SYAMASIS BANDYOPADHYAY Vs. KALYANI DAS SARKAR

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India, assails orders dtd. 22/1/2020 and 12/2/2020, passed by the learned National Consumer Dispute Redressal Commission ("the learned NCDRC"), in Consumer Case 73/2017.

(2.) In as much as I am proposing to dispose of this petition with an order which would not cause any prejudice to the respondent, I do not deem it necessary to issue formal notice in the matter.

(3.) A short history of the litigation is necessary. A complaint was filed by Respondent 1 against the petitioner and Respondents 2 and 3 before the learned NCDRC. The petitioner was Opposite Party No. 3. Replies were filed, to the complaint, by the three opposite parties, including the petitioner. On 27/4/2017, the learned NCDRC directed the respondents to file rejoinder to the replies filed by the petitioner and Respondents 2 and 3 within four weeks. This time was extended by subsequent orders dtd. 20/6/2017 and 13/11/2017.