RADHIKA D/O RAJESH MANDHANI Vs. DILIP PATHWARDHAN

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner is aggrieved by the order dated This Order is modified/corrected by Speaking to Minutes Order dated 30/03/2016 24.1.2012 delivered by the State Consumer Disputes Redressal Commission, Mumbai, Circuit Bench at Aurangabad (hereinafter referred to as the State Commission) by which First Appeal No.145/2009 has been dismissed in default.

(3.) I have heard the learned Advocates for the respective sides.