State Consumer Disputes Redressal Commission
Sharp Business Systems India(P) Ltd vs Sujana Anoop on 6 April, 2026
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
KERALA
FIRST APPEAL NO. SC/32/A/736/2017
SHARP BUSINESS SYSTEMS INDIA(P) LTD
PRESENT ADDRESS - 1ST FLOOR, AMAL COMPLEX, C P UMMER ROAD, PULLEPADY,
KOCHI- 682015.,KERALA.
.......Appellant(s)
Versus
SUJANA ANOOP
PRESENT ADDRESS - TN 5/334-A, THONIPARAMBIL, MALYIDAMTHURUTH-
683561.,KERALA.
.......Respondent(s)
BEFORE:
HON'BLE MR. JUSTICE SRI.B.SUDHEENDRA KUMAR , PRESIDENT
HON'BLE MR. SRI.AJITH KUMAR.D , JUDICIAL MEMBER
FOR THE APPELLANT:
NEMO
FOR THE RESPONDENT:
NEMO
DATED: 06/04/2026
ORDER
KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION, VAZHUTHACAUD, THIRUVANANTHAPURAM APPEAL No. 736/2017 ORDER DATED: 06.04.2026 (Against the Order in C.C. 225/2016 of DCDRC, Ernakulam) PRESENT:
HON'BLE JUSTICE SRI. B. SUDHEENDRA KUMAR : PRESIDENT SRI. AJITH KUMAR D. : JUDICIAL MEMBER APPELLANT:
Sharp Business Systems India (P) Ltd., 1st Floor, Amal Complex, C.P. Ummer Road, Pullepady, Kochi-682 015 represented by its Manager (By Adv. K.P. Jayaraj) Vs. RESPONDENTS:
1. Sujana Anoop, W/o Anoop Kumar, TN 5/334-A, Thoniparambil, Malyidamthuruth, Pin-683 561
2. Fridge House Retails, Ernakulam, Ravipuram, 39/3521, Ambanat Buildings, Ravipuram, Kochi-682 015 represented by its Branch Manager
3. Ascend Services, 32/2977/A3, Near Catholic Syrian Bank, Anjumury, Ponnurunny, Vyttila-16 represented by Service Manager ORDER HON'BLE JUSTICE SRI. B. SUDHEENDRA KUMAR : PRESIDENT The appellant has no representation on this date. The appellant had no representation continuously on the last four posting dates also. The steps as directed not yet taken. From the conduct of the appellant, we are satisfied that the appellant has no interest in prosecuting the appeal. In the said circumstances, we are inclined to dismiss the appeal as provided under Rule 11(6)(a) of the Consumer Protection (Consumer Disputes Redressal Commissions) Rules, 2020.
In the result, this appeal stands dismissed for non-prosecution.
The statutory deposit made by the appellant shall be given to the 1st respondent/complainant, to be adjusted/credited, towards the amount ordered by the District Commission, on proper acknowledgement.
JUSTICE B. SUDHEENDRA KUMAR: PRESIDENT AJITH KUMAR D. : JUDICIAL MEMBER jb ..................
SRI.B.SUDHEENDRA KUMAR PRESIDENT ..................
SRI.AJITH KUMAR.D JUDICIAL MEMBER