State Consumer Disputes Redressal Commission
Shri Anil B. Thakker vs M/S. Daewoo Motors India Limited & Ors. on 10 February, 2009
CONSUMER DISPUTES REDRESSAL COMMISSION CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, MUMBAI Consumer Complaint No. 64/1998 Date of Filing: Date of Order: 10/02/2009 Shri Anil B. Thakker, Complainant At Global Insurance Surveyors At Ghasham Insurance House, 4th floor, Sir P.M.Road, Mumbai- 400 001. V/S 1.
M/s. Daewoo Motors India Limited, Opposite parties R/at Kanchanjunga, 1st floor, 18, Barakhamba road, New Delhi-110 001 also at International Trade Tower, F Block, S-2, Upper Ground Floor, Nehru Place, New Delhi-
110 019.
2. M/s. Shakti Automotive Enterprisess at New link Road, Malad (West), Mumbai- 400
004. Corum : Mr.S.R.Khanzode, Honble Presiding Judicial Member.
Smt.S.P.Lale, Honble Member.
Present:
None for complainant as well as for opposite parties.
:- ORAL ORDER :-
Per Mr.S.R.Khanzode, Honble Presiding Judicial Member:
Both the parties absent and failed to take proper steps to prosecute this complaint. Hence, the following order:-
:-ORDER-:
1. Complaint stands dismissed for want of prosecution.
2. No order as to costs.
3. Pronounced and dictated in open court.
4. Copies of the order herein be furnished to the parties.
(S.P.Lale) (S.R.Khanzode) Member Presiding Judicial Member Nbh