State Consumer Disputes Redressal Commission
Dinesh Parasmal Chordia, vs Loknath Namdeo Mogre, on 3 February, 2012
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/07/39 (Not in confonet) (Arisen out of Order Dated null in Case No. of District ) Dinesh Parasmal Chordia, Indrapuri Leasing and finance B-15, Sanjay Gandhi Market, Chandrapur, T.& D.Chandrapur Vs. Loknath Namdeo Mogre, R/o Priyadarshani Nagar, Shivaji Ward, Ballarpur, Tah.Ballarpur Dist.Chandrapur.
BEFORE:
Hon'ble Mr.S.M. Shembole PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE Mr. N.Arumugam MEMBER PRESENT:
None ......for the Appellant None ......for the Respondent ORDER Appellant as well as his counsel are absent. So also the Respondent. Record reflects that both the parties as well as their respective counsel are absent since long. Therefore on the last date, the matter is adjourned till today by way of last chance,But nobody turned up. Hence the appeal deserves to be dismissed in default. Accordingly the appeal is dismissed in default.
No order as to costs.
Delivered on Dated :03 /02/2012 [ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [HON'BLE Mr. N.Arumugam] MEMBER