State Consumer Disputes Redressal Commission
Lodha Developers Private Ltd vs Ashish Prakash Thatte on 5 January, 2017
STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA First Appeal No. A/15/557 (Arisen out of order dated 16th April, 2015 passed in Complaint No.64/2008 by District Forum, Thane) M/s. Lodha Developers Private Ltd., Vs. 1. Ashish Prakash Thatte, Through its Authorized Signatory, 2. Namrata Prakash Thatte, Mr.Prasad Dighe, having registered Both residing at:
address: 3, A/5, Anand Deep Hsg. At Lodha Excellus, Society, Apollo Mills Compound, Pendse Nagar, Dombivali East, N.M. Joshi Marg, Mahalaxmi, Mumbai District Thane. 400 011. Site office at:
Off. Bhiwandi Bypass, Majiwade, Thane (West).
BEFORE: Hon'ble Mr. Justice A. P. Bhangale, President Hon'ble Mr. D.R. Shirasao, Judicial Member Dated : 05/01/2017 ORDER Advocate Mr.Deepak Punamiya is present for the appellant. He has filed vakalatnama with no objection of previous advocate on record. Advocate Mr.Abhijeet Barve is present for the respondent. Parties informed that there is settlement between them and they want to file consent terms on record. Office to trace out the proceeding and bring it to our notice.
Record and proceeding produced before the Bench as mentioned earlier for disposal of the appeal. Consent terms are taken on record. Consent terms are marked for identification as 'X' collectively. In view of the consent terms appeal stands disposed of as withdrawn accordingly.
[Justice A.P.Bhangale] President [D.R. Shirasao] Judicial Member ep