State Consumer Disputes Redressal Commission
Ajgar Ali, vs The Sahara India Credit Co-Operative ... on 27 January, 2022
Cause Title/Judgement-Entry BEFORE THE ASSAM STATE CONSUMER DISPUTES REDRESSAL COMMISSION GUWAHATI Transfer Application No. TA/1/2020 ( Date of Filing : 27 Feb 2020 ) (Arisen out of Order Case No. of District ) 1. Ajgar Ali, Aged about 47 Years S/O late Samot Ali of Water Works Road , Silchar-1, PS Silchar, District Cachar Assam ...........Appellant(s) Versus 1. The Sahara India Credit Co-Operative Society Ltd, Represented by its Managing Director and to be served upon him Sahara India Bhawan, 1 Kapoor thala Complex, aliganj, Lucknow-226024 2. The Sahara India Credit Co-Operative Society Ltd, Silchar Sector represented by its Sector Manager, ranghirkhari, Shobna super Market, PS-Silchar PS- Katigorah Cachar Assam 3. Hamidur Rahman Laskar (Suma) Agent of the Sahara India Credit Co-Operative Society Ltd, S/o Alaul uddin Laskar of Water Works Road, Silchar Cachar Assam ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE Prasanta Kumar Deka PRESIDENT HON'BLE MR. Sushil Kumar Sarma MEMBER HON'BLE MR. Sisir Kr Baruah MEMBER PRESENT: Dated : 27 Jan 2022 Final Order / Judgement Mr. Ajgar Ali, the complainant in T.A. 1/2020 is present in person. It is submitted by him that other T.A. 2/2020, 3/2020 and 4/2020 were preferred by his wife Mrs. Mili Begum. Mr. Ajgar Ali is an employee of the District Consumer Disputes Redressal Commission, Cachar at Silchar. The learned President of the said Commission recused himself in entertaining the matters in the said Commission and sent to this Commission for invoking the jurisdiction under Section 17 (A) of the Consumer Protection Act, 1986.
As Mr. Ajgar Ali, complainant in T.A. 1/2020 is personally present today we accordingly transfer the Complaint No. 2/2020, 3/2020, 4/2020 and 5/2020 pending before the District Consumer Disputes Redressal Commission, Cachar at Silchar to the District Consumer Disputes Redressal Commission, Hailakandi. It is found that case records of all the four cases were sent to this Commission. Accordingly, the case records of the aforesaid cases be sent to the District Commission, Hailakandi and on receipt of the records, learned District Commission shall duly notify the parties fixing the date for appearance.
Accordingly, T.A. 1/2020, 2/2020, 3/2020 and 4/2020 are disposed of in presence of Mr. Ajgar Ali, one of the complainants. [HON'BLE MR. JUSTICE Prasanta Kumar Deka] PRESIDENT [HON'BLE MR. Sushil Kumar Sarma] MEMBER [HON'BLE MR. Sisir Kr Baruah] MEMBER