State Consumer Disputes Redressal Commission
Shri Dilip Phonglosa vs The General Manager, Bharat Sanchar ... on 30 August, 2022
Cause Title/Judgement-Entry BEFORE THE ASSAM STATE CONSUMER DISPUTES REDRESSAL COMMISSION GUWAHATI First Appeal No. A/82/2005 ( Date of Filing : 20 Jul 2005 ) (Arisen out of Order Dated in Case No. of District ) 1. Shri Dilip Phonglosa S/o Sri Upendra Phonglosa Permanent Resident of Nikama, Ganganagar, P.S.-Sonai, Silchar, Dist.-Cachar, Assam ...........Appellant(s) Versus 1. The General Manager, Bharat Sanchar Nigam Ltd. (BSNL) Silchar SSA, Silchar, P.S.-Silchar Sadar, Dist.-Cachar, Assam 2. The SDO, BSNL Sonai Road, P.S.-Silchar Sadar Cachar Assam ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE Prasanta Kumar Deka PRESIDENT HON'BLE MRS. Soneka Borah MEMBER HON'BLE MR. Sisir Kr Baruah MEMBER PRESENT: Mr M. Singha,Advocate, for Mr. R. Thadani, Advocate for the Respondent 0 Dated : 30 Aug 2022 Final Order / Judgement Mr M. Sigha , learned counsel, appearing for the respondent BSNL is present. As per office note dated 30-08-2022, notice issued by the Registry was duly served on the apppellant on 23-07-2022 as per track consignment report placed on record by the Registry. Since 23-07-2022 there no step for appearance of the appellant.
In view of the same, this appeal stands dismissed for default, interim order, if any stands vacated. The track consignmet report shall be kept on record. [HON'BLE MR. JUSTICE Prasanta Kumar Deka] PRESIDENT [HON'BLE MRS. Soneka Borah] MEMBER [HON'BLE MR. Sisir Kr Baruah] MEMBER