State Consumer Disputes Redressal Commission
M Tech Development Ltd. vs Pushpa Singh on 30 January, 2017
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010 First Appeal No. A/2012/1880 (Arisen out of Order Dated in Case No. of District State Commission) 1. M Tech Development Ltd. a ...........Appellant(s) Versus 1. Pushpa Singh a ...........Respondent(s) BEFORE: HON'BLE MR. Vijai Varma PRESIDING MEMBER HON'BLE MR. Mahesh Chand MEMBER For the Appellant: For the Respondent: Dated : 30 Jan 2017 Final Order / Judgement
ORAL State Consumer Disputes Redressal Commission U.P., Lucknow.
Appeal No.1880 of 2012 M Tech Developers Pvt. Ltd. through its Authorized Signatory Shri Arunendra Singh, S/o Ram Nathi Singh, R/o 5/118, Vinay Khand, Gomti Nagar, Lucknow. ....Appellant.
Versus Pushpa Singh w/o Shri Khem Pal Singh, R/o 2/672, Vivek Khand, Gomti Nagar, Lucknow. ...Respondent.
Present:-
1- Hon'ble Sri Vijai Varma, Presiding Member.
2- Hon'ble Sri Mahesh Chand, Member.
None responds.
Date 30.1.2017 JUDGMENT
(Delivered by Sri Vijai Varma, Member) Case called out. None responds. Steps have not been taken by the counsel for the appellant for service of notice over the respondent and on the last date, a last chance was given to the appellant for the same.
In fact, none is appearing from the side of the appellant for the last many dates. Since the steps have not been taken by the appellant for issuance of notice to the respondent, therefore, there is no option but to dismiss the appeal for not taking the steps and for default of the appellant.
ORDER The appeal is dismissed. The parties shall bear their own costs.
Certified copy of the judgment be provided to the parties in accordance with rules.
(Vijai Varma) (Mahesh Chand) Presiding Member Member Jafri PA II Court No.5
[HON'BLE MR. Vijai Varma] PRESIDING MEMBER [HON'BLE MR. Mahesh Chand] MEMBER