State Consumer Disputes Redressal Commission
Mohammed Noohu Nazeer vs The Regional Manager Qatar Airways on 22 August, 2017
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION THIRUVANANTHAPURAM Complaint Case No. CC/15/112 1. mohammed noohu nazeer v.v. house nilakkamukku kadakkavoor trivandrum ...........Complainant(s) Versus 1. THE REGIONAL MANAGER QATAR AIRWAYS pattom thiruvananthapuram 691301 ............Opp.Party(s) BEFORE: HON'BLE MR. JUSTICE SRI.S.S.SATHEESACHANDRAN PRESIDENT SRI. V. V. JOSE MEMBER For the Complainant: For the Opp. Party: Dated : 22 Aug 2017 Final Order / Judgement THE KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION VAZHUTHACAUD, THIRUVANANTHAPURAM. COMPLAINT NO - 112/2015 ORDER DATED. 22/08/2017 PRESENT:- HON'BLE JUSTICE SRI. S.S.SATHEESACHANDRAN : PRESIDENT SRI. V.V.JOSE : MEMBER
COMPLAINANT :
Mr. Mohammed Noohu Nazeer, V.V.House, Nilakkamukku, Kadakkavoor, Trivandrum- Dist, Managing Director, Al-sabeel group of company, Kingdom of Saudi Arabia.
OPPOSITE PARTY:
The Regional Manager, Qatar Air ways, Pattom, Thiruvananthapuram- Dist, Pin. 691 301.
(By Adv. C.A. Nandakumar) (2) ORDER HON'BLE JUSTICE SRI. S.S.SATHEESACHANDRAN : PRESIDENT No representation for complainant today also. Complainant absent. Respondent represented by counsel. Complaint is dismissed.
JUSTICE S.S.SATHEESACHANDRAN : PRESIDENT V.V.JOSE : MEMBER Sh/-
.
[HON'BLE MR. JUSTICE SRI.S.S.SATHEESACHANDRAN] PRESIDENT [ SRI. V. V. JOSE] MEMBER