BENNETT COLEMAN & CO. LTD. Vs. KRISHNAPADA PAL

JUDGEMENT

(1.) The present Revision Petition (RP) has been filed by the Petitioner(s) against Respondent as detailed above, under Sec. 21(b) of Consumer Protection Act 1986, against the order dtd. 14/11/2017 of the State Consumer Disputes Redressal Commission, West Bengal (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No.1467/2014 in which order dtd. 24/11/2014 of District Consumer Disputes Redressal Forum, Kolkata Unit II (hereinafter referred to as District Forum) in Consumer Complaint (CC) no 101/2014 was challenged, inter alia praying to set aside the order of the State Commission and restore the order of District Forum.

(2.) While the Revision Petitioner(s) (hereinafter also referred to as OPs) were Respondents and the Respondent (hereinafter also referred to as Complainant) was Appellant in the said FA/1467/2014 before the State Commission, the Revision Petitioner(s) were OPs and Respondent was Complainant before the District Commission in the CC no 101/2014

(3.) Notice was issued to the Respondent. Parties filed Written Arguments/Synopsis on 5/3/2022 (Respondent/Complainant) and 4/8/2023 (Petitioners/OPs) respectively.