State Consumer Disputes Redressal Commission
The West Bengal State Co-Operative Bank ... vs Alipurduar Mahila Samabay Rindan ... on 6 September, 2012
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL, BHABANI BHAWAN (Gr. Floor) 31, Belvedere Road, Kolkata - 700027 FA No: 54 Of 2012 (Arisen out of Order Dated 04/01/2012 in Case No. 29/2010 of District Jalpaiguri DF , Jalpaiguri) The West Bengal State Co-operative Bank Ltd. The Branch Manager, The West Bengal State Co-operative Bank Ltd. Vs. Alipurduar Mahila Samabay Rindan Samity Ltd. BEFORE: HON'BLE MR. JUSTICE KALIDAS MUKHERJEE PRESIDENT HON'BLE MR. SHANKAR COARI Member HON'BLE MRS. MRIDULA ROY MEMBER For the Appellant: Mr. S. N. Dey and Mr. A. Mukhopadhyay , Advocate For the Respondent: Ms. Suman Sehanabis., Advocate Dated : 06 Sep 2012 ORDER ORDER NO. 9 DT. 06.09.12 MR. S.COARI, MEMBER MA-251/2012 The Misc. Application is taken up hearing. Heard the Ld. Advocate for the Misc. Applicant. The Misc. Application has been filed praying for withdrawal of Rs. 25,000/- deposited by the Appellant/Misc. Applicant at the time of filing the Appeal. Having heard the Ld. Advocate for the Misc. Applicant and considering the fact that the Appeal has been allowed and the impugned judgement has been set aside, we allow the Misc. Application. The Misc. Applicant is at liberty to withdraw Rs. 25,000/- deposited at the time of filing the Appeal. It may approach the Registrar for the purpose. [HON'BLE MR. JUSTICE KALIDAS MUKHERJEE] PRESIDENT [HON'BLE MR. SHANKAR COARI] Member [HON'BLE MRS. MRIDULA ROY] MEMBER