State Consumer Disputes Redressal Commission
M/S Padmawati Marketing vs Sri Shyamal Debnath on 22 August, 2019
Cause Title/Judgement-Entry BEFORE THE ASSAM STATE CONSUMER DISPUTES REDRESSAL COMMISSION GUWAHATI First Appeal No. A/16/2017 ( Date of Filing : 13 Apr 2017 ) (Arisen out of Order Dated 01/03/2016 in Case No. Complaint Case No. CC/6/2014 of District Kamrup) 1. M/s Padmawati Marketing G-12, Parmeshwari Building, Chatribari Road, Guwahati-781001 Kamrup(M) Assam 2. Mr. Jiten Pandya, Proprietor of M/s Padmawati Marketing G-12, Parmeshwari Building, Chatribari Road, Guwahati-781001 Kamrup(M) Assam ...........Appellant(s) Versus 1. Sri Shyamal Debnath S/o Sri Abhiranjan Debnath, Proprietor of M/s Chinmoy Flex Printing R/o Pakharapara, P.O., P.S.-Boko Kamrup Assam ...........Respondent(s) BEFORE: HON'BLE MRS. JUSTICE Dr. Indira Shah PRESIDENT HON'BLE MR. Dilip Kr. Mahanta MEMBER HON'BLE MS. Renu Prava Mahanta MEMBER For the Appellant: For the Respondent: Dated : 22 Aug 2019 Final Order / Judgement In view of the order passed today in MA 34/2017, the instant First Appeal stands dismissed.
Statutory amount of Rs.25000/- deposited by the appellant at the time of filing the appeal, shall be returned to them. [HON'BLE MRS. JUSTICE Dr. Indira Shah] PRESIDENT [HON'BLE MR. Dilip Kr. Mahanta] MEMBER [HON'BLE MS. Renu Prava Mahanta] MEMBER