State Consumer Disputes Redressal Commission
Prafulla Marotrao Peshne vs The Vidarbha Premier ... on 20 March, 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
Consumer Complaint No. CC/09/23 (Not in Confonet)
Prafulla Marotrao Peshne,
R/o. 17/136, Gajanan Dham,
Sahakar Nagar, Nagur-25
...........Complainant (s)
Versus
1.The Vidarbha Premier Co-Operative Housing Society Ltd., Head Office- Gandhi Sagar, Nagpur-18, through its President-
Ravindra Devidas Durgkar .
2. General Manager, The Vidarbha Premier Co-operative Housing Society Ltd.
Head Office- Gandhi Sagar, Nagpur-18.
3. Shri Gajanan Krushnarao Dalal, Special Recovery Officer, The Vidarbha Premier Co-operative Housing Soceity Ltd. Gandhi Sagar, Nagpur-18.
4. Shri Liladhar Madharao Kohale
5. Shri Dudheshwar @ Dhudari s/o Maharao Kohale
6. Smt. Anusayabai Madharao Kohale Opp. Parties No. 4,5,6 are R/o. Tin Nal Chowk, Near Mata Mandir, Jagnath Budhwari Road, Nagpur-2 ...........Opponent (s) BEFORE:
Hon'ble Mr.S.M. Shembole PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE MR.N. ARUMUGAM MEMBER PRESENT:
Adv. Mr. Solat ......for the Complainant Adv. Mr. Dhande for opponent No. 1 to 3 ......for the Opponent ORDER (Delivered on 20/03/2012) PER SHRI S.M. SHEMBOLE, HON'BLE PRESIDING MEMBER.
Adv. Mr. Solat for the complainant and Adv. Mr. Dhande for the opponent No. 1 to 3 are present. Complainant as well as his counsel Mr. Solat has filed separate application seeking permission to withdraw the complaint and liberty to file Civil Suit before the District Court, Nagpur. We heard counsel for both the sides and unconditional permission is granted to withdraw the complaint and accordingly the complaint is disposed of. .
Dated- 20/03/2012 [ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [ HON'BLE MR.N. ARUMUGAM] MEMBER ay