State Consumer Disputes Redressal Commission
Junior Engineer vs Ganesh Dnyaneshwar Bhange on 4 December, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, CIRCUIT BENCH AT NAGPUR 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/08/197 (Arisen out of Order Dated 24/09/2007 in Case No. CC/07/241 of District Forum, Yavatmal) 1.
Junior Engineer, M S E D C L, Mangladevi Tahsil-Ner District-Yavatmal
2. Superintending Engineer, M S E D C L, Yavatmal Tahsil & District-Yavatmal ...........Appellant(s) Versus Ganesh Dnyaneshwar Bhange R/o Brahmanwada Tahsil-Ner, District-Yevatmal ..........Respondent(s) BEFORE: Hon'ble Mr.S.M. Shembole Presiding Member Hon'ble Smt.Jayshree Yengal Member Hon'ble Mr.N. Arumugam Member PRESENT: None ......for the Appellant None ......for the Respondent ORDER (Passed on 04.12.2012) Per Mr S. M. Shembole, Honble Presiding Member None for the appellant is present. Its counsel Mr K V Kotwal is also absent. Respondent as well as his counsel are also absent.
On last date also nobody for the appellant was present. However, the matter was adjourned till today by way of last chance. But today also nobody for the appellants is present. Hence, the appeal deserves to be dismissed in default. Hence, it be recalled at 3.00 p.m. Matter is recalled at 3.30 p.m. but nobody for the appellant as well as respondent is present.
Hence, the appeal is dismissed in default.
No order as to cost.
Copy of this order be supplied to the parties.
[ S. M. SHEMBOLE ] PRESIDING MEMBER [ SMT.JAYSHREE YENGAL] MEMBER [ N. ARUMUGAM] MEMBER sj