State Consumer Disputes Redressal Commission
Smt.Geeta Chandrashekhar Deshpande & ... vs M/S.Superior Builders & Anr. on 16 September, 2014
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
MAHARASHTRA, MUMBAI
BEFORE THE HON'BLE STATE CONSUMER DISPUTES
REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI
Consumer Complaint No.CC/99/552
1.Smt.Geeta Chandrashekhar Deshpande, &
2. Shri.Chandrashekhar Madhukar Deshpande Both R/at:- Flat.No.17, Asawari Apartment, Mithagar Road, Mulund East, Mumbai-400 081 ...........Complainant(s) Versus
1. M/s.Superior Builders Abhang Niwas, Plot No.71, Sector 4, Airoli, Navi Mumbai-400 708
2. The Ganesh Prem Co-op.
Housing Society Ltd.
Plot No.23, Sector 17, Airoli, Navi Mumbai-400 708 ...........Opponent(s) BEFORE:
HON'ABLE MR. JUSTICE R. C. CHAVAN, PRESIDENT HONABLE MR. DHANRAJ KHAMATKAR, MEMBER PRESENT:
None present for both the parties ORAL ORDER Per Honble Mr. Justice R. C. Chavan, President This complaint was taken out from sine-die list. Thereafter, notices were issued to the parties at the instance of the Commission. Notices issued to the Complainants are returned unserved with postal endorsement Intimation Delivered. Unclaimed. This is an old complaint pending since the year 1999. It appears that the Complainants have lost their interest in further prosecution of this complaint. Since, the Complainants are absent today, it is not desirable to prolong the old matter. Hence, the complaint stands dismissed for want of prosecution.
Pronounced and dictated on 16th September, 2014 [HON'ABLE MR. JUSTICE R. C. CHAVAN] PRESIDENT [HONABLE MR. DHANRAJ KHAMATKAR] MEMBER KVS