State Consumer Disputes Redressal Commission
Mr. Prakash G. Yadav And Ors. vs Applied Research For Engineering ... on 22 August, 2019
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STATE CONSUMER DISPUTES REDRESSAL COMMISSION
MAHARASHTRA, MUMBAI
APPEAL NO.A/01/07
1.Shri. Prakash Gopal Yadav, H.No.408, Gadgil Plot, Samdoli Road, Gopal Niwas, Sangliwadi, Tal. Miraj, Dist. Sangli.
2. Shri. Vilas Govind Mohite, Mangalmurti Road, Hirgude Plot, Sangliwadi, Tal. Miraj, Dist. Sangli.
3. Shri. Pandurang Appaji Inamdar, R/o. Eka Janardan Plot No.7, Tanang Miraj Phata, Tanang, Tal. Miraj, Dist. Sangli,
4. Shri.Babasaheb Umaji Mohite, R/o. Near Water Tank, Kupwad, Tal. Miraj, Dist. - Sangli.
5. Shri. Ganpati Shivgonda Patil, Mouje - Digraj, Tal. Miraj, Dist. Sangli.
6. Shri. Ashok Vithoba Sutar, R/o. Anjani, Tal. Tasgaon, Appellants/ Dist. Sangli. (Org. Complainants) Vs.
1. Applied Research for Engineering Pvt. Ltd., Industrial Plot No.59, Govindraj Marathe Industrial Estate, Tal. Miraj, Dist. Sangli.
2. Ass. Commissioner, Employees Provident Fund, Provident Fund Bhavan, CTS No.238/6, E Ward, Tarabai Park, Kolhapur, Dist - Kolhapur.
3. ARE Educational Equipment Pvt. Ltd., Industrial Plot No.59, Govindraj Marathe Industrial Estate, .....Respondents/ Tal. Miraj, Dist. Sangli. (Org. Opposite Parties) 2 BEFORE:
Usha Thakare, Hon'ble Presiding Judicial Member ORAL ORDER (22/08/2019) Per Mrs.Usha Thakare, Presiding Judicial Member This appeal was taken out from sine-die list. Notices were sent to both the parties. Notices duly served to appellants. Appellant- Mr.Prakash G. Yadav , appellant-Vilas Mohite, appellant-Pandurang Inamdar, appellant-Ganpati Patil, appellant-Ashok Sutar. Notices are also served to respondent nos.1 and 3. Track report shows that notices are duly served to appellant no.4. In spite of receipt of notices, appellants failed to appear before this Commission. Appellants were directed to appear before this Commission on 25/04/2019. No one appeared before this Commission in spite of receipts of notices. It is not desirable to prolong old matter when appellants are not at all diligent. They should have attended the matter and should have made submission pertaining to merits of the appeal. On 25/02/2019, it was made clear that 'issue notice for final hearing or dismissal. R/o 25/04/2019'. The appellants failed to appear and make submission on merit. Hence, appeal is dismissed in default. No order as to costs.
Pronounced on 22nd August, 2019. [Usha Thakare] Presiding Judicial Member aj