State Consumer Disputes Redressal Commission
Biresh Chandra Naskar vs Manager, Bengal Peerless Housing Devl. ... on 14 May, 2024
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 First Appeal No. A/85/2021 ( Date of Filing : 30 Sep 2021 ) (Arisen out of Order Dated 12/04/2021 in Case No. Complaint Case No. CC/254/2020 of District Kolkata-II(Central)) 1. Biresh Chandra Naskar 96/1, Dr. Girendra Sekhar Basu Road, P.S.- Park Street, Kolkata- 700 039. ...........Appellant(s) Versus 1. Manager, Bengal Peerless Housing Devl. Co.Ltd. & Another 6/1A, Maira Street, Mangal Deep, Ground Floor, Kolkata- 700 017. 2. Deputy General Manager, Bengal Peerless Housing Development Co. Ltd. 6/1A, Maira Street, Mangal Deep, Park Street, Ground Floor, KOlkata- 700 017. ...........Respondent(s) BEFORE: HON'BLE MR. SUBHRA SANKAR BHATTA PRESIDING MEMBER HON'BLE MR. NITYASUNDAR TRIVEDI MEMBER PRESENT: Mr. S.K. Bhadury, Advocate for the Appellant 1 Mr. P. Basu., Advocate for the Respondent 1 Dated : 14 May 2024 Final Order / Judgement Sri Subhra Sankar Bhatta, Presiding Member Order No. 09 Both sides are present through their respective Ld. Counsels.
Today is fixed for final hearing of appeal.
The appeal is taken up for hearing.
At the very outset of hearing Ld. Counsel appearing for the Appellant submits that the Appellant/Complainant, Biresh Chandra Naskar is not willing to proceed further with the present appeal. Ld. Counsel made an endorsement on the margin of the memorandum of appeal as "not pressed voluntarily".
The present appeal being no. 85/2021 is dismissed being 'not pressed voluntarily' at the time of hearing.
Thus, the appeal stands disposed of.
Interim order, if any, stands vacated.
This order is passed and pronounced in presence of both sides.
Note accordingly. [HON'BLE MR. SUBHRA SANKAR BHATTA] PRESIDING MEMBER [HON'BLE MR. NITYASUNDAR TRIVEDI] MEMBER