State Consumer Disputes Redressal Commission
Mrs Kiran Y. Bhattad & Anr. vs Shrinivas Agrotech India Ltd. & Anr. on 5 January, 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
First Appeal
No. A/1821/2003
(Arisen out of Order Dated
06/11/2003 in Case No. CC/03/520 of District Forum, Nagpur)
1.Mrs Kiran Y. Bhattad
2. Mr Navalkishore Maniklal Bhattad Both r/o Tekdi Road, Sitabuldi Nagpur ...........Appellant(s) Versus
1. Shrinivas Agrotech India Ltd.
49, Nandodaya Apartment, Hill Road, Gokulpeth Nagpur
2. Shri Jaiwant Madhavrao Ingle Director of Shrinivas Agrotech India Ltd.
18, Hill Top Road, Ambazari Nagpur ...........Respondent(s) BEFORE:
Hon'ble Mr.S.M. Shembole Presiding Member Hon'ble Smt.Jayshree Yengal Member Hon'ble Mr.N. Arumugam Member PRESENT:
None None ......for the Appellants ..for the Respondents ORDER (Delivered on 05.01.2012) Per Mr S M Shembole, Hon'ble Presiding Member Appellants as well as their counsel are absent, so also the respondents.
The record reflects that the appellants as well as their counsel are absent since 26.08.2010. Therefore, this appeal deserves to be dismissed in default and accordingly, it is dismissed in default.
No order as to cost.
Copy of this order be furnished to the parties.
Delivered on 05.01.2012.
[ S.M. SHEMBOLE] PRESIDING MEMBER [ SMT.JAYSHREE YENGAL] MEMBER [ N. ARUMUGAM] MEMBER sj