State Consumer Disputes Redressal Commission
The Nagpur Friends Urban Credit Co.Op vs Sau.Shobha Ramesh Navkarkar on 25 April, 2013
STATE CONSUMER DISPUTES REDRESSAL COMMISSION STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, CIRCUIT BENCH, NAGPUR 5th floor, Administrative Building, Civil Lines, Nagpur-01 First Appeal No. A/09/852 (Arisen out of Order Dated null in Case No. of District ) The Nagpur Friends Urban Credit Co.Op. Society Ltd. Nagpur Khandelwal Bhawan, Second Patalleshwar Road, Mahal, Nagpur Through its President. Vs. Sau.Shobha Ramesh Navkarkar, R/o Vaishnav Apartment, Near N.I.T. Garden, Sakkardara, Nagpur 24. BEFORE: Hon'ble Mr.S.M. Shembole PRESIDING MEMBER
HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE Mr. N.Arumugam MEMBER PRESENT:
Shri.Prakash More,President with Adv.Solat ......for the Appellant In person with her cousel Shri.Naukarkar ......for the Respondent ORDER (DELIVERED ON 25/04/2013) PER SHRI.S.M.SHEMBOLE, HONBLE JUDICIAL MEMBER On the request of both the parties, the matter is taken on todays board. Shri.Prakash More, who is the President of appellant society with his counsel Shri.Solat and Respondent Smt.Shobha Naukarkar with his counsel Shri.Naukarkar appeared and submitted joint compromise pursis. They have admitted the contents of compromise pursis to be true and correct and signed it before this Commission. Hence it is verified and accepted. In view of compromise, the appeal is disposed of in terms of compromise.
No orders as to costs.
Dated 25/04/2013 [ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [HON'BLE Mr. N.Arumugam] MEMBER