State Consumer Disputes Redressal Commission
M/S Padmawati Marketing vs Sri Shyamal Debnath on 22 August, 2019
Cause Title/Judgement-Entry BEFORE THE ASSAM STATE CONSUMER DISPUTES REDRESSAL COMMISSION GUWAHATI First Appeal No. A/15/2017 ( Date of Filing : 13 Apr 2017 ) (Arisen out of Order Dated 21/02/2017 in Case No. Miscellaneous Application No. MA/17/2016 of District Kamrup) 1. M/s Padmawati Marketing G-12, Parmeshwari Building, Chatribari Road, Guwahati-781001 Kamrup(M) Assam 2. Mr. Jiten Pandya, Proprietor of M/s Padmawati Marketing G-12, Parmeshwari Building, Chatribari Road, Guwahati-781001 Kamrup(M) Assam ...........Appellant(s) Versus 1. Sri Shyamal Debnath S/o Sri Abhiranjan Debnath, Proprietor of M/s Chinmoy Flex Printing R/o Pakharapara, P.O., P.S.-Boko Kamrup Assam ...........Respondent(s) BEFORE: HON'BLE MRS. JUSTICE Dr. Indira Shah PRESIDENT HON'BLE MR. Dilip Kr. Mahanta MEMBER HON'BLE MS. Renu Prava Mahanta MEMBER For the Appellant: For the Respondent: Mr. D. K. Jain, Advocate Dated : 22 Aug 2019 Final Order / Judgement None appeared for the appellant despite second call. Mr. D. K. Jain, learned counsel, appearing for the respondent is present. Today was fixed for filing written argument by the parties. However, no written argument has been filed on behalf of the appellant.
In taking into consideration of the facts and circumstances of the case, we are of the opinion that the appellant is not interested to proceed with the case. Therefore, the instant appeal is dismissed for non-prosecution. [HON'BLE MRS. JUSTICE Dr. Indira Shah] PRESIDENT [HON'BLE MR. Dilip Kr. Mahanta] MEMBER [HON'BLE MS. Renu Prava Mahanta] MEMBER