State Consumer Disputes Redressal Commission
Debasish Barman & Anr. vs R. D. Enterprise & Ors. on 26 September, 2008
STATE CONSUMER DISPUTES REDRESSAL COMMISSION , WEST BENGAL.
BHAWANI BHAWAN (Gr. Floor) , 31 Belevedre Road , Kolkata 700027
Appeal(FA) No. FA/08/282
Sri Debasish Barman.
Sri Partha Sarathi Barman.
...........Appellant(s)
Vs.
M/S R. D. Enterprise.
Sri Saikat Das ,
Smt. Mousumi Mukherjee,
Sri Soumitra Mukherjee.
...........Respondent(s)
BEFORE:
1. JUSTICE ALOK CHACKRABORTY
2. SMT. SILPI MAJUMDER Complainant(s)/Appellant(s):
OppositeParty/Respondent(s):
For the Appellant :
For the Respondent :
ORDER
HON'BLE JUSTICE SRI A. CHAKRABARTI, PRESIDENT .
No. 3/26.09.2008.
It is stated by Mr. Nayak, the Ld. Advocate appearing along with Mr. A. Mukherjee on instruction from the Appellants (who are present in Court) that out of Court there is a settlement arrived at between the parties. Therefore, the Appellants do not want to proceed with the appeal. Accordingly the appeal is dismissed for non-prosecution. No order as to cost.
......................
JUSTICE ALOK CHACKRABORTY ......................
SMT. SILPI MAJUMDER