ABDUL HAFEEZ Vs. SHRIKANT AUTO

JUDGEMENT

(1.) None present on behalf of the appellant. This was the position on the last occasion when the matter was placed on Board on 27.6.2001. The appellant moved for interim order for admission of the appeal on 27.3.2001 before us and at that time, appeal was made returnable on 27.6.2001, directing for the service of notice before admission upon the respondents. However, as stated, on 27.6.2001, despite being aware of the date of hearing, none remained present on behalf of the appellant.

(2.) On 27.6.2001, we adjourned the matter to today's date, directing the office to intimate the today's adjourned date to the appellant. However, despite notice, none is present on behalf of the appellant. It is also not known whether the appellant has complied with our directions dated 27.3.2001. In the circumstances, we are proceeding to dispose of this appeal on consideration of the material available before us, including the impugned order dated 30.11.2000 passed by the District Forum, Parbhani in the aforesaid complaint. Brief facts :

(3.) The appellant is the original complainant in the aforesaid complaint and against the order dated 30.11.2000 of dismissal of his complaint by the District Forum, he has filed this appeal.