State Consumer Disputes Redressal Commission
Jrg Wealth Management Ltd vs Shoukat Sikandar Gorwade on 1 June, 2015
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal No. A/11/1011
(Arisen out of Order Dated 27/07/2011 in Case No. 208/11 of District Kolhapur)
1.INDITRADE DERIVATIVES & COMMODITIES LTD THROUGH ITS AUTHORISED REPRESENTATIVE MR AMIT SINGH, JRG HOUSE, ASHOKA ROAD, KOCHI BRANCH MAGNES BUILDING, FIRST FLOOR TARARANI CHOWK KOLHAPUR MAHARASHTRA ...........Appellant(s) Versus
1. SHOUKAT SIKANDAR GORWADE 841 A SHIVAJINAGAR, KALAMBA ROAD KOLHAPUR MAHARASHTRA ...........Respondent(s) BEFORE:
Shashikant A. Kulkarni PRESIDING MEMBER For the Ms.Arifa Sayed, Advocate for the Appellant: appellant.
ORDER Per Shri Shashikant A. Kulkarni, Hon'ble Presiding Judicial Member Ms.Arifa Sayed, Advocate present for the appellant files authority letter on record. She wants to withdraw the appeal. Permission is granted. Appeal stands disposed of for want of prosecution. No order as to costs. One set of the appeal compilation be retained and rest of the sets be returned to the appellant. Copies of the order be furnished to the parties.
Pronounced Dated 1st June 2015.
[ Shashikant A. Kulkarni] PRESIDING MEMBER dd.