State Consumer Disputes Redressal Commission
Manager, Service Operation, Hitachi ... vs Sri Sandip Kumar Bhadra & Others on 16 December, 2013
Daily Order
STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 FA No: 1166 Of 2013 (Arisen out of Order Dated 31/01/2013 in Case No. CC/133/2012 of District Kolkata-I) Manager Service Operation Hitachi Home and Life Solution (India) Ltd. Hitachi Home and Life Solution (India) Ltd. Hitachi Home and Life Solution (India) Ltd. Vs. Sri Sandip Kumar Bhadra and Others BEFORE: HON'BLE MR. JUSTICE KALIDAS MUKHERJEE PRESIDENT HON'BLE MRS. MRIDULA ROY MEMBER For the Appellant: Mr. Ved Sharma , Advocate For the Respondent: Dated : 16 Dec 2013 ORDER
ORDER NO. 2 DT. 16.12.13 Ld. Advocate for the Appellants is present. The Misc. Application bearing No. MA-591/2013 is taken up for hearing. By this application the Appellants have prayed for extension of time to deposit Rs. 8,000/- with the Ld. District Forum, Unit-I, Kolkata. Earlier on 6.11.13 an order of stay was passed subject to the condition that the Appellants will deposit a sum of Rs. 8,000/- by 13.11.2013. It is submitted by the Ld. Advocate for the Appellants that the Bank Draft has been obtained by the Appellants and in the meantime the said date has expired and under the circumstances, the Appellants have prayed for extention of time. Having heard the Ld. Advocate for the Appellants and on perusal of the papers on record we allow the application and extend the time to deposit the amount with the Ld. District Forum by 30.12.2013. If the said amount is deposited by 30.12.13 there will be stay of the further proceedings of the Execution Case bearing No. EA/13/84 pending before the Ld. DCDRF, Unit-I, Kolkata, failing which there will be no stay. The said deposit will abide by the result of this Appeal. To date. The Misc. Application is disposed of. [HON'BLE MR. JUSTICE KALIDAS MUKHERJEE] PRESIDENT [HON'BLE MRS. MRIDULA ROY] MEMBER