State Consumer Disputes Redressal Commission
M/S. Bhagyalakshmi Construction vs Manaranjan Basak on 13 July, 2016
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 First Appeal No. A/559/2016 (Arisen out of Order Dated 25/05/2016 in Case No. EA/32/2013 of District North 24 Parganas) 1. M/s. Bhagyalakshmi Construction 52, Dum Dum Park, P.S. Lake Town, Kolkata- 700 055, rep. by its Prop. Sri Jeevan Chatterjee. 2. Sri Jiban Chatterjee Prop., Bhagyalakshmi Construction, 52, Dum Dum Park, P.S. Lake Town, Kolkata- 700 055. ...........Appellant(s) Versus 1. Manaranjan Basak S/o Lt. Kanai Lal Basak, 247/1D, A.P.C. Road, P.S. Manicktala, Kolkata - 700 006. 2. Smt. Maya Devi Mukherjee W/o Jitendra Nath Mukherjee, 371, Dum Dum Park, Kolkata- 700 055. ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE KALIDAS MUKHERJEE PRESIDENT HON'BLE MR. TARAPADA GANGOPADHYAY MEMBER HON'BLE MR. UTPAL KUMAR BHATTACHARYA MEMBER For the Appellant: Ms. Sumita Roy Chowdhury, Advocate For the Respondent: None appears ORDER 13.07.2016 HON'BLE JUSTICE MR. KALIDAS MUKHERJEE, PRESIDENT Ld. Advocate for the Appellants is present. The Misc. Application bearing No. MA/662/2016 has been filed by the Appellants praying for withdrawal of the Appeal. Having heard the Ld. Advocate and on perusal of the papers on record we dispose of the Appeal being withdrawn. The Misc. Application is also disposed of. [HON'BLE MR. JUSTICE KALIDAS MUKHERJEE] PRESIDENT [HON'BLE MR. TARAPADA GANGOPADHYAY] MEMBER [HON'BLE MR. UTPAL KUMAR BHATTACHARYA] MEMBER