State Consumer Disputes Redressal Commission
Smt.Hemlata Ramchand Udeshi (Bhatia) vs The Middle Income Group V Co-Operative ... on 1 December, 2009
CONSUMER DISPUTES REDRESSAL COMMISSION CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, MUMBAI Revision Petition No.123/2009 Date of Filing: 22/09/2009 In Exhibit-H in Consumer Complaint No.758/2008 District Consumer Forum: Mumbai Suburban Date of Order: 1/12/2009 1.
Smt.Hemlata Ramchand Udeshi (Bhatia) Petitioners
2. Mr.Rajesh Ramchand Bhatia,
3. Dr.Sanjay Ramchand Bhatia, R/at Flat No. Middle Income Group V Co-Operative Hsg. Soc.
Bandra(E), Group V Ltd.
Div83/84, MIG Colony, Gandhi Nagar, Bandra(E), Mumbai- 400 051.
V/S
1. The Middle Income Group V Respondents Co-Operative Housing Society, Bandra(E), Group V.Ltd.
Div 83/84 , MIG Colony, Gandhi Nagar, Bandra(E), Mumbai- 400 061.
2. Dr.D.J.Penkar, C.M.
3. Shri R.D.Palkar, Hon.Sec.
4. Shri P.M.Karnik, Treasurer,
5. Shri S.G.Sharma, Ref.
6. Shri D.P. Thorat incharge of welfare activities,
7. Shri S.P.Chvan, Member
8. Shri K.K.Vallecha, Member
9. Capt.C.J.Jog Member,
10. Shri V.B.Shinde, Member
11. Shri R.V.Shinker, Member
12. Shri P.S.Purandare, Member
13. Dr.Hussain Sayed, Secretary Bldg D_83 Flat No. 835,
14. Dr.Shimpi Shiaganokar, Chairman D-84, Flat 849,
15. Mr.Koltewar,
16. Mr.Parikh DDeepak M.,
17. Mrs. Jain Sangeeta, Treasurer D-84/854,
18. Mr.Karandihar, B-78/774,
19. Mr.Karekar S.N., B-79/783,
20. Mr.Atul D.Thorat, A-76/758,
21. Mr.Rajadhayaksha S.E.D-84/863 MIG Co_op.Housing Society, Gr.5 Temporary Shed Behind Bldg, No.82, 83 MIG Colony, Bandra(E), Mumbai- 51.
Quorum : Justice Mr.S.B.Mhase, Hon'ble President Mr.S.R.Khanzode,Honble Judicial Member.
Present:
Adv.Mr.B.Deshmukh for petitioner :- ORAL ORDER :-
Per Justice Mr.S.B.Mhase, Honble President:
We heard Adv.Mr.B.Deshmukh for petitioners. Ld.Counsel states that on instructions of petitioners, he may be granted leave to withdraw the petition. Leave is accordingly granted. Hence, we pass the following order:
:-ORDER-:
1.
Revision petition stands disposed of as withdrawn.
2. Copies of order herein be furnished to the parties.
(S.R.Khanzode) (S.B.Mhase) Judicial Member President Nbh