State Consumer Disputes Redressal Commission
Branch Manager, Kapil Chit Fund (P) ... vs Patimeeda Venkata Krishna Rao, ... on 19 July, 2011
BEFORE THE A BEFORE THE A.P STATE CONSUMER DISPUTES REDRESSAL COMMISSION AT HYDERABAD. F.A.No.327/2009 against C.C.No.230/2008, DISTRICT FORUM, ELURU, WEST GODAVARI DIST. Between 1.
Branch Manager, Kapil Chit Fund (P) Ltd., D.No.10-204C (Down Floor), Opp:Sai Balaji Lodge, Near RTC Complex, Eluru Road, Jangareddigudem, W.G.Dist., A.P. (Within the jurisdiction of the L&O, P.S., Jangareddigudem, W.G.Dist.,)
2. Regional Manager, Kapil Chit Fund (P) Ltd., D.No.6-13-9, Kalabargivari St., T.Nagar, Rajahmundry, E.G.Dist., A.P. (Within the jurisdiction of the 2nd town L&O, P.S., Rajahmundry E.G.,Dist.,)
3. Managing Director & foreman, Kapil Chit Fund (P) td., Flat No.9, Krishnapuri Colony, West Maredpally, Secunderabad.
(Within the jurisdiction of the West Maredupally L&O, P.S., Secunderabad) All appellants are represented by its AGM Sri.Y.Rajendra Kumar, S/o.Moti Rao, aged 40 years, R/o:Ramnagar, Hyderabad. Appellants/ Opp.parties And Patimeeda Venkata Krishna Rao, S/o.Surendra Babu, aged major, Ghantavari St, Chintalapudi, W.G.Dist., Respondent/ Complainant Counsel for the Appellant : Mr.N.Amarnath Counsel for the Respondent :
M/s.G.Chandra Mouli QUORUM:THE HONBLE JUSTICE SRI D.APPA RAO, PRESIDENT SMT.M.SHREESHA, MEMBER AND SRI R.LAKSHMINARASIMHA RAO, MEMBER TUESDAY, THE NINETEENTH DAY OF JULY, TWO THOUSAND ELEVEN.
Oral Order (Per Honble Justice Sri D.Appa Rao, President ) ***** None appears for the appellant despite the fact that the matter is posted under the caption of dismissal. Hence the appeal is dismissed for non-prosecution. There shall be no order as to costs.
Sd/-PRESIDENT.
Sd/-MEMBER.
Sd/-MEMBER.
JM Dt.19-07-2011