State Consumer Disputes Redressal Commission
Sou.Vibhavari D.Kulkarni vs Shri.Raghunath T.Wavare And Ors on 1 October, 2019
1 (RP/19/126)
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
MAHARASHTRA, MUMBAI
REVISION PETITION NO.RP/19/126
Smt.Vibhavari Dhananjay Kulkarni
R/o vidhata Colony, Road No.1,
Vishrambag, Sangli 416 416. Petitioner(s)
Versus
1. Shri.Raghunath Tukaram Wavare
2. Sou.Asha Raghunath Wavare
3. Shri.Niraj Raghunath Wavare
4. Shri.Dhiraj Raghunath Wavare
All R/o Miraj Pandharpur Road,
Shivneri Vasahat, Plot No.6,
A/p Miraj Tal.Miraj. Dist.Sangli.
5. Shri.Sainath Mahila Nagari Sah.
Pat Sanstha Maryadit, Sangli
Main Branch, Swagat Apartment,
S.T.Colony Road,
Vishrambag,
Sangli. Respondent(s)
BEFORE:
Hon'ble Mr.Justice A.P.Bhangale, President
Hon'ble Dr.S.K.Kakade, Member
For the None present
Petitioner(s):
For the
Respondent(s): None present
ORAL ORDER
Per: Hon'ble Mr.Justice A.P.Bhangale, President Revision petitioner and his Advocate is absent. On 08/08/2019 this Commission has noted that nobody was present for revision petitioner even on second call, by way of last chance matter was adjourned till today. Even otherwise it appears that revision is preferred against order dated 06/07/2019 when learned Forum below have adjourned the execution 2 (RP/19/126) application No.75 of 2017 to 23/07/2019 for final order. Consumer dispute related to amounts deposited by the complainant with the credit society, which remain unpaid to the complainant/depositor. In the facts and circumstances, therefore, we are not inclined to entertain this revision petition. Revision petition is dismissed. No order as to costs. Learned executing Forum below to dispose of execution application No.75 of 2017 as early as possible. Parties to appear before the learned executing Forum below on scheduled date.
Certified copy of this order be supplied to the parties. Pronounced on 1st October, 2019.
[JUSTICE A.P.BHANGALE] PRESIDENT [DR.S.K.KAKADE] MEMBER rsc