State Consumer Disputes Redressal Commission
M/S Dilip Atkar Developers vs Deviprasad S/O Tekchand Tiwari on 10 October, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH AT NAGPUR
5 TH FLOOR, ADMINISTRATIVE BUILDING NO. 1
CIVIL LINES, NAGPUR-440 001
First Appeal No. FA/02/1746
(Arisen out of Order Dated 23/07/2002 in Case No. 353/2000 of District Forum, Nagpur)
1.
M/s Dilip Atkar Developers, B-4, CMPF Complex, Jaripatka Nagpur, Presently at Concord Estate, Police Line Takali, Near RMS Colony, Anant Nagar, Nagpur.
2. Dilip S/o Dattatraya Atkar, Proprietor of M/s Dilip Atkar Developers, C/o Shop No.4, MHADA Complex, Amravati Road, Nagpur. ... Appellant(s) Versus Deviprasad S/o Tekchand Tiwari, R/o. Plot No. 301, Top Floor, Lotus Park Apartment, Chate Layout, Anant Nagar, Nagpur. ......Respondents(s) BEFORE:
Hon'ble Mr.S.M. Shembole PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE MR.N. ARUMUGAM MEMBER PRESENT:
None ......for the Appellant None ......for the Respondent ORDER (Delivered on 10/10/2012) PER MR. S.M. SHEMBOLE , HON'BLE PRESIDING MEMBER None for the appellants is present, so also the respondent. On 25/07/2012 notice was issued to the appellant as well as respondent. Notice of appellant No. 2 is returned back with endorsement as left. No report about service of notice to respondent is received. As none for the appellants is present and notice of appellant No. 2 who is the proprietor of appellant No. 1- M/s Dilip Atkar Developers is returned back with endorsement as left, there is no alternative except to dismiss the appeal. Hence, it be recalled at 3.00 p.m. for order.
Matter is recalled at 4.p.m. but nobody for the appellants appeared. Hence, the appeal is dismissed in default. No order as to cost.
Dated:10/10/2012.
[ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [ HON'BLE MR.N. ARUMUGAM] MEMBER ay