State Consumer Disputes Redressal Commission
The Manager, Baramati Taluka Kharedi ... vs Kum. Sachin And Girish Sudam Shinde & ... on 14 September, 2012
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal
No. A/05/1214
(Arisen out
of Order Dated 19/11/2004 in Case No. 144/1999 of Addl. District Pune)
1.The Manager, Baramati Taluka Kharedi Vikri Sangh Ltd.
Baramati, District Pune Pune Maharashtra ...........Appellant(s) Versus
1. Kum. Sachin and Girish Sudam Shinde Through Shri. Yadavrao Laxman Shinde, At. Post Choudharwadi, Post Karanje, Tal. Baramati, District Pune Maharashtra
2. Maharashtra State Seeds Corporation Shastri Nagar, Akola Maharashtra ...........Respondent(s) BEFORE:
HON'BLE Mr. P.N. Kashalkar PRESIDING MEMBER HON'BLE MR. Dhanraj Khamatkar Member PRESENT:
None present for the appellant.
Mr.Sachindra Jadhav, Advocate for respondent No.1.
Mr.H.G. Misar, Advocate for respondent No.2 ORDER Per Shri P.N. Kashalkar, Honble Presiding Judicial Member None present for the appellant.
Mr.Sachindra Jadhav, Advocate present for respondent No.1/complainant and Mr.H.G. Misar, Advocate present for respondent No.2. It appears that appellant is not interested in prosecution of this appeal. Hence, we pass the following order :-
-:
ORDER :-
1. Appeal stands dismissed for default.
2. No order as to costs.
3. Copies of the order be furnished to the parties.
Pronounced Dated 14th September 2012.
[HON'BLE Mr. P.N. Kashalkar] PRESIDING MEMBER [HON'BLE MR.
Dhanraj Khamatkar] Member dd