STATE CONSUMER DISPUTES REDRESSAL COMMISSION, MAHARASHTRA, MUMBAI
Appeal No.A/07/232 (Arising out of order dated 24/11/2006 in CC/05/295 D.F.Thane)
1.Mr.Rajendra Ratnakar Phatak 2.Smt.Supriya Ravindra Phatak Brahman Addi, Dahanu Port Taluka Dahanu, District Thane 401 601
...... Appellants/org.OPs
Versus
Mr.Vijay Moreshwar Vengurlekar 3B-304, Om Dat Apartment Parnakam, Dahanu Gaon District Thane 401 601
………Respondent/org.complainant
BEFORE:
Justice S.P.Tavade – President Vijay C.Premchandani – Member
PRESENT: Appellants are present along with Advocate Anand Patwardhan, Advocate Sanjay Gawde and Advocate Digambar Thakare Advocate Utkarsh R. Poudkule i/b. Dr.Uday P.Warunjikar for respondent.
ORAL ORDER (Dt.27/10/2025)
Per Hon’ble Justice S.P.Tavade – President The appellants and respondent have filed the consent terms. The contents of the same are read over and explained to the appellants. They admit the same as true and correct. The respondent has also signed the consent terms. Advocate for the respondent identifies the signature of the respondent. The consent terms are marked as “Exhibit-X” for identification. In view of the consent terms, the appeal stands disposed of. The consent terms shall be part and parcel of this order. No order as to costs. Copies of the order be furnished to the parties.
[Justice S.P. Tavade] President
[Vijay C. Premchandani] Member
MS
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