State Consumer Disputes Redressal Commission
Shri Sanjay Bapurao Yawale & Anr. vs Maharashtra State Electricity Board & ... on 21 October, 2011
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/08/696
(Arisen
out of Order Dated 31/07/2008 in Case No. CC/08/85 of District Forum, Amravati )
1.Shri Sanjay Bapurao Yawale
2. Shri Bapurao Baliramji Yawale Both R/o Daryapur, Tah. Daryapur Dist. Amravati ...........Appellant(s) Versus
1. Maharashtra State Electricity Board Achalpur Division Achalpur, Through its Executive Engineer MSEB, Achalpur Dist Amravati
2. Assistant Engineer Maharashtra State Electricity Board At Daryapur, Tah. Daryapur Dist. Amravati
3. Jr. Engineer Maharashtra State Electricity Board At Kohlapur, Tah. Bhatkukli Dist. Amravati.
Maharashtra State Electricity Board now known as Maharashtra State Electricity Distrbution Company Ltd.
...........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 ......for the Appellant None ......for the Respondent ORDER Per Mr S M Shembole, Hon'ble Presiding Member The appellants as well as respondents and their respective counsel are absent. The record reflects that since the month of May 2011 both the parties are absent.
Hence, appeal is dismissed in default.
No order as to cost.
Copy of this order be supplied to the parties.
Delivered on 21.10.2011.
[ HON'BLE S.M. SHEMBOLE] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [ HON'BLE N. ARUMUGAM] MEMBER sj