UNION OF INDIA Vs. AMAL CHANDRA HORE

JUDGEMENT

(1.) This Revision Petition has been filed under Section 21(b) of The Consumer Protection Act, 1986, hereinafter referred to as the 'Act 1986', challenging the Order dated 31.05.2019 passed by The West Bengal State Consumer Disputes Redressal Commission, hereinafter referred to as the 'State Commission', in F.A. No. 20 of 2019 arising out of the Order dated 16.11.2018 in C.C. No. 52 of 2018 passed by The District Consumer Disputes Redressal Forum, Dakshin Dinajpur, hereinafter referred to as the 'District Forum'.

(2.) The Petitioner(s) herein were the Opposite Parties before the District Forum, and are hereinafter being referred to as the 'Postal Department'.

(3.) Heard learned Counsel for the Postal Department on admission.