LAWS(NCD)-2016-9-46

A. AUTOMOVERS PRIVATE LIMITED FAIZABAD ROAD, NEAR HAL, LUCKNOW U.P. Vs. ANJU YADAV & ANR. SHRI SHIV PRASAD YADAV, R/O VIKRAM NAGAR, HOUSE NO. 82/05, K.V.K. COLD STORAGE PYAGIPUR SULTANPUR U.P.

Decided On September 02, 2016
A. Automovers Private Limited Faizabad Road, Near Hal, Lucknow U.P. Appellant
V/S
Anju Yadav And Anr. Shri Shiv Prasad Yadav, R/O Vikram Nagar, House No. 82/05, K.V.K. Cold Storage Pyagipur Sultanpur U.P. Respondents

JUDGEMENT

(1.) Despite service, no one has put in appearance on behalf of the Complainants in both the Revision Petitions. It is stated by learned Counsel, appearing for the Petitioner in both the cases that the cheques in the sum of Rs. 5,000.00 each sent to the Complainants towards their travel and allied expenses have since been got encashed by them.

(2.) In light of the service report and the statement by the learned Counsel, we are convinced that the Complainants have been duly served. Accordingly, we have heard learned Counsel for the Petitioner and Respondent No.2, the Finance Company.

(3.) Since the facts as also the core issue, raised in these two Revision Petitions is identical, these are being disposed of by this common order.