Ramesh Agrawal, v. Hewlett Packard India Sales Pvt. Ltd.,

IN THE STATE CONSUMER DISPUTES REDRESSAL COMMISSION ODISHA, CUTTACK

  First Appeal No. A/263/2012

( Date of Filing : 14 May 2012 ) (Arisen out of Order Dated 04/04/2012 in Case No. CC/272/2011 of District Cuttak)

1. Ramesh Agrawal,

S/o- Late Arjun Agrawal, Permanently residing at- Sree Ram Kutir, Hazari Lane, Telenga Bazar, Cuttack. ...........Appellant(s)

Versus

1. Hewlett Packard India Sales Pvt. Ltd.,

24, Salarpuria Area, Adugodi, House Road, Bangalore. ...........Respondent(s)   BEFORE:    HON'BLE MR. Dilip Kumar Mohapatra. PRESIDING MEMBER   HON'BLE MR. Pramode Kumar Prusty. MEMBER   PRESENT:M/s. M. Agarwal & Assoc., Advocate for the Appellant 1   M/s. K.M. Mishra & Assoc., Advocate for the Respondent 1 Dated : 09 Dec 2022

Final Order / Judgement    Learned Counsel Mr. M. Agrawal is present on behalf of the Appellant and learned Counsel Mr. K.M. Mishra is present on behalf of the Respondent.   Learned Counsels for both the Parties filed a joint memo stating that they have agreed to settle the dispute on the condition that the Respondent shall pay a sum of Rs.10,000/- to the Appellant within thirty days from to-day. Memo be kept in record.   Heard the  Learned Counsel Mr. M.K.Agrawal is present on behalf of the Appellant and learned Counsel Mr. K.M.Mishra is present on behalf of the Respondent.   In  view of such fact the present appeal is disposed of on the terms and conditon of the joint memo filed by the Parties.     After due compliance of above order, Statutory amount may be refunded to the Appellant  on proper  identification.    

[HON'BLE MR. Dilip Kumar Mohapatra.] PRESIDING MEMBER

[HON'BLE MR. Pramode Kumar Prusty.] MEMBER