State Consumer Disputes Redressal Commission
The Manager, Enzen Global Solution Pvt. ... vs Muralidhar Sahoo on 14 December, 2017
Cause Title/Judgement-Entry IN THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION ODISHA, CUTTACK First Appeal No. A/338/2016 (Arisen out of Order Dated 29/07/2015 in Case No. CC/47/2014 of District Kendrapara) 1. The Manager, Enzen Global Solution Pvt. Ltd. Garapur, Kapaleswar, Kendrapara. ...........Appellant(s) Versus 1. Muralidhar Sahoo S/o- Late Rama Chandra Sahoo, Haladidhia, Ostapur, Kendrapara. 2. Exe. Engineer CESU, KED-1, Kendrapara. 3. Pankaj Mahanta J.E. Electrical CESU, Kendrapara. ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE B.K. Patel PRESIDENT Smarita Mohanty MEMBER For the Appellant: Mr. S.C. Dash, Advocate For the Respondent: Mr. B.B. Nayak, Advocate Dated : 14 Dec 2017 Final Order / Judgement Learned counsel for the appellant submits that the appellant may be permitted to withdraw the appeal. A memo to that effect is filed.
In view of the above, the appeal is disposed of as withdrawn with liberty to the appellant to approach the appropriate Forum.
Record received from the District Forum be sent back forthwith.
[HON'BLE MR. JUSTICE B.K. Patel] PRESIDENT [ Smarita Mohanty] MEMBER