State Consumer Disputes Redressal Commission
Krishna Vaahan Pvt Ltd vs Kulamani Ojha on 24 June, 2022
Cause Title/Judgement-Entry IN THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION ODISHA, CUTTACK First Appeal No. A/105/2022 ( Date of Filing : 19 May 2022 ) (Arisen out of Order Dated 13/12/2021 in Case No. Complaint Case No. CC/4/2021 of District Jajapur) 1. Krishna Vaahan Pvt Ltd Tata Motors Commercial Dealer At-SH-10 Mandiakudar Sundargarh Sundargarh odisha ...........Appellant(s) Versus 1. Kulamani Ojha S/O- Batakrushna Ojha Vill-Madhusudan Nagar Back Side of Sishu Mandir Po- Dhabalgiri Ps- Jajpur Road Jajpur Odisha 2. Manager AXIS Bank Plot No-501 Centre Point Kharvel Nagar Bhubaneswar Khurda odisha 3. Axis Bank Ltd At- Trisul 3rd Floor Opp Samartheswar Temple Law Garden Ellis Bride Ahmadabad Gujurat 4. Vandana Trailors & Body mfg Pvt Ltd Thakurdiyapara Main Road Sakti Dist Janjgiri Champa Chhatisgarh 5. Tata Motors Ltd Regional Office Commercial & Passenger Vehicle 2nd & 3rd Floor Reena Tower East Main Road WB 6. Principal Nodal Office Axis Bank Ltd NPCL Gigaplex Plot No-1 T 5 Mids Navi Mumbai Maharastra ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE Dr. D.P. Choudhury PRESIDENT HON'BLE MR. Pramode Kumar Prusty. MEMBER HON'BLE MS. Sudihralaxmi Pattnaik MEMBER PRESENT: M/S S.S.Patra & Associates., Advocate for the Appellant 1 Dated : 24 Jun 2022 Final Order / Judgement Learned counsel for the appellant submits that he has no instruction in the matter . He requested to pass necessary order since the defect is not removed.
In view of above submission, the appela stands dismissed. [HON'BLE MR. JUSTICE Dr. D.P. Choudhury] PRESIDENT [HON'BLE MR. Pramode Kumar Prusty.] MEMBER [HON'BLE MS. Sudihralaxmi Pattnaik] MEMBER