State Consumer Disputes Redressal Commission
M/S Thyrocare Technologies Ltd. vs Dr. Rajendra Hiralal Bedmutha, on 13 December, 2011
Daily Order
STATE CONSUMER
DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH
AT NAGPUR
5 TH FLOOR,
ADMINISTRATIVE BUILDING NO. 1
CIVIL LINES,
NAGPUR-440 001
First Appeal
No. A/08/70
(Arisen out
of Order Dated 31/08/2007 in Case No. 172/2007 of District Forum, Buldana)
M/s
Thyrocare Technologies Ltd.
Having
its Corporate Office at
D-37/1,
TTC MIDC, Turbhe,
Navi Mumbai-400 705. .. ...Appellant(s)
Versus
Dr.
Rajendra Hiralal Bedmutha,
Having
his Office at ChaitanyaHospital,
Buldana, Tah. & Distt. Buldana.
.....Respondent(s)
BEFORE:
Hon'ble Mr.S.M. Shembole PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL MEMBER PRESENT:
None ......for the Appellant None ......for the Respondent ORDER (Delivered on 13/12/2011) PER SHRI S.M.SHEMBOLE, HON'BLE PRESIDING MEMBER.
None for the appellant is present, its counsel is also absent. Respondent as well as his counsel are also absent. The record reflects that both the parties are absent since 23/04/2008. Hence, appeal deserves to be dismissed in default. Accordingly, it is dismissed. No order as to cost.
Delivered on 13/12/2011.
[ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER