State Consumer Disputes Redressal Commission
Sri Laxmi Kanta Mondal vs Sri Abanindra Nath Karali on 13 January, 2016
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 Transfer Application No. TA/1/2016 1. Sri Laxmi Kanta Mondal S/o, Sri Utthan Pada Mondal, 87N, Hem Chandra Mukherjee Road, P.S - Haridevpur, Kol - 700 008, Dist - South 24 Pgs. ...........Appellant(s) Versus 1. Sri Abanindra Nath Karali S/o, Lt. Ankul Chandra Karali, 227/B, Motilal Gupta Road, P.S - Haridevpur, Kol - 700 008, Dist - South 24 Pgs. 2. M/s. Royal Enterprise, Rep. by its Proprietor Sri Indranil Mukherjee S/o, Sri Tapan Mukherjee, 92/5, Satyen Roy Road, P.S - Behala, Kol - 700 034, Dist - South 24 Pgs, Dist - North 24 Pgs. ...........Respondent(s) BEFORE: HON'BLE MR. JUSTICE KALIDAS MUKHERJEE PRESIDENT HON'BLE MR. TARAPADA GANGOPADHYAY MEMBER HON'BLE MR. UTPAL KUMAR BHATTACHARYA MEMBER For the Appellant: Mr. Sanjoy Das, Advocate For the Respondent: None appears ORDER 13.01.2016 The Applicant is present through the Ld. Advocate. Complainant has filed this transfer application praying for transfer of Case No. CC/277/2015 pending before the Ld. District Forum, South 24 Parganas at Baruipur to the newly created Ld. District Forum, Kolkata, Unit - III. Having heard the Ld. Advocate and on perusal of the papers on record, we allow this transfer application. Let this case being No. CC/277/2015 pending before Ld. District Forum, South 24 Parganas at Baruipur be withdrawn and transferred to the Ld. District Forum, Kolkata, Unit - III for disposal. Inform both the Fora accordingly. Both parties are directed to appear before the Ld. District Forum, Kolkata, Unit - III on 27.01.2016. Transfer Application is thus disposed of. [HON'BLE MR. JUSTICE KALIDAS MUKHERJEE] PRESIDENT [HON'BLE MR. TARAPADA GANGOPADHYAY] MEMBER [HON'BLE MR. UTPAL KUMAR BHATTACHARYA] MEMBER