SACHIN DAS Vs. SAMPA DAS

JUDGEMENT

(1.) Heard learned Lawyer for the appellant. The present appeal is directed against order dated 8.7.1999 whereby the Forum was pleased to direct the present appellant who was the opposite party before the Forum to take back the Box Cot and the Dressing Table and to make refund of the consideration money there for The Forum noticed that the repair of these two items of furniture would be a costly job and order for replacement would not be proper. It appears that the appellant feeling aggrieved by the order has approached this Commission in appeal and in fact the appeal was filed on 5.8.1999 and since then numerous adjournments were granted for admission hearing. But the appellant chose not to appear. The respondent being housewife wrote several letters to the Commission drawing attention to the dilatory tactics adopted by the appellant in the matter of compliance with the order of the Forum. We have considered the judgment and find no reason to disturb the order. Learned Counsel appearing for the appellant submits that the business of the appellant has been closed down. Anyway, we are not concerned with this fact. We deem it appropriate to dismiss the appeal which we hereby do. The appeal be dismissed ex-parte.