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J. Jeyalakshmi v/s SARE Shelters Project Pvt Ltd, Represented by its Managing Director, Guindy & Others
Complaint Case Nos. 193 to 199, 226 of 2017
Decided On, 19 August 2021
At, Tamil Nadu State Consumer Disputes Redressal Commission Chennai
By, THE HONOURABLE MR. JUSTICE R. SUBBIAH
By, PRESIDENT & THE HONOURABLE DR.(MRS.) S.M. LATHA MAHESHWARI
By, MEMBER
For the Complainant: Krishna Associates, Advocates. For the Opposite Parties: Edwin Solomon, Advocate.
Judgment Text
(This complaint coming on before us for hearing today, this commission made the following order in open court :-)
Docket order
No representation for complainant. It is posted today for appearance of complainant and for appropriate orders or for dismissal. Today also the complainant is absent, thereby showing that the complainant is not interested in prosecuting the case. The complainant had not taken any efforts to appear. Hence the compl
Docket order
No representation for complainant. It is posted today for appearance of complainant and for appropriate orders or for dismissal. Today also the complainant is absent, thereby showing that the complainant is not interested in prosecuting the case. The complainant had not taken any efforts to appear. Hence the compl
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aint is dismissed for default. No order as to cost.