State Consumer Disputes Redressal Commission
Shri. Fail Abdul Kondivkar vs Branch Manager Mahad Branch Jivan Vima ... on 8 October, 2021
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
MAHARASHTRA, MUMBAI
APPEAL NO. A/02/1752
Sh. Faiik Abdul Kadir Kondivkar
At Kusgaon Tal. Mahad Dist. Raigad ... APPELLANT
Vs.
Branch Manager,
Mahad Branch,
Life Insurance Corporation,
Shivaji Chowk, Tal. Mahad
Dist. Raigad ... RESPONDENT
BEFORE :
Hon'ble Mr.Justice P.R. Bora, President
Present :
For the Appellant : None
For the Respondent : Adv. M.V. Damle
ORDER
Per Mr.Justice P.R. Bora, President Adv.Damle present for Respondent. When the Appeal is taken up for hearing, the appellant is absent. On the previous dates also, the 1 appellant has not attended the present proceeding. It appears that the appellant is not interest in prosecuting the appeal further. Hence, the following order is passed :
ORDER
1. Appeal is dismissed for want of prosecution, however, without any order as to costs.
2. Copies of the order be furnished to the parties.
Pronounced Dated : 08/10/2021 [ Justice P.R. Bora ] President //mtc// 2