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State Consumer Disputes Redressal Commission

Kumari Madhuri Bhanudas Waingade vs Sailaxmi Nagari Sahakari Pat Santha ... on 19 June, 2012

  
 
 
 
 
 
 Daily Order
  
 
 
 
 
 







 



 
   
   
   


   
     
     
     

BEFORE THE
    HON'BLE STATE CONSUMER DISPUTES REDRESSAL 
    
   
    
     
     

COMMISSION,  MAHARASHTRA, MUMBAI
    
   
  
  
   

 
  
 
  
   
   

 
  
 
  
   
   
     
     
     
       
       
       

First Appeal
      No. A/11/348
      
     
      
       
       

(Arisen out
      of Order Dated 22/02/2011 in Case No. 1892/2009 of District Sangli)
      
     
    
     

 
    
   
    
     
     

 
    
   
    
     
     
       
       
       
         
         
         

KUMARI MADHURI BHANUDAS WAINGADE 
         

[AFTER MARRIAGE - MRS. MADHURI MAHESH MAGDUM]
        
       
        
         
         

R/OF:- B-3, S. F. 1   VRUNDAVAN  GARDEN
        
         

VANKHANDE ESTATE 
         

FONDA  GOA 
         

  
         

THROUGH POWER OF ATTORNEY HOLDER 
         

SHRI BHANUDAS NARAYAN WAINGADE 
         

R/OF:- B -2 MITHILA NAGAR 
         

BEHIND ST STAND 
         

NEAR PATRAKAR NAGAR 
         

SANGLI
        
       
      
       

 
      
       
       

...........Appellant(s)
      
     
      
       
       

Versus
      
     
      
       
       
         
         
         

1.

SAILAXMI NAGARI SAHAKARI PAT SANTHA MARYADIT, SANGLI PRITI APARTMENT GALA NO.10 NEAR MALI CHITRA MANDIR GUL MOHOR COLONY SANGLI  

2. SHRI JAGANNATH GOVINDRAO JADHAV R/OF:- DHAWALE TALIM NEAR SENA MANDIR GAONBHAG, SANGLI  

3. SHRI VITTAL VISHWANATH PATIL R/OF:- NEAR BRAMHAN NAGARI PAT SANTHA CITO HIGH SCHOOL ROAD GAONBHAG SANGLI  

4. SHRI SHAMRAO INDER BONDRE AT POST HARIPUR, SANGLI  

5. SHRI DILIP S. KOTIBHASKAR NEAR BANK OF INDIA MARUTI CHOWK SANGLI  

6. SHRI SANJAY SHIVAJI KOLI R/OF:- KOTNIS MANDIR ST STAND ROAD GAONBHAG SANGLI  

7. DR SURESH LIMBRAJ JADHAV MADHABNAGAR ROAD KALANAGAR SANGLI  

8. SHRI KEDAR PRABHAKAR ATHAWALE NEAR DATAR DAWAKHANA GAONBHAG SANGLI  

9. SHRI RAMESH SURESH KHILARE GANESH NAGAR SANGLI  

10. SHRI DATTATRAY MURLIDHAR OTARI R/OF:- DHAWALE TALIM NEAR SENA MANDIR GAONBHAG, SANGLI  

11. SHRI MANSING TUKARAM SAKATE R/OF:- SANJAY NAGAR NEAR KHERADKAR PETROL PUMP SANGLI  

12. SOU. LATA ANAND KHANDAGALE NEAR ANKALI POLICE CHOWKY NEAR OTARI KADA GAONBHAG SANGLI  

13. SOU. ANJALI ANIL PAWAR NEAR G K PETROL PUMP SANGLIWADI  

14. SOU. SUREKHA RAMCHANDRA YEDAGE BEHIND DR. PATANGRAO KADAM MAHAVIDYALAYA SANGLIWADI ...........Respondent(s)   BEFORE:

   
Hon'ble Mr.Justice S.B.Mhase PRESIDENT   Hon'ble Mr. S.R. Khanzode Judicial Member   Hon'ble Mr. Narendra Kawde MEMBER   PRESENT:
Adv. Haribhau Deshinge for the Appellants   Adv. Nagesh Y. Chavan for the Respondents Nos.2, 3, 6, 8, 10, 11, 13 and 14     ORAL ORDER Per - Hon'ble Mr. Justice S. B. Mhase, President   Adv. Haribhau Deshinge is present on behalf of the Appellant. Adv. Nagesh Y. Chavan is present on behalf of the Respondents Nos.2, 3, 6, 8, 10, 11, 13 and 14. Inspite of earlier orders of this Commission, no steps have been taken by the Appellants for issuance of notices after admission to the other Respondents through State Commission by RPAD. Similarly, no service affidavit in terms of Section 28-A of the Consumer Protection Act, 1986 is filed by the Appellant in compliance with the earlier order dated 20/3/2012 passed by this Commission. Hence, the appeal stands dismissed for non-compliance of the orders passed by this Commission.
 
Pronounced and dictated on 19th June, 2012       [Hon'ble Mr.Justice S.B.Mhase] PRESIDENT     [Hon'ble Mr. S.R. Khanzode] Judicial Member     [Hon'ble Mr. Narendra Kawde] MEMBER KVS