State Consumer Disputes Redressal Commission
Vishan Das Parwani vs Mahendra Shukla on 15 February, 2021
Daily Order M. P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, 76, ARERA HILLS, BHOPAL FIRST APPEAL NO. 759 OF 2019 VISHANDAS PARWANI VS MAHENDRA SHUKLA & ORS. O R D E R S H E E T DATE OF ORDER ORDER WITH SIGNATURE ORDER OF THE REGISTRAR ON OFFICE NOTING 15.02.2021 THROUGH VIDEO CONFERENCING Ms. Sangeeta Moharir, learned counsel for the appellant. None for the respondents.
Learned counsel for appellant submits that Shri Vishan Das Parwani, who was joined in the capacity of M/S Vishnu High Tech Builders and Developers has expired and to that effect death certificate has been filed by the appellant. It has also been stated that Shri Vishan Das Parwani had already retired from the partnership and was not the partner when the original order was passed on 21.05.2015. However, he has wrongly been mentioned in the array of parties when the impugned order was passed on 11.01.2019.
She submits that since appellant has expired, nothing survives in this appeal, the appeal may be dismissed.
Prayer is accepted. Appeal is dismissed.
(Justice Shantanu S. Kemkar) (S. S. Bansal) President Member