State Consumer Disputes Redressal Commission
Rural Electrification Of Corp Ltd vs Tanmay Gupta on 27 April, 2022
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION, CHENNAI BEFORE Hon'ble THIRU. JUSTICE R. SUBBIAH :: PRESIDENT Thiru.R.VENKATESA PERUMAL :: MEMBERFA. No. 69/2018
(Against the order in C.C. No.113/2006, dated 6.9.2017, on the file of District Consumer Forum, Chennai(South) DATED THIS THE 27TH DAY OF APRIL 2022 M/s Rural Electrification Corporation Ltd, Regd. Office : Core 4, Scope Complex, 7, Lodi Road, New Delhi - 110 003 M/s Rural Electrification Corporation Ltd, Branch office : 12 & 13, TNHB Complex, 180, Luz Church Road, Chennai 600 004 ..Appellants/opposite parties Vs Mr. Tanmay Gupta, #4D, Gee Gee Tower, 11, First street, Haddows Road, Chennai 600 006 ..Respondent Counsel for the Appellants/opposite parties : M/s A Palaniappan Respondent : Served called absent This appeal coming on before us for hearing today, this commission made the following order in open court :
Docket order No representation for appellant. This appeal is posted today for appearance of appellant and for arguments in list or for dismissal. when the matter was called at 11.00 A.M, the appellant was not present, hence, passed over and called again at 12.30 noon, then also the appellant has not appeared. 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. The appeal is dismissed for default. No order as to cost.
Sd/- Sd/- R.VENKATESAPERUMAL R.SUBBIAH MEMBER PRESIDENT