State Consumer Disputes Redressal Commission
M/S. Fortune Realty vs Sri Parimal Kumar Raha on 17 May, 2018
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 Interlocutory Application No. IA/492/2018 ( Date of Filing : 27 Apr 2018 ) In First Appeal No. A/661/2016 (Arisen out of Order Dated 10/06/2016 in Case No. CC/55/2016 of District North 24 Parganas) 1. M/s. Fortune Realty 5, Niranjan Sen Pally, P.O. Agarpara, P.S. Khardah, Dist. North 24 Pgs., Kolkata -700 109. ...........Appellant(s) Versus 1. Sri Parimal Kumar Raha S/o Lt. Adhir Kumar Raha, 250, Kalibari Road, P.O. & P.S. - New Barrackpore, Dist. North 24 Pgs., Pin-700 131. ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE ISHAN CHANDRA DAS PRESIDENT HON'BLE MR. TARAPADA GANGOPADHYAY MEMBER For the Appellant: Mr. M. K. Roy, Advocate For the Respondent: None appears Dated : 17 May 2018 Final Order / Judgement Order No. 8 Appellants are present through their Ld. Advocate. I.A. is taken up for hearing. By filing this appeal, the Appellants have prayed for stay of further proceedings of the Execution Case No. EX/212/2016 pending before the Ld. District Forum, North 24 Parganas. Having heard the Ld. Advocate and on perusal of the papers on record, we direct that further proceeding of the aforesaid execution case be stayed till the next date i.e. 22.06.2018 which has already been fixed for hearing of the appeal. I.A. is thus disposed of. [HON'BLE MR. JUSTICE ISHAN CHANDRA DAS] PRESIDENT [HON'BLE MR. TARAPADA GANGOPADHYAY] MEMBER