State Consumer Disputes Redressal Commission
Dorf Ketal Chemical (India) Private ... vs 1. Porsche India And Others on 17 January, 2014
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
BEFORE THE
HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
Complaint
Case No. CC/10/84
Dorf Ketal Chemical ( India) Private Limited,
1, Dorf
Ketal Towers,
De Monte Street,
Marve
Road, Malad (West), Mumbai 400 064.
Mr.Vijay Malpani, The Chief Financial Officer
...........Complainant(s)
Versus
1.Porsche India, Division of Precision Cars India Pvt.Ltd.
401-C, Poonam Chambers, Worli, Mumbai.
2. Shreyans Motors Pvt.Ltd., Authorised Dealer of Precision Cars, 13, N.S.Patkar Marg, Mumbai 400 007.
3. Mr.Stan Evans, Brand Manager for Dr.Ing.h.c.F.Porsche AG Porscheplatz1 and Porshe India Porsche Centre, Mumbai.
13, N.S.Patkar Marge, Mumbai-400 007.
4. Dr.Ing.h.c.F.Porsche AG Porscheplatz1, 70435 Stuttgart, Federal Republic of Germany.
............Opp.Party(s) BEFORE:
HONABLE MRS. Usha S.Thakare PRESIDING MEMBER HONABLE MR. Narendra Kawde MEMBER PRESENT:
Adv.Suyoga Rajguru proxy for M/s.Tatva Legal-advocates for the complainant.
ORDER Per Honble Sou.Usha S. Thakare, Presiding Judicial Member Adv.Suyoga Rajguru is present for the complainant. She has filed letter of authority issued by M/s.Tatva Legal-advocates on record. She is authorized to act, appear and plead in this complaint. The complainant has moved an application for withdrawal of the complaint. Said application is signed by Adv.Suyoga Rajguru. Authorised signatory of the complainant company has filed his affidavit in support of the application. The complainant company does not want to proceed with the complaint and wants to withdraw it. Permission is granted to withdraw the complaint. Hence, the complaint stands disposed off as withdrawn. No order as to costs.
Pronounced on 17th January, 2014.
[HON'ABLE MRS.
Usha S.Thakare] PRESIDING MEMBER [HON'ABLE MR.
Narendra Kawde] MEMBER pgg