SHANKAR SHAW Vs. SUDARSHAN KARMAKAR

JUDGEMENT

(1.) The present Appeal is filed against the order dtd. 25/10/2016 passed by State Consumer Disputes Redressal Commission, West Bengal (in short 'State Commission ') in Consumer Complaint No.77/2015.

(2.) As per office report, the Appeal has been filed with a delay of 12 days. However, the Appellant has not filed the application for condonation of delay. In the interest of justice, delay is condoned.

(3.) Appellant No.1 is the Director/Proprietor of M/s Baba Lokenath Construction. Appellant No.2/Opposite Party No.2 is the Developer. Respondents are Complainants.