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State Consumer Disputes Redressal Commission

M/S. Vitthal Builders& Others vs Smt. Chandra Rekha Bhuteshwar ... on 11 September, 2012

  
 
 
 
 
 
 STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
  
 
 
 
 
 







 



 
   
   
   


   
     
     
     

STATE CONSUMER DISPUTES REDRESSAL COMMISSION,  MAHARASHTRA
    
   
    
     
     

CIRCUIT BENCH AT   NAGPUR
    
   
    
     
     

5 TH FLOOR, ADMINISTRATIVE BUILDING NO. 1
    
   
    
     
     

CIVIL LINES, NAGPUR-440 001
    
   
  
  
   

 
  
 
  
   
   

 
  
 
  
   
   
     
     
     
       
       
       

Revision Petition No. RP/04/131
      
     
      
       
       

(Arisen out of Order Dated 25/10/2004 in Misc Case No. 26,27,28/2004
      of Additional District Forum,   Nagpur)
      
     
    
     

 
    
   
    
     
     

 
    
   
    
     
     
       
       
       
         
         
         

1.

M/s. Vitthal Builders, through its Prtner Miss Lateshwari Vitthalrao Akulwar.

 

2. Miss Lateshwari Vithalrao Akulwar,  

3. Shri Jagdish Vitthal Akulwar.

 

All R/o. Sai Vitthal Apartments, Flat No.4, Hudekeshwar Road, New Subedhar Lay Out, Plot No. 29, Nagpur. ...

Revision Petitioner(s)   Versus  

1. Smt. Chandra Rekha Bhuteshwar Wakodikar,  

2. Smt. Rajkamal Shivramji Wakodikar  

3. Smt. Asha Ashok Telekar All R/o. Sai Viotthal Apartments, Flat No.4, Hudekeshwar Road, New subedhar Layout, Plot No.29, Nagpur  

4. Ambadas Mahadeorao Bhosale, R/o. Qtr. No. 136/4, Somwari Quarters, Near Gajanan Temple, Nagpur. ......Respondents(s)     BEFORE:

   
Hon'ble Mr.S.M. Shembole PRESIDING MEMBER   HON'BLE SMT.JAYSHREE YENGAL MEMBER       PRESENT:
Adv. Mr. Solat ......for the Appellant   Adv. Mr. Sanjay Moon ......for the Respondent ORDER (Delivered on 11/09/2012) PER  MR. S.M. SHEMBOLE , HON'BLE  PRESIDING MEMBER Adv. Mr. Solat for the revision petitioners and Adv. Mr. Sanjay Moon for the respondents are present. Adv. Mr. Solat for the revision petitioners submitted withdrawal pursis stating therein that the revision petitioners do not want to proceed with the revision petition. Hence the revision petition is disposed of for want of prosecution. No order as to costs.
 
Dated:11/09/2012.
 
[ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER     [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER ay