State Consumer Disputes Redressal Commission
The New India Assurance Co. Ltd. vs Lexus Motors Ltd. & Ors. on 28 June, 2013
Daily Order
STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL, BHABANI BHAWAN (Gr. Floor) 31, Belvedere Road, Kolkata - 700027 FA No: 556 Of 2010 (Arisen out of Order Dated 29/07/2010 in Case No. 230/2007 of District Kolkata-I) The New India Assurance Co. Ltd. The Divisional Manager, New India Assurance Company Ltd. Vs. Lexus Motors Ltd. and Others BEFORE: HON'BLE MR. SHANKAR COARI PRESIDING MEMBER HON'BLE MR. DEBASIS BHATTACHARYA MEMBER For the Appellant: Mr. Pralay Kar., Advocate For the Respondent: Dated : 28 Jun 2013 ORDER
ORDER NO. 5 DATED 28.06.2013 Ld. Advocate for the Appellants/Applicants of MA 286/2013 is present and submits that the appeal was dismissed in this Commission and thereafter before the Hon'ble National Commission, Revision Petition No. 1171/2011 was made and the Revisionists were directed to pay Rs.3,50,000/- to the Respondent No.1 within eight weeks from the date of the order and the same was paid and a money receipt has been filed showing the same and accordingly, the fees paid at the time of preferring the appeal before this Commission be refunded to the Appellants/Applicants. Considering the materials on record, the prayer of the Appellants/Applicants is allowed. Office is directed to take necessary steps in the matter when approached by the Appellants/Applicants.
The instant MA No. 286/2013 is thus disposed of.
[HON'BLE MR. SHANKAR COARI] PRESIDING MEMBER [HON'BLE MR. DEBASIS BHATTACHARYA] MEMBER