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SAJITH KUMAR v. UNNIKRISHNAN S D
STATE CONSUMER DISPUTES REDRESSAL COMMISSION
THIRUVANANTHAPURAM
First Appeal No. A/16/325 ( Date of Filing : 27 May 2016 ) (Arisen out of Order Dated 16/02/2016 in Case No. CC/283/2015 of District Kollam)
1. SAJITH KUMAR
PROPRIETOR HP WORLD FIRST FLOOR BISHOP
JEROME NAGAR KOLLAM 691001 ...........Appellant(s) Versus
1. UNNIKRISHNAN S D
ADVOCATE SREYAS THEKKEVILA PO KOLLAM
691016
2. HEWLETT-PACKARD INDIA SALES Pvt. Ltd
BAGMANE TECH PARK SEVENTH FLOOR IEP WING A
EMBASSY PRIME C V RAMAN NAGAR BANGALORE
KARNATAKA 560093
3. ENSURE SUPPORT SERVICES INDIA Ltd HP Authorised Service Centre Mookambika Complex First Floor 55/1513 Kaimanam Thiruvananthapuram
4. KIREN
SHOP MANAGER HP WORLD FIRST FLOOR BISHOP
JEROME NAGAR KOLLAM 691001
5. ARAVIND
STAFF HP WORLD FIRST FLOOR BISHOP JEROME
NAGAR KOLLAM 691001 ...........Respondent(s)
BEFORE:
HON'BLE MR. JUSTICE SRI.B.SUDHEENDRA KUMAR PRESIDENT
SRI.RADHAKRISHNAN.K.R MEMBER
PRESENT:
Dated : 05 Dec 2024 Final Order / Judgement
KERALA STATE CONSUMER DISPUTES REDRESSAL COMMISSION,
VAZHUTHACAUD, THIRUVANANTHAPURAM
APPEAL No. 325/2016
JUDGMENT DATED: 05.12.2024
(Against the Order in C.C. 283/2015 of DCDRC, Kollam)
PRESENT:
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HON'BLE JUSTICE SRI. B. SUDHEENDRA KUMAR : PRESIDENT
SRI. RADHAKRISHNAN K.R. : MEMBER
APPELLANT:
Sajith Kumar, Proprietor, HP World (Soft tech Infosys), First Floor, Bishop Jerome Nagar, Kollam-691 001.
(By Adv. G.S. Kalkura)
Vs.
RESPONDENTS:
Unnikrishnan S.D., Advocate, Sreyas, Thekkevila P.O., Kollam-691 016.1. Hewlett-Packard India Sales Pvt. Ltd., Bagmane Tech Park, 7thFloor (IEP), Wing A, Embassy Prime, CV Raman Nagar, Bangalore, Karnataka-560 093.
2.
Ensure Support Services (India) Ltd., HP Authorized Service Centre, Mookambika Complex, 1stFloor, 55/1533, Kaimanam, Thiruvananthapuram.
3.
Kiren, Shop Manager, HP World, First Floor, Bishop Jerome Nagar, Kollam-691 001.4. Aravind, Staff, HP World, First Floor, Bishop Jerome Nagar, Kollam-691 001.5.
JUDGMENT
HON'BLE JUSTICE SRI. B. SUDHEENDRA KUMAR : PRESIDENT
This appeal stands dismissed as not pressed in view of the memo filed by the learned counsel
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for the appellant in this regard. The statutory deposit made by the appellant shall be refunded to the appellant, on proper acknowledgement.
JUSTICE B. SUDHEENDRA KUMAR: PRESIDENT
RADHAKRISHNAN K.R. : MEMBER
jb
[HON'BLE MR. JUSTICE SRI.B.SUDHEENDRA KUMAR]
PRESIDENT
[ SRI.RADHAKRISHNAN.K.R]
MEMBER
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