State Consumer Disputes Redressal Commission
M/S Chawla Brothers vs Tarun Mehta & Ors. on 12 May, 2014
H.P. STATE CONSUMER DISPUTES REDRESSAL COMMISSION, SHIMLA.
First Appeal No: 418/2013
Date of Presentation: 28.12.2013.
Date of Decision: 12.05.2014
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M/s Chawla Brothers,
SCO 1035, Sector 22B,
(Opposite Bus Stand) Chandigarh,
Through its Manager/Authorized Officer.
... Appellant
Versus
1.Tarun Mehta, S/o Sh. Dharam Singh Mehta, R/o Village Mohri, Post Office Shoghi, Tehsil and District Shimla, H.P.
2. Motorola & Blackberry, SCO-5, (F.F.), Sector 20-D, Chandigarh, Through its Director.
3. Redington Services, HTP Computers, Chauhan Niwas, Ground Floor, Khalini, Shimla-2, H.P. ... Respondents ........................................................................................... Coram Hon'ble Mr. Justice (Retd.) Surjit Singh, President Hon'ble Mrs. Prem Chauhan, Member Whether approved for reporting?1 For the Appellant: None. For the Respondent No.1 & 2:
None.
For the Respondent No.3:
Mr. Devinder Sharma, Telecom Engineer, A.A. ........................................................................................... O R D E R:
Justice (Retd.) Surjit Singh, President (Oral) Since nobody appears for the appellant, despite the fact that on the previous date of hearing, an Advocate 1 Whether reporters of the local papers may be allowed to see the order? M/s Chawla Brothers Vs. Tarun Mehta & Ors. (F.A. No.418/2013) by the name of Ms. Ritu Sharma, appeared vice counsel for it (the appellant), the appeal is dismissed in default of appearance of the appellant, under Rule 22(6) of the Himachal Pradesh Consumer Protection Rules, 1988.
2. One copy of this order be sent to each of the parties, free of cost, as per Rules.
(Justice Surjit Singh) President (Prem Chauhan) Member May 12, 2014.
N Mehta) 2