PALLAB MOHAN CHAKRABORTI Vs. DEBAYAN GANGULY

JUDGEMENT

(1.) The present Revision Petition has been filed by the Original Complainant under Sec. 19 read with Sec. 21(a)(ii) of the Consumer Protection Act, 1986 (for short, "the Act"), against the Order dtd. 26/7/2018, passed by the West Bengal State Consumer Disputes Redressal Commission at Kolkata (hereinafter referred to as "the State Commission") in Revision Petition No. RP/67/2018. By the Impugned Order, the State Commission has rejected the Application, seeking condonation of delay of 120 days in filing the Revision Petition, and consequently summarily dismissed the Revision Petition, preferred before it by the Petitioner herein. The Impugned Order reads as under:

(2.) The Revision Petition before the State Commission had been filed by the Petitioner herein against the Interlocutory Order dtd. 20/9/2017, passed by the District Consumer Disputes Redressal Commission, Hooghly at Chinsurah (hereinafter referred to as "the District Commission") in Complaint Case No. CC/23/2017, which had been filed by the Petitioner herein, alleging deficiency in service on the part of the Opposite Party/Respondent herein and accordingly praying for certain reliefs. The said Interlocutory Order dtd. 20/9/2017 passed by the District Commission reads as under:

(3.) Heard Mr. Pallab Mohan Chakraborti, the Petitioner herein, who is appearing in person, as also Ms. Pooja, Shukla, learned Counsel for the Respondent, and perused the material available on record.