State Consumer Disputes Redressal Commission
M/S Ankur Seeds P Ltd vs Shri Ashok Janardhan Dhumale on 2 September, 2013
STATE CONSUMER DISPUTES REDRESSAL COMMISSION STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, CIRCUIT BENCH, NAGPUR 5th floor, Administrative Building, Civil Lines, Nagpur-01 Appeal No. A/07/603 (Arising out of Order dtd. 07.03.2007 in Complaint No.CC/99/132 of District Forum, Amravati) M/s Ankur Seeds P Ltd 27, New Cotton Market Lay-out Nagpur, Through its Director .Appellant(s) Versus 1. Shri Ashok Janardhan Dhumale R/o Brahmanwada, Tq. Chandur Bazar, Dist. Amravati 2. Amravati Sahakari Shetki Kharedi Vikri Samiti, Amravati .Respondent(s) BEFORE: Honble Mr B.A. Shaikh, Presiding Member
Hon'ble Smt.Jayshree Yengal, Member Hon'ble Mr N. Arumugam, Member PRESENT: None ..for the Appellant Adv. Mr S M Kasture .....for the Respondent ORDER (Passed on 02.09.2013) Per Mr B A Shaikh, Honble Presiding Member None is present for the appellant. Adv. Mr S M Kasture is present for the respondent. Perusal of the daily proceeding shows that on last date none had appeared for the appellant and though the appellant sought sufficient time for filing Written Notes of Argument. Last chance was already given to both sides on last date. Thus, we hold that as the appellant failed to appear for final hearing, the appeal deserves to be dismissed in default. Hence, appeal be recalled at 3.00 p.m. for order.
Appeal is recalled at 3.50 p.m. Presently also none is present for the appellant. Hence, the appeal is dismissed in default.
No order as to cost.
Copy of this order be supplied to the parties.
[ B.A.SHAIKH] PRESIDING MEMBER [ SMT.JAYSHREE YENGAL] MEMBER [ N. ARUMUGAM] MEMBER sj