State Consumer Disputes Redressal Commission
Kesar Terminals & Infrastructure ... vs Director Porsche India on 19 June, 2017
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Appeal No. A/17/527
(Arisen out of order dated 28/02/2017 passed in complaint No.523/2016 by District
Mumbai Suburban)
Kesaqr Terminals & Infrastructure Ltd.
Regd. Office at Oriental House,
7 J.T. Road, Churchgate,
Mumbai - 400 020. ...........Appellant (s)
Versus
Director, Porsche India
Silver Utopia, 4th floor, B-wing,
Cardinal Gracious Road,
Chakala, Andheri (East),
Mumbai - 400 099. ............Respondent (s)
BEFORE:
Usha S. Thakare PRESIDING JUDICIAL MEMBER
D.R. Shirasao JUDICIAL MEMBER For the Mr.I.H. Mangoli, Advocate for the Appellant: appellant.
ORDER Per Mrs.Usha S. Thakare, Hon'ble Presiding Judicial Member Mr.I.H. Mangoli, Advocate present for the appellant. Appellant wants to withdraw the appeal. Application is moved for permission of withdrawal of appeal. It is signed by Mr.Alok Singh, Company Secretary of the appellant and countersigned by Learned Advocate of the appellant. Appellant wants to file consumer complaint before this Commission in view of order passed by the Learned District Forum on pecuniary jurisdiction. Hence, we pass the following order :-
-: ORDER :-
1. Permission is granted to the appellant to withdraw the appeal with liberty to file consumer complaint subject to limitation.
2. Appeal stands disposed of as withdrawn.
3. In the circumstances of case, no order as to costs.
4. Copies of the order be furnished to the parties.
Pronounced Dated 19th June 2017.
[ Usha S. Thakare ] PRESIDING JUDICIAL MEMBER [ D.R. Shirasao ] JUDICIAL MEMBER dd.