State Consumer Disputes Redressal Commission
Mahesh Motors Pvt. Ltd. vs Smt. Sikta Barkakati on 6 June, 2023
Cause Title/Judgement-Entry BEFORE THE ASSAM STATE CONSUMER DISPUTES REDRESSAL COMMISSION GUWAHATI First Appeal No. A/20/2021 ( Date of Filing : 23 Dec 2021 ) (Arisen out of Order Dated in Case No. of District ) 1. Mahesh Motors Pvt. Ltd. Sohum Residency, Near NRL Petrol Pump, RG Baruah Road, Guwahati-781005, Kamrup(M), Assam ...........Appellant(s) Versus 1. Smt. Sikta Barkakati W/O Sri Moloy Kanti Das, House No. 26, Shibanath Gogoi Path, Panjabari, Guwahati-781037, Kamrup(M), Assam 2. FCA India Automobiles Pvt. Ltd. Benefice, 2nd Floor, Mathuradas Mills Compound, Opp. Kamala Mills, Lower Parel(W), Mumbai-400013
3. Mr. Chiranjib Singh, Senior Sales Consultant (Executive), Mahesh Motors Pvt. Ltd. Sohum Residency, Near NRL Petrol Pump, RG Baruah Road, Guwahati-781005, Kamrup(M), Assam ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE Prasanta Kumar Deka PRESIDENT HON'BLE MR. Sushil Kumar Sarma MEMBER HON'BLE MR. Tapas Kumar Ghosh MEMBER PRESENT: Dated : 06 Jun 2023 Final Order / Judgement In view of the order passed today in M.A. 23/2021, this appeal also stands dismissed. Statutory amount of Rs. 39,287/- deposited by the appellant at the time of filing the appeal shall be returned to the appellant or their authorized agent on proper identification. [HON'BLE MR. JUSTICE Prasanta Kumar Deka] PRESIDENT [HON'BLE MR. Sushil Kumar Sarma] MEMBER [HON'BLE MR. Tapas Kumar Ghosh] MEMBER