State Consumer Disputes Redressal Commission
Shri Rajendra B. Dangare vs Shri Bashir Ali Shaikh, on 23 September, 2014
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal
No. A/00/59
(Arisen out
of Order Dated 07/12/1999 in Case No.92/98 of District Forum, Satara)
Shri Rajendra
B. Dangare,
District Fishery Development Officer,
Zilla Parishad New
Building, 2nd
floor,
Ward No.12, Satara.
...........Appellant(s)
Versus
Shri Bashir
Ali Shaikh,
R/o.478(A), Guruwar Peth, South of L.B.S.College,
Satara.
...........Respondent(s)
BEFORE:
HON'BLE MR. P.B.Joshi, PRESIDING MEMBER HON'BLE MR. Narendra Kawde, MEMBER For the Appellant:
None For the Respondent:
None ORDER Per Honble Mr.Narendra Kawde, Member [1] This appeal was lying on sine-die list which was taken out. Notices were issued to both the parties. Notice of the appellant is returned back with endorsement left. Notice sent to the respondent is duly served. Present appeal is pending since 2000. No latest address of the appellant is available with this Commission. Appellant has not informed its latest address to the Commission. It is not desirable to prolong the old matter when the appellant is not interested to contest the appeal diligently. No one turned up on behalf of the appellant to make enquiry about progress of this appeal. Hence, appeal stands dismissed in default. No order as to costs.
Pronounced on 23rd September, 2014.
[HON'BLE MR. P.B.Joshi] PRESIDING MEMBER [HON'BLE MR. Narendra Kawde] MEMBER pgg