State Consumer Disputes Redressal Commission
Assistant Engineer,Water Supply ... vs Abdul Sattar Abdul Karim, on 6 January, 2012
Daily Order
STATE CONSUMER
DISPUTES REDRESSAL COMMISSION, MAHARASHTRA
CIRCUIT BENCH
AT NAGPUR
5 TH FLOOR,
ADMINISTRATIVE BUILDING NO. 1
CIVIL LINES,
NAGPUR-440 001
First Appeal
No. A/01/870
(Arisen out
of Order Dated 27/03/2001 in Case No. 136/2000 of District Forum, Amravati)
1.Assistant Engineer, Water Supply Scheme, Paratwada, Distt. Amravati.
2. Superintending Engineer, Water Supply Division, Amravati.
......... Appellant(s) Versus Abdul Sattar Abdul Karim, R/o. Gujari Bazar, Paratwada, Distt. Amravati. ....Respondent(s) BEFORE:
Hon'ble Mr.S.M. Shembole PRESIDING MEMBER HON'BLE SMT.JAYSHREE YENGAL MEMBER HON'BLE MR.N. ARUMUGAM MEMBER PRESENT:
None ......for the Appellant None ......for the Respondent ORDER (Delivered on 06/01/2012) PER SHRI S.M.SHEMBOLE, HON'BLE PRESIDING MEMBER.
None for the appellants is present. Their counsel is also absent, so also the respondent. The record reflects that both the parties as will as their counsel are absent since 30/03/2009. Hence, the appeal is dismissed in default. No order as to cost.
Delivered on 06/01/2012 [ Hon'ble Mr.S.M. Shembole] PRESIDING MEMBER [ HON'BLE SMT.JAYSHREE YENGAL] MEMBER [ HON'BLE MR.N. ARUMUGAM] MEMBER