National Consumer Disputes Redressal
M/S. Mahindra & Mahindra Financial ... vs Lambada Heeriya Naik on 26 February, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1592 OF 2014 (Against the Order dated 30/12/2013 in Appeal No. 898/2012 of the State Commission Andhra Pradesh) 1. M/S. MAHINDRA & MAHINDRA FINANCIAL SERVICES LTD. FINACIAL SERVICES LTD, 2ND FLOOR, P.B MARG, WORLI, THROUGH ITS AUTHORIZED SIGNATORY GULSHAN KUMAR LEGAL EXECUTIVE, MUMBAI - 400018 MAHARASHTRA ...........Petitioner(s) Versus 1. LAMBADA HEERIYA NAIK S/O HARI SINGH, H.NO-2-5/1 PARKRAMPALLY VILLAGE, YALA MANDAL, DISTRICT : RANGAREDDY A.P ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE D.K. JAIN, PRESIDENT HON'BLE MRS. M. SHREESHA, MEMBER For the Petitioner : Mr. Amit Singh, Advocate with Mr. Puneet Singh, A/R For the Respondent : Mrs. Radha, Advocate Dated : 26 Feb 2015 ORDER Learned counsel appearing for the Petitioner submits that as per his instructions, telegram dated 28.12.2012, calling upon the Respondent/Complainant to come and settle the account was issued after repossession of the vehicle. Learned Counsel submits that in light of the said instruction and bearing in mind the ratio of the decision of the Hon'ble Supreme Court in "City Corp Maruthi Finance Limited vs. S. Vijayalakshmi (2012) 1 SCC 1", he does not press the Revision Petition.
Accordingly, the Revision Petition is dismissed as not pressed with no order as to costs.
......................J D.K. JAIN PRESIDENT ...................... M. SHREESHA MEMBER