State Consumer Disputes Redressal Commission
Shri Ram Chandra Shaw vs Shri Mukul Roy Chowdhury on 29 August, 2023
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 First Appeal No. A/775/2019 ( Date of Filing : 11 Nov 2019 ) (Arisen out of Order Dated 21/10/2019 in Case No. Execution Application No. EA/27/2015 of District South 24 Parganas) 1. Shri Ram Chandra Shaw S/o Kapil Shaw, prop., Sarada Construction, Purba Baidya Para, P.O. & P.S. - Sonarpur, Kolkata - 700 150, Dist. South 24 Pgs. ...........Appellant(s) Versus 1. Shri Mukul Roy Chowdhury S/o Lt. Sisir Roy Chowdhury, Sonarpur Bazar, Gorkhara, Hemlata Aprt., P.O. & P.S. - Sonarpur, Kolkata - 700 150, Dist. South 24 Pgs. ...........Respondent(s) BEFORE: HON'BLE MR. AJEYA MATILAL PRESIDING MEMBER HON'BLE MRS. SOMA BHATTACHARJEE MEMBER PRESENT: Mr. Nil Ratan Ray, Advocate for the Respondent 0 Dated : 29 Aug 2023 Final Order / Judgement Hon'ble Mrs. Soma Bhattacharjee, Member The appellant, Shri Ram Chandra Shaw is present in person. The respondent, Shri Mukul Roy Chaudhury and his Learned Advocate are also present.
The appellant submits that he does not wish to proceed with this matter.
It appears that there is no illegality in the said impugned order.
Hence, the appeal is dismissed and the impugned judgement of the Learned DCDRF, Baruipur dated 21.10.2019 is upheld.
The impugned order dated 21.10.2019 of the Learned DCDRF, Baruipur by which the J.dr. was directed to make payment of Rs. 1,00,000/- is hereby upheld.
A copy of this order be sent to the Learned DCDRF, Baruipur. [HON'BLE MR. AJEYA MATILAL] PRESIDING MEMBER [HON'BLE MRS. SOMA BHATTACHARJEE] MEMBER