State Consumer Disputes Redressal Commission
Sri Tapas Kumar Sen vs Pappu Ghosh Alias Samipon Ghosh on 29 November, 2018
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 Interlocutory Application No. IA/970/2018 ( Date of Filing : 10 Sep 2018 ) In First Appeal No. A/675/2018 (Arisen out of Order Dated 29/06/2018 in Case No. CC/256/2014 of District South 24 Parganas) 1. Sri Tapas Kumar Sen S/o Lt. Naresh Chandra Sen, 10/1B, Madhab Lane, P.S. - Ballygunge, Kolkata - 700 025. ...........Appellant(s) Versus 1. Pappu Ghosh alias Samipon Ghosh S/o Lt. Sudindra Narayan Ghosh, 132, Santoshpur East Road, Santoshpur, P.S. - Garfa, Kolkata - 700 025. ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE ISHAN CHANDRA DAS PRESIDENT HON'BLE MR. TARAPADA GANGOPADHYAY MEMBER For the Appellant: Mr. Partha Sarathi Kashyapi, Mr. Arindam Peyada, Advocate For the Respondent: Mr. Ramesh Choumal, Advocate Dated : 29 Nov 2018 Final Order / Judgement Order No. 4 Both sides are present through their Ld. Advocates. I.A/970/2018 is taken up for hearing. By filing the I.A, Appellant has prayed for an early date of hearing. Having heard the Ld. Advocates and on perusal of the papers on record, we dispose of the I.A. and send the same to the Third Bench for disposal. Fix 06.12.2018 for appearance before the Third Bench. I.A. is thus disposed of. [HON'BLE MR. JUSTICE ISHAN CHANDRA DAS] PRESIDENT [HON'BLE MR. TARAPADA GANGOPADHYAY] MEMBER