State Consumer Disputes Redressal Commission
M/S.Laxmi Mechanical Work Shop ... vs 1.Maharashtra Industrial Development ... on 3 February, 2014
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Complaint
Case No. CC/13/528
M/s.Laxmi Mechanical Work Shop Pvt.Ltd.
Plot No.S-14, T-Block, MIDC, Bhosari,
Pune 411 026 through its Managing Director, Mr.Ketan
C. Vithalani
...........Complainant(s)
Versus
1.Maharashtra Industrial Development Corporation (MIDC), Udyog Sarathi, Mahakari Caves Road, Andheri East, Mumbai Through Chief Executive Officer
2. The Regional Officer, Maharashtra Industrial Development Corporation (MIDC) 1st floor, Jog Centre, Mumbai, Pune Road, Wakadewadi, Pune 411 003.
............Opp.Party(s) BEFORE:
HONABLE MR. P.B.Joshi, PRESIDING JUDICIAL MEMBER HONABLE MR. Narendra Kawde, MEMBER PRESENT:
Mr.Tushar Jadhav-advocate for the complainants.
ORDER Per Honble Mr.P.B.Joshi, Presiding Judicial Member Adv.Tushar Jadhav is present for the complainant. Pursis for permission to withdraw the consumer complaints is moved on behalf of the complainant. Said application is signed by Adv.Tushar Jadhav. The complainant does not want to proceed with the complaint and wants to withdraw it. Permission is granted to withdraw the complaint. Hence, the complaint stands disposed off as withdrawn. No order as to costs.
Pronounced on 3rd February, 2014.
[HON'BLE MR.
P.B.Joshi] PRESIDING MEMBER [HON'BLE MR.
Narendra Kawde] MEMBER pgg