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IN THE TAMIL NADU STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
CHENNAI - 600 003.
BEFORE Hon'ble Thiru. Justice R.SUBBIAH PRESIDENT Thiru. R. VENKATESAPERUMAL MEMBER
C.C. No.59/2014
DATED, THE 29THDAY OF JULY 2022
Mrs. M. Lakshmi,
Represented by her Power Agent Mr. M. Gopalakrishnan, Old No.5, New No.13/1, 1stCross Street, Vijayaraghava Road,
T. Nagar,
Chennai - 600 017. .. Complainant. - Versus -
1. The Managing Director, M/s. India Garage, Authorized dealer of M/s. Mahindra & Mahindra, No.184, Anna Salai, Chennai - 600 006.
2. The Managing Director, M/s. VST Service Station Pvt. Ltd., Authorized Service Centre of M/s. Mahindra & Mahindra, Poonamallee,
Bangalore Bypass Road,
Chennai - 600 056.
3. The Managing Director, M/s. Mahindra & Mahindra, No.17/18, Mahindra Towers, 1stFloor, Opposite to Spencer Plaza, Backside Express Avenue,
Pattulos Road, Mount Road, Chennai - 600 002. .. Opposite parties. Counsel for the complainant : M/s. S. Premalatha Counsel for the opposite parties 1 & 2 : M/s. S. Raghunathan Counsel for the 3rdopposite party : M/s. Shivakumar & Suresh
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This consumer complaint coming up before us on 29.07.2022 for appearance of the complainant and for arguments (in list) or for dismissal and this Commission made the following Order in open court:
Docket Order
No representation for the complainant. Opposite parties 1 to 3 present. There was no representation for the complainant continuously for the past several hearings. Today, this matter is posted for appearance of the complainant and for arguments (in list) or for dismissal.
When the matter was called at 10.30 A.M. there was no representation for the complainant. Hence, the matter was passed over and again called at 01.00 P.M. still, there was no representation for the complainant. Hence, we are of the view that keeping the consumer complaint pending is of no use as the complainant is not interested in prosecuting the case.
Hence, the consumer complaint is dismissed for default. No cost. Sd/- Sd/-
R.VENKATESAPERUMAL R.SUBBIAH
MEMBER PRESIDENT