State Consumer Disputes Redressal Commission
. Raibahadur Hanumantrao Nirgundkar vs Shri. Nanubhai Kanjibhai Talaviya, on 28 February, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, CIRCUIT BENCH, NAGPUR 5th floor, Administrative Building, Civil Lines, Nagpur-01 First Appeal No. A/07/724 (Not in confonet) (Arisen out of Order Dated null in Case No. of District ) 1.
Raibahadur Hanumantrao Nirgundkar charitable trust, Nargundkar Layout, Nagpur, through Chairman A.W.Shrouti,
2. Shri Vikas M.Khare, Trustee, Raibahadur Hanumantrao Nirgundkar charitable trust, R/o 11-A, Parle Nimesh Society, Sant Janabai Rd,Vile Parle (E) Mumbai 05
3. Shri Umakant Pitale, Trustee, Raibahadur Hanumantrao Nirgundkar charitable trust, Behind Bank of Maharashtra, 4, Samarth Nagar (W) Wardha Road, Nagpur.
All 1 to 3 acting through POA Shri Ravindra Laxmikant Deshpande, C/o Maharshee Karve Stree Shikshan Sanstha, Pune.
Vs.
1. Shri. Nanubhai Kanjibhai Talaviya, R/o Shivajinagar, Nagpur.
2. M/s H.P. Constructions through partner Hemantbhai Patel, R/o Anandmani Q-18, Rani Laxminagar, Nagpur.
BEFORE:
HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE Mr. N.Arumugam MEMBER PRESENT:
None ......for the Appellant None ......for the Respondent ORDER Appellant as well as his counsel are absent. None for the Respondent is present. Record reflects that the appellant as well as his counsel are absent since 20/6/2008. Therefore, on the last date, the matter was adjourned till today by way of last chance, but the appellant did not turn up. Hence the appeal deserves to be dismissed in default. Accordingly the appeal is dismissed in default.
No order as to costs.
Delivered on 28/02 /2012 [ HON'BLE SMT.JAYSHREE YENGAL] PRESIDING MEMBER [HON'BLE Mr. N.Arumugam] MEMBER