Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State Consumer Disputes Redressal Commission

Kotak Mahindra Primus vs Kishan Singh on 26 September, 2022

  	 Cause Title/Judgement-Entry 	    	       STATE CONSUMER DISPUTES REDRESSAL COMMISSION, UP  C-1 Vikrant Khand 1 (Near Shaheed Path), Gomti Nagar Lucknow-226010             First Appeal No. A/50/2015  ( Date of Filing : 08 Jan 2015 )  (Arisen out of Order Dated 08/10/2012 in Case No. c/332/2006 of District Agra-I)             1. Kotak Mahindra Primus  Agra  Agra  UP ...........Appellant(s)   Versus      1. Kishan Singh  Agra  Agra  UP ...........Respondent(s)       	    BEFORE:      HON'BLE MR. Rajendra Singh PRESIDING MEMBER    HON'BLE MR. Vikas Saxena JUDICIAL MEMBER            PRESENT:      Dated : 26 Sep 2022    	     Final Order / Judgement    

अपील सं0-५०/२०१५ मौखिक कोटक महिन्‍द्रा प्राइम्‍स लि0 व अन्‍य बनाम किशन सिंह २६-०९-२०२२ :- 

मा0 श्री राजेन्‍द्र सिंह , सदस्‍य द्वारा उद्घोषित   पुकार करवाई गई। उभय पक्ष की ओर से कोई उपस्थित नहीं है। ऐसा स्‍पष्‍ट होता है कि अपीलार्थी को अपनी अपील चलाने में कोई रूचि नहीं रह गई है। अत: वर्तमान अपील, पक्षकारों की अनुपस्थिति के कारण खारिज किए जाने योग्‍य है। अपील तद्नुसार पक्षकारों की अनुपस्थिति के कारण खारिज की जाती है। पत्रावली दाखिल दफ्तर हो।
   
                (विकास सक्‍सेना)                    (राजेन्‍द्र सिंह)

 

                       सदस्‍य                                सदस्‍य                  

 

 

 

प्रमोद कुमार,

 

वैयक्तिक सहायक ग्रेड-१,

 

कोर्ट नं0-२.

 

      [HON'BLE MR. Rajendra Singh] PRESIDING MEMBER     [HON'BLE MR. Vikas Saxena] JUDICIAL MEMBER