State Consumer Disputes Redressal Commission
Avijit Sadhukhan vs M/S. Om Construction on 8 August, 2017
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 Miscellaneous Application No. MA/689/2017 In First Appeal No. A/307/2016 1. Avijit Sadhukhan kol ...........Appellant(s) Versus 1. M/s. Om Construction kol ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE ISHAN CHANDRA DAS PRESIDENT HON'BLE MR. TARAPADA GANGOPADHYAY MEMBER For the Appellant: For the Respondent: Dated : 08 Aug 2017 Final Order / Judgement
HON'BLE JUSTICE ISHAN CHANDRA DAS, PRESIDENT This Miscellaneous Application has been filed for getting some typographical mistakes corrected in the judgment dated 24/07/2017 passed by us in connection with A/307/2016. Perused the said application heard Ld. Counsel appearing for the appellant. This appeal was heard and disposed of exparte and the judgment impugned in fact this appeal was preferred against the judgment passed by Ld. DCDRF, Kolkata, Unit-III (South) but inadvertently in the second line of the page-1 of the judgment, it was mentioned as DCDRF, Kolkata, Unit-II as a typographical mistake. Moreover, there is another typographical mistake in the 22nd line from the top of page no. 3, it was written as 'developer's allocation' instead of 'owner's allocation' as pointed out by Ld. Counsel for the appellant/petitioner. Hence, the judgment is corrected to the extent as indicated above and it will be treated as 'the order dated 10/03/2016 by Ld. DCDRF, Kolkata, Unit-III' in page-1 of the judgment and in the page 3 it would be read as 'owner's allocation' instead of 'developer's allocation'. This order is made part of the judgment dated 24/07/2017 passed in A/307/2016 dated 24/07/2017. This Miscellaneous Application No. MA/689/2017 filed in connection with this appeal is thus disposed of. [HON'BLE MR. JUSTICE ISHAN CHANDRA DAS] PRESIDENT [HON'BLE MR. TARAPADA GANGOPADHYAY] MEMBER