State Consumer Disputes Redressal Commission
Mrs Maggie John Peter vs M/S Neel Vasundhara Chs Ltd & Ors on 25 November, 2013
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal
No. A/11/702
(Arisen out
of Order Dated 20/07/2011 in Case No. 302/2011 of District Thane)
1.MRS MAGGIE JOHN PETER E/007 NEEL VASUNDHARA CHS LTD NEAR VIJAY PARK SURVEY NO 167/3 MIRA ROAD EAST DIST.THANE 401107 ...........Appellant(s) Versus
1. M/S NEEL VASUNDHARA CHS LTD NEAR VIJAY PARK SURVEY NO 167/03 MIRA ROAD EAST THANE 401107
2. MR ABHAY SHANKARRAO PARLIKAR, THE ADMINISTRATOR M/S NEEL VASUNDHARA CHS LTD, NEAR VIJAY PARK SURVEY NO 167/3 NIRA ROAD EAST 401107 ALSO HAVING ADD M 10 D FLAT NO 202 PRATIKSHA NAGAR NEAR SUNDER VIHAR SION EAST MUMBAI 22
3. DR MAHESH SALUNKHEPATIL, THE DY REGISTRAR CO-OP SOCIETIES THANE TALUKA 2ND FLOOR VARDHAVAT MANSION SHIVAJI PATH THANE 4000601
4. MR BHAGWANBHAI BACCHUBHAI PATEL E/405 NEEL VASUNDHARA CHS LTD SURVEY NO 167/3 NEAR VIJAY PARK MIRA ROAD EAST 401107 THANE MAHARASHTRA
5. MR GANESH GHANSHYAM CHAUHAN FLAT NO E/308 NEEL VASUNDHARA CO- OP HSG SOCIETY LTD SURVEY NO 167/3 NEAR VIJAY PARK MIRA ROAD EAST 401107 THANE MAHARASHTRA
6. MR SITARAM SHRIKRISHNA SAMANT FLAT NO E/305 NEEL VASUNDHARA CO-OP HSG SOCIETY LTD SURVEY NO 167/3 NEAR VIJAY PARK MIRA ROAD EAST 401107 THANE MAHARASHTRA
7. MRS VARSHA MANISH CHHAYA SHOP NO 2 NEEL VASUNDHARA CO-OP HSG SOC LTD SURVEY NO 167/3 NEAR VIJAY PARK MIRA ROAD EAST 401107 THANE MAHARASHTRA
8. MR NAGDHAR GANGADHAR BANDI FLAT NO D/301 NEEL VASUNDHARA CO- OP HSG SOCIETY LTD SURVEY NO 167/3 NEAR VIJAY ARK MIRA ROAD EAST 401107 THANE MAHARASHTRA ...........Respondent(s) BEFORE:
HON'ABLE MR. JUSTICE R.C.Chavan PRESIDENT HON'ABLE MR. Dhanraj Khamatkar Member PRESENT:
None present for the appellant.
Mr.Ramesh Khapare-Advocate for respondent no.2.
None for rest of the respondents.
ORDER Per Honble Mr.Justice R.C.Chavan, President None present for the appellant. Mr.Ramesh Khapare-Advocate for respondent no.2. None for rest of the respondents. None appeared for the appellant even on the last two dates. Appellant was to file service affidavit. Appellant has not done so. Appeal is therefore dismissed for want of prosecution.
Pronounced on 25th November, 2013.
[HON'ABLE MR. JUSTICE R.C.Chavan] PRESIDENT [HON'ABLE MR. Dhanraj Khamatkar] Member Ms.