State Consumer Disputes Redressal Commission
Union Of India vs Shri. Subir Mazumdar on 28 October, 2000
Daily Order First Appeal No. CA 04/2000 (Arisen out of order dated in Case No. of District ) Union of India Vs. Shri Subir Mazumdar BEFORE :
PRESENT:
None for the Appellant None for the Respondent Dated the 28 October 2000 ORDER Office is to verify as to whether notice upon the respondent has been properly served or not . If the service is not completed. Office is to send notice upon the respondent which is made returnable within 3(three) weeks. List these 2 cases in the next available sitting of this Commission.