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 Miscellaneous Application No. MA/34/2017 ( Date of Filing : 13 Apr 2017 ) In First Appeal No. A/16/2017 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 None appeared for the applicant despite second call Mr.D.K. Jain, learned counsel, appearing for the respondent is present. It appears from the previous orders that the application remained absent on several occasions. That apart, there is a delay of 378 days in filing the accompanying appeal. The said delay is not sufficiently explained in the application for condonation of delay.
In taking into consideration of the facts and circumstances of the case , we are of the opinion that the application is not interested to proceed with the case. therefore, the instant Misc application is dismissed for non prosecution. [HON'BLE MRS. JUSTICE Dr. Indira Shah] PRESIDENT [HON'BLE MR. Dilip Kr. Mahanta] MEMBER [HON'BLE MS. Renu Prava Mahanta] MEMBER