SADHANA MANDAL Vs. AJOY KUMAT MITRA

JUDGEMENT

(1.) The present Appeal is filed by the Appellants under Section 19 of the Consumer Protection Act, 1986 against order passed by the West Bengal State Consumer Disputes Redressal Commission, Kolkata (hereinafter referred to as the "State Commission") in Complaint No. 161/2016 dated 21.09.2016 whereby the Complaint filed by the Appellants/Complainants was dismissed on the ground of limitation.

(2.) Alongwith the appeal, IA/11215/2016, an application for condonation of delay of 18 days has been filed by the appellants. For the reasons stated in the application, delay is condoned.

(3.) Heard the Learned Counsel for the Appellants as well as Respondents and also carefully gone through the record.