State Consumer Disputes Redressal Commission
Vinayak Krushnarao Dahake vs Amaravati Dist.Central Co.Op.Bank on 24 February, 2014
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/08/323
(Arisen out of
Order Dated 21/01/2008 in Case No. CC/07/164 of District None)
1.VINAYAK KRUSHNARAO DAHAKE
2. SAU.CHANDA VINAYAK DAHAKE Both R/o Wathoda Shukleshwar, Tah.
Bhatkuli, Distt. AMARAVATI ...........Appellant(s) Versus
1. Branch Manager, AMARAVATI DIST.CENTRAL CO.OP.BANK Br.Wathoda Shukleshwar, Tah.,Bhatkuli, Distt.
AMARAVATI
2. Chief Manager, Head Quarter, AMARAVATI DIST.CENTRAL CO.OP.BANK Amravati.
...........Respondent(s) BEFORE:
HON'ABLE MR. B.A.Shaikh PRESIDING MEMBER HON'ABLE MR. S.B.SAWARKAR MEMBER PRESENT:
None ......for the Appellant ORDER (Passed on 24/02/2014) None present for both the sides. Perusal of earlier daily proceedings shows that none had appeared for the appellant on last three dates i.e.3.10.2013, 17/2/2014 and 21/2/2014 for final hearing. The appellant has also not filed WNA though sufficient opportunity has been granted to him. Hence the appeal deserves to be dismissed. Appeal be recalled at 3.00 p.m. for order.
The matter is recalled at 3.30 p.m. today. Presently also none appeared for the appellant. Hence the appeal is dismissed in default.
[HON'ABLE MR.
B.A.Shaikh] PRESIDING MEMBER [HON'ABLE MR.
S.B.SAWARKAR] MEMBER