State Consumer Disputes Redressal Commission
Executive Officer, Kendrapara ... vs Seraz Ali Khan on 11 February, 2023
Cause Title/Judgement-Entry IN THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION ODISHA, CUTTACK First Appeal No. A/160/2022 ( Date of Filing : 29 Jul 2022 ) (Arisen out of Order Dated 06/06/2022 in Case No. Complaint Case No. CC/14/2020 of District Kendrapara) 1. Executive Officer, Kendrapara Municipality kendrapad Municipality,Kendrapada ...........Appellant(s) Versus 1. Seraz Ali Khan S/o Abdul rajak Khan Nageswarpur , Tilotmadeipur, Kendrapada 2. Sub Collector Cum Administrator Kendrapada Municipality Kendrapada ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE Dr. D.P. Choudhury PRESIDENT HON'BLE MR. Pramode Kumar Prusty. MEMBER HON'BLE MS. Sudhiralaxmi Pattnaik MEMBER PRESENT: M/S T.Mishra & Assctes, Advocate for the Appellant 1 M/S. A.K.Samall & Assoc, Advocate for the Respondent 1 Dated : 11 Feb 2023 Final Order / Judgement The Matter is put up in National Lok Adalat Today .
Learned counsel on behalf of both parties are present and they filed compromise petition.Compromise petition is made part parcel of this order.
In view of above submission terms and condtion the appeal is disposed of in terms of compromise.
Statutory amount be refunded. [HON'BLE MR. JUSTICE Dr. D.P. Choudhury] PRESIDENT [HON'BLE MR. Pramode Kumar Prusty.] MEMBER [HON'BLE MS. Sudhiralaxmi Pattnaik] MEMBER