State Consumer Disputes Redressal Commission
Pratap Singh Aswal vs Sahedul Rahman on 27 November, 2018
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION,UTTARAKHAND 176 Ajabpur Kalan,Mothrowala Road, Dehradun-248121 Final Order First Appeal No. A/16/12 ( Date of Filing : 21 Jan 2016 ) (Arisen out of Order Dated 22/12/2015 in Case No. 16/2013 of District Garhwal) 1. Pratap Singh Aswal s/o late Girdhari Singh Aswal r/o Aswal Bhawan Jaiharikhal, Puri Garhwal Uttarakhand ...........Appellant(s) Versus 1. Sahedul Rahman s/o Ali,uddin r/o Vill. Chorkatta Kuralia Thana and Po Bahadur Ganj, Kishan Ganj Bihar presently r/o Dhondihal Mohalla Jikarrikhal Pauri Puri Garhwal Uttarakhand ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE B.S. Verma PRESIDENT HON'BLE MR. Balveer Prasad JUDICIAL MEMBER HON'BLE MRS. Veena Sharma MEMBER For the Appellant: For the Respondent: Dated : 27 Nov 2018 Final Order / Judgement Order Passed Appellant is present alongwith his counsel. There is none to represent the respondent.
Appellant does not want to press the appeal, therefore, appeal is dismissed, as not pressed. [HON'BLE MR. JUSTICE B.S. Verma] PRESIDENT [HON'BLE MR. Balveer Prasad] JUDICIAL MEMBER [HON'BLE MRS. Veena Sharma] MEMBER