BENGAL SHELTER HOUSING DEVELOPMENT LTD Vs. SMITA SINGH

JUDGEMENT

(1.) This Appeal has been filed under Section 19 of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act', challenging the Order dated 01.02.2019 in C.C. No. 237 of 2014 passed by the State Consumer Disputes Redressal Commission, West Bengal, hereinafter referred to as the 'State Commission'.

(2.) The Appellant herein, Bengal Shelter Housing Development Ltd., who was the Opposite Party before the State Commission, is hereinafter being referred to as the 'Builder Co.'.

(3.) Heard the learned Counsel for the Builder Co. and the Complainants, and perused the material on record, including inter alia specifically the impugned Order dated 01.02.2019 of the State Commission and the Memorandum of Appeal.