State Consumer Disputes Redressal Commission
M/S Padmawati Marketing vs Sri Shyamal Debnath on 18 April, 2017
Cause Title/Judgement-Entry BEFORE THE ASSAM STATE CONSUMER DISPUTES REDRESSAL COMMISSION GUWAHATI Miscellaneous Application No. MA/33/2017 In First Appeal No. A/15/2017 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 A. Hazarika PRESIDENT HON'BLE MR. Dilip Kr. Mahanta MEMBER HON'BLE MS. Renu Prava Mahanta MEMBER For the Appellant: Mr. O. P. Bhati, Advocate For the Respondent: Dated : 18 Apr 2017 Final Order / Judgement Heard Mr. O. P. Bhati, learned counsel, appearing for the applicant.
Issue notice to the respondent returnable by 2.6.17 Steps by registered post with A/D within three days from today.
Considering the entirety of the matter, execution of order dt. 21.2.17 passed by the D.F. Kamrup in Misc. case no. 17/2016 arising out of CC Case No. 6/2014 is stayed till returnable date.
List it on 2.6.17. [HON'BLE MRS. JUSTICE A. Hazarika] PRESIDENT [HON'BLE MR. Dilip Kr. Mahanta] MEMBER [HON'BLE MS. Renu Prava Mahanta] MEMBER