State Consumer Disputes Redressal Commission
Citicorp Finance (India) Ltd. & Anr. vs Sri Debabrata Sarkar And Ors. on 16 September, 2013
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL, BHABANI BHAWAN (Gr. Floor) 31, Belvedere Road, Kolkata - 700027 FA No: 763 Of 2013 (Arisen out of Order Dated 30/05/2013 in Case No. CC/31/2012 of District Jalpaiguri DF , Jalpaiguri) Citicorp Finance (India) Ltd. The Br. Manager, Citicorp Finance (India) Ltd. Vs. Sri Debabrata Sarkar and Others BEFORE: HON'BLE MR. JUSTICE KALIDAS MUKHERJEE PRESIDENT HON'BLE MR. SHANKAR COARI MEMBER For the Appellant: Mr. Prasanta Banerjee , Advocate For the Respondent: Dated : 16 Sep 2013 ORDER No. 2/16.09.2013.
Appellants are present through Ld. Advocate. The MA Application bearing No. 453/2013 is taken up for hearing. By this MA Application, the Appellants have prayed for stay of operation of the impugned judgement and order dated 30.05.2013 in Case No. CC/31/2012. Having heard the Ld. Advocate for the Appellants and on perusal of the papers on record we direct that the operation of the aforesaid impugned judgement and order be stayed till the next date i.e. 07.01.2014 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