National Consumer Disputes Redressal
M/S. Sumit Enterprises & Anr. vs Soma Bhowmick & 4 Ors. on 21 September, 2015
NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION NEW DELHI REVISION PETITION NO. 1441 OF 2015 (Against the Order dated 01/04/2015 in Appeal No. 342/2015 of the State Commission West Bengal) 1. M/S. SUMIT ENTERPRISES & ANR. OF 30/66, Tarapukur Lane, P.O. Mallickpara, P.S. Serampore, Hooghly West Bengal 2. BALARAM NEG. SOM OF LATE SADHANJIT MAG. OF 30/66, TARAPUKUR LANE, P.O. MALLICKPARA HOOGHLY, ...........Petitioner(s) Versus 1. SOMA BHOWMICK & 4 ORS. W/o. Ruplal Bhowmick, Of E.S.I. Hospital, Q Type Quarters No. 1/29, P.O. Mallickpara, P.S. Serampore, Hooghly West Bengal 2. Piyali Nag W/o. Balram Nag, OF 30/66, Tarapukur Lane, P.O. Mallickpara, P.S. Serampore, Hooghly West Bengal 3. Pritam Sarkar S/o. Late Ramapada Sarkar, Of 39, N.S. Road, P.O. and P.S. Serampore, Hooghly West Bengal 4. Goutam Sarkar S/o. Late Ramapada Sarkar, Of 39, N.S. Road, P.O. and P.S. Serampore, Hooghly West Bengal 5. Uttam Sarkar S/o. Late Ramapada Sarkar, Of 39, N.S. Road, P.O. and P.S. Serampore, Hooghly West Bengal ...........Respondent(s)
BEFORE: HON'BLE MR. JUSTICE V.B. GUPTA, PRESIDING MEMBER HON'BLE MR. PREM NARAIN, MEMBER For the Petitioner : Mr. T. K. Mukherjee, Advocate For the Respondent :
Dated : 21 Sep 2015 ORDER Ld. Counsel for petitioners, on instructions states that petitioners does not want to pursue the present Revision Petition and wants to withdraw the same.
In view of the above statement given by Ld. Counsel for the petitioners, present petition stands dismissed as withdrawn.
Dasti.
......................J V.B. GUPTA PRESIDING MEMBER ...................... PREM NARAIN MEMBER