State Consumer Disputes Redressal Commission
Shri Ram Chandra Shaw vs Shri Mukul Roy Chowdhury on 3 July, 2023
Cause Title/Judgement-Entry STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 First Appeal No. A/134/2020 ( Date of Filing : 27 Feb 2020 ) (Arisen out of Order Dated 21/11/2019 in Case No. Execution Application No. EA/27/2015 of District South 24 Parganas) 1. Shri Ram Chandra Shaw S/o, Kapil Shaw Propeitor of Sarda Construction. Purba Baidya Para, P.O. & P.S.- Sonarpur. Kolkata- 700 150. Dist- South 24 Parganas. ...........Appellant(s) Versus 1. Shri Mukul Roy Chowdhury S/o, Late Sisir Roy Chowdhury. Sonarpur Bazar, Gorkhara, Hemlata Apartment. P.O. & P.S.- Sonarpur. Kolkata- 700 150. Dist - South 24 Parganas. ...........Respondent(s) BEFORE: HON'BLE MR. AJEYA MATILAL PRESIDING MEMBER HON'BLE MRS. SOMA BHATTACHARJEE MEMBER PRESENT: Dated : 03 Jul 2023 Final Order / Judgement
Hon'ble Mr. Ajeya Matilal, Presiding Member None appears for either of the parties.
Today is fixed for showing cause by the Appellant. The Appellant is absent without any steps.
It appears that in spite of direction from this commission the appellant did not file any affidavit of service upon the Respondent. Furthermore, the Appellant did not file any petition showing cause.
The present appeal was preferred u/s 27A of the Consumer Protection Act 1986 by the Appellant against the Order disposing the Execution Case No. EA/27/2015. The impugned Order no.48 dt. 21.11.2019, passed by SCDRF, Baruipur, South 24 Parganas disposing of the Execution Case No. EA/27/2015 is upheld.
It appears that no penalty was awarded upon the J.dr u/s 27 of the Consumer Protection Act 1986.
So, present Appeal is not maintainable u/s 27A of the Consumer Protection Act 1986.
Accordingly, the Appeal bearing No. A/134/2020 is dismissed. Impugned Order is upheld. There shall be no order as to the costs. [HON'BLE MR. AJEYA MATILAL] PRESIDING MEMBER [HON'BLE MRS. SOMA BHATTACHARJEE] MEMBER