State Consumer Disputes Redressal Commission
Sri Mukul Roy Chowdhury vs Ram Chandra Shaw on 29 August, 2023
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 First Appeal No. A/97/2020 ( Date of Filing : 12 Feb 2020 ) (Arisen out of Order Dated 21/11/2019 in Case No. Execution Application No. EA/27/2015 of District South 24 Parganas) 1. Sri Mukul Roy Chowdhury S/o Lt. Sisir Roy Chowdhury, Sonarpur Bazar, Gorkhara, Hemlata Aprt., P.O. & P.S.- Sonarpur, Kolkata -700 150, Dist. South 24 Pgs. ...........Appellant(s) Versus 1. Ram Chandra Shaw S/o Kapil Shaw, prop., Sarda Construction, Purba Baidya Para, P.O. & P.S.- Sonarpur, Kolkata -700 150, Dist. South 24 Pgs. ...........Respondent(s) BEFORE: HON'BLE MR. AJEYA MATILAL PRESIDING MEMBER HON'BLE MRS. SOMA BHATTACHARJEE MEMBER PRESENT: Mr. Nil Ratan Ray, Advocate for the Appellant 1 Dated : 29 Aug 2023 Final Order / Judgement Hon'ble Mr. Ajeya Matilal, Presiding Member Today is fixed for hearing of appeal.
Shri Mukul Roy Chowdhury, Appellant is present. Shri Ram Chandra Shaw, Respondent and Learned Advocate on his behalf are also present.
The appellant submitted that he does not intend to proceed with the appeal.
The Learned Advocate for the respondent does not raise any objection.
Heard submissions of both sides.
This appeal has been preferred against Order No. 48 dated 21.11.2019 in connection with the E.A. Case No. 27 of 2015 disposing the execution case on full satisfaction.
Perused the impugned order. We do not find any illegality in it.
Accordingly, the appeal is dismissed.
The impugned order dated 21.11.2019 in E.A. No. 27/2015 passed by Learned DCDRF, Baruipur is upheld.
There shall be no order as to the costs.
Let a copy of the judgement be sent to the Learned DCDRF, Baruipur. [HON'BLE MR. AJEYA MATILAL] PRESIDING MEMBER [HON'BLE MRS. SOMA BHATTACHARJEE] MEMBER