State Consumer Disputes Redressal Commission
Mr.Ketan Shah vs Shradha Anilkant Shah on 19 January, 2011
BEFORE THE HON
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal No. A/08/165
(Arisen out of Order Dated null in Case No. CC/06/318 of District
Mumbai(Suburban))
1.MR.KETAN SHAH R/o.B-1602, Kia park, Veera Desai Road Andheri(W), Mumbai 400 053 ...........Appellant(s) Versus
1. SHRADHA ANILKANT SHAH B-1/8 Scindia Society, Off Sir M V Road Andheri(E), Mumbai 400 069
2. University of Mumbai University Building Fort Mumbai 400 032 ...........Respondent(s) BEFORE:
Hon'ble Mr.Justice S.B.Mhase PRESIDENT Hon'ble Mr. S.R. Khanzode Judicial Member Hon'ble Mr. Dhanraj Khamatkar Member PRESENT:
Mr.Vardhan Desai-Advocate for the appellant Mr.Dinesh Patankar-Advocate for respondent no.2 ORDER Per Mr.Justice S.B.Mhase, Hon'ble President Heard Ld.counsel for the appellant at length. Ultimately on instructions he submitted that he may be allowed to withdraw the appeal. Allowed to be withdrawn.
Counsel for the appellant and counsel for the respondent no.2 makes a statement that in the District Consumer Disputes Redressal Forum an amount of `61,000/- has been already deposited i.e. appellant has deposited an amount of `30,000/- and University of Mumbai has deposited `31,000/- and, thus, we find that the order of the District Consumer Disputes Redressal Forum appears to have been satisfied. However, complainant is not present before us even though complainant is served. However, taking into consideration statements made by both the counsels we direct Registrar to return the amount which is deposited by the appellant under section 15 proviso of the Consumer Protection Act, 1986. Appeal stands disposed of as withdrawn. Copies of the order be furnished to the parties.
Pronounced Dated 19th January, 2011 [Hon'ble Mr.Justice S.B.Mhase] PRESIDENT [Hon'ble Mr. S.R. Khanzode] Judicial Member [Hon'ble Mr. Dhanraj Khamatkar] Member Ms.