State Consumer Disputes Redressal Commission
The Station Superintendent/Asst. ... vs Sri Sukumar Shee, C/O Late Sadhan ... on 18 June, 2014
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 FA No: 364 Of 2014 (Arisen out of Order Dated 25/11/2013 in Case No. CC/273/2013 of District Howrah) 1. The Station Superintendent/Asst. Engineer & Stn. Manager, WBSEDCL Bagnan-II, Group CCC, Vill. Nuntia, P.O. Mugkalyan, P.S. Bagnan, Dist. Howrah - 711 312. ...........Appellant(s) Versus 1. Sri Sukumar Shee C/o Late Sadhan Chandra Shee, Vill. Nuntia, P.O. Mugkalyan, P.S. Bagnan, Dist. Howrah, Pin-711 312. ...........Respondent(s) BEFORE: HON'BLE MR. DEBASIS BHATTACHARYA PRESIDING MEMBER HON'BLE MR. JAGANNATH BAG MEMBER For the Appellant: Mr. Srijan Nayek Mr. Alok Mukhopadhyay Ms. Arpita Saha , Advocate For the Respondent: Mr. S. Bala, Advocate ORDER ORDER NO.4 DATED 18.06.2014 Ld. Advocates for the parties are present. The delay condonation petition of the Appellant is taken up for hearing. Ld. Advocate for the Appellant mainly speaks about procedural entanglement in the delay caused in preferring the appeal. Ld. Advocate for Respondent submits that there is no proper explanation and day-to-day clarification towards the delay. Considering the materials on record, it is found that the delay has not been substantially explained for which the prayer for condonation cannot stand.
Accordingly, the delay condonation petition of the Appellants stands rejected. Consequently, the appeal is dismissed being barred by limitation. [HON'BLE MR. DEBASIS BHATTACHARYA] PRESIDING MEMBER [HON'BLE MR. JAGANNATH BAG] MEMBER