State Consumer Disputes Redressal Commission
Sri Dilip Dey vs Sri Biswanath Mahato on 23 September, 2013
Daily Order
STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL, BHABANI BHAWAN (Gr. Floor) 31, Belvedere Road, Kolkata - 700027 FA No: 836 Of 2013 (Arisen out of Order Dated 24/06/2013 in Case No. CC/7/2013 of District Dakshin Dinajpur DF, Balurghat) Sri Dilip Dey Vs. Sri Biswanath Mahato BEFORE: HON'BLE MR. JUSTICE KALIDAS MUKHERJEE PRESIDENT HON'BLE MR. SHANKAR COARI MEMBER For the Appellant: Mr.U. Saha Mr. B. Roy Mr. T. Bhattacharya , Advocate For the Respondent: Dated : 23 Sep 2013 ORDER
No. 2/23.09.2013.
Appellant is present through Ld. Advocate. The MA Application being No. 477/2013 is taken up for hearing. By this MA Application the Appellant has prayed for stay of further further proceedings of the Execution Case bearing No. EA/14/13 pending before Ld. District Forum, Dakshin Dinajpur. Having heard the Ld. Advocate and on perusal of the papers on record we direct that further proceedings of the aforesaid execution case be stayed till the next date i.e. 20.01.2014 which has already been fixed for S/R and appearance. MA Application is thus disposed of. To-date. [HON'BLE MR. JUSTICE KALIDAS MUKHERJEE] PRESIDENT [HON'BLE MR. SHANKAR COARI] MEMBER