State Consumer Disputes Redressal Commission
Shri Bhaurao D Nerkar vs Shri.Sunilkumar Balgopal Menan on 20 January, 2014
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, CIRCUIT BENCH AT NAGPUR 5th Floor, Administrative Building No. 1, Civil Lines, Nagpur-440 001 First Appeal No. A/10/700(A) (Arisen out of Order Dated 27.09.2010 in Case No. CC/58/10 of Addl. D.F. Nagpur) Shri Bhaurao D Nerkar R/o.Plot No 261-A, Parishram Near Water Tank Laxminagar Nagpur ...........Appellant(s) Versus Shri.Sunilkumar Balgopal Menan E-5, Altratek Cement Limited Awarpur,Tah-Korapna, Dist-Chandrapur ...........Respondent(s) BEFORE: Hon'ble Mr. B.A.Shaikh Presiding Member Hon'ble Mr.N. Arumugam Member PRESENT: Adv.
Mr S B Solat For the Appellant Adv. Mr A Wagh For the Respondent ORDER (Passed on 20.01.2014) Per Mr B A Shaikh, Honble Presiding Member Adv. Mr S B Solat is present for the appellant. Adv. Mr Abhijeet Wagh is present for the respondent. Adv. Mr Solat filed a Pursis, stating that Shri Bhaurao Dhondbaji Nerkar, who filed the present appeal, died on 07.09.2013 and he has no further instruction in the appeal. He also made similar statement orally before us.
In view of the said Pursis, it is clear that the appellant died on 07.09.2013 and the Legal Heirs are not brought on record till this date.
Hence, appeal is dismissed as abated.
[ B.A.SHAIKH ] PRESIDING MEMBER [ N. ARUMUGAM ] MEMBER sj