State Consumer Disputes Redressal Commission
State Bank Of India vs Nandlal Ramlal Kasat on 3 September, 2013
1 FA/151/2008
Date of filing :12/02/2008
Date of order :03/09/2013
MAHARASHTRA STATE CONSUMER DISPUTE REDRESSAL
COMMISSION,MUMBAI, CIRCUIT BENCH AT AURANGABAD.
FIRST APPEAL NO. : 151 OF 2008
IN COMPLAINT CASE NO.: 89 OF 2005
DISTRICT CONSUMER FORUM : PARBHANI.
State Bank of India
Parbhani Tq.Parbhani Dist. Parbhani
Through its Manager Sundar Bhaskar Bakshi
R/o.Pathri Tq.Pathri, Dist. Parbhani Appellant
VERSUS
1.Nandlal Ramlal Kasat Prop.M/s.Santosh Traders near bus stand, MSEB road Pathri Tq.Pathri Dist.Parbhani.
2. M.B.Kharkar Branch Manager of New India Assruacne Co.Ltd R/o. near Post Office Pathri Tq.Pathri, Dist. Parbhani.
3. The New India Assurance Co.Ltd through its Branch Manager Office at "Yeshodeep" building Shivaji road, Parbhani Tq& Dist. Parbhani Respondents CORAM: Mr.S.M.Shembole Hon`ble Presiding Judicial Member.
Mrs.Uma Bora, Hon'ble Member.
Mr.K.B.Gawali, Hon'ble Member.
O R A L O R D E R Per.Mr.S.M.Shembole Hon'ble Presiding Judicial Member.
None for the appellant bank is present, its counsel Shri. M.S.Kulkarni as well as Adv. Shri.M.M.Kulkarni are also absent. None for the respondents is present. Adv. Shri.P.N.Kalani for the respondent No. 1 is also absent. However, proxy Adv.Shri.D.V.Katneshwarkar appeared with authority letter of Adv.Shri.Kalani for the respondent No.
1. The record reflects that nobody for the appellant bank is present since 2 FA/151/2008 long. However, on last date the matter was adjourned till today by way of last chance but today also nobody for the appellant is present. Hence, the appeal deserves to be dismissed and accordingly it is dismissed. No order as to cost.
K.B.Gawali Mrs.Uma Bora S.M.Shembole Member Member Presiding Judicial Member Patil A.H. Steno H.G.