State Consumer Disputes Redressal Commission
M/S. Srinivas Rao Pokuri Electrical And ... vs Icici Bank Ltd. Vadodara 390 007. on 7 February, 2012
BEFORE THE A BEFORE THE A.P.STATE CONSUMER DISPUTES REDRESSAL COMMISSION : AT HYDERABAD.
CC.Sr.No.284/2012Between:
M/s. Srinivas Rao Pokuri Electrical and Civil Contractors, Rep. by its sole proprietor, Srinivas Rao Pokuri, S/o.Venkata Subbaiah Pokuri, Age : 43 years, Occ: Business, Plot No.24/249, 2nd Floor, Srinivasa Colony West, Hyderabad 500 038.
Complainant.
And ICICI Bank Ltd.
Rep. by its Authorized Signatory, ICICI Bank Towers, Level IV, 1-11-256, Begumpet, Hyderabad 500 016 Reg.Office at Land Mark, Race Course Circle, Vadodara 390
007.
Opposite Parties.
Counsel for the Complainant : M/s.MRK Chakravarthy.
Counsel for the O.Ps.
: Admn.stage.
QUORUM: THE HONBLE SRI JUSTICE D.APPA RAO, PRESIDENT, SRI R. LAKSHMI NARASIMHA RAO, HONBLE MEMBER.
AND SRI T.ASHOK KUMAR, HONBLE MEMBER.
TUESDAY, THE SEVENTH DAY OF FEBRUARY, TWO THOUSAND TWELVE.
Oral Order (Per Honble Sri Justice D.Appa Rao, President) ****** The learned counsel for the complainant seeks permission to withdraw the complaint on the ground that the complainant intends to file it before an appropriate court. In the circumstances, the complaint is dismissed as withdrawn. No costs. The complainant is permitted to withdraw the court fee deposited in this regard.
President Member Member Date:07.12.2012.
Vvr.