State Consumer Disputes Redressal Commission
Mr. Ashok Bapurao Kale And Others vs Hemant Balkrishna Vanarase And Another on 12 June, 2012
Daily Order
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal
No. A/11/498
(Arisen out
of Order Dated 06/05/2011 in Case No. 23/2011 of District Satara)
1.MR. ASHOK BAPURAO KALE DIRECTOR, MARATHA SAHAKARI PATSANTHA LTD., SATARA 506/10 PLOT NO.8 SADARBAZAR SATARA
2. NARENDRA MOHANRAO PATIL CHAIRMAN, MARATHA SAHAKARI PATSANSTHA LTD., SATARA 27 MAGZINE COLONY, SADARBAZAR SATARA
3. KISHOR DATTATRAY SHINDE DIRECTOR, MARATHA SAHAKARI PATSANSTHA LTD., SATARA 46 SUKRAWAR PETH SATARA
4. TUKARAM ANANDA DHANAVADE DIRECTOR, MARATHA SAHAKARI PATSANSTHA LTD., SATARA AT KARAJE POST MAMURDI TALUKA JAVALI DISTRICT SATARA
5. BAPUSAHEB KESHAVRAO NIMBALKAR DIRECTOR, MARATHA SAHAKARI PATSANSTHA LTD., SATARA A/P VINCHRNI TALUKA PHALTAN DISTRICT SATARA
6. SATISH SARJERAO PAWAR DIRECTOR, MARATHA SAHAKARI PATSANSTHA LTD., SATARA 60/61 BASSAPPA PETH SATARA
7. SITARAM SAHEBRAO PAWAR DIRECTOR, MARATHA SAHAKARI PATSANSTHA LTD., SATARA 98 BUDHWAR PETH SATARA
8. RAJU BHANU JEDHE EX-DIRECTOR, MARATHA SAHAKARI PATSANSTHA LTD., SATARA 513 MANGALWAR PETH SATARA
9. JAGANNATH DYNANU PAWAR DIRECTOR, MARATHA SAHAKARI PATSANSTHA LTD., SATARA A/P. DHAVADSHI TALUKA & DISTRICT SATARA
10. MILIND LAXMANRAO PATIL DIRECTOR, MARATHA SAHAKARI PATSANSTHA LTD., SATARA VIKAS NAGAR SAMGAM NAGAR SATARA
11. RAVINDRA HINDRAJ KADAM DIRECTOR, MARATHA SAHAKARI PATSANSTHA LTD., SATARA 470 KADAM BAUGH SATARA
12. CHANDRAKANT LOKHANDE EX-DIRECTOR, MARATHA SAHAKARI PATSANSTHA LTD., SATARA HOTEL MIN, VIKAS NAGAR S ANGAM NAGAR SATARA ...........Appellant(s) Versus
1. HEMANT BALKRISHNA VANARASE
2. SMT. PADMAVATI BALKRISHNA VANARASE BOTH R/AT:-
140 MALHAR PETH SATARA ...........Respondent(s) BEFORE:
Hon'ble Mr.Justice S.B.Mhase PRESIDENT Hon'ble Mr. S.R. Khanzode Judicial Member PRESENT:
BOTH PARTIES ARE ABSENT ORAL ORDER Per - Hon'ble Mr. Justice S. B. Mhase, President Today when the matter is called out Appellants as well as Learned Advocate for the Appellants are absent. Appellants have not complied with the earlier order dated 1/2/2012 passed by this Commission. As per earlier order dated 1/2/2012 appeal was admitted and notices after admission were directed to be issued to the Respondents. However, in order to enable the office to send the notices necessary compilations ought to have been submitted by the Appellants. However, for the reasons best known to the Appellants, no steps were taken to submit the compilations to this office and, therefore, office could not issue notices to the Respondents. Hence, in these circumstances appeal stands dismissed for non-compliance with the orders passed by this Commission. Order accordingly.
Pronounced and dictated on 12th June, 2012 [Hon'ble Mr.Justice S.B.Mhase] PRESIDENT [Hon'ble Mr. S.R. Khanzode] Judicial Member KVS