State Consumer Disputes Redressal Commission
Aishwarya Co-Operative Housing ... vs 1. M/S. Goodwin Enterprises on 9 October, 2013
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Complaint
Case No. CC/07/104
1.AISHWARYA CO-OPERATIVE HOUSING SOCIETY LTD.
THROUGH ITS CHAIRMAN, SHRI TALAKSHI R. DHAROD, R/AT.
FLAT NO. 81-B , MULUND (WEST), MUMBAI.
...........Complainant(s) Versus
1. M/S. GOODWIN ENTERPRISES, HAVING ITS OFFICE AT JAMUNA SADAN, M. G. ROAD.
MULUND ( WEST), MUMBAI 400080.
2.PRABHAKAR MENKA SHETTY, A PARTNER OF M/S.GOODWIN ENTERPRISE, AT JAMUNA SADAN, M.G.ROAD, MULUND (WEST), MUMBAI 400
080.
3.MR.DHIRAJ POPATLAL SHAH, A PARTNER OF M/S.GOODWIN ENTERPRISE, AT JAMUNA SADAN, M.G.ROAD, MULUND (WEST), MUMBAI 400
080. NOW AT 8, MAHAJAN APARTMENT, V.S.MARG, THANE 4000
062. ............Opp.Party(s) BEFORE:
HON'ABLE MRS. Usha S.Thakare PRESIDING MEMBER HON'ABLE MR. Narendra Kawde MEMBER PRESENT:
Adv.S.R.Page proxy for Adv.A.C.Sarkate ......for the Complainant Adv.Anand Patwardhan ......for the Opp. Party ORDER Per Hon'ble Smt.Usha S. Thakare, Presiding Judicial Member (1) Adv.S.R.Page files letter of authority issued by Mr.A.C.Sarkate-advocate on record for the complainant. Adv.Anand Patwardhan is present for the opponent nos.1 to 3.
(2) Complainant wants to withdraw the complaint. He has moved an application in writing under signature of Adv.A.C.Sarkate.
The complainant is willing to approach the appropriate authority for seeking deemed conveyance. As per wish and will of the complainant, he is permitted to withdraw the complaint. Complaint is disposed off as it is withdrawn.
Pronounced on 09th October, 2013.
[HON'ABLE MRS.
Usha S.Thakare] PRESIDING MEMBER [HON'ABLE MR.
Narendra Kawde] MEMBER pgg