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State Consumer Disputes Redressal Commission

P. Ayyappan vs 1.The Branch Manager, Icici Bank ... on 11 April, 2023

  	 Daily Order 	   

 IN THE TAMIL NADU STATE CONSUMER DISPUTES REDRESSAL COMMISSION, CHENNAI - 600 003.

 

BEFORE          Hon'ble Thiru. Justice R.SUBBIAH                           PRESIDENT

 

                      Thiru. R. VENKATESAPERUMAL                           MEMBER
  F.A. No.70/2020  

(Against the Order dt.21.02.2019 made in C.C. No.07/2014 on the file of D.C.D.R.C., Villupuram) DATED THE 11TH DAY OF APRIL 2023   P. Ayyappan, No.8, Kulakkarai Street, Mutiyoor Village, Tindivanam Taluk, Villupuram District.                                                           .. Appellant / Complainant.  

 

-Versus-

1. The Branch Manager, ICICI Bank Limited, No.87-91, L.A. Complex, 1st Floor, Villupuram Main Road, Near IG Square, Puducherry.     

 

2. The Branch Manager, ICICI Bank Limited, No.2, Duraisamy Street, Tindivanam Taluk, Villupuram District.

 

3. Mr. Manickam, Gowdham Agencies, Tindivanam Road, Gingee Taluk, Villupuram District.                                             .. Respondents / Opposite parties.

 

Counsel for Appellant / Complainant               : M/s. R. Thanjan Counsel for Respondents / Opposite parties   : M/s. K. Kumaran                        This appeal coming up before us on 11.04.2023 for arguments (in list) or for dismissal and this Commission made the following Order in open court:                                                                                                

Docket Order          Respondents present. No representation for the appellant.  
This appeal is posted today for arguments (in list) or for dismissal. 
When the matter was called at 10.30 A.M., the appellant was not present.   Hence, passed over and called again at 01.00 P.M. still, there is no representation for the appellant.  Hence, we are of the view that keeping the appeal pending is of no use as the appellant is not interested in prosecuting the case.
Hence, this appeal is dismissed for default.    No order as to costs.
                 
                Sd/-                                                                                              Sd/-                                                                        

 

R.VENKATESAPERUMAL                                                                        R.SUBBIAH                        

 

             MEMBER                                                                                     PRESIDENT