RANJIT KUMAR SARKAR Vs. PEW SAHA

JUDGEMENT

(1.) This appeal (execution) has been filed under section 27A of the Act 1986 against the Order dated 26.06.2018 of the State Commission passed on I.A. No. 398 of 2018 in C.C. No. 582 of 2017.

(2.) On 02.05.2019, after hearing arguments of the learned counsel present, and after perusing the material on record, we had passed the following Order:

(3.) We are giving our reasons hereinafter.