State Consumer Disputes Redressal Commission
Rajesh Gajanan Deshmane Etc. vs Vidya Vasant Bhide Etc. on 4 February, 2019
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BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Circuit Bench at Kolhapur
REVISION PETITION NO.RP/2018/81
(Arisen out of Order Dated 26/04/2018 in Consumer Complaint No.55/2016 of District
Forum, Sangli)
1] Mr.Rajesh Gajanan Deshmane,
R/o.Laxmi Narayan Apartment,
Near Phatak Hospital, Miraj,
Tal.Miraj, Dist.Sangli.
2] Mr.Hemchandra Gajanan Bedekar,
R/o.Brahamanpuri, Miraj, Tal.Miraj,
Dist.Sangli.
3] Mr.Mohan Dattatray Watve,
R/o.Brahamanpuri, Miraj, Tal.Miraj,
Dist.Sangli.
4] Mr.Chandrakant Balkrushna Deshpande
R/o.Brahamanpuri, Miraj, Tal.Miraj,
Dist.Sangli.
5] Mr.Chandrakant Rayappa Chandanwale,
R/o. Chandanshive Galli, Tal.Miraj,
Dist. Sangli.
6] Sou.Sandhya Vyanktesh Sale,
R/o.Laxmi Narayan Apartment,
Near Phatak Hospital, Miraj,
Dist.Sangli.
7] Mr.Suresh Shankar Kore,
R/o.Datta Colony, Malgaon Road,
Miraj, Tal.Miraj, Dist.Sangli. ...........Petitioner(s)
Versus
1] Vidya Vasant Bhide,
2] Sachin Vasant Bhide,
No.1 & 2 r/o. B-3, Ganesh Vijay
Apartment, Kolla Bhag, Miraj, Tal.Miraj,
Dist.Sangli.
3] Dipali Aniruddha Abhyankar ............Respondent(s)
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R/o.10, Apurvai Apartment, 120 Navsha Maruti Chowk, Pune 30.
4] Shri Suhas Vitthal Pawar R/o.Brahamanpuri, Miraj, Tal.Miraj, Dist.Sangli.
5] Shri Jivan Ramchandra Kulkarni, R/o.Brahamanpuri, Miraj, Tal.Miraj, Dist.Sangli.
6] Shri Shital Shankar Patole, R/o.Gothan Galli, Miraj, Tal.Miraj, Dist.Sangli.
7] Shri Shashank Suresh Dhavlikar, R/o.MIDC Miraj, Tal.Miraj, Dist.Sangli.
8] Shri Nana Maruti Kamble, R/o.Narvad Road, Mihisal, Tal.Miraj, Dist.Sangli.
9] Mr.Shridhar Govind Bedekar, R/o.Bedekar Banglow, Miraj, Tal.Miraj, Dist.Sangli.
10] Omkar Nagari Sahakari Pat Sanstha Maryadit, Through Secretary, Laxmi Apartment, Shaniwar Peth, Tal.Miraj, Dist.Sangli.
BEFORE:
Hon'ble Mr.Justice A.P.Bhangale, PRESIDENT Hon'ble Mr.D.R.Shirasao, JUDICIAL MEMBER For the Petitioner: Adv.V.M.Kelkar For the Respondent: Adv.Madhav Tamhankar ORDER Per Mr.Justice A.P.Bhangale, President Heard. We find an application to take written version on record or to submit on record was dated 04/05/2017 to which reply was filed immediately on 3 next date i.e.25/05/2017, but the order below Exhibit No.40 was passed long after the date i.e. 26/04/2018. Only contention advanced before us is that revision petitioner/opponent was to file a precipe to adopt written statement as filed by the opponent no.1 on 03/06/2016. Since the precipe is to be filed and complaint is to be decided on merits, we are inclined to permit to take precipe on record and direct learned District Forum that it shall consider the precipe as written statement adopted as filed by the opponent no.1 and to proceed to decide the consumer complaint on merit in accordance with law. Revision petition is disposed accordingly.
Pronounced and dictated in open court on 4th February, 2019.
[ Justice A.P.Bhangale] PRESIDENT [ D.R.Shirasao] JUDICIAL MEMBER pg