State Consumer Disputes Redressal Commission
Kamalbabu Chordia vs Kushab C. Itware And Vishwas on 13 February, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, CIRCUIT BENCH, NAGPUR 5th floor, Administrative Building, Civil Lines, Nagpur-01 First Appeal No.A/01/1724 (Not in confonet) (Arisen out of Order Dated null in Case No. of District ) Kamalbabu Chordia Dealer Sonalika Diesel Engine Thresher, Main Road, Hinganghat Dist.Wardha Vs. 1.
Kushab C. Itware and Vishwas Champat Itware R/o Sujatpur Post Mandgaon, Tah.Samudrapur Dist.Wardha
2. Manager, Bank of India, Branch Mandgaon, Tah.Samudrapur Dist.Wardha BEFORE:
HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE Mr. N.Arumugam MEMBER PRESENT:
None ......for the Appellant Adv.Taksande ......for the Respondent ORDER Appellant and his counsel are absent. Adv.Taksande for the Respondent is present. However, her VP is not on record. She undertakes to file the same on next date. Record reflects that the appellant as well as his counsel are absent since 30/11/2009. Therefore, the appeal deserves to be dismissed in default. Accordingly the appeal is dismissed in default. No order as to costs.
Delivered on 13/2/2012 [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [HON'BLE Mr. N.Arumugam] MEMBER