State Consumer Disputes Redressal Commission
Roznama vs Roznama on 20 July, 2015
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
MAHARASHTRA, MUMBAI
CONSUMER COMPLAINT NO.CC/00/11 to CC/0013
BHASKAR
R. JMBHULKAR
Vs.
VINOD
LALSING THAKUR & ORS.
BEFORE:
MR. Shashikant A.Kulkarni
PRESIDING MEMBER
MR. Narendra Kawde MEMBER
Dated : 20 JULY, 2015
COMMON ORDER
Adv.Subodh Gokhale is present for the complainants in all cases. Adv.Uday Wavikar is present for the opponents.
Two matters out of three have reached at settlement. One matter is yet to be settled. Both the parties submit that they want some time to file settlement pursis in all three matters. Hence, adjourn to 19/08/2015 for filing settlement terms on record.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/06/52 ROYAL APARTMENT CO-OP.HSG.SOC.LTD. & ORS.
Vs. M/S.ROYAL ENTERPRISES & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.S.B.Prabhawalkar is present for the complainant. Adv.Ashutosh Marathe is present for the opponent.
Adv.Prabhawalkar submits that he has made communication with his client in respect of filing affidavit of evidence. However, no response is received.
In view of above, no affidavit is filed by the complainant. Rest matter is ready for arguments. Adv.Prabhawalkar is allowed to make arguments on the basis of available material on record so that decision can be rendered on merit.
Since the evidence part in the complaint is over, matter now stands adjourned for final hearing. In the meantime, both the parties shall file brief notes of arguments in terms of Regulation 13(2) of the Consumer Protection Regulations, 2005 two days before next date before Registrar (Legal) of the Commission. Registrar (Legal) shall accept the same.
Brief notes of written arguments should not exceed more than three pages.
Both the parties are directed to do continuous pagination and in margin give page numbers of the documents on which they relied upon. Adjourn to 24/08/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/05/72 VEENA SUR CO-OP.HSG.SOC.LTD.
Vs. M/S.VEENA DEVELPERS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER None is present for the complainant. Adv.Arifa Sayyed is present for the opponent. She files affidavit of evidence of the opponent on record. Copy be served on the complainant. Complaint to proceed without affidavit of evidence of the complainant.
Since the evidence part in the complaint is over, matter now stands adjourned for final hearing. In the meantime, both the parties shall file brief notes of arguments in terms of Regulation 13(2) of the Consumer Protection Regulations, 2005 two days before next date before Registrar (Legal) of the Commission. Registrar (Legal) shall accept the same.
Brief notes of written arguments should not exceed more than three pages.
Both the parties are directed to do continuous pagination and in margin give page numbers of the documents on which they relied upon. Adjourn to 07/08/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/02/406 SHRI GANESH PANNALAL JAIN Vs. DR.NARENDRA D. TRIVEDI BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Complainant is present in person. Adv.Shriram Shirsat is present for the opponent. He files affidavit of evidence of the opponent on record. Copy be served on the complainant.
Since the evidence part in the complaint is over, matter now stands adjourned for final hearing. In the meantime, both the parties shall file brief notes of arguments in terms of Regulation 13(2) of the Consumer Protection Regulations, 2005 two days before next date before Registrar (Legal) of the Commission. Registrar (Legal) shall accept the same.
Brief notes of written arguments should not exceed more than three pages.
Both the parties are directed to do continuous pagination and in margin give page numbers of the documents on which they relied upon. Adjourn to 07/08/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/07/144 MR.ARUN SINGH Vs. M/S.GHARONDA CONSTRUCTION BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.Arifa Sayyed is present for the complainant. Adv.Ritu Kothari is present for the opponent.
Both the parties are not ready with affidavits of evidence. Time is granted to file affidavits of evidence as directed earlier. Adjourn to 17/08/2015 for compliance.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/08/141 ANIL GEHI Vs. STATE BANK OF INDIA BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.Sucharitra Patra is present for the complainant. Adv.Pallavi Khamgaonkar is present for the opponent. She files affidavit of evidence of the opponent on record. Copy is given to the complainant.
Complainant to reconstruct the case files and make two identical sets of the complaint compilation otherwise suitable order will be passed.
Since the evidence part in the complaint is over, matter now stands adjourned for final hearing. In the meantime, both the parties shall file brief notes of arguments in terms of Regulation 13(2) of the Consumer Protection Regulations, 2005 two days before next date before Registrar (Legal) of the Commission. Registrar (Legal) shall accept the same.
Brief notes of written arguments should not exceed more than three pages.
Both the parties are directed to do continuous pagination and in margin give page numbers of the documents on which they relied upon. Adjourn to 25/08/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/04/85 CHATRAPATI SHIVAJI MAHARAJ HOSPITAL Vs. M/S.BIRLA MEDICAL TECHNOLOGIES BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER None is present for the opponent. Mr.Sanjay Patil, A/R is present for the opponent. He files a copy of notice issued by the Honble National Commission returnable on 20/01/2016. He further states that there is stay. In view of this, matter is adjourned to 29/01/2016. Matter be placed before Single Bench.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/04/457 RUZBEH DEHOO Vs. NDB FINANCIAL SERVICES LTD.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.Neha D.Nagothanekar is present for the complainant. Today, she files affidavit of evidence of the complainant on record. Copy be served to the opponent. None is present for the opponent. Matter is adjourned to 11/09/2015 to file affidavit by the complainant otherwise matter will be proceeded without their affidavit of evidence. Matter be placed before the Single Bench.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/98/488 VINOD KUMAR BHAGWAT Vs. M/S.HDFC BANK & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.Bindu Jain is present for the complainant. Adv.Vivek Patil is present for the opponent. Today, he filed brief notes of written arguments. It is taken on record subject to costs of Rs.500/- to be credited in the Legal Aid Account of the Commission for default.
Heard both the parties finally. Reserved for orders. Adjourn to 03/08/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/01/259 ANANT BAPU WAGHCHOURE Vs. K.N.GUJAR MEMORIAL HOSPITAL & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Complainant is present along with his advocate Mr.Digamabar Thakare, Amicus Curie. Adv.Dilip Bodke is present for the opponent no.1 and 2. Adv.G.P.Shinde is present for the opponent no.3.
Registrar Legal is directed to explore possibility of getting DNA test done of operated kidney of the complainant by contacting Dean, J.J.Hospital & Research Institute, Mumbai.
Opponents are directed to submit the kidney preserved by them to the Dean of J.J.Hospital, Mumbai as and when required. So also, complainant is directed to extend full co-operation to complete test. Both the parties are directed to give their phone number and e-mail id to the Registrar Legal.
Now, matter is adjourned to 08/09/2015 for D.N.A. report.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/01/278 SHRI DNYANESHWAR MARUTI LASKARE Vs. M/S.MAHINDRA & MAHINDRA FINANCE SERVICES LTD. & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Complainant is present in person. Adv.Ashutosh Marathe is present for the opponent.
Complainant submits that his advocate is ill and request for an adjournment. Adjournment is granted as a last chance. Adjourn to 21/08/2015 for final hearing.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/01/352 SHRI MOHAN BHASKAR CHINDARKAR Vs. M/S.SUMAN MOTELS LTD. & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.Arifa Sayed is present for the complainant. Adv.Dilip Jain is present for the opponent no.1 and 3. None is present for the opponent no.2.
Matter is part-heard. Adjourn to 24/07/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/01/353 SHRI B.D.SINGH Vs. DR.BALABHAI NANAVARI HOSPITAL & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.Uday Wavikar is present for the complainant. Adv.Y.C.Naidu is present for the opponents.
Heard both the parties at length. Reserved for orders. Adjourn to 03/08/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/02/41 SHRI MUKUL PARMAR Vs. DR.USHA PATIL BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER None is present for the complainant. Adv.Geeta Handa Khanuja is present for the opponent. Opponent is also present in person.
Heard Adv.Geeta Handa Khanuja for the opponent for some time. She is to explain (i) infective etiology, (ii) acute suppurative arthritis and
(iii) osteomyelitis with authentic literature. Adjourn to 21/07/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/02/195 SHRI VASANT L. BHANUSHALI Vs. THE NEW INDIA ASSURANCE CO.LTD.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.Ashutosh Marathe is present for the complainant. Adv.Madhura Chitnis, instructed by Mr.A.S.Vidyarthi-advocate on record, is present for the opponent.
On request of the opponent, matter is adjourned to 24/08/2015 for final hearing.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/02/330 SMT.DHANASHRI D. SAVARDEKAR Vs. DR.HEMANT KULKARNI & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Complainant is present in person. Advocate on record is not present. Adv.Prabhawalkar is present for the opponent no.2. None is present for the opponent no.1.
On request of the complainant, matter is adjourned to 11/08/2015 for final hearing.
Complainant is directed to prepare the case files in two identical sets and carry out same continuous pagination.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/02/352 THE MAHARASHTRA STATE CO-OP.BANK LTD.
Vs. CENTRAL BANK OF INDIA BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.Arifa Sayed is present for the complainant. Adv.K.Jha is present for the opponent.
Parties seek time to settle the matter outside the Commission. Hence, adjourn to 07/08/2015 for filing settlement terms or for final hearing.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/04/28 PRADEEP PUSHPAKANT GORAGANDHI Vs. TATA-AIG GENERAL INSURANCE CO.LTD.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.Anita Marathe is present for the complainant. Adv.Dakshesh Vyas, instructed by M/s.Desai & Chinoy-advocates on record, is present for the opponent no.1 and 2. Adv.S.R. Singh is resent for the opponent no.3.
On request, adjourn to 26/08/2015 for final hearing.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/05/52 BROOK HILL TOWER C & D WING CHS Vs. BHAGAT ELECTORS & DEV.(I) LTD.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.Madhura Chitnis, instructed by Mr.A.S.Vidyarthi-advocate on record, is present for the complainant. She failed to file brief notes of arguments as directed. She is permitted to file the same on next date subject to payment of costs of Rs.500/- in Legal Aid Account of the Commission.
None is present for the opponent. On request, adjourn to 26/08/2015..
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/04/57 SHRI CHAMPAKLAL N. JOGI & ORS.
Vs. M/S.SUNIT ENTERPRISES & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.A.V.Patwardhan is present for the complainants. Adv.Uday Wavikar is present for the opponents.
Both the parties have failed to file brief notes of written arguments as directed earlier. They are permitted to file brief notes of written arguments as directed earlier subject to payment of costs of Rs.500/- payable by each party in the Legal Aid Account of the Commission. Adjourn to 24/08/2015 for final hearing.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/06/01 SHRI GURPREET SINGH SWRANSINGH SETHI Vs. SHRI JAYANT R. KALE BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER None is present for both the parties. Complainant has already filed brief notes of written arguments on record. Order of ex-parte has already been passed. Adjourn to 31/08/2015 for final hearing.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/08/37 SMT.BUNIYADEVI CHAUHAN Vs. THE GENERAL MANAGER, CENTRAL BANK OF INDIA & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER None is present for the complainant. Adv.Arifa Sayed is present for the opponent no.1. Complainant to comply earlier order. Hence, adjourn to 15/09/2015. Keep this matter before Single Bench.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/10/65 MR.PAWAN CHOWDHARY Vs. BAJAJ ALLIANZ GENERAL INSURANCE CO.LTD.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.H.H.Trivedi is present for the complainant. Adv.Sangita Kahar is present for the opponent.
On request of both the parties, matter is adjourned to 14/08/2015 for filing settlement terms or for final hearing.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/11/165 & CC/11/166 INTERVET INDIA PVT.LTD.
MANAGEMENT EMPLOYEES SUPER ANNUATION FUND Vs. LIFE INSURANCE CORPORATION OF INDIA BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 COMMON ORDER Adv.S.B.Prabhawalkar is present for the complainant and Adv.Madhura Chitnis is present for the opponent.
Since Commission time is over, board is discharged. Matter is adjourned to 30/11/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER usc STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/12/176 TILAK NAGAR SHANTI NIKETAN CHS LTD.
Vs. M/S.HERITAGE SAGAR ENTERPRISES & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.A.V.Patwardhan is present for the complainant. Since Commission time is over, board is discharged. Matter is adjourned to 07/12/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER usc STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/13/73 AMAR TIWARI Vs. M/S.IDEAL DEVELOPERS BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Adv.Mohit Bhansali is present for the complainant. Adv.Arpana Bhosale is present for the opponent. Since Commission time is over, board is discharged. Matter is adjourned to 15/12/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER usc STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/13/210 & CC/13/211 MR.CHANDRAPRAKASH D. SINGH Vs. M/S.SAI NIND ENTERPRISES & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 COMMON ORDER None is present for both the parties. Since Commission time is over, board is discharged. Matter is adjourned to 22/12/2015.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION MAHARASHTRA, MUMBAI CONSUMER COMPLAINT NO.CC/03/57 AVINASH RAMCHANDRA GOKHALE Vs. METROPOLITAN COMMISSIONER & ORS.
BEFORE:
MR. Shashikant A.Kulkarni PRESIDING MEMBER MR. Narendra Kawde MEMBER Dated : 20 JULY, 2015 ORDER Complainant is present in person. He has filed an application in registry dated 15/06/2015. He states that order dated 10/06/2015 has been passed in consumer complaint no.CC/03/57 filed by him. He received certified copy of the said order. He found that date of his resignation in 1st para of the order is wrongly mentioned as 04/10/1997 and it please be corrected as 03/02/1997. Subsequently, in the operation para 1 of the order, date of interest should have been mentioned as 03/03/1997.
Heard the complainant in person. Said application is not maintainable. In view of the decision by the Honble Supreme Court in the Civil Application No.4307/07 Rajeev Hitesh Pathak & ors. Vs. Achyut Kashinath Karekar. It is observed by the Honble Supreme Court that this State Commission has no review powers. Hence, application dated 15/06/2015 filed by the complainant stands disposed off as no order as to costs.
[MR. Shashikant A. Kulkarni] PRESIDING MEMBER [MR. Narendra Kawde] MEMBER pgg STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI FIRST APPEAL NO. A/98/2402 to 2426 and A/98/2739 to 2755 THE MANAGER, BHARAT PETROLEUM CORPORATION LTD.
Vs. ANNASAHEB METKAR & ORS.
BEFORE:
Justice R.C.Chavan, President P.B.Joshi, Judicial Member Dated : 20h July 2015 ORDER-SHEET Ms.S.V.Sonawane-Advocate for the appellant. She applies for substituted service. Her request is granted. Issue public notice returnable on 05/08/2015 to the Respondents by paper publication in Marathi newspapers Pudhari and Sakal in the areas where the Respondents lastly resided, at the cost of the Appellants. Now, the matter stands adjourn for compliance, return of notice and for filing affidavit of service by the Appellant as contemplated under Section 28-A of the Consumer Protection Act, 1986 together with copies of relevant newspapers. Adjourn on 27/08/2015.
[Justice R.C.Chavan] President [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/15/732 ROYAL SUNDARAM ALLIANCE INS.
CO.LTD.
Vs. MILIND S THOMRE.
BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Heard Ms.Madhura Chitnis -Advocate for the appellant.
Issue notice before admission returnable on 29/09/2015 to the respondent through State Commission by Speed Post acknowledgement due at the cost of the appellant. In addition to the notice through Commission, private notice is permitted. In that case, service affidavit is to be filed on the adjourned date.
At this stage, learned counsel for the Appellant prays for grant of stay to the impugned order. Stay is granted subject to depositing the entire amount as directed by the District Consumer Disputes Redressal Forum alongwith interest, compensation, costs, etc. within four weeks. Till the disposal of appeal amount may not be disbursed to the respondent and the amount be invested in a nationalized bank. While depositing amount as per direction of the District Forum, amount which has been deposited at the time of filing of appeal as per proviso to Section-15 of the Consumer Protection Act, 1986 shall be adjusted and the remaining amount be deposited. On deposit of this amount, stay to the impugned order till returnable date. Registrar of the State Commission is directed to remit the amount deposited by the Appellant at the time of filing of the appeal to the District Forum forthwith.
If the amount is not deposited within a period of four weeks, the Respondent is at a liberty to proceed with execution of the order. Registrar of District Forum is hereby directed to invest the amount deposited by the Appellant in a fixed deposit in a nationalized bank, initially for a period of one year and if within a period of one year appeal is not disposed of, Registrar shall go on renewing the said fixed deposit in a nationalized bank on year to year basis till final disposal of appeal. Simultaneously also issue notice to the Respondent on the application for grant of interim stay filed by the Appellant.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/15/736 DSILVA ENTERPRISES Vs. GANU N DAPAKE BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Heard Mr.J.A.Jaywant -Advocate for the appellant. He states that the appellant will be filing a complaint within 10 days before the Bar Council against the advocate, who represented before the District Forum and seeks adjournment. Adjourn on 30/07/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/14/544 TO MA/14/573 IN LOG NO.2066 TO 2095 RAMESH M AHUJA Vs. NAMRATA MAHAJAN BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Heard Mr.Madhav Tamhankar -Advocate for the appellant. He states that he is getting vakalatnama and therefore seeks time. Adjourn on 17/08/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/14/574 TO MA/14/617 IN LOG NOS.48 TO 91 NAMDEORAO G MOHITE Vs. PRASHANT J SHAH.
BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Heard Mr.S.V.Kelkar -Advocate for the applicant/appellant. He seeks adjournment for complying with previous order. Adjourn on 17/08/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI MISC.APPLICATION NO.MA/14/618 TO MA/14/1017 IN LOG NOS.92 TO 491 B.K.PARANJAPE Vs. DEEPA D SRUNGARE BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Heard Mr.S.V.Kelkar -Advocate for the applicant/appellant. He seeks adjournment for complying with previous order. Adjourn on 17/08/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/15/576, A/15/577 & A/15/578 MR.VINAY P HAVNUR & ORS.
Vs. BALKRISHNA J SAWANT BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Heard Mr.B.B.Yogi-Advocate for the appellants. He files some documents. Taken on record.
Issue notice before admission returnable on 07/09/2015 to the respondent through State Commission by Speed Post acknowledgement due at the cost of the appellant. In addition to the notice through Commission, private notice is permitted. In that case, service affidavit is to be filed on the adjourned date.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/13/342 VEGAS DEVELOPERS Vs. GAYATRI P HARE BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Heard Mr.Bharat Gadhavi-Advocate for the appellant. He seeks further time. None for respondent. Time is granted subject to payment of costs of Rs.500/- to be paid to the Legal Aid Fund of this Commission. Adjourn on 27/08/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI RBT/A/15/254 IN APPEAL NO. A/14/243 M/S.T.R.H.TOURS & TRAVELS Vs. SUDHAKAR G KHADE BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Heard Mr.Satish Prabhu-Advocate for the appellant and respondent/original complainant in person. For the reasons separately recorded, appeal is not admitted and stands dismissed.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/971 MIRA BHAYANDER MUNICIPAL CORPN.
Vs. SNEHLATA V PAWAR BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Heard Mr.Ashish Gogate-Advocate for the appellant. Mr.B.B.Yogi-Advocate for respondent. This matter is already admitted. List the appeal for final hearing on 19/08/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/1027 MRS.BINDIA K SAMPAT Vs. INDIAN BANK BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Heard Mr.Digambar Thakare-Advocate for the appellant. Ms.Megha Chandra-Advocate for respondent. After arguing for some time, learned counsel for the appellant seeks time. Adjourn on 27/08/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/10/335 POHOOMAL KEWALRAM SONS (EXPORTS) PVT LTD Vs. BANK OF INDIA BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Mr.Bhaskar Yogi-Advocate for the appellant. He states that the respondent Bank is not receiving the notice. We are surprised. Appellant may serve the respondent on E-mail. Matter is adjourned to 05/08/2015 subject to appellant paying costs of Rs.500/- to be paid to Legal Aid Fund of this Commission.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/11/404 to A/11/408, A/11/953 to A/11/960, A/12/78 to A/12/80 MR.MOHD.ISLAM A QURESHI & ORS.
Vs. M/S.UNIQUE CONSTRUCTIONS & ORS.
BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Mr.Bhaskar Yogi-Advocate for the org. complainants. Mr.A.V.Patwardhan-Advocate for org. opponents. Both the learned counsel states that they will make one more attempt of settlement. Adjourn on 31/08/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/12/796 MAX NEW YORK LIFE INS.CO.LTD.
Vs. YASH CONSTRUCTION & LAND DEVELOPERS BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Mr.A.V.Patwardhan-Advocate states that Ms.Vandana Mishra-Advocate on record for the appellant has undergone some surgery and, therefore, seeks time. Mr.Bhaskar Yogi-Advocate for respondent. Adjourn on 05/10/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/35 UMDA PLAZA CHS LTD.
Vs. ROHIT CONSTRUCTION BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Mr.Bhaskar Yogi-Advocate for the appellant. Mr.K.Sanil-Advocate for the respondent files some documents with an application. Mr.Yogi-Advocate states that he will go through the said documents. Adjourn on 07/09/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/588 TO A/14/599 PRESIDENT PRIMARY EDUCATION BOARD & ORS.
Vs. SOU.ANITA A SHIROTE & ORS.
BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET In all the above matters, Mr.Umesh Mankapure-Advocate for the appellant. Mr.V.N.Samlewale-Advocate for respondent no.1. Advocate for respondent no.1 states that in A/14/598, respondent Usha Anantrao Patil expired. Learned counsel for the appellant states that he will take steps to bring the legal heirs on record. Adjourn on 04/08/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/642 FUTURE GENERALI INSURANCE CO. LTD.
Vs. PARVATI A VHARATE BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Mr.S.R.Singh-Advocate for the appellant. Mr.Rishikesh Patil-Advocate appears for respondent and states that the matter may be heard at Kolhapur. Learned counsel for the appellant states that he will take instructions. Adjourn on 09/09/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/15/183 MAHESH K MEHTA Vs. THE BHARTIYA FRIENDS CHS LTD.
BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Appellant in person. Mr.A.V.Patwardhan-Advocate for respondent. Adjourn on 25/08/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/14/755 GODREJ CONSUMER PRODUCTS LTD.
Vs. VIPIN DWIVEDI.
BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Mr.A.V.Patwardhan-Advocate i/b.Bharucha & Partners for the appellant. Respondent in person. Adjourn on 25/08/2015.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI APPEAL NO. A/12/604 M/S.GEETA BUILDERS Vs. PREM SAGAR CO-OP.
HSG.SOC.LTD.
BEFORE:
Justice R.C.Chavan, President P.B.Joshi Judicial Member Dated : 20th July 2015 ORDER-SHEET Heard Mr.Pawan Patil-Advocate for the appellant and Mr.P.S.Kulkarni-A.R. for respondent. For the reasons recorded separately, appeal stands dismissed.
[Justice R.C.Chavan] PRESIDENT [P.B.Joshi] Judicial Member Ms.