State Consumer Disputes Redressal Commission
Saptashrunga Developers Pvt. Ltd. vs Ravindrakumar Sundarlal Chandana & ... on 16 July, 2011
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
STATE CONSUMER
DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH
AT NAGPUR
5 TH FLOOR,
ADMINISTRATIVE BUILDING NO. 1
CIVIL LINES,
NAGPUR-440 001
First Appeal
No. A/08/609
(Arisen out of Order Dated 28.05.2008 in Case
No.CC/08/19 of District Forum, Nagpur)
1.SAPTASHRUNGA DEVELOPERS PVT. LTD.
PLOT NO. 206, TUKDOJI CHOWK, MANEWADA CEMENT ROAD, NAGPUR THROUGH ITS DIRECTOR - SHRI ANIL M. KALE ...........Appellant(s) Versus
1. RAVINDRAKUMAR SUNDARLAL CHANDANA R/O. BUNGLOW NO. 12, SAPTASHRUNGI VIHAR, H.B.ESTATE, SONEGAON, NAGPUR-25.
2. SMT. ALKA RAVINDRAKUMAR CHANDANA R/O. BUNGLOW NO. 12, SAPTASHRUNGI VIHAR, H. B. ESTATE, SONEGAON, NAGPUR -
25. MAHARASHTRA ...........Respondent(s) BEFORE:
HON'BLE P.N.KASHALKAR PRESIDING MEMBER HON'BLE N. ARUMUGAM MEMBER PRESENT:
Adv.Mr S B Solat ......for the Appellant None ......for the Respondent ORDER Per Mr P N Kashalkar, Honble Presiding Judicial Member Adv. Mr S B Solat for the appellant. None for the respondent.
Adv.
Mr S B Solat for appellant wants to withdraw this appeal since the dispute has been settled in between the parties out of Commission.
We permit Adv. Mr Solat to withdraw this appeal and the amount deposited while filing this appeal in this Commission be refunded to the appellant. Registrar to give refund of amount with accrued interest to the appellant forthwith.
Accordingly, appeal is disposed of as withdrawn.
Copy of this order be supplied to the parties free of cost.
Pronounced on 16.07.2011.
[ HON'BLE P.N.KASHALKAR] PRESIDING MEMBER [ HON'BLE N. ARUMUGAM] MEMBER sj