KAKALI SAHA Vs. SHEFALI DAS

JUDGEMENT

(1.) , The present Revision Petition (RP) has been filed by the Petitioner against Respondents as detailed above, under Sec. 21 (b) of Consumer Protection Act 1986, against the order dtd. 21/9/2017 of the State Consumer Disputes Redressal Commission, West Bengal, Kolkata (hereinafter referred to as the 'State Commission'), in First Appeal (FA) No1496 of 2014 in which order dtd. 18/11/2014 of District Consumer Disputes Redressal Forum, Kolkata, Unit-II (hereinafter referred to as District Forum) in Consumer Complaint (CC) No. 337 of 2013 was challenged, inter alia praying for setting aside the orders of State Commission and District Forum and staying the orders during the pendency of RP.

(2.) While the Revision Petitioner (hereinafter also referred to Petitioner) was Appellant and the Respondents (hereinafter also referred to as Respondents) were Respondents in the said FA/1496/2014 before the State Commission the Revision Petitioner was OP-2 and Respondent No.1 was Complainant before the District Forum in the CC No. 337 of 2013. For the sake of convenience, parties will be referred to as they were arrayed before the District Forum. Notice was issued to the Respondent on 6/3/2018. Petitioner filed Written Arguments/Synopsis on 18/4/2022 and Amicus Curiae on behalf of Respondent No.1 filed the Written Arguments on 27/3/2023. Delay in filing the RP was condoned.

(3.) Brief facts of the case, as emerged from the RP, Order of the State Commission, Order of the District Commission and other case records are that:-