State Consumer Disputes Redressal Commission
Fakir Mohd Suleiman Kasab vs Shri Babasaheb Abdul Mulani on 20 October, 2015
STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
MAHARASHTRA, MUMBAI
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First Appeal No.A/12/69
(Arisen out of order dated 10/11/2000 in Execution Application No.58 of 1999,
arisen out of Consumer Complaint No.169 of 1993, decided on 31/12/1999 of
District Forum, Sangli)
FAKIR MOHD. SULEIMAN KASAB, )
R/AT:- 211, PETH BAGH, )
NEAR KATCHI MASJID, GOWALI GALLI, )
SANGLI - 416 416. )... APPELLANT
- : VERSUS : -
BABASAHEB ABDUL MULANI, )
R/AT:- PARADISE COMPLEX, )
PLOT NO.1, 386, MHASOBA GALLI, )
KHAN BHAG, SANGLI - 416 416. )... RESPONDENT
-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-* BEFORE:-
HON'BLE MR. P. B. JOSHI, PRESIDING JUDICIAL MEMBER HON'BLE MR. NARENDRA KAWDE, MEMBER
-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-* For the Appellant :- Adv. Akshay Arun Deshmukh instructed by Adv. Uday Prakash Warunjikar For the Respondent:- Adv. Satish Kumbar
-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-*-* ORAL ORDER Adv. Akshay Arun Deshmukh instructed by Adv. Uday Prakash Warunjikar is present on behalf of the Appellant. Adv. Satish Kumbhar is present on behalf of the Respondent. There is amicable settlement of dispute between the parties outside the Commission and today, the parties have filed 'Consent Terms'. Considering the submissions made before us and in view of amicable settlement of dispute between the parties, the appeal stands disposed of in terms of 'Consent Terms'. In the circumstances of the case, the parties shall bear their own costs.
Pronounced on 20th October, 2015 [P. B. JOSHI] PRESIDING JUDICIAL MEMBER [NARENDRA KAWDE] MEMBER KVS