State Consumer Disputes Redressal Commission
Sri Suresh Kumar Shaw vs Sri Saraj Kumar Ray Chawdhury on 30 May, 2017
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 Miscellaneous Application No. MA/481/2017 In First Appeal No. A/1273/2016 1. Sri Suresh Kumar Shaw kol ...........Appellant(s) Versus 1. Sri Saraj Kumar Ray Chawdhury kol ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE ISHAN CHANDRA DAS PRESIDENT HON'BLE MR. TARAPADA GANGOPADHYAY MEMBER For the Appellant: Mr. Gobinda Prasad Ray, Advocate For the Respondent: Dated : 30 May 2017 Final Order / Judgement
HON'BLE JUSTICE ISHAN CHANDRA DAS, PRESIDENT The MA/481/2017 is taken up for order.
The Miscellaneous Applicant by filing the said application has brought to our notice that there is a typographical mistake in the judgment and order dated 26/04/2017 (i.e. in the last line of the said order) the word "affirmed" has been written by typographical mistake in respect of the interim order which should be replaced by the word "vacated".
Therefore, the word "affirmed" as typed in the last line or the order dated 26/04/2017 will be read as "vacated" instead of "affirmed" and the same being a typographical mistake it is corrected w.e.f. 26/04/2017 in view of the decision of the Hon'ble National Commission in Virupaxappa.I -vs- the Senior Branch Manager, LIC of India, reported in 2014 (2) CPR 116 (NC).
This order shall form a part of the judgment and order dated 26/04/2017.
The MA 481 of 2017 is disposed of in the aforesaid manner. [HON'BLE MR. JUSTICE ISHAN CHANDRA DAS] PRESIDENT [HON'BLE MR. TARAPADA GANGOPADHYAY] MEMBER