National Consumer Disputes Redressal
Shri Adarsh Tulshan & Anr. vs Smt Jhunu Kar & Anr. on 7 December, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1273 OF 2015 (Against the Order dated 30/12/2014 in Appeal No. 247/2012 of the State Commission West Bengal) 1. SHRI ADARSH TULSHAN & ANR. PROPRIETOR OF M/S SPEED INC., PROPEEIETORSHIP FIRM HAVING ITS OFFICE ITS OFFICE AT 39, JAWARHARLAL NEHRU ROAD KOLKATA WEST BANGAL- 700071. 2. M/S SPEED AUTO SERVICE PRIVATE LIMITED A PRIVATE LIMITED COMPANY HAVING ITS REGISTERED OFFICE AT 241/2B, ACCHARYA PRAFULLA CHANDRA ROAD, KOLKATA - 700004. WEST BENGAL ...........Petitioner(s) Versus 1. SMT JHUNU KAR & ANR. W/O SHRI NIROD KAR, AT PRESENT RESIDENT AT VILLAGE-BHATANDA, POST OFFICE AND POLICE STATION RAJARHAT DESTRICT 24 PARGANAS (NORTH) KOLKATA-700135 WEST BENGAL 2. ICICI BANK LINITED CAR LONE DEPARTMENT HAVING AT OFFICE AT 3, GURUSADAY DUTTA ROAD, KOLKATA WEST BENGAL ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE K.S. CHAUDHARI, PRESIDING MEMBER
For the Petitioner : NEMO For the Respondent : NEMO
Dated : 07 Dec 2015 ORDER
Notice sent to Respondent No. 1 not received back and notice sent to Respondent No. 2 received back with postal remarks "Refused". None appeared for the petitioner even after third round. Revision Petition is dismissed in default.
......................J K.S. CHAUDHARI PRESIDING MEMBER