 'left'. Present appeal is pending since 1999. No latest address of the appellant is available with this Commission. Appellant has not informed its latest address to the Commission. It is not desirable to prolong the old matter when the appellant is not interested to contest the appeal diligently. No one turned up on behalf of the appellant to make enquiry about progress of this appeal. Hence, appeal stands dismissed in default. No order as to costs.
Pronounced on 9th September, 2014 [HON'BLE MR.
P.B. Joshi] PRESIDING MEMBER [HON'BLE MR. Narendra Kawde] MEMBER