State Consumer Disputes Redressal Commission
Shri Vijay Prakashrao Dhere vs 1. M/S.B.U. Bhandari Motors Pvt. Ltd. & ... on 21 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/13/390
Shri Vijay Prakashrao Dhere
R/o. House No.10, S.No.105/3
Ghule Vasti, Manjri Bk. Tal. Haveli,
Pune 412 307
Thru his Power of Attorney holder
Shri Sudhakar Vasudeo Velankar
R/o.B7, Shivsagar Phase, 16/6A,
Vadgaon (Bk) Manikbaug,
Pune 411 051.
...........Complainant(s)
Versus
1.M/s.B.U. Bhandari Motors Pvt. Ltd.
101, Baner, Mumbai Bangaloru Highway Pune 411 045 Thru its Directors/Managing Director
2. Shri Chandravadan Bhandari 101, Baner, Mumbai Bangaloru Highway Pune 411 045.
............Opp.Party(s) BEFORE:
HON'ABLE MR.P.B. Joshi PRESIDING MEMBER HON'ABLE MR. Narendra Kawde Member PRESENT:
Mr.Sudhakar Velankar, Power of Attorney holder of the complainant.
Mr.Rahul Gandhi, Advocate for the opponents.
ORAL ODER Per Mr.Narendra Kawde, Honble Member Heard Mr.Sudhakar Velankar, Power of Attorney holder of the complainant and Mr.Rahul Gandhi, Advocate for the opponents. Advocate Mr.Gandhi files Vakalatnama on behalf of opponents, taken on record. Mr.Velankar, A.R. of the complainant has made a statement that he wants to withdraw the complaint. Pursis to that effect is filed on record. Hence, the order :-
-: ORDER :-
1. Complaint stands disposed of as withdrawn.
2. No order as to costs.
3. Copies of the order be furnished to the parties.
Pronounced Dated 21st February 2014.
[HON'ABLE MR. P.B. Joshi] PRESIDING MEMBER [HON'ABLE MR. Narendra Kawde] Member dd.