State Consumer Disputes Redressal Commission
Sri Dilip Kumar Metia vs The Contai Co-Operative Bank Ltd. & ... on 27 July, 2012
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL BHABANI BHAWAN (Gr. Floor), 31, Belvedere Road, Kolkata - 700027 FA No: 262 Of 2011 (Arisen out of Order Dated 04/05/2011 in Case No. 89/2010 of District Purba Midnapur) 1. Sri Dilip Kumar Metia. S/o Lt. Bishnupada Metia, Vill. Chakkamina, P.O. & P.S. - Tamluk, Dist. Purba Medinipur. ...........Appellant(s) Versus 1. The Contai Co-Operative Bank Ltd. Service through the Chairman, Contai Co-operative Bank Ltd., Head Office- Contai, P.O. Contai, Dist. Purba Medinipur. 2. The Branch Manager, Contai Co-operative Bank Ltd. Nandakumar Branch, P.O. Nandakumar, Dist. Purba Medinipur. 3. The Field Officer (Recovery), Contai Co-operative Bank Ltd. P.O. Contai, Dist. Purba Medinipur. 4. The Authorised Sale Officer, Contai Co-operative Bank Ltd. P.O. Contai, Dist. Purba Medinipur. 5. The Registering Authority, Regional Transport Authority Purba Medinipur (M.V. Deptt) Tamluk (D.M. Building), P.O. Tamluk, Dist. Purba Medinipur. ...........Respondent(s) BEFORE: HON'BLE MR. DEBASIS BHATTACHARYA PRESIDING MEMBER HON'BLE MR. JAGANNATH BAG MEMBER For the Appellant: Mr. Himanshu Sekhar Samanta., Advocate For the Respondent: Asim Kumar Roy, Advocate Asim Kumar Roy, Advocate Asim Kumar Roy, Advocate Asim Kumar Roy, Advocate ORDER ORDER NO. 12 DT. 27.7.12 Appellant is absent on calls. Respondent Nos. 1 to 4 are present through Ld. Advocate. Appellant does not take any steps nor files any show-cause. Accordingly, the Appeal is dismissed for default. [HON'BLE MR. DEBASIS BHATTACHARYA] PRESIDING MEMBER [HON'BLE MR. JAGANNATH BAG] MEMBER