State Consumer Disputes Redressal Commission
Sou. Smita Manohar Vaidya vs State Bank Of India Branch Mahad Midc , ... on 28 April, 2015
Daily Order BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI First Appeal No. A/00/1151 (Arisen out of Order Dated 12/05/2000 in Case No. Complaint Case No. CC/98/78 of District Raigad) 1. SOU. SMITA MANOHAR VAIDYA SAMARTH NAGAR, CHUNA BHATTI, MUMBAI ...........Appellant(s) Versus 1. STATE BANK OF INDIA BRANCH MAHAD MIDC , BRANCH OFFICER . BRANCH MAHAD MIDC, MIDC AREA, BIRWADI, TAL- MAHAD , DIST- RAIGAD. ...........Respondent(s) BEFORE: P.B. Joshi PRESIDING MEMBER Dhanraj Khamatkar Member For the Appellant: NONE For the Respondent: Smt. Smita Sudhir Oak, Branch Manager ORDER
ORAL ORDER Per - Hon'ble Mr. P. B. Joshi, Presiding Judicial Member This appeal was lying in the sine-die list. Thereafter, it was taken out from sine-die list and notices intimating today's date fixed for hearing were issued to both the parties to the appeal proceeding through State Commission by RPAD at the instance of the Commission. However, inspite of due service of notice, today none present for the Appellant. Smt. Smita Sudhir Oak, Branch Manager is present on behalf of the Respondent. Today, the Appellant has failed to appear today without any sufficient reason. This is an old appeal pending since the year 2000. In view of absence of the Appellant today, it is not desirable to prolong the old matter. Hence, the appeal stands dismissed in default. Parties shall bear their own costs.
Pronounced and dictated on 28th April, 2015 [ P.B. Joshi] PRESIDING MEMBER [ Dhanraj Khamatkar] Member