State Consumer Disputes Redressal Commission
Parle Products Pvt.Ltd., vs Premchand Motichand Bedmutha, on 2 June, 2014
1 F.A.No.:313/2009
Date of filing :29.04.2009
Date of order :02.06.2014
MAHARASHTRA STATE CONSUMER DISPUTE REDRESSAL
COMMISSION,MUMBAI, CIRCUIT BENCH AT AURANGABAD.
FIRST APPEAL NO. :313 OF 2009
IN COMPLAINT CASE NO.: 339 OF 2008
DISTRICT CONSUMER FORUM :OSMANABAD.
1.Manager, Parle Products Pvt.Ltd., North Level Crossing, Vile Parle (East), Mumbai - 57.
2. Manager, Srujan Food Pvt.Ltd., M.I.D.C. Pune-Solapur Road, National Highway No.9, Chincholi. ...APPELLANTS VERSUS
1. Premchand Motichand Bedmutha, R/o Tuljabhawani Shopping Centre, Opposite S.T.stand, Osmanabad.
2. Proprietor, Nayagaonkar Medical & General Stores, Tuljabhawani Shopping Centre, Opposite S.T.Stand, Osmanabad. ...RESPONDENTS CORAM : Mr.S.M.Shembole, Hon`ble Presiding Judicial Member.
Smt.Uma S.Bora, Hon`ble Member.
2 F.A.No.:313/2009O R A L JUDGMENT (Delivered on 2nd June 2014) Per Mr.S.M.Shembole, Hon`ble Presiding Judicial Member.
1. None for appellant is present. Its counsel Shri.Nagargoje and Adv.D.M.Mane are also absent. Respondents are already proceeded exparte. On last date also nobody for the appellant was present. However, matter was adjourned till today by way of last chance. Today also nobody for the appellant is present. Therefore appeal deserves to be dismissed for default. Hence it be recalled for order at 2.30 p.m.
2. Matter is recalled at 3.00 p.m. but nobody for the appellants as well as respondents turned up. Hence there is no alternative except to dismiss the appeal for default.
3. Moreover, we have perused the copy of impugned judgment and order , also copies of complaint, written version and other documents and we find that impugned judgment and order is just, legal and proper. Hence on any count appeal deserves to be dismissed and accordingly it is dismissed. No order as to cost.
Uma S.Bora, S.M.Shembole, Member Presiding Judicial Member Mane