State Consumer Disputes Redressal Commission
Imratlal vs Itc Choupal on 25 November, 2019
M.P.STATE CONSUMER DISPUTES REDRESSAL COMMISSION
PLOT NO. 76, ARERA HILLS, BHOPAL (M.P.)
ORDER SHEET
APPEAL NO. 141/2015
IMRATLAL S/O PATIRAM PRAJAPATI
VS.
I.T.C. CHOUPAL SAGAR SOYA CHOUPAL AND ANOTHER
JUSTICE SHANTANU KEMKAR (ORAL)
25.11.2019 None for appellant.
We find that from 12.9.2017, the appeal is being listed from time to time but no one is appearing for appellant. Process fee for service of notice on respondent No.2 has also not been furnished.
2. In the circumstances, the appeal is dismissed for want of prosecution as also for no-removal of office objection.
(Justice Shantanu Kemkar) (Dr. Monika Malik)(Pradeep Parashar) President Member Member Mercy