State Consumer Disputes Redressal Commission
1. Achyut Kashinath Karekar 2. ... vs 1. Dr.Rajeev Hitendra Pathak on 26 March, 2015
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE HON'BLE STATE CONSUMER DISPUTES
REDRESSAL
COMMISSION, MAHARASHTRA,
MUMBAI
Complaint Case No. CC/99/473
1.Achyut Kashinath Karekar
2. Ms.Poonam Achyut Karekar Both r/at : Akshay Society, Model Town, Beh.Pratap Society, J.P.Road, Seven Bungalows, Andheri West, Mumbai 400 053.
...........Complainant(s) Versus
1. Dr.Rajeev Hitendra Pathak 3, Doctors Quarters, BPT, Wadala, Mumbai 400 037.
2. Aashirwad Nursing Home, Swamy Samarth Nagar, Lokhandwala Nagar, Lokhandwala Complex, Andheri West, Mumbai 400 058.
3. Dr.Alka Kapnadak E-47, Pratap Society, J.P.Road, Andheri West, Mumbai 400 053.
............Opp.Party(s) BEFORE:
Mrs.Usha S. Thakare, PRESIDING MEMBER For the Complainant:
Complainant-Mr.Achyut Kashinath Karekar along with Adv.Ajay Pawar i/b.Adv.Shriram Shirsat For the Opp. Party:
Opponent-Dr.Rajeev Hitendra Pathak along with Adv.S.B.Prabhawalkar ORDER Per Mrs.Usha S. Thakare, Presiding Judicial Member [1] Complainant-Achyut Kashinath Karekar is present along with Adv.Ajay Pawar i/b.Adv.Shriram Shirsat. Opponent-Dr.Rajeev Hitendra Pathak is present along with Adv.S.B.Prabhawalkar.
[2] Both the parties have settled their dispute out the Commission. Consent terms are filed on the record. Consent terms are signed by the complainant and his Adv.Shriram Shirsat. It is also signed by the opponent and his counsel.[3]
Both the parties admit the contents of consent terms.[4]
Both the parties undertake to follow the consent terms and conditions. As the parties have settled claim out side the Commission, this consumer complaint is disposed off in view of the consent terms. Consent terms will be the part and partial of this order. In view of the consent terms, consumer complaint stands disposed off.
Pronounced Dated 26th March, 2015.
[ Mrs.Usha S. Thakare] PRESIDING MEMBER pgg