M/S. GOKUL PROPERTIES Vs. PRADIP KUMAR BAGCHI

JUDGEMENT

(1.) Delay condoned.

(2.) This Application, under Sec. 60 of the Consumer Protection Act, 2019 (for short, the "Act "), has been filed by the Appellant (Opposite Party No.1 in Complaint before the State Commission), praying for review of the Order, dtd. 28/3/2019, passed by a Bench of this Commission comprising me (Justice R.K. Agrawal, President) and Mrs. M. Shreesha, Member. Since, Mrs. M. Shreesha had demitted office, the President has directed to list this Application before us.

(3.) By Order, dtd. 28/3/2019, the First Appeal No. 1885 of 2017 filed by the Appellant was dismissed upholding the order passed by the State Commission. It was observed as under:-