ASHIS KUMAR PAL Vs. BASANT PANDIT

JUDGEMENT

(1.) Prersent revision petition has been filed under Section 21 of the Consumer Protection Act, 1986 (For short as Act), challenging order dated 17.1.2011, passed by State Consumer Disputes Redressal Commission, Bhopal (For short 'State Commission').

(2.) Brief facts of this case are that petitioner/complainant booked one Sleeping System at the Frontier Trading Show-room, Nagpur (respondent No. 2) for the sum Rs. 99,801. The Sleeping System was manufactured by respondent No. 1. Respondent No. 2 gave the assurance that the product would be delivered at Nagpur within 60 days. In spite of having received the amount vide bank draft on 13.6.2003, the product was not delivered to the petitioner. As such petitioner contacted respondents personally and also on phone.

(3.) Respondents remained ex parte before the District Forum.