State Consumer Disputes Redressal Commission
Dadaso Dr. N M Kabare Nagari Sahakari ... vs 1. Shankar S/O Kisan Shimpi on 18 November, 2013
MAHARASHTRA STATE CONSUMER DISPUTE REDRESSAL COMMISSION,
MUMBAI.
CIRCUIT BENCH AT AURANGABAD.
First Appeal No. FA/13/225
(Arisen out of Order Dated 06/07/2012 in Case No. 318/2010 of District Jalgaon)
Dadaso Dr. N M Kabare Nagari Sahakari Bank Ltd.
Erandol
Now Under Liquidation Through its Liquidator Anil s/o
Ramesh Vispute,Serving as Authorised
Officer/Liquidator Erandol Tq.Erandol
Jalgaon
...........Appellant
-Versus-
1.Shankar S/o Kisan Shimpi At Post Paladhi Tq.Dharangaon Jalgaon.
...........Respondent BEFORE:
HON'ABLE MR. S.M.SHEMBOLE PRESIDING MEMBER HON'ABLE MRS. UMA BORA MEMBER HON'ABLE MR. K.B.GAWALI MEMBER PRESENT: Adv.S K Naikwade, Advocate for the Appellant ORDER (Delivered on 18th November, 2013) PER HON'ABLE MR. S.M.SHEMBOLE PRESIDING MEMBER Adv. Shri. S. K. Naikwade for appellant appeared and submitted withdrawal pursis. As the appellant does not want to proceed with appeal it is disposed of for want of prosecution. No order as to cost.
[HON'ABLE MR. S.M.SHEMBOLE] PRESIDING MEMBER [HON'ABLE MRS. UMA BORA] MEMBER [HON'ABLE MR. K.B.GAWALI] MEMBER Kalyankar