State Consumer Disputes Redressal Commission
The Managing Director, Mohan Breweries ... vs R.Sudalai & 2 ... on 20 August, 2015
IN THE TAMIL NADU STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MADURAI BENCH.
Present:Thiru.A.K. ANNAMALAI, M.A.M.L.,M.Phil., Presiding Judicial Member
Thiru.M.MURUGESAN, B.Sc,B.Ed., Member F.A.No.201/2012 (F.A.No.726/2011 on the file of State Consumer Disputes Redressal Commission, Chennai) (Against the order in C.C.No.49/2010, dated 27.04.2011 on the file of the DCDRF Tirunelveli.) THURSDAY THE 20th DAY OF AUGUST 2015. The Managing Director, Mohan Breweries Distilleries Limited, Valasarawakkam, Chennai. Appellant/1st Opposite Party Vs
1. R. Sudalai, S/o Ramachandran, D.No.24, Vaikankanai Street, Alwarthirunagari, Tiruchendur Taluk, Tuticorin District. 1st Respondent/Complainant
2. The District Manager, TASMAC Limited, Muneerpallam, Tirunelveli. 2nd Respondent/2nd Opposite Party
3. The Supervisor, Shop No.IMFS Retail Shop 10644, Palayamkottai, Tirunelveli. 3rd Respondent/3rd Opposite Party 2 Counsel for Appellant/Opposite Party-1 : Mr.P. Samuvel Gunasingh, Advocate. Counsel for Respondent-1/Complainant : Mr.D. Venkatachalapthy, Advocate. Counsel for Respondent-2/Opp. Party-2 : Served Absent. Counsel for Respondent-3/Opp.Party-3 : Mr.S. Muthuraj, Advocate.
DOCKET ORDER THIRU. A.K.ANNAMALAI, PRESIDING JUDICIAL MEMBER.
No representation for both sides. Appellant called absent. No representation for the appellant in spite of specific directions given for appearance of appellant or for dismissal. The appellant not turned up continuously for the following hearings on 30.04.2015, 15.06.2015, 30.06.2015, 16.07.2015, 03.08.2015 and even today. This shows that the appellant is not interested in prosecuting the appeal. No purpose would be served if the appeal is kept pending before this Commission without any progress. Hence, the appeal is dismissed for default. No costs.
Sd/-xxxxxxxxxx Sd/-xxxxxxxxx
M.MURUGESAN, A.K.ANNAMALAI,
Member. Presiding Judicial Member.
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