ASHOK DUTTA Vs. B.D. MOTORS LIMITED

JUDGEMENT

(1.) This revision petition has been filed under Section 21(b) of The Consumer Protection Act, 1986 (corresponding Section 58(1)(b) of the Act 2019) in challenge to the Order dated 13.09.2019 passed in first appeal no. A/309/2018 by the State Consumer Disputes Redressal Commission, West Bengal.

(2.) Heard the learned counsel.

(3.) The petition has been filed with reported delay of 232 days.