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State Consumer Disputes Redressal Commission

Khattu Shamji Institute vs Sandeep Saini And Ors. on 7 January, 2016

                                             First Additional Bench

     STATE CONSUMER DISPUTES REDRESSAL COMMISSION
     PUNJAB, DAKSHIN MARG, SECTOR -37 A, CHANDIGARH.

                    First Appeal No.467 of 2013

                                     Date of Institution : 22.04.2012.
                                     Date of Decision : 07.01.2016.

Khattu Shamji Institute of Higher Education, Jalalabad (West) District
Fazilka.

                                 ........Appellant/Opposite Party No.3.

                               Versus

1.

Sandeep Saini daughter of S. Avtar Singh and wife of Sukhjeet Singh, resident of CII/70, Police Lines, Ferozepur.

2. Kamaljit Singh alias Happy son of Nishinder Singh c/o MTI Academy, Trivani Chowk, Ferozepur Cantt.

3. Vinod Kumar son of Sohan Lal C/o MTI Academy, Trivani Chowk, Ferozepur Cantt.

4. EIILM University, Jorethang, Distt. Namchi, Sikkim (737121).

........Respondents/Opposite Party Nos.1,2 &4.

First Appeal against order dated 30.01.2013 passed by the District Consumer Disputes Redressal Forum, Ferozepur.

Quorum:-

Sh. J.S. Klar, Presiding Judicial Member Sh. H.S. Guram, Member Present:-
For the appellant :None For respondent No.1 :Sh.Ajay Pal Singh, Representative For respondentsNo.2&3:Ex-parte For respondent No.4 : None 2 F. A. No. 467 of 2013 Sh. J.S. Klar, Presiding Judicial Member:-
None is present for the appellant despite repeated calls. Even on the last dates of hearing i.e. 17.12.2014, and 16.07.2015 none was present on behalf of the appellant. It seems that the appellant is not interested to pursue his case. Accordingly, the appeal is dismissed for want of prosecution.
2. A sum of Rs. 25,000/- was deposited by the appellant at the time of filing of the appeal on 22.04.2013 and another sum of Rs.25,000/- was deposited by the appellant on 06.09.2013 as per directions of this Commission. Both these amounts alongwith interest, which has accrued thereon, if any, shall be remitted by the registry to the respondent/complainant by way of a crossed cheque/demand draft after expiry of 45 days of sending of certified copy of the order to them.

(J.S. Klar) Presiding Judicial Member January 07, 2016 (H.S. Guram) Lb/- Member