FOUR ACE INFRAPROJECTS LIMITED Vs. BIDHAN CHANDRA BISWAS

JUDGEMENT

(1.) This appeal under Sec. 19 of the Act 1986 is in challenge to the Order dtd. 1/11/2018 of the State Commission in complaint no. 228 of 2018.

(2.) Heard learned counsel for the appellant and perused the record including inter alia the State Commission's impugned Order dtd. 1/11/2018 and the memorandum of appeal. No one appears for the respondents - complainants.

(3.) Learned counsel has tried to explain the circumstances under which the learned counsel could not appear on the date fixed before the State Commission. Submission is that the appellants will suffer 'irreparable loss' if the appellants is not afforded an opportunity to file the written version and to contest the case on merits.