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  • Section 41 of Consumer Protection Act, 2019
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  • Section 41 of Consumer Protection Act, 2019
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    1.Jitendra Jain v. 1.Reliance Jio Infocomm Ltd.,

    STATE CONSUMER DISPUTES REDRESSAL FORUM

    Telangana

    First Appeal No. A/854/2020 ( Date of Filing : 17 Dec 2020 ) (Arisen out of Order Dated 19/11/2020 in Case No. Complaint Case No. CC/118/2019 of District Rangareddi)

    1. 1.Jitendra Jain S/o. late Sh. Mangal Chand jain, aged aout 54 years, present residence E7/1, RCI Colony, RCI Road, PO Vignyana Kancha, PO Hyderabad 500069 ...........Appellant(s) Versus

    1. 1.Reliance Jio Infocomm Ltd., 4th floor, Lake Shore towers, Rajbhavan, Road, Somajiguda, Beside Yes Bank, Hyderabad 500082

    2. 2.Bharti Airtel Ltd., Bharti Crescent, 1 Nelson Mandela Road, Vasant Kunj, Phase II, New Delhi 110070

    3. 3.ANI Technologies Pvt Ltd., Regent Insignia 414, 3rd floor, 4th Block, 17th Main, 100 Feet Road, Koramangala Bangalore 560034

    4. 4.Chairman, Telecom Regulatory Authority of India, Mahanagar Doorsanchar Bhawan, Jawaharlal Nehru Marg, Delhi 110002 ...........Respondent(s)

    BEFORE:

    HON'BLE MR. JUSTICE M.S.K. JAISWAL PRESIDENT

    PRESENT:

    Dated : 17 Dec 2021 Final Order / Judgement

    BEFORE THE TELANGANA STATE CONSUMER DISPUTES REDRESSAL COMMISSION :

    HYDERABAD.

    F.A.NO.854 OF 2020

    (against the orders in CC.No.118/2019 on the file of the District Commission- Ranga Reddy Between:

    Jitendra Jain, S/o. Late Sh Mangal Chand Jain, Aged about 54 years,

    1

    Occ: Unemployed, Flat No.H28, 1302, AWHO, Sandeep Vihar,

    Whitefield - Hoskote Road, Kannamangala, Bengaluru,

    Karnataka - 560115. …Appellant/ Complainant

    And

    1. Reliance Jio Infocomm Ltd., 4thFloor, Lake shore Towers, Rajbhavan Road, Somajiguda, Beside Yes Bank, Hyderabad- 5000082. Email:jyoti.jain@ril.com

    2. Bharti Airtel, Bharti Airtel Limited, (A Bharti Enterprise) Bharti Crescent,

    1 Nelson Mandela Road, Vasant Kunj, Phase II, New Delhi-110070 Represented by it's manager.

    3. ANI Technologies Private Limited Regent Insignia, # 414, 3rdFloor 4thBlock, 17thMain,

    100 Feet Road, Koramangala, Bangalore - 560034

    Email secretarial @olacabs.com, legalnotice@olscabs.com Represented by its manager.

    4. Chairman, Telecom Regulatory Authority of India Mahanagar Doorsanchar Bhawan

    (next to Zakir Hussain College)

    Jawaharlal Nehru Marg (Old Minto Road) New Delhi: 110002 E-mail ID:ap@trai.gov.in, Represented by its manager.

    ....Respondents/Opposite parties

    Counsel for the Appellant/ Complainant:Sri Jitendra Jain(PIP) Counsel for the Respondents/Opposite Parties :M/s. M.Hari babu-R1 : M/s. Gopi Rajesh Associates - R2

    : Sri Sudhakar Rao Kulkarni-R4

    2

    QUORUM: SRI JUSTICE M.S.K.JAISWAL, HON'BLE PRESIDENT

    FRIDAY, THE SEVENTEENTH DAY OF DECEMBER

    TWO THOUSAND TWENTY ONE

    *******

    Oral Order:

    1. This is an appeal filed by the Appellant / Complainant under Section 41 of Consumer Protection Act, 2019 praying this Commission to allow the appeal by setting aside the order of the District Forum, Ranga Reddy passed in C.C.No.118 of 2019 dated 19.11.2020.

    2. In this batch of appeals, the Appellant Sri Jitendra Jain is said to have died on 23.04.2021. Thereafter, this Commission has suo moto issued notices to the other Appellants/legal representatives of the deceased Jain, who are parties in the connected appeals and the same has been served as per the track record obtained from the postal authorities. In spite of that, there is no appearance for the LRs/other Appellants in the connected appeals. The learned counsel appearing for the Respondents are all present. Since the deceased Appellant died more than seven months back, the appeal is liable to be dismissed has having been abated.

    3. Accordingly, the appeal is dismissed.

    [HON'BLE MR. JUSTICE M.S.K. JAISWAL]

    PRESIDENT

    3

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    1.Jitendra Jain v. 1.Reliance Jio Infocomm Ltd.,
    (Dec 17, 2021)