JOYDEB SAHA Vs. MIHIRLAL MUKHERJEE

JUDGEMENT

(1.) These two revisional applications are filed challenging several orders passed in Complaint Case No. CC/89/2016 and final order dated 25.09.2017 passed by the State Consumer Disputes Redressal Commission, West Bengal on various grounds including that the Commission have proceeded hastily in disposing of the complaint case without affording an opportunity to the Petitioner to file written objection against the complaint case.

(2.) It is not in dispute that C.O. 2659 of 2017 came to be filed at a stage when the State Commission was in sesin of the matter and orders were passed for fixing the said case at ex parte board.

(3.) The matter was moved before this Court on August 11, 2017 and the directions were passed to serve the copy upon the opposite party herein and also a liberty was given to the Petitioner to pray for an adjournment. The second revisional application being C.O. 3559 of 2017 is filed challenging the final order dated 25.09.2017 dismissing the complaint petition ex parte.