KANCHAN SINGH Vs. BULA MUKHERJEE

JUDGEMENT

(1.) Mr. Naman Tondon, learned counsel for the petitioner has requested to pre-pone the date in the present matter. Heard. Allowed. Matter is taken up right away.

(2.) The present petition has been filed under Article 226 of the Constitution of India challenging order dtd. 22/6/2023 passed by Hon'ble National Consumer Disputes Redressal Commission (in short 'NCDRC') in Petition No. 536 of 2015.

(3.) Said Revision Petition was filed before NCDRC impugning order dtd. 30/1/2015 passed by the State Consumer Disputes Redressal Commission, West Bengal in CC No.166/2010.