State Consumer Disputes Redressal Commission
The Manager, Baramati Taluka Sahakari ... vs Shri. Bhagwat Sahebrao Devkate on 4 April, 2012
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal
No. A/05/1213
(Arisen out
of Order Dated 31/01/2005 in Case No. 44/2002 of District Pune)
1.The Manager, Baramati Taluka Sahakari Kharedi Vikri Sangh Ltd.
Baramati District Pune ...........Appellant(s) Versus
1. Shri. Bhagwat Sahebrao Devkate At Post Neerabagaj, Tal. Baramati, District Pune
2. Sigenta Peek Sanrakshan Private Limited Kottarpuram, Chennai ...........Respondent(s) BEFORE:
Hon'ble Mr. S.R. Khanzode PRESIDING MEMBER Hon'ble Mr. Narendra Kawde MEMBER PRESENT:
None present.
ORDER : (Per Shri S.R.Khanzode, Honble Presiding Judicial Member) (1) This appeal has no nexus with the appeal Nos.A/05/1023 and A/05/1214. Hence, we deal with it separately. Appellant and respondents are remaining absent in spite of notice published on Notice Board and internet as well as independent intimation sent by post on 01/11/2011, appeal stands dismissed for default.
Pronounced on 4th April, 2012.
[Hon'ble Mr. S.R. Khanzode] PRESIDING MEMBER [Hon'ble Mr. Narendra Kawde] MEMBER pgg