State Consumer Disputes Redressal Commission
Divisional Engineer, Wbsedcl vs Sri Achyut Kumar Jana on 7 July, 2015
Daily Order STATE CONSUMER DISPUTES REDRESSAL COMMISSION WEST BENGAL 11A, Mirza Ghalib Street, Kolkata - 700087 First Appeal No. A/262/2015 (Arisen out of Order Dated 17/11/2014 in Case No. Complaint Case No. CC/157/2014 of District Howrah) 1. Divisional Engineer, WBSEDCL 13, Netaji Subhas Road, Howrah -711 101. 2. Station Manager, WBSEDCL Garchumuk C C Centre, P.S. Shyampur, Dist. Howrah. ...........Appellant(s) Versus 1. Sri Achyut Kumar Jana S/o Sri Basudeb Jana, Sitapur, Amardaha, P.S. Shyampur, Dist. Howrah - 711 312. ...........Respondent(s) BEFORE: HON'BLE MR. DEBASIS BHATTACHARYA PRESIDING MEMBER HON'BLE MR. JAGANNATH BAG MEMBER For the Appellant: Mr. Abir Sarkar , Advocate For the Respondent: In Person, Advocate ORDER Order No.3 date: 07-07-2015 Ld. Advocate for the Appellant and the Respondent in person are present. The delay condonation petition of the Appellant is taken up for consideration. Ld. Advocate for the Appellant submits that for procedural reasons, there has been a delay of about 67 days. Office calculation, however, runs at 69 days beyond the statutory period of 30 days. Considering the contentions as made in the petition for condonation of delay, we do not find enough cogent reason to accede to such prayer. Accordingly, the delay condonation petition stands disallowed. Consequently, the appeal is dismissed being barred by limitation. [HON'BLE MR. DEBASIS BHATTACHARYA] PRESIDING MEMBER [HON'BLE MR. JAGANNATH BAG] MEMBER