State Consumer Disputes Redressal Commission
Sri Pradip Kumar Basu vs S.D.O.T. Bsnl Balurghat on 30 June, 2015
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 First Appeal No. A/1360/2014 (Arisen out of Order Dated 09/07/2014 in Case No. Complaint Case No. CC/6/2014 of District Dakshin Dinajpur) 1. Sri Pradip Kumar Basu S/o Late Prafulla Kumar Basu, North Chakbhabani, P.O. - Beltala Park, P.S. & Town - Balurghat, Dist.-Dakshin Dinajpur, Pin-733 103. ...........Appellant(s) Versus 1. S.D.O.T. BSNL Balurghat P.O. & P.S. - Balurghat, Dist. Dakshin Dinajpur, Pin-733 101. 2. Accounts Officer, T.R.A. Office of D.M(Telecom), Raiganj Telecom District(B.S.N.L) Divisional Office, B.S.N.L. Sanchar Bhawan, Karnajora, P.O. Raiganj, Dist. Uttar Dinajpur. 3. S.D. Legal & Plannings, Office of D.M(Telecom), Raiganj Telecom District(B.S.N.L) Divisional Office, B.S.N.L. Sanchar Bhawan, Karnajora, P.O. Raiganj, Dist. Uttar Dinajpur. 4. Divisional Manager(Telecom), B.S.N.L Divisional Office, B.S.N.L. Sanchar Bhawan, Karnajora, P.O. Raiganj, Dist. Uttar Dinajpur. ...........Respondent(s) BEFORE: HON'BLE MR. DEBASIS BHATTACHARYA PRESIDING MEMBER HON'BLE MR. JAGANNATH BAG MEMBER For the Appellant: For the Respondent: Mr. Shambu Sikder., Advocate ORDER Order No.7 date: 30-06-2015 Appellant is absent also today. No reply to the show case has been made by the Appellant. Ld. Advocate for the Respondents is present and heard. Fact remains that period of delay in preferring the appeal has not been properly explained and also on perusing the materials on record, no merit is found. Accordingly, the appeal is dismissed for non-prosecution. [HON'BLE MR. DEBASIS BHATTACHARYA] PRESIDING MEMBER [HON'BLE MR. JAGANNATH BAG] MEMBER