State Consumer Disputes Redressal Commission
Sri Arup Pal vs The Manager, Ghatal People'S ... on 26 August, 2015
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 First Appeal No. FA/612/2013 (Arisen out of Order Dated 19/02/2013 in Case No. Complaint Case No. CC/83/2012 of District Paschim Midnapore) 1. Sri Arup Pal S/o Late Prafullya Pal, Vill. & P.O. - Natuk, P.S. Ghatal, Dist. Paschim Medinipur. ...........Appellant(s) Versus 1. The Manager, Ghatal People's Co-operative Bank Ltd. Town & P.O. - Ghatal, Dist. Paschim Medinipur. ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE KALIDAS MUKHERJEE PRESIDENT HON'BLE MR. TARAPADA GANGOPADHYAY MEMBER HON'BLE MR. UTPAL KUMAR BHATTACHARYA MEMBER For the Appellant: Mr. BarunPrasad Mr. Subrata Mondal, Advocate For the Respondent: Mr. Snehasis Jana, Advocate ORDER 26.08.2015 HON'BLE JUSTICE MR. KALIDAS MUKHERJEE, PRESIDENT Ld. Advocates for both the sides are present. It is submitted by the Ld. Advocate for the Appellant that he has got no instruction from his client. Under the circumstances, we dismiss the Appeal for non-prosecution. [HON'BLE MR. JUSTICE KALIDAS MUKHERJEE] PRESIDENT [HON'BLE MR. TARAPADA GANGOPADHYAY] MEMBER [HON'BLE MR. UTPAL KUMAR BHATTACHARYA] MEMBER