MANIMAY DAS v. BASAK RADIO SERVICE

District Consumer Disputes Redressal Commission, B. S. Road, Cooch Behar -736101.

Ph. No. 03582-230696, 222023

E-mail - confo-kb-wb at the rate of nic.in Web - www.confonet.nic.in

Execution Application No. EA/6/2024 ( Date of Filing : 28 Mar 2024 ) In

Complaint Case No. CC/84/2023

1. MANIMAY DAS

AZAD HIND ROAD BABU PARA PRIMARY SCHOOL

BABUPARA WARD NO 08 TUFANGANJ KOCH BIHAR

736159

COOCHBEHAR

WEST BENGAL ...........Appellant(s) Versus

1. BASAK RADIO SERVICE

LAMBAPARA WARD NO 08 TUFANGANJ COOCH

BEHAR

COOCHBEHAR

WEST BENGAL

2. THE APPROPRIATE AUTHORITY / AUTHORIZED

REPRESENTATIVE, SAIBABA REFRIGERATION

EKTA MARBLE HOUSE ROAD COOCH BEHAR

COOCHBEHAR

WEST BENGAL

3. AUTHORIZED REPRESENTATIVE, VOLTAS LIMITED

5/1 DP BLOCK SECTOR-V BIDHANNAGAR KOLKATA

700091

KOLKATA

WEST BENGAL ...........Respondent(s)

BEFORE:

HON'BLE MRS. RUMPA MANDAL PRESIDING MEMBER HON'BLE MR. RAJIB DAS MEMBER

PRESENT: D/hr is present. ......for the Appellant

J/drs are present. ......for the Respondent

Dated : 24 Aug 2024 Final Order / Judgement

UPBHOKTA LOK ADALAT

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Held on 24/08/2024. Presents :- Smt. Rumpa Mandal ……………….……. Member, D.C.D.R.C., Cooch Behar.

Sri Rajib Das …………………………………. Member, D.C.D.R.C., Cooch Behar.

Sri Sujan Bhattacharjee …………………Advocate, Cooch Behar.

Order No. 09 dated 24/08/2024.

Ld. Advocates on behalf of the D/hr and J/drs are present. Ld. Advocate on behalf of the J/drs files a petition supported by affidavit stating inter alia that the warranty period for a duration of three years shall be applicable from the date on which AC has been installed and the date of installation has been mentioned in the petition i.e. on 09.04.24 and another copy of email as warranty also provided by the J/drs which is sealed and signed by Authorized Service Centre Voltas.

Ld. Advocate on behalf of the D/hr has received the warranty supported by affidavit which is treated as warranty card and the copy of email. So there is no grievance between the parties. So, the matter is settled.

This is full and final settlement between the parties. It is ordered that the case is disposed of on consent by the parties.

No order as to cost.

Hence, it is

Ordered

That the Execution case No. EA/6/2024 be and the same is hereby disposed of. Let a plain copy of this order be supplied to the parties free of cost. The copy of this order is also available on www.confonet.nic.in Ld. Advocate Member Judge Member Judge

Lok Adalat Lok Adalat Lok Adalat

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[HON'BLE MRS. RUMPA MANDAL]

PRESIDING MEMBER

[HON'BLE MR. RAJIB DAS]

MEMBER

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