RATAN CH BANIK Vs. DHANANJOY GHOSH

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) Heard arguments from learned Counsel for the Opposite Party and learned Amicus Curiae for the Complainant. Perused the material on record, including inter alia the Order dated 07.09.2012 of the District Forum, the impugned Order dated 22.06.2015 of the State Commission and the Petition.

(3.) The dispute relates to a defective amplifier (costing Rs. 22,000/-) sold by the Opposite Party (Proprietor of 'Radio Mechanical Centre') to the Complainant.