State Consumer Disputes Redressal Commission
Tulsidas Bhagwandas Khatwani vs Mseb on 14 December, 2012
STATE CONSUMER DISPUTES REDRESSAL COMMISSION STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA STATE, CIRCUIT BENCH, NAGPUR 5th floor, Administrative Building, Civil Lines, Nagpur-01 First Appeal No.A/02/1249 (Arisen out of Order Dated null in Case No. of District ) Tulsidas Bhagwandas Khatwani, Partner, Radhika Rice Mills, R/o Matatoli, Gondia. T.& D.Gondia. Vs. 1. MSEB, Through Executive Engineer, Gondia. 2. Assistant Engineer, MSEB, Rural Gondia, T.& D.Gondia. 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 Adv.Bharde ......for the Respondent ORDER (DELIVERED ON 14/12/2012) PER SHRI.S.M.SHEMBOLE, HONBLE JUDICIAL MEMBER Appellant as well as his counsel are absent. Adv. Shri. S.D.Bharde for Respondent is present. On 25/7/12 fresh notice was issued to the appellant as well as Respondent and Respondent appeared through Adv.Bharde in response to the notice, but no report about service of notice to appellant is received. On perusal of the office copy of the notice it reflects that it was issued on the correct address of the appellant as shown in the appeal memo as well as in complaint. Therefore it will have to be presumed that the appellant is served with notice. But he is absent. Hence the appeal deserves to be dismissed in default. Hence it be recalled at 3.00 p.m. for order.
Matter is recalled at 3.20 p.m. but nobody for the appellant is present. Hence, the appeal is dismissed in default.
No orders as to costs.
Dated 14/12/2012 [ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [HON'BLE Mr. N.Arumugam] MEMBER